Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DIRECTORATE GENERAL OF HEALTH SERVICES, NATIONAL MEDICAL LIBRARY (DIRECTOR-LIBRARY), RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, other qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE DIRECTORATE GENERAL OF HEALTH SERVICES, NATIONAL MEDICAL LIBRARY (DIRECTOR-LIBRARY), RECRUITMENT RULES, 1990 G.S.R. 436, dated, 27th June,1990 .- In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Director (Library) in the National Medical Library, Directorate General of Health Services, namely :- 1. Short title and commencement :- (1) These rules may be called the Directorate Genera] of Health Services, National Medical Library (Director-Library), Recruitment Rules, 1990. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, classification and scale of pay :- The number of the said posts, its classification and the scale of pay attached thereto shall be as specified in Columns 2 to 4 of the said Schedule annexed to these rules. 3. Method of recruitment, age limit, other qualifications etc :- T h e method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in Columns 5 to 14 of the said Schedule. 4. Disqualification :- No person - (a) who has entered into or contracted a marriage with a person having a spouse living, or (b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the said post : Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from operation of this rule. 5. Power to relax :- Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, and in consultation with the Union Public Service Commission relax any of the provisions of these rules with respect to any class or category of persons. 6. Saving :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Ex-Servicemen and other special categories of persons in accordance with the order issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE Name of Number Classifi Scale of Whether Age limit tor post. of posts. cation. pay. Selection direct recruit. post or non selection post. 1 2 3 4 5 6 Director 1* (1990) General Rs. 4100- Not Not exceeding (Library). ^Subject to Central 125- 4850- Applicable. 50 years. variation Service, 150- 5300. (Relaxable for de-pendent Group 'A' Govt. servants on work Gazetted. upto 5 years in load. accordance with the instructions or orders issued by the Central Govt.) Note: The cru cial date for determining the age limit shall be the closing date for receipt of applications from candidates in India (and not the closing date prescribed for those in Assam. Meghalaya. Arunachal Pradesh. Mizoram. Manipur. Nagaland. Tri- pura. Sikkim. Ladakh Divi sion of Jammu & Kashmir State. Lahaul and Spiti District and Pangi Sub- Division of Chamba District of Himachal Pradesh. the Andaman and Nicobar Islands and Laksha- dweep).