Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF HOME AFFAIRS, NATIONAL SECURITY GUARD GROUP 'C' POSTS RECRUITMENT RULES, 1996 CONTENTS 1. Short title and commencement 2. Application 3. Number of post, classification and scale of pay 4. Method of recruitment, age-limit, qualifications, etc 5. Initial constitution 6. Disqualifications 7. Power to relax 8. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF HOME AFFAIRS, NATIONAL SECURITY GUARD GROUP 'C' POSTS RECRUITMENT RULES, 1996 G.S.R. 348, dated 14th August, 19961 .-In exercise of the powers conferred by Sec. 139 of the National Security Guard Act, 1986 (47 of 1986), the Central Government hereby makes the following rules regulating the method of recruitment to Group 'C' Posts in the Ministry of Home Affairs, National Security Guard, namely : - 1. Short title and commencement :- (1) These rules may be called the Ministry of Home Affairs, National Security Guard Group 'C' Posts Recruitment Rules, 1996. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the posts specified in Column 1 of the Schedule annexed to these rules. 3. Number of post, classification and scale of pay :- The number of posts, their classification and the scale of pay attached thereto shall be as specified in Columns 2 to 4 of the said Schedule. 4. Method of recruitment, age-limit, qualifications, etc :- T h e method of recruitment, age-limit, qualifications and other matters relating to these posts shall be as specified in Columns 5 to 14 of the aforesaid Schedule. 5. Initial constitution :- Personnel on deputation in the National Security Guard, before the commencement of these rules, shall be deemed to have been recruited in accordance with the provisions of these rules. 6. 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. 7. 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. 8. 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 Name of the post. No. of posts. Classification. Scale of pay. 1 2 3 4 1. Assistant Com 585* (Five hundred General Central Grade-1 Rs. 2000- mander (GD) and eighty five) Service, Group 'C' 60-2300-EB-75- Grade-1/11 (1996) Non-Gazetted, 3200. * Subject to varia Non-Ministerial. Grade-11. Rs. 1640- tion dependent on 60-2600-EB-75- workload. 2900.