Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF RURAL DEVELOPMENT, ACCOUNTS CLERK RECRUITMENT RULES, 1999 CONTENTS 1. Short Title and Commencement 2. Number, Classification and scale of pay 3. Method of recruitment, age limit and other qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF RURAL DEVELOPMENT, ACCOUNTS CLERK RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 8th November, 1999 on G.S.R. 428, and published in the Gazette of India, No. 52, Part II, Sub-section (i) of Section 3, dated December 25, 1999-MINISTRY OF RURAL DEVELOPMENT. G.S.R. 428.--In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Department of Rural Development, Accounts Clerk Recruitment Rules, 1987, except as respect things done or omitted to bedone, the President hereby makes the following rules regulating the method of recruitment to the post of Accounts Clerk in the Ministry of Rural Development. 1. Short Title and Commencement :- (i) These rules may be called the Ministry of Rural Development, Accounts Clerk Recruitment Rules, 1999. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Number, Classification and scale of pay :- The number of post(s), its classification and the pay attached there to shall be as specified in columns 2 to 4 of the Schedule(s) 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(s) shall be as specified in columns 5 to 14 of the schedule(s) aforesaid. 4. Disqualification :- No person (a) Who has entered into or contracted a marriage with a person having a spouse living, of (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 Central Government is of the opinion that it 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. 6. Saving :- Nothing in these rules shall effect reservations, relaxation of age limit and other concessions required to be provided for the Schedule Castes, the Scheduled Tribes, Ex-Servicemen and other backward classes 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 Post Classification Scale of pay Whether selection post or non- selection post 1 2 3 4 5 Accounts Clerk 16 *(1999) General Central Rs. 4000-100- 6000 Non-selection Service Group 'C' Non-Gazetted Ministerial *Subject to variation dependent on workload.