Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Government of Goa, Office of the Director General of Police, Group 'C' and 'D', Non-Ministerial, Non-Gazetted, Recruitment Rules, 2006 CONTENTS 1. Short title, application and commencement 2. Number, Classification and scale of pay 3. Method of recruitment, age limit and other qualification 4. Disqualification 5. Power to relax 6. Saving Government of Goa, Office of the Director General of Police, Group 'C' and 'D', Non-Ministerial, Non-Gazetted, Recruitment Rules, 2006 In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor of Goa hereby makes the following rules to regulate the recruitment to Group 'C' and 'D', Non- Ministerial, Non-Gazetted posts in the Office of the Director General of Police, Government of Goa, namely: 1. Short title, application and commencement :- (1) These Rules may be called the Government of Goa, Office of the Director General of Police, Group 'C' and 'D', Non-Ministerial, Non- Gazetted, Recruitment Rules, 2006. (2) They shall apply to the posts specified in Column (1) of the Schedule to these rules (hereinafter called as the "said Schedule"). (3) They shall come into force from the date of their publication in the Official Gazette. 2. Number, Classification and scale of pay :- The number of posts, classification of the said posts and the scale of pay attached thereto shall be as specified in Columns (2) to (4) of the said Schedule: Provided that the Government may vary the number of posts in Column (2) of the said Schedule from time to time subject to exigencies of work. 3. Method of recruitment, age limit and other qualification :- The method of recruitment to the said post, age limit qualifications and other matters connected thenwith shall be as specified in Columns (5) to (13) of the said Schedule. 4. Disqualification :- No person who has entered into or contracted a marriage with a person having a spouse living or who, having a spouse living , has entered into or contracted a marriage with any person, shall be eligible for appointment to the service: Provided that the 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 Government is of the opinion that it is necessary or expedient so to do, it may, be order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons. 6. Saving :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for Scheduled Castes and other special Categories of persons in accordance with the orders issued by the Government from time to time in that regard.