Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF COMMERCE ASSISTANT DIRECTOR (ACCOUNTS) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF COMMERCE ASSISTANT DIRECTOR (ACCOUNTS) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 6th October, 1999 on G.S.R. 336, and published in the Gazette of India, No. 42, Part II, Sub-section (i) of Section 3, dated October 16, 1999- MINISTRY OF COMMERCE. G.S.R. 387.-in exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Ministry of Commerce Assistant Director (Accounts) Recruitment Rules, 1983, 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 Assistant Director (Accounts) in the Ministry of Commerce, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Commerce Assistant Director (Accounts) 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 number 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, age limit, qualifications etc :- T h e 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 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 mariage 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 tor 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 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 for the Scheduled Castes, die Scheduled Tribes 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 the post Number of post Classification Scale of pay Whether Selection- Cum- Seniority or Selection by merit or non- selection post 1 2 3 4 5 Assistant Director 2* General Central Rs. 8000-275- 13500 Not applicable (Accounts) (1999) Service, Group 'A' * Subject to variation Gazetted, Non- dependent on workload Ministerial