Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF LAW AND JUSTICE (DEPARTMENT OF LEGAL AFFAIRS) ACCOUNTANT RECRUITMENT RULES, 1989 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 LAW AND JUSTICE (DEPARTMENT OF LEGAL AFFAIRS) ACCOUNTANT RECRUITMENT RULES, 1989 G.S.R. 147 dated 14th December, 1989'.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution and in supersession of the Ministry of Law, Justice and Company Affairs (Department of Legal Affairs) Accountant (Recruitment) Rules, 1979, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Accountant in t h e Department of Legal Affairs, Ministry of Law and Justice, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Law and Justice (Department of Legal Affairs). Accountant Recruitment Rules, 1989. (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 said Schedule annexed to these rules. 3. Method of recruitment, age limit, qualifications etc :- The 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. 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 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 the 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, relaxation of age limit and other concessions required to he provided for the Scheduled Castes, Scheduled Tribes, Ex-Servicemen and other special categories of persons in accordance with orders issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE Name of No. or Classification Scale of Pay Whether Selection post the Post post or non-selection post 1 2 3 4 5 Accoun 1 * (1989) General Central Rs. 1640- 60 Not applicable tant *Subject to Service Group 'B' 2600-EB- 75- variation Non-Gazetted, 2900. dependent Ministerial. on workload.