Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LOK NAYAK JAYAPRAKASH NARAYAN NATIONAL INSTITUTE OF CRIMINOLOGY AND FORENSIC SCIENCE STENOGRAPHER GRADE 'C' (GROUP 'C' POST) RECRUITMENT RULES, 2004 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit and qualifications, etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- . LOK NAYAK JAYAPRAKASH NARAYAN NATIONAL INSTITUTE OF CRIMINOLOGY AND FORENSIC SCIENCE STENOGRAPHER GRADE 'C' (GROUP 'C' POST) RECRUITMENT RULES, 2004 In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of the National Institute of Criminology and Forensic Science Stenographer Grade II, Recruitment Rules, 1993 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 post of Stenographer Grade 'C' in the Lok Nayak Jayaprakash Narayan National Institute of Criminology and Forensic Science under the Ministry of Home Affairs, namely : 1. Short title and commencement :- (1) These rules may be called the Lok Nayak Jayaprakash Narayan National Institute of Criminology and Forensic Science Stenographer Grade 'C' (Group 'C' post) Recruitment Rules, 2004. (2) 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 post, its classification and the scale 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 qualifications, etc. :- T h e method of recruitment age-limit, qualifications and other matters connected therewith 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 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 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, the 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. SCHEDULE 1 .