Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF FOOD AND CIVIL SUPPLIES, DEPARTMENT OF FOOD, (SCRIPT WRITER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age-limit, qualifications etc. 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- . MINISTRY OF FOOD AND CIVIL SUPPLIES, DEPARTMENT OF FOOD, (SCRIPT WRITER) RECRUITMENT RULES, 1990 G.S.R. 594, dated 21st August, 1990 .-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 Script Writer in the Ministry of Food and Civil Supplies (Department of Food), namely : - 1. Short title and commencement :- (1) These rules may be called the Ministry of Food and Civil Supplies, Department of Food (Script Writer) Recruitment Rules. 1990. (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, 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 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, and other concessions required to be provided for candidates belonging to the Scheduled Castes, Scheduled Tribes, and other special categories in accordance with the orders issued by the Central Government from time to time in this regard. SCHEDULE 1 . Name of the Number Classification. Scale Whether Se- Age-limit for post. of posts, of pay. letion post or direct recruits. non- Selection post. 1 2 3 4 5 6 Script Wri 1* (1990) General Rs. Not Not exceeding 35 ter. *Subject Central 2200- applica years. to varia Service, Group 75- -ble. tion de 'A' Gazetted, 2800- Relaxable for Go pendent Non- EB- vernment servants on work- Ministerial. 100- upto 5 years in ac load. 4000. cordance with the instructions or or ders issued by the Central Govern ment. Note : The crucial date for determining the age-limit shall be the closing date for receipt of ap plications from can didates in India (and not the sending date prescribed for those in Assam, Me- ghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jarnmu and Kashmir State, Lahaul and Pangi sub division Chamba District of Himachal Pradesh, Andaman and Nico- bar Islands or Lakshadweep).