Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI TECHNICAL SUPERVISOR (NEURO-LABORATORY) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE DR. RAM MANOHAR LOHIA HOSPITAL, NEW DELHI TECHNICAL SUPERVISOR (NEURO-LABORATORY) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 2nd December, 1999 on G.S.R. 410, and published in the Gazette of India, No. 51, Part II, Sub-section (i) of Section 3, dated December 18, 1999-MINISTRY OF HEALTH AND FAMILY WELFARE. G.S.R. 410.-In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Technical Supervisor (Neuro-Laboratory) in the Dr. Ram Manohar Lohia Hospital, New Delhi, namely:-- 1. Short title and commencement :- (1) These rules may be called the Dr. Ram Manohar Lohia Hospital, New Delhi Technical Supervisor (Neuro-Laboratory) Recruitment Rules, 1999 (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of post, classification and scale of pay :- The number of said post, its classification and the 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, qualifications, etc :- The Method of the 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 appllicable 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 the 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 consulation with the Union Public Service Commission, relax any of the provisions of these rules with respect of 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 orders issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE Name of the post No. of ' Classification Scale of pay Whether Age limit for direct recruits Posts selection by merit or selection- cum seniority or non- selection post 1 2 3 4 5 6 Technical 1* General Central Rs. 6500- 200- Selection- Not exceeding 30 years. Supervisor (1999) Services, Group 'B' 10500/- cum- Seniority (Relaxable for Government (Neuro- Laboratory) Gazetted, Non- servants upto 5 years in Ministerial. ccordance with the instruc- *Subject to variation depen- tions or orders issued by the dent on workload. Central Government.) Note : The crucial date for determining the age-limit shall 6 be the closing date for receipt of applications from candi- dates in India (and not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division .of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub- Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands or Laksha- dweep).