Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF COMMERCE (ECONOMIC ADVISER) 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 (ECONOMIC ADVISER) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 23rd July, 1999 on G.S.R. 267, and published in the Gazette of India, No. 35, Part II, Sub-section (i) of Section 3, dated August 28, 1999- MINISTRY OF COMMERCE. New Delhi, the 23rd July, 1999 G.S.R. 267.- In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of the Ministry of Commerce (Economic Adviser) 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 Economic Adviser in the Ministry of Commerce, namely:- 1. Short title and commencement :- (1) These rules may be called the Ministry of Commrce (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 number of the said post its classification and the scale of pay attached thereto shall he 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 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 Governmen't 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, 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 post Number of Classification Scale of pay Whether selection Posts by merit of selection- cum-seniority or non-selection post 1 2 3 4 5 Economic Adviser 1* (1999) General Central Service Rs. 18400- 500-22400 Not applicable *Subject Group 'A' Gazetted variation Non-Ministerial dependent on work load