Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Ministry of Law, Justice and Company Affairs, (Department of Legal Affairs) Junior Analyst (Work Study) 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, etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE 1 Ministry of Law, Justice and Company Affairs, (Department of Legal Affairs) Junior Analyst (Work Study) Recruitment Rules, 1999 G.S.R. 15.-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 Aflairs (Department of Legal Affairs) Junior Analyst (Work study) Recruitment Rules, .1980 except as respects thing done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post Junior Analyst' (Work Study) 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) Junior Analyst (Work Study) 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 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 and other qualifications, etc. :- 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 thai 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 be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, 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 1 SCHEDULE Name of post No. of Classification Scale of pay Whether selection by post merit or selection-cum- seniority or non- selection post 1 2 3 4 5 Junior Analyst 1* General Central Service Rs. 6500-200- 10,500 Not applicable (work study) (1999) Group 'B' Gazetted. *(Subject to Variation Non-Ministerial dependent on workload)