Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Directorate General of Lighthouses and Lightships "Stenographer Grade-II and Stenographer Grade-III" (Group 'C' Non-Gazetted, Ministerial Posts), Recruitment Rules, 2006 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scales of pay 3. Method of recruitment, age-limit, other qualifications, etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- . Directorate General of Lighthouses and Lightships "Stenographer Grade-II and Stenographer Grade-III" (Group 'C' Non-Gazetted, Ministerial Posts), Recruitment Rules, 2006 Directorate General of Lighthouses and Lightships "Stenographer Grade-II and Stenographer Grade-III" (Group 'C' Non-Gazetted, Ministerial Posts), Recruitment Rules, 2006 1. Short title and commencement :- (1) These rules may be called the Directorate General of Lighthouses and Lightships "Stenographer Grade-II and Stenographer Grade-III" (Group "C Non-Gazetted, Ministerial posts), Recruitment Rules, 2006. (2) These rules shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, classification and scales of pay :- The number of the said posts, their classification and the scales of pay attached thereto shall be as specified in columns 2 to 4 of the 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 posts shall be as specified in columns 5 to 14 of the aforesaid 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 any of 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 these are other grounds for so doing, exempt any person from the 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, 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 relaxation of age-limit, reservations, 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 orders issued by the Central Government from time to time in this regard. SCHEDULE 1 .