Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF INDUSTRY (DEPARTMENT OF HEAVY INDUSTRY GROUP 'B' PEST) 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 INDUSTRY (DEPARTMENT OF HEAVY INDUSTRY GROUP 'B' PEST) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 17th September, 1999 on G.S.R. 326, and published in the Gazette of India, No. 41, Part II, Sub-section (i) of Section 3, dated October 9, 1999. G.S.R. 326.-In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of the Ministry of Industry (Department of Public Enterprises Group 'B' Posts) Recruitment Rules, 1988, in so far as they relate to the post specified in column 1 of the Schedule hereto annexed, except us respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to Group 'B' posts in the Ministry of Industry (Department of Heavy Industry ), namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Industry (Department of Heavy Industry-Group 'B' pest) 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 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, 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 any of the said posts 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 venting 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 an 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 reward. SCHEDULE 1 SCHEDULE SCHEDULE Name oF Post Number of Classification Scale of Pay Whether selection Age limit for Post by merit or direct recruits selection- cum- seniority or non- selection post 1 2 3 4 5 6 1. Junior Analyst 1 * (One) General Central Rs. 6500- 200- Not applicable Not applicable (Work study) (1999) Service Group 10,500 *Subjeci to 'B' Gazetted variation Non- Ministerial, dependent on work- load.