Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF INDUSTRY, SMALL INDUSTRY DEVELOPMENT ORGANISATION GROUP 'A' AND GROUP 'B' POSTS RECRUITMENT RULES, 1997 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- 1 MINISTRY OF INDUSTRY, SMALL INDUSTRY DEVELOPMENT ORGANISATION GROUP 'A' AND GROUP 'B' POSTS RECRUITMENT RULES, 1997 G.S.R. 115 dated 3rd January, 19971-In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of the Small Scale Industry Development Organisation, Recruitment Rules, 1962 in so far as they relate to the posts of Assistant Director (Grade 1) (Food Industry), Deputy Director (Food Industry) and Director (Grade II) (Food Industry) except as respects things done or committed to be done before such supersession, the President hereby makes the following rules in the Ministry of Industry, the Small industry Development Organisation namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of industry, Small industry Development Organisation Group 'A' and Group 'B' posts Recruitment Rules, 1996. (2) They shall come into force from the date of their publication in the official Gazette. 2. Number of posts, classification and scale of pay :- The number of said posts, their classification and the scale of pay attached thereto shall be as specified in column 2 to 4 of the said Schedule. 3. Method of recruitment, age limit and qualifications etc :- T h e method of recruitment to the said posts, age limit, qualifications and other matters relating thereto 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 the said posts : Provided that the Central Government may, if satisfied that such a 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, or reasons to be recorded in writing and in consultation with 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, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, Scheduled Tribes, Ex-Servicemen and other special categories of persons in accordance with the order issued by the Central Government from time to time in this regard. SCHEDULE 1 1 Name of Post Number of posts Classification Scale ol' Pay 1 2 3 4 1. Director (Food) 1* General Central Service, 3700-125- 4700 (1996) Group 'A' Gazetted (Non- -150-5000. ^Subject to variation Ministerial). dependent on workload.