Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EMPLOYEES' PROVIDENT FUND ORGANISATION [ASSISTANT DIRECTOR (VIGILANCE)] RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Savings SCHEDULE 1 :- SCHEDULE EMPLOYEES' PROVIDENT FUND ORGANISATION [ASSISTANT DIRECTOR (VIGILANCE)] RECRUITMENT RULES, 1999 11 . Received the assent of the President New Delhi, the 15th October, 1999 on G.S.R. 356, and published in the Gazette of India, No. 44, Part II, Sub-section (i) of Section 3, dated October 16, 1999-THE EMPLOYEES, PROVIDENT FUND ORGANISATION. G.S.R. 356.-In exercise of the powers conferred by Sub-Section 7(a) of Section 5(D) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) and in supersession of the Employees' Provident Fund Organisation (Vigilance Officers) Recruitment Rules, 1982 except in respect of things done or omitted to be done before such supersession, the Central Board hereby upgrades the post of Vigilance Officer and re- designates the same as Assistant Director (Vigilance) and also makes the following rules for regulating the method of recruitment to the post of Assistant Director (Vigilance) in the Employees Provident Fund Organisation, namely:- 1. Short title and commencement :- (1) These rules may be called the Employees' Provident Fund Organisation [Assistant Director (Vigilance)] Recruitment Rules, 1999. (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 posts, 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 and other qualifications :- The method of recruitment, age limit, qualifications and other matters relating thereto 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 Board 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 Board 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 Ministry of Labour, 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, 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 RECRUITMENT RULES FOR THE POST OF ASSISTANT DIRECTOR (VIGILANCE) IN THE EMPLOYEES PROVIDENT FUND ORGANISATION 1. Name of the post Assistant Director (Vigilance) 2. No. of Posts 20 Subject to variation dependent on workload. 3. Classification Group 'A' Ministerial 4. Scale of Pay Rs. 8000-275-13500 5. Whether Selection post or non- selection post. Not Applicable 6. Age limit for direct recruits Not Applicable 7. Whether benefit of added years of service admissible Not Applicable under Rule 30 of the Central Civil Service (Pension) Rules, 1972. 8. Educational and other qualifications required for Not Applicable direct recruits 9. Whether age and educational qualifications prescribed Not Applicable for direct recruits will apply in the cases of promotees 10. Period of Probation if any Not Applicable 11. Method of recruitment whether by direct recruitment By Transfer on deputation. Tenure of deputation is for or by promotion or by deputation/transfer & percentage a period of three years and extendable up to five years. of the vacancies to be filled by various methods. 12. In case of recruitment by promotion/deputation/ Officers of Employees' Provident Fund Organisation transfer, grades from which promotion/deputation/ Central Government/State Governments/Union transfer to be made. Territory Administrations. (a)(i) Holding analogous posts on regular basis, or (ii) With three years regular service in posts in the pay scale of Rs. 6500--10500 or equivalent, or (iii) With seven years regular service in posts in the pay scale of Rs. 5500--9000 or equivalent. AND (b) Have three years' experience in (b) Have three years experience in dealing with the disciplinary/Vigilance cases in a responsible capacity. 13. If Departmental Promotion Committee exists what is Not Applicable its composition 14. Circumstances in which Union Public Service Not necessary. Commission is to bs consulted in making recruitment.