Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kandla Free Trade Zone Deputy Development Commissioner (Group 'A' post) Recruitment Rules, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE Kandla Free Trade Zone Deputy Development Commissioner (Group 'A' post) Recruitment Rules, 1999 New Delhi, the 11th June, 1999 G.S.R. 431 (E). In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession, of the Ministry of Commerce, Kandla Free Trade Zone Administration, (Group 'A' Gazetted) Recruitment Rules, 1986 in so far as they relate to the post of Deputy Development Commissioner, except as respect things done or omitted to be done before such supersession, the President hereby makes the following Recruitment Rules relating to the post of Deputy Development Commissioner in Kandla Free Trade Zone, Gandhidham namely: 1. Short title and commencement :- (i) These rules may be called the Kandla Free Trade Zone Deputy Development Commissioner (Group 'A' post) Recruitment Rules, 1999. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Number of post, classification and scale of pay :- The number of the said post, their classification and scale of pay attached thereto shall be as specified in columns (2) to (4) of the said Schedule attached to these rules. 3. Method of recruitment, age limit, qualifications etc :- The method of recruitment to the said post, age limit, qualifications and other matter relating to the said post shall be as specified in columns (5) to (14) of the Schedule aforesaid. 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 other party to the marriage and there are other ground 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 and expedient so to do, it may, by order, for reasons to be recorded in writing and in consultation with the 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 affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the 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 Name of \No. of \Classification \Scale of \Whether \Age limit \Whether \Educational \Whether \Period of. Post \Post \ \Pay \selection \for direct \benefit of \and other \age and \probation, \ \ \ \by merit or \recruits \added \qualifications \educational \if any \ \ \ \selection- \ \years of \required for \qualifications \ \ \ \ \cum-seniority \ \service \direct recruits \prescribed fo \r \ \ \ \or non- \ \admissible \ \direct recruit \s \ \ \ \selection \ \under Rule \ \will apply in \ \ \ \ \post \ \30 of the \ \the case of \ \ \ \ \ \ \Central Civil \ \promotees \ \ \ \ \ \ \Service \ \ \ \ \ \ \ \ \ (Pension) \ \ \ \ \ \ \ \ \Rules, 1972 \ \ \ 1 \2 \3 \4 \5 \6 \7 \8 \9 \10 Deputy \1* \General \Rs. 10,000- \ Not \Not \Not \Not \Not \2 years Development \ \Central \325- \Applicable \Applicable \Applicable \Applicable \Applicable \ \ \Service, \15,200 \ \ \ \ \ \ Commissioner \ \Group 'A' \ \ \ \ \ \ \ \ \Gazetted, \ \ \ \ \ \ \ \ \Ministerial \ \ \ \ \ \ \ Method of \In case of recruitment by promotion/ \If a Departmental \Circumstances recruitment. \deputation/absorption, grades from which \Promotion Committee \in which Union Whether by direct \promotion/deputation/absorption to be made \exists, what is its \Public Service recruitment or by \ \composition? \Commission to be promotion or by \ \ \consulted in making deputation/transfer \ \ \recruitment and percentage of \ \ \ the posts to be \ \ \ filled by various \ \ \ methods \ \ \ 11 \12 \13 \14 Promotion/ \Promotion/deputation: \Not applicable \Consultation with deputation. \I. Officers of the Central/State Governments: \ \Union Public Service \(a) (i) holding analogous posts on regular basis; or \ \Commission is \(ii) with 5 years' regular service in posts in the seal \ \necessary \of Rs. 8000-13 500 or equivalent; or \ \ \(iii) with 8 years' regular service in posts in the seal' \ \ \of Rs. 6500-10,500 or equivalent; and \ \ \(b) possessing three years' experience in the field of \ \ \industrial development or foreign trade. \ \ \II. The Departmental Assistant Development \ \ \Commissioner with 8 years' regular service in the grade \ \ \will also be considered along with outsiders and in \ \ \case he is selected for appointment to the post, same shall \ \ \be deemed to have been filled by promotion. \ \ \Note: \ \ \The Departmental Onicers in the feeder category who \ \ \are in the direct line of promotion shall not be eligible \ \ \for consideration for appointment on deputation. \ \ \Similarly, deputationists shall not be eligible for \ \ \consideration for appointment by promotion. \ \ \(Period of deputation including period of deputation in \ \ \another ex-cadre post held immediately preceding this \ \ \appointment in the same or some other Organisation/ \ \ \Department of the Central Government shall ordinarily \ \ \not exceed three years. The maximum age limit for \ \ \appointment by deputation shall be not exceeding 56 \ \ \years as on the closing date of receipt of applications). \ \