Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Employees' Provident Fund Organisation (Regional Provident Fund Commissioner, Grade-II) 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 (Regional Provident Fund Commissioner, Grade-II) Recruitment Rules, 1999 G.S.R. 284.- 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 Regional Provident Fund Commissioner, Grade-II in the Employees' Provident Fund Organisation, namely :- 1. SHORT TITLE AND COMMENCEMENT :- (1) These rules may be called the Employees' Provident Fund Organisation (Regional Provident Fund Commissioner, Grade-II) 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 5tol4ofthe 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 REGIONAL PROVIDENT FUND COMMISSONER, GRADE-11 IN EMPLOYEES' PROVIDENT FUND ORGANISATION 1. Name of the post Regional Provident Fund Commissioner, Grade-11 2. No. of Posts 114(1999) Subject to variation dependent on work load. 3. Classification Group 'A' Non-Ministerial 4. Scale of Pay Rs.10000-325-15200 5. Whether Selection post or non- Selection selection post. 6. Age limit for direct recruits Not applicable 7. Whether benefit of added years of Not applicable service admissible under Rule 30 of the CCS (Pension) Rules, 1972. 8. Educational and other qualifications Not applicable required for direct recruits. 9. Whether age and educational Not applicable qualifications prescribed for direct recruits will apply in the case of promotees. 10. Period of Probation if any. Not applicable 11. Method of recruitment whether by By promotion failing which by transfer on direct recruitment or by promotion or deputation. 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 Assistant Provident Fund Commissioner with 5 which promotion / deputation / transfer years regular service in the grade. to be made. Transfer on deputation: i) Senior Time Scale officers of the Indian Administrative Service; or ii) Officers under the Central / State Governments holding analogous posts; or with 5 years service in posts in the pay scale of Rs.8000-13 500 or equivalent. The departmental officers in the feeder category who are in the direct line of promotion will not be eligible for consideration for appointment on deputation. Similarly deputationists shall not be eligible for consideration for appointment by promotion. Period of deputation including period of deputation in another ex- cadre post held immediately preceding this appointment in the same organisation/department shall not exceed five years. The maximum age limit for appointment by transfer on deputation shall be not exceeding 56 years as on the closing date of receipt of applications. 13. If Departmental Promotion Committee 1. Group 'A' Departmental Promotion exists what is its composition. Committee i) Add]. Secretary to the Govt. of India, Ministry of Labour -CHAIRMAN. ii) Joint Secretary to the Government of India. -MEMBER. Ministry of Labour iii) Central Provident Fund Commissioner -MEMBER. 14. Circumstances in which Union Public Consultation with Union Public Service Service Commission is to be consulted Commission not necessary. in making recruitment.