Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF CULTURE, ARCHAEOLOGICAL SURVEY OF INDIA, PEON/ATTENDANT GROUP 'D' POST RECRUITMENT RULES, 1996 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 4A. Liability of persons appointed as peons to undergo training as Home Guards 5. Saving 6. Power to relax SCHEDULE 1 :- 1 MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF CULTURE, ARCHAEOLOGICAL SURVEY OF INDIA, PEON/ATTENDANT GROUP 'D' POST RECRUITMENT RULES, 1996 G.S.R. 572, dated 5th December, 1996 1.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of the Archaeological Survey of India (Group 'D' Non-Gazetted Posts) Recruitment Rules, 1967, in so far as they relate to the post of Peon/Attendant (appearing at serial no. 23) except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules to regulate the method of recruitment to the post of Peon/Attendant in the Ministry of Human Resources Development, Department of Culture, Archaeological Survey of India, namely : - 1. Short title and commencement :- (1) These rules may be called the Ministry of Human Resource Development, Department of Culture, Archaeological Survey of India. Peon/Attendant Group 'D' Post Recruitment Rules, 1996. (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 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 :- The method of recruitment to the said post, age-limit, qualifications an d other matters relating to the post 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. 4A. Liability of persons appointed as peons to undergo training as Home Guards :- Notwithstanding anything contained in these rules every person appointed as Peon under these rules, shall undergo training as Home Guards for a period of three years: Provided that the Commandant Generals, Home Guards, may, having regard to the performance of a standard of training achieved by any person during the period of training, reduce such period to two years, (for reasons to be recorded by him in writing). 5. 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. 6. 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. SCHEDULE 1 1 Name of No. of Classification. Scale of pay. Whether selec- the post. posts. tion post or non- selection post. 1 2 3 4 5 Peon/Attendant. 637 General Central Rs. 750-12- Not applicable. *( 1996) Service, Group 870-14- 940. * Subject to 'D' Non- Gazet- variation de- ted. pendent on workload.