Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF COMMERCE (ADDITIONAL ECONOMIC ADVISER) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, ape limit, qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF COMMERCE (ADDITIONAL ECONOMIC ADVISER) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 10th December, 1999 on G.S.R. 4, and published in the Gazette of India, No. 1, Part II, Sub-section (i) of Section 3, dated January 1, 2000-MINISTRY OF COMMERCE. New Delhi, the 10th December, 1999 G.S.R. 4.-In exercise of the powers conferred by the proviso to article309 of the Constitution and in supersession of the Ministry of Commerce (Additional Economic Adviser) Recruitment Rules, 1984, 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 Additional Economic Adviser in the Ministry of Commerce, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry "of Commerce (Additional Economic Adviser) Recruitment Rules, 1999. (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 munber of the said 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, ape 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 l4 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 lay 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 tine Central Government is of the opinion that it is necessary or expedient so to do. it pay, 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 Tor 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 Number Classification Scale of Whether Age limit Whether Educational Whether Period of the post of post pay selection for direct benefit and other age and probation by merit or recruits of added qualifications educational if any selection- years of required qualifications cum- Service prescribed Seniority or admissible direct for non- selection under rule recruits direct recrruits post 30 of the will Central apply in Civil Services the case of (Pension) promotees Rules, 1972. 1 2 3 4 5 6 7 8 9 10 Additional 1* General Rs.l4300 Not Not Not Not Not Not Economic (1999) Central 400- 18300 applicable applicable applicable applicable applicable applicable Adviser Service Group 'A' Gazetted (Non- Ministerial) ' Subject to variation dependent on work- load.