Employees Provident Fund Organisation (Supervisor (Computer Cell)) Recruitment Rules, 1999

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Employees' Provident Fund Organisation (Supervisor (Computer Cell)) 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 (Supervisor (Computer Cell)) Recruitment Rules, 1999 G.S.R. 313.--- 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 Supervisor (Computer Cell) in the Employees* Provident Fund Organisation, namely:- 1. SHORT TITLE AND COMMENCEMENT :- (1) These rules may be called the Employees' Provident Fund Organisation (Supervisor (Computer Cell)) 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 said Schedule. 3. METHOD OF RECRUITMENT, AGE LIMIT AND OTHER QUALIFICATIONS :- The method of recruitment to the said post, 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 1 RECRUITMENT RULES FOR THE POST OF SUPERVISIOR (COMPUTER CELL) IN THE EMPLOYEES PROVIDENT FUND ORGANISATION 1. Name of the post Supervisor (Computer Cell) 2. No. of Posts 105(1999) Subject to variation dependent on work load. 3. Classification Group "B' Non-Ministerial 4, Scale of Pay Rs. 5500-175-9000. 5. Whether Selection post or non Selection selection post. 6. Age limit for direct recruits 32 years (relaxable for Govt. servants and employees of Employees' Provident Fund Organisation upto 5 years in accordance with the instructions or orders issued by the Central Government.) Note 1 The crucial date for determining the age limit shall be the closing date for receipt of application from candidates in India (and not the closing date prescribed for those in North Eastern Region, Sikkim, Ladakh Division ofJ&K State, Lahaul & Spiti district and Pangi Sub-Division of Chamba district of Himachal Pradesh, Andaman and Nicobar Islands and Lakshadweep). Note 2: The age limit may be relaxed by Central Provident Fund Commissioner in respect of ad- hoc EDP Supervisors who are otherwise qualified and found suitable for regular appointment. 7. Whether benefit of added years Not applicable. of service admissible under Rule 30 of the CCS(Pension) Rules, 1972. 8. Educational and other Essential;- qualifications required for direct (a)(i) Masters' Degree in Computer recruits. Applications/Statistics/Mathematics/ Operations Research/Physics or Economics/Commerce (with Statistics) or Degree in Engineering of a recognised University or equivalent; and (a)(ii) Two years' experience of an electronic data processing work including one year experience of computer programming/operations, OR (b)(i) Degree with any of the subject mentioned at (a)(i) above. AND (ii) Five years' experience of an electronic data processing work including one year experience of computer programming/operations. Note: The educational qualifications may be relaxed by Central Provident Fund Commissioner in respect of departmental ad-hoc EDP Supervisors who are otherwise qualified and found suitable for regular appointment. 9. Whether age and educational Not applicable qualifications prescribed for direct recruits will apply in the cases of promotees. 10. Period of Probation if any. 2 Years 11. Method of recruitment whether - 50 % by Promotion failing which by direct by direct recruitment or by recruitment. promotion or by - 50 % by direct recruitment. deputation/transfer & percentage of the vacancies to be filled by various methods. 12. In case of recruitment by Promotion. promotion/deputation/transfer, Data Entry Operator (Grade-C) with 04 years grades from which prornotion/ regular service In the grade. deputation/ transfer to be made. 13. If Departmental Promotion Group 'B' Departmental Promotion Committee Committee exists what is its (for considering promotion and confirmation) : composition. (i) Addl.CPFC(Computer & System Management) : Chairman (ii) Director(Computer) : Member (iii) Director (NIC) Member 14. Circumstances in which Union Consultation with the Union Public Service Public Service Commission is Commission is not necessary. to be consulted in making recruitment.

Act Metadata
  • Title: Employees Provident Fund Organisation (Supervisor (Computer Cell)) Recruitment Rules, 1999
  • Type: C
  • Subtype: Central
  • Act ID: 10084
  • Digitised on: 13 Aug 2025