Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Employees' Provident Fund Organisation (Assistant Provident Fund Commissioner) Recruitment Rules, 1999 CONTENTS 1. SHORT TITLE AND COMMENCEMENT 2. NUMBER OF POSTS, CLASSIFICATION AND SCALE OF PAY 3 . M E T H O D OF RECRUITMENT, AGE LIMIT AND OTHER QUALIFICATIONS 4. DISQUALIFICATION 5. POWER TO RELAX 6. SAVINGS SCHEDULE 1 :- SCHEDULE 1 Employees' Provident Fund Organisation (Assistant Provident Fund Commissioner) Recruitment Rules, 1999 G.S.R.285.- In exercise of the powers conferred by Sub-Section 7(a) of Section 5D of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) and in supersession of the Employees' Provident Fund Organisation (Commissioners) Recruitment Rules, 1966, except in respect of things done or omitted to be done before such supersession, the Central Board hereby makes the following rules for regulating the method of recruitment to the post of Assistant Provident Fund Commissioner in the Employees' Provident Fund Organisation, namely:- 1. SHORT TITLE AND COMMENCEMENT :- (1) These rules may be called the Employees' Provident Fund Organisation (Assistant Provident Fund Commissioner) Recruitment Rules, 1999. (2) They shall come into force from the date of their publication in the Official Gazette. 2. NUMBER OF POSTS, CLASSIFICATION AND SCALE OF PAY :- The number of posts, their 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 AND OTHER QUALIFICATIONS :- The method of recruitment, age limit, qualifications and other matters connected therewith 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 to do so, 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 1 SCHEDULE RECRUITMENT RULES FOR THE POST OF ASSISTANT PROVIDENT FUND COMMISSONER IN EMPLOYEES' PROVIDENT FUND ORGANISATION 1. Name of the post Assistant Provident Fund Commissioner 2. No. of Posts 422 (1999) Subject to variation dependent on work load. 3. Classification Group 'A'; Non-Ministerial 4. Scale of Pay Rs.8000-275-13500 5. Whether Selection post or non- Selection ' selection post. 6. Age limit for direct recruits Not exceeding 35 years (relaxable for Govt. servants and employees of the Employees' Provident Fund Organisation upto five years in, accordance with the instructions or orders issued by the Central Government). NOTE : The crucial 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, Tripura, Sikkim, Ladakh Division of J&K State, Lahaul & Spiti district and Pangi Sub-Division of Chamba district of Himachal Pradesh, Andaman & Nicobar Islands or Lakshadweep. 7. Whether benefit of added years of No service admissible under Rule 30 of the CCS (Pension) Rules, 1972. 8. Educational and other qualifications Essential required for direct recruits. Degree of a recognised University or equivalent. (Qualifications are relaxable at the discretion of the UPSC in the case of candidates otherwise well qualified). Desirable Diploma in Company Law / Labour Laws / Public Administration. 9. Whether age and educational Age: No qualifications prescribed for direct Educational Qualification: Yes recruits will apply in the case of promotees. 10. Period of Probation ifany. One year 11. Method of recruitment whether by 50% by promotion direct recruitment or by promotion or 50% by direct recruitment by deputation / transfer & percentage of the vacancies to be filled by various methods. 12. In case of recruitment by promotion / Promotion: deputation / transfer, grades from i) Private Secretary (pay scale Rs.6500-10500) which promotion / deputation / transfer with five years' regular service in the grade. to be made. ii) Enforcement Officers, Assistant Accounts Officer and Superintendent (pay scale Rs.5500-9000) with seven years' regular service in the grade. Note 1: The selection of officers for promotion shall be made from amongst the grades of Private Secretary and Enforcement Officers / Assistant Accounts Officers / Superintendents in accordance with the instructions issued by the Government of India from time to time. Note 2: The eligibility list for promotion shall be prepared with reference to the date of completion by the officers of the prescribed qualifying service in respective grade / post. Note 3: Officials of the Employees' Provident Fund Organisation who represent the erstwhile feeder grades to the post of Assistant Provident Fund Commissioner (Gr.I) (Rs.700-1300/- pre-revised) namely Provident Fund Inspector Gr.l (Rs.650-1200/- pre-revised) Accounts Officer (Rs. 650-1200 pre-revised) and Assistant Provident Fund Commissioner (Gr.II) (Rs.650- 1200/- pre-revised) who are continuing in the said post as on the date of initial constitution of these Recruitment Rules shall continue to be considered for promotion to the post of Assistant Provident Fund Commissioner till they get promotion or retire, subject to qualifications. They shall be placed in the combined eligibility list above the officials in the newly created feeder grades of Private Secretary (Rs.6500-10500) and Enforcement Officer / Assistant Accounts Officer / Superintendents (Rs.5500-9000). Note 4: The officials belonging to the feeder grades for promotion namely Private Secretary, Enforcement Officer / Assistant Accounts Officer and Superintendent who are regularly appointed to the said grade / post as on 29.02.1992 shall not be required to have the qualification of Degree of a recognised University or equivalent as prescribed under column 8. 13. If Departmental Promotion Committee Departmental Promotion Committee for exists what is its composition. promotion & confirmation i) Central Provident Fund Commissioner -CHAIRMAN ii) Addl. CPFC -MEMBER. iii) Addl. Commissioner (ESIC) - MEMBER. 14. Circumstances in which Union Public Consultation with Union Public Service Service Commission is to be consulted Commission is necessary for filling up of the in making recruitment. post by direct recruitment.