Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF POWER RESEARCH ASSISTANT (WORK STUDY) GROUP 'B' POST RECRUITMENT RULES, 1997 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications, etc 4. Disqualification 5. Power to relax 6. Savings SCHEDULE 1 :- SCHEDULE MINISTRY OF POWER RESEARCH ASSISTANT (WORK STUDY) GROUP 'B' POST RECRUITMENT RULES, 1997 1 Published in the Gazette of India, Pt. II, Sec. 3(i), dated March, 1997 (w.e.f. 1st March, 1997). In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Ministry of Energy (Department of Power) Senior Analyst (Work Study) and Research Assistant (Work Study) Recruitment Rules, 1987, 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 Research Assistant (Work Study) in the Ministry of Power, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Power Research Assistant (Work Study) Group 'B' post Recruitment Rules, 1997. (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 posts, 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 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 so, doing exempt any person from the operation of this rule. 5. Power to relax :- Where the Centra] 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. Savings :- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, 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 Name of the post Number of post Classification S( :ale of pay 1 2 3 4 Research 1 * (1997) General Central Service Rs. 1640- 60- Assistant *Subject to variation Group 'B' Non- Gazetted 2600-FB- 75- (Work Study) dependent on workload. Non-Ministerial. 2900.