Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS (DEPARTMENT OF LEGAL AFFAIRS, COMMITTEE FOR IMPLEMENTING LEGAL AID SCHEMES) SUPERINTENDENT RECRUITMENT RULES, 1993 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 of relax 6. Saving SCHEDULE 1 :- 1 MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS (DEPARTMENT OF LEGAL AFFAIRS, COMMITTEE FOR IMPLEMENTING LEGAL AID SCHEMES) SUPERINTENDENT RECRUITMENT RULES, 1993 G.S.R. 38 dated 31st December 19931.-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, Committee for Implementing Legal Aid Schemes) Superintendent Recruitment Rules, 1983, 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 post of Superintendent in the Committee for Implementing Legal Aid Scheme 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, Committee for Implementing Legal Aid Schemes) Superintendent Recruitment Rules, 1993. (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 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 :- 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 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, except any person from the operation of this rule. 5. Power of 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, Scheduled Tribes, Ex-Servicement and other special categories of persons in accordance with orders issued by the Central Government from time to time in this regard. SCHEDULE 1 1 Name of Number of Classification Scale of Pay Whether Selection post Post Post or non-Selection Post 1 2 3 4 5 Superin 1* (1993) General Central Rs. 2375-75- Not \\applicable tendent *Subject to vari Service Group 3200-EB- ation dependent 'B', Gazetted 100-3500. on workload. Non- Ministerial. Age limit Whether benefit of Educational and Whether age and Period of for direct added years of Ser other qualifica educational qualifi probation, recruits. vice admissible tions required for cations prescribed for if any under rule 30 of direct recruits. direct recruits will the Central Civil apply in the case of Services (Pension) Promotees. Rules, 1972 6 7 8 9 10 Not Not applicable Not applicable Not applicable Not applicable applicable