Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EMPLOYEES' PROVIDENT FUND ORGANISATION [DEPUTY DIRECTOR (OFFICIAL LANGUAGE)] 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 [DEPUTY DIRECTOR (OFFICIAL LANGUAGE)] RECRUITMENT RULES, 1999 11 . Received the assent of the President New Delhi, the 18th October, 1999 on G.S.R. 357, and published in the Gazette of India, No. 44, Part II, Sub-section (i) of Section 3, dated October 16, 1999-MINISTRY OF EMPLOYEES' PROVIDENT FUND ORGANISATION. G.S.R. 357.-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), the Central Board hereby makes the following rules for regulating the method of recruitment to the post of Deputy Director (Official Language) in the Employees' Provident Fund Organisation, namely:-- 1. Short title and commencement :- (1) These rules may be called the Employees' Provident Fund Organisation [Deputy Director (Official Language)] 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 DEPUTY DIRECTOR (OFFICIAL LANGUAGE) IN THE EMPLOYEES PROVIDENT FUND ORGANISATION 1. Name of the post Deputy Director (Official Language) 2. No. of Posts °01 Subject to variation dependent on workload. 3. Classification Group 'A' Non-ministerial 4. Scale of Pay Rs. 10000-325-15200 5. Whether Selection post or non- selection post Selection 6. Age limit for direct recruits Not Applicable 7. Whether benefit of added years of service admissible Not Applicable under Rule 30 of the CCS (Pension) Rules, 1972 8. Educational and other qualifications required for direct Not Applicable recruits 9. Whether age and educational qualifications prescribed Not Applicable for direct recruits wilt apply in the cases of promotees. 10. Period of Probation if any Two years 11. Method of recruitmsnt whether by direct recruitment By promotion failing which by transfer on deputation or by promotion or by deputation/transfer & percentage of the vacancies to be filled by various methods. 12. ln case of recruitmsnt by promotion/deputation/ Promotion: transfer, grades from which promotion/deputation/ Assistant Director (Official Language)/Hindi Officers transfer to be made with eight years' regular service in the grade. Transfer on deputation: Officers of the Employees' Provident Fund Organi- sation/Central Government/State Government/ Union Territory Administration. (a) Holding analogous posts on regular basis; or (b) With five years' regular service in the posts with the scale of pay of Rs. 8000-275- 13500 or (c) With eight years regular service in the post with the scale of pay of Rs. 6500-200- 10500 and Possessing the following Educational qualifications and experience:-- Essential: (i) Master's degree of a recognised University or equivalent in Hindi or English (ii) Five years' experience in the Official Language implementation/translation work from Hindi to English or vice-versa/teaching, research, creative writing or journalism in Hindi Desirable: (i) Administrative experience (ii) Experience of organising Hindi Seminars/work- shops/training classes for the staff. 13. If Departmgntal Promotion Committee exists what is For Promotion :- its composition (i) Addl. Secretary to the Govt. of India, Ministry of LabourChairman (ii) Joint Secretary, Ministry of LabourMember (iii) Central Provident Fund CommissionerMember 14. Circumstances in which Union Public Service Not Necessary Commission is to be consulted in making recruitment