Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF AGRICULTURE, DEPARTMENT OF ANIMAL HUSBANDRY AND DAIRYING, DELHI MILK SCHEME, JUNIOR LIBRARIAN GROUP 'C' RECRUITMENT RULES, 1994 CONTENTS 1. Short title and commencement 2. Number of post, classification, scale of pay 3. Method of recruitment, age-limit, qualifications, etc. 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- . MINISTRY OF AGRICULTURE, DEPARTMENT OF ANIMAL HUSBANDRY AND DAIRYING, DELHI MILK SCHEME, JUNIOR LIBRARIAN GROUP 'C' RECRUITMENT RULES, 1994 G.S.R. 219, dated 22nd April, 19961.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Junior Librarian in the Ministry of Agriculture, Department of Animal Husbandry and Dairying, Delhi Milk Scheme, namely: - 1. Short title and commencement :- (1) These rules may be called the Ministry of Agriculture, Department of Animal Husbandry and Dairying, Delhi Milk Scheme. Junior Librarian Group 'C' Recruitment Rules, 1994. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of post, classification, scale of pay :- The number of 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, qualifications, etc. :- The method of recruitment to the said post, age-limit, qualifications and other matters relating thereto shall be as specified in Columns 5 to 14 of the said Schedule. 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 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, 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 Name of No. of posts Classifica Scale of Whether Age-limit for the post. tion. pay. selection direct recruits. post or non-selec tion post. 1 2 3 4 5 6 Junior 1* (1994) General Cen Rs. 1200- Not Not exceeding Libra *Subject to tral Service, 30-1560- applicable. 28 years. rian. variation de Group 'C' EB-40- (Relaxable for pendent on Non-Gazet 2040/. those Govern workload. ted, Non- ment servants Ministerial. who have ren dered at least three years con tinuous service under the Go vernment upto the age of 40 years in the case of general candidates and 45 years in the case of the Scheduled Castes and the Scheduled Tri bes in accord ance with the instructions is sued by the Central Govern ment). Note : The cru cial date for determining the agelimit shall be the closing date for receipt of applications from candidates in India (and not the closing date prescribed for those in Assam, Megha- laya, Arunachal Pradesh, Mizo- ram, Manipur. Nagaland, Tri- pura, Sikkim. Ladakh Divi sion of Jammu and K-ashmir State, Lahaul and Spiti dis trict and Pungi sub-division of Chamba Dis trict of Hima- chal Pradesh, Andaman and Nicobar Islands or Lakshad- weep).