Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indo-Tibetan Border Police Force, Publication and Printing Cadre Recruitment Rules, 1999 CONTENTS 1. Short title and commencement 2. Number of posts classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE Indo-Tibetan Border Police Force, Publication and Printing Cadre Recruitment Rules, 1999 G.S.R. 473(E).---- In exercise of the powers conferred by clause(b) of sub- section(2) of section 156 of the Indo-Tihetan Border Police Force Act. 1992(35 of 1992), and in supersession of the Indo- Tibetan Border Police (Publication and Printing Cadre) Recruitment Rules 1983, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to certain Group 'B' and 'C' posts in Publication and Printing Cadre in the Indo-Tibetan Border Police Force, namely:- 1. Short title and commencement :- (1) These rules may be called the Indo-Tibetan Border Police Force, Publication and Printing Cadre 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 the said posts, their classification and the scales 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 to the said posts, 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 any of 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 and 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 the Scheduled Castes, the Scheduled Tribes, other Backward Classes, 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