Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF LAW AND JUSTICE, LEGISLATIVE DEPARTMENT, VIDHI SAHITYA PRAKASHAN (GROUP 'A' POSTS) RECRUITMENT RULES, 1989 CONTENTS 1. Short title and commencement 2. Application 3. Number of posts, classification and scale of pay 4. Method of recruitment, age limit and qualification etc 5. Disqualification 6. Power to relax 7. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF LAW AND JUSTICE, LEGISLATIVE DEPARTMENT, VIDHI SAHITYA PRAKASHAN (GROUP 'A' POSTS) RECRUITMENT RULES, 1989 G.S.R 55 dated 13th January, 1990'.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Ministry of Law and Justice, Legislative Department Vidhi Sahitya Prakashan (Group 'A' posts) Recruitment Rules, 1983 except as respects things done or omitted to have been done before such supersession, the President hereby makes the following rules regulating the method of recruitment to Group 'A' posts in the Vidhi Sahitya Prakashan, Legislative Department, Ministry of Law and Justice, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Law and Justice, Legislative Department, Vidhi Sahitya Prakashan (Group 'A' posts) Recruitment Rules, 1989. (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 posts, classification and scale of pay :- The number of the said posts, their classification and the scales of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule. 4. Method of recruitment, age limit and qualification etc :- T h e method of recruitment, age limit, qualifications and other matters relating thereto shall be as specified in columns 5 to 14 of the Schedule aforesaid. 5. 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. 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 reason 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. 7. Saving :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for candidates belonging to 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 No. of Classification Scale of Whether selection of Post Posts Pay post or non- selection post 1 2 3 4 5 Chief 1* (1989) *Subject General Central Rs.4500- Selection Editor to variation depen Service Group 150- 5700. dant on workload 'A' (Gazetted) Non- Ministerial.