Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DIRECTORATE OF ADVERTISING AND VISUAL PUBLICITY (ACCOUNTS CLERK) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualification etc 4. Disqualification 5. Power to relax 6. Savings SCHEDULE 1 :- SCHEDULE DIRECTORATE OF ADVERTISING AND VISUAL PUBLICITY (ACCOUNTS CLERK) RECRUITMENT RULES, 1990 G.S.R. 163, dated, 16th February,19901 .- In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Directorate of Advertising and Visual Publicity (Class III posts) Recruitment Rules, 1962, in so far as they relate to the post of Accounts Clerk except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the' posts of Accounts Clerk in the Directorate of Advertising and Visual Publicity of the Ministry of Information and Broadcasting. namely:- 1. Short title and commencement :- (1) These rules may be called the Directorate of Advertising and Visual Publicity (Accounts Clerk) 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 scale 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, qualification etc :- The 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 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. Savings :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes/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 post. Number of Classification. Scale of pay. Whether posts. Selection post or non- selection post. 1 2 3 4 5 Accounts 43* (1990) General Central Rs. 1200- 30- Not applicable. Clerk. *Subject to Service, Group 1560-EB- 40- variation 'C' (Non-Gazet 2040. dependent ted Non-Minis on workload. terial).