Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Investigators (Small Industries Development Organisation) Recruitment Rules, 2000 CONTENTS 1. Short title and commencement 2. Application 3. Number of posts, classification and scale of pay 4. Method of recruitment, age limit, qualifications, etc. 5. Disqualification 6. Power to relax 7. Saving SCHEDULE 1 :- SCHEDULE 1 Investigators (Small Industries Development Organisation) Recruitment Rules, 2000 G.S.R. 46.-In exercise of the powers conferred by the proviso to article 309 Constitution and in supersession. of (i) the Junior Field Officers and Investigators (Small Scale Industries Organisation) Recruitment Rules, 1962 in so far as they relate to the posts of Investigators specified in Schedule I and Schedule II of the said Rules, (ii) the Small Industries Development Organisation Investigator (Electronics) Recruitment Rules, 1980 and (iii) the Small Industries Development Organisation. Investigator (Food) Recruitment Rules, 1980, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the Group "C" Non-Gazetted posts of Investigators in the Small Industries Development Organisation in the Department, of Small Scale Industries and Agro and Rural Industries in the Ministry of Industry, namely:- 1. Short title and commencement :- (1) These rules may be called the Investigators (Small Industries Development Organisation) Recruitment Rules, 2000. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules/shall apply to the posts specfied in column 1 of the Schedule annexed to these rules. 3. Number of posts, classification and scale of pay :- The number of posts, their classification and the stales of pay attached thereto shall be as .specified in column 2 to 4 of the said Schedule. 4. Method of recruitment, age limit, qualifications, etc. :- T h e method of recruitment to the said posts, age limit, qualifications and other matters connected therewith shall be as specified in columns 5 to 14 of the said Schedule. 5. 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 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, except any person from the operation of this rule. 6. 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 he recorded in writing, relax, any of the provisions of these rules with respect to any class or category of persons. 7. Saving :- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Ex-servicemen, Other Backward Classes 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 SCHEDULE Name of post No. of Classification Scale of pay Whether Age limit for direct recruits posts selection- cum- seniority or selection by merit 1 2 3 4 5 6 1. Investigator 61* General Central Rs. 5000- 150- Not applicable Upto 25 years (Mechanical) (2000) Service Group 8000 (relaxable for Government *Subject to 'C' Non- Gazetted, servants upto 40 years (45 years variation dependent Non- Ministerial in case of Scheduled Caste/ on workload. Scheduled Tribe in) accordance with the instruction or orders issued by Central Government from time to time). 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 Assam, Meghalaya, Arunachal Pradesh, Mizorarn, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub-Division of Chamba District of Himachal Pradesh the Union Territory of Andaman and Nicobar Islands of the Union Territory of Lakshadweep). Note 2 : The crucial date for determining the age limit in the case of candidates from Employment . .Exchanges shall be the lest date upto which the Employment Exchanges are asked to nominate candidates.