Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Ministry of Consumer Affairs and Public Distribution, Department of Public Distribution, [Draftsman (Grade-I)] Recruitment Rules, 1999 CONTENTS 1. Short title and commencement 2. Number, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Saying SCHEDULE 1 :- SCHEDULE 1 Ministry of Consumer Affairs and Public Distribution, Department of Public Distribution, [Draftsman (Grade-I)] Recruitment Rules, 1999 G.S.R.18.-In exercise of the powers conferred the proviso to article 309 of the Constitution and in supersession of the Ministry of Agriculture, Department of Food, Draftsman (Grade-I) Recruitment Rules, 1982 except as respect things done or omited to have been done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Draftsman (Grade-I) under the Ministry of Consumer Affairs and Public Distribution (Department of Public Distribution), namely :- 1. Short title and commencement :- (1) These Rules way be called the Ministry of Consumer Affairs and. Public Distribution, Department of Public Distribution, [Draftsman (Grade-I)] Recruitment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number, classification and scale of pay :- The number of said post, its clarification 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 other qualifications :- T h e method of recruitment to the said post, age limint, qualifications and other matters connected thereto shall be as specified in columns 5 to 14 of the said Schedule aforesaid. 4. Disqualification :- No person, (a) who has entered into or contracted a marriage with aperson having a spouse living; or (b) who having a spouse living; has entered into or contracted amarriage 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. Saying :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions requires to be provided for the Scheduled Castes, the Scheduled Tribes and Other special categories of persons in accordance with the orders issued by the Central Government from tittle to time to this regard. SCHEDULE 1 SCHEDULE 1 SCHEDULE. Name of the post No. of posts Classification Scale of pay Whether selection cum-seniority or selection by merit post or non selection 1 2 3 4 5 Draftsman (Grade-I) One* General Central Rs. 5590- 175-9000 Not applicable *subject to variation Service, Group 'C' depending on (Non- gazetted & workload Non- ministerial)