Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS, LAW COMMISSION GROUP 'D' POSTS RECRUITMENT RULES, 1994 CONTENTS 1. Short title and commencement 2. Application 3. Number of the posts, classification and scale of pay 4. Method of recruitment, age limit, qualifications etc 4A. Liability of persons appointed as peons to undergo training as Home Guards 5. Disqualification 6. Power of relax 7. Saving SCHEDULE 1 :- 1 MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS, LAW COMMISSION GROUP 'D' POSTS RECRUITMENT RULES, 1994 G.S.R. 141 dated 28th February, 1994.-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, and Legislative Department) (Group 'D' Posts) Recruitment Rules, 1986, except as respects things done or omitted to be done before supersession the President hereby makes the following rules regulating the method of recruitment to Group 'D' posts in the Law Commission, Department of Legal Affairs of the Ministry of Law, Justice and Company Affairs, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Law, Justice and Company Affairs, Law Commission, Group 'D' Posts Recruitment Rules, 1994. (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 as specified in column (1) of the Schedule annexed to these rules. 3. Number of the posts, classification and scale of pay :- The number of the said posts, their classification and the scale of pay attached thereto shall be as specified in columns (2) to (4) of the said Schedule. 4. Method of recruitment, age limit, qualifications etc :- T h e method of recruitment to the said posts, age limit, qualifications and other matters connected therewith shall be as specified in Columns (5) to (14) of the said Schedule aforesaid. 4A. Liability of persons appointed as peons to undergo training as Home Guards :- Notwithstanding anything contained in these rules, every person appointed as a peon under these rules shall undergo training as a Home Guard for a period of three years, save those who are physically handicapped to undergo such training : Provided that the Commandant General, Home Guards, may, having regard to the performance of and standard of training achieved by any person during the period of training, reduce such period to two years for reasons to be recorded in writing. 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 the 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 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 relax any of the provisions of these rules with respect to any class or category of persons or posts. 7. 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-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 1 Name of No. of Classification Scale of Pay Whether selection the Post posts or non-selection post 1 2 3 4 5 1. Junior Lib 1* General Central Rs. 800-15- Selection rary Atte- Service Group 'D' 1010-EB-20 ndant (Sen Non-Gazetted 1150. ior Scale) Non-Ministerial.