Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS, DEPARTMENT OF LEGAL AFFAIRS (CASH OFFICER) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS, DEPARTMENT OF LEGAL AFFAIRS (CASH OFFICER) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 30th August, 1999 on G.S.R. 350, and published in the Gazette of India, No. 44, Part II, Sub-section (i) of Section 3, dated October 16, 1999- MINISTRY OF LAW, JUSTICE and COMPANY AFFAIRS (Department of Legal Affairs). G.S.R. 350.-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Ministry of Law, Justice and Company Affairs (Department of Legal Affairs) Cash Officer Recruitment Rules, 1986 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 Cash Officer in the Ministry of Law, Justice and Company Affairs, Department of Legal Affairs, namely:- 1. Short title and commencement :- (1) These rules may be called the Ministry of Law, Justice and Company Affairs, Department of Legal Affairs (Cash Officer) Recruitment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number, classification and scale of pay :- The number of the said posts, its classification and the scale of pay attached thereto shall be as specified in the columns 2 to 4 of the Schedule annexed to these Rules. 3. Method of recruitment, age limit and other qualifications :- 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 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 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 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. SCHEDULE 1 SCHEDULE Name of the post Number of post Classification Scale of pay Whether selection by merit or selection cum-seniority or non-selection post 1 2 3 4 5 Cash Officer 01* (1999) General Central Rs. 6500- 200-10,500 Not applicable Service, Group 'B' Gazetted, Ministerial *subject to variation dependent on workload.