Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF URBAN AFFAIRS AND EMPLOYMENT OFFICER ON SPECIAL DUTY RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, dassificalion and scale of pay etc. 3. Method of recruitment, age limit and qualifications etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF URBAN AFFAIRS AND EMPLOYMENT OFFICER ON SPECIAL DUTY RECRUITMENT RULES, 1999 G.S.R. 136.-in exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules fegulating the method of recrutment_to the post of Officer on Special Duty in the Mass Rapid Transport System Cell in the Ministry of Urban Affairs and Employment namely:- 1. Short title and commencement :- (1) These rules may be called the Ministry of Urban Affairs and Employment Officer on Special Duty Recruitment Rules. 1999. (2) They shall come. into force, from the date of their publication in the Official Gazette. 2. Number of post, dassificalion and scale of pay etc. :- 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 attached to these rules. 3. Method of recruitment, age limit and qualifications etc. :- The method of recruitment to the said post age limit, qualifieations 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 mariiage 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, and for reasons to be recorded in writing and in consultation with the Union Public Service Commission, relax any of the procisions of these rules with respect to any class or category of persons. 6. Saving :- Nothing in these rules shall effect reservatons, 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 SCHEDULE Name of post Number of post Classification Scale of pay 1 2 3 4 Officer on Special Duty 1* General Central Service Group Rs. 18400-500- 22400 1999 'A' Gazetted. (Non- Ministerial) *Subject to variation dependent on workload.