Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KANDLA FREE TRADE ZONE-UPPER DIVISION CLERK (GROUP 'C' POST) RECRUITMENT RULES, 1998 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE KANDLA FREE TRADE ZONE-UPPER DIVISION CLERK (GROUP 'C' POST) RECRUITMENT RULES, 1998 G.S.R. 310(E).-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Kandla Free Trade Zone Administration, (Group 'C' and 'D', Non-Gazetted Posts) Recruitment Rules, 1981 in so far as they relate to the post of Upper Division Clerk, except as respect things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Upper Division Clerk in the Kandla Free Trade Zone, Gandhidham, namely :- 1. Short title and commencement :- (i) These rules may be called the Kandla Free Trade Zone-Upper Division Clerk (Group 'C' 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. 3. Method of recruitment, age limit, qualifications etc :- The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in columns (5) to (14) of the Schedule aforesaid. 4. Disqualifications :- 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 marriage with any person, shall be eligible for appointment to any of the 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 arc 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, 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, 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 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 qualification; cum- seniority service direct recruits prescribed fc ir or non admissible direct recruil .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 Develop Central 325- Appli Appli Appli Applicable Applicable ment Service, 15,200 cable cable cable Commi Group 'A' ssioner Gazetted, Ministerial *(1999) Subject to variation dependent on workload.