Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF ADMINISTRATIVE REFORMS AND PUBLIC GRIEVANCES) JUNIOR ANALYST (COMPUTER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF ADMINISTRATIVE REFORMS AND PUBLIC GRIEVANCES) JUNIOR ANALYST (COMPUTER) RECRUITMENT RULES, 1990 G. S. R. 122 dated 26th February, 19901.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Junior Analyst (Computer) in the Department of Administrative Reforms and Public Grievances, namely:- 1. Short title and commencement :- (1) These rules may be called the Ministry of Personnel, Public Grievances and Pensions (Department of Administrative Reforms and Public Grievances) Junior Analyst (Computer) Recruitment Rules, 1990. (2) They shall come into force on the date of their publication in the official gazette. 2. Number of posts, classification and scale of pay :- The number of the posts, their classification and the scale of pay attached thereto shall he as specified in columns 2 to 4 of the schedule annexed thereto. 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. Disqualifications :- 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 the other party to the marriage and there are other grounds for doing so, 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 reservation, relaxation of age limit and other concessions required to he provided for the Scheduled Castes, Scheduled Tribes 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 post Number of posts Classification Scale of pay 1 2 3 4 Junior Analyst 1* (1990) General Central Service i Rs.2000-60- (Computer). * Subject to variation Group 'B' Gazetted 2300-EB-75- dependent on workload. Non-ministerial. 3200-100- 3500.