Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF POWER, CENTRAL ELECTRICITY AUTHORITY, HEAD DRAFTSMAN GROUP 'B' POST RECRUITMENT RULES, 1995 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age-limit, qualifications, etc 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF POWER, CENTRAL ELECTRICITY AUTHORITY, HEAD DRAFTSMAN GROUP 'B' POST RECRUITMENT RULES, 1995 G.S.R. 13, dated 20th December, 19951.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Central Electricity Authority (Group 'A' and Group 'B' Posts) Recruitment Rules, 1978, in so far as they relate to the post of Head Draftsman, 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 Head Draftsman in the Ministry of Power, Central Electricity Authority, namely : - 1. Short title and commencement :- (1) These rules may be called the Ministry of Power, Central Electricity Authority, Head Draftsman Group 'B' Post Recruitment Rules, 1995. (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 post, its classification and 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. 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 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 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, 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 the post. No. of posts. Classification. Scale of pay. 1 2 3 4 Head Draftsman. 23* (1995) General Central Rs. 2000-60- 2300- *Subject to variation Service, Group EB-75-3200. dependent on work- 'B' Gazetted load. Non-Ministerial. Whether Selection Age limit for direct Whether benefit of Educational and post or non- Selec- recruits. added years of other qualifica tion post. service admissible tions required for under rule 30 of direct recruits. the Central Civil Services (Pension) Rules, 1972. 5 6 7 8 Selection. Not applicable. No. Not applicable.