Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF PERSONNEL AND TRAINING) CHIEF WELFARE OFFICER AND DIRECTOR, RECRUITMENT RULES, 1989 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualification, etc 4. Disqualification 5. Power to relax 6. Savings SCHEDULE 1 :- SCHEDULE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF PERSONNEL AND TRAINING) CHIEF WELFARE OFFICER AND DIRECTOR, RECRUITMENT RULES, 1989 1 Published in the Gazette of India, Pt. II, Sec. 3(i), dated 31st March 1990 (w.e.f. 31st March 1990). In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Department of Personnel and Training (Chief Welfare Officer) Recruitment Rules. 1985, 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 Chief Welfare Officer in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training). Chief Welfare Officer and Director. Recruitment Rules. 1989. (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 said 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 qualification, etc :- T h e 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 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 he recorded in writing and in consultation with the Union Public Service Commission, relax any ofthe provisions of these rules with respect to any class or category of persons. 6. Savings :- Nothing in these rules shall affect reservation, 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 the orders issued by the Central Government from time to lime in this regard. SCHEDULE 1 SCHEDULE Name of post Number of posts Classification Scale of pay 1 2 3 4 Chief Welfare 1* (1989) General Central Service Rs.4500- 150- Officer and *Subject to variation Group 'A' Gazetted. 5700 Director dependent on workload.