Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INCOME TAX DEPARTMENT ADMINISTRATIVE OFFICERS (GROUP "A" AND "B" POSTS), RECRUITMENT RULES, 2004 CONTENTS 1. Short title and commencement 2. Number of posts, Classification and Scale of Pay 3 . Method of recruitment, age-limit, and educational qualification etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- . INCOME TAX DEPARTMENT ADMINISTRATIVE OFFICERS (GROUP "A" AND "B" POSTS), RECRUITMENT RULES, 2004 In exercise of the powers conferred by the proviso to article 309 of the Constitution the President hereby makes the following rules regulating the method of recruitment to Group 'A' and 'B' posts in the Income Tax Department, namely: 1. Short title and commencement :- (1) These rules may be called the Income Tax Department Administrative Officers (Group "A" and "B" posts), Recruitment Rules, 2004. (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 the pay attached thereto, shall be as specified in the columns (2) to (4) of the schedule annexed to these rule: 3. Method of recruitment, age-limit, and educational qualification etc. :- The method of recruitment to the said post, the age -limit, educational qualification and other matters connected therewith shall be 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 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 may, if it is of the opinion that it is necessary or expedient to do so, it may by order and for reasons to be recorded in writing and in consultation with Union Public Service Commission relax any of the provisions of these rules with respect to any class or category of persons. 6. Saving :- Nothing in these rules shall effect reservations, relaxation of age- limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes or Other Backward Classes or 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 .