Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Lakshadweep, Daman and Diu, Dadra and Nagar Haveli Police India Reserve Battalion (Ministerial Cadre) (Group 'C' posts) 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 1 Lakshadweep, Daman and Diu, Dadra and Nagar Haveli Police India Reserve Battalion (Ministerial Cadre) (Group 'C' posts) Recruitment Rules, 1999 G.S.R. 262.-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 certain Group 'C' Ministerial posts in the India Reserve Battalion for Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Police under the Ministry of Home Affairs, namely:- 1. Short title and commencement :- (1) These rules may be called the Lakshadweep, Daman and Diu, Dadra and Nagar Haveli Police India Reserve Battalion (Ministerial Cadre) (Group 'C' posts) 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 scale of pay attached thereto shall be as specified in columns 2 to 4 of the Scheduled annexed to these rules. 3. Method of recruitment, age-limit and other qualifications :- T h e 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 of category of persons. 6. Saving :- Nothing in these rules shall affect reservations, relaxation of age- limit and other concessios 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 1 Name of the post Number of Classification Scale of Pay Whether selec posts tion or non selection post 1 2 3 4 .5 1. Head Clerk 1 (1999) General Central Service, Rs. 5000-150- 8000 Not applicable (Subject to Group 'C' Non- Gazet variation ted, Ministerial dependent on work load)