Farakka Barrage Project (Workcharged) Recruitment Rules, 1999
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FARAKKA BARRAGE PROJECT (WORKCHARGED) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of Recruitment, age-limit, other qualifications 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE 1 FARAKKA BARRAGE PROJECT (WORKCHARGED) RECRUITMENT RULES, 1999 Murshidabad, the 23rd July, 1999 G.S.R 293.-In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the President of India hereby makes the following rules regulating the method of recruitment to the posts under Workcharged Establishment in Farakka Barrage Project :- 1. Short title and commencement :- (i) These rules may be called the Farakka Barrage Project (Workcharged) Recruitment Rules, 1999. (ii) 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 the said posts, their classification and the scale of pay attached hereto shall be as specified in the schedule annexed herewith. 3. Method of Recruitment, age-limit, other qualifications :- The method of recruitment to the said posts, age limit, qualifications and other matters relating thereto shall be as specified in the 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 other person shall be eligible for appointment to the said posts, Provided that the Central Government 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 Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing relax any of the provisions of these rules with respect of any class or category of persons. Age limit and qualification are relaxable for Farakka Barrage Project Departmental employees. 6. Saving :- Nothing in these rules shall affect reservations relaxation of age- limit and other concessions required to be provided for the Scheduled Castes, 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
Act Metadata
- Title: Farakka Barrage Project (Workcharged) Recruitment Rules, 1999
- Type: C
- Subtype: Central
- Act ID: 10283
- Digitised on: 13 Aug 2025