Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF URBAN DEVELOPMENT (ACCOUNTANT) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit and qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF URBAN DEVELOPMENT (ACCOUNTANT) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 21st October, 1999 on G.S.R. 383, and published in the Gazette of India, No. 47, Part II, Sub-section (i) of Section 3, dated November 20, 1999- MINISTRY OF URBAN DEVELOPMENT. G.S.R. 383.-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Ministry of Urban Development (Accountant) 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 period of recruitment to the post of Accountant in the Ministry of Urban Development, namely :-- 1. Short title and commencement :- (1) These rules may be called the Ministry of Urban Development (Accountant) Recruitment Rules, 1999. (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 said posts, its classification and the scale of pay number of said posts, its classification and the scale of pay Schedule annexed to these rules. 3. Method of recruitment, age limit and qualifications, etc :- Method of recruitment, age limit, qualifications and other matters relating to the said post, shall be as specified in column 5 to 14 of the aforesaid 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 that 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 to do so, 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 affect reservations relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes. Ex-servicemen, Other Backward Classes and other special categories of persons in accordance with the orders issced 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 (Rs.) by merit or selection -cum-seniority or Non- selection post 1 2 3 4 5 Accountant 4* General Central Rs. 5500-175- 9000 Not applicable (1999) Service Group 'B' *Subject to variation Non- gazetted dependent on workload