Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF URBAN DEVELOPMENT, CENTRAL PUBLIC WORKS DEPARTMENT, DIRECTORATE OF HORTICULTURE GROUP 'B' POST RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post classification and scale of pay 3. Method of recruitment, age limit, qualifications. etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF URBAN DEVELOPMENT, CENTRAL PUBLIC WORKS DEPARTMENT, DIRECTORATE OF HORTICULTURE GROUP 'B' POST RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 15th November, 1999 on G.S.R. 384, 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. 384.-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Central Public Works Department, Horticulture Directorate Group 'A' and Group 'B' Posts Recruitment Rules, 1983, in so far as they relate to the post of Assistant Director of Horticulture, 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 Group B' post in the Ministry of Urban Development, Central Public Works Department, Directorate of Horticulture, namely :- 1. Short title and commencement :- (1) These rules may be called the Ministry of Urban Development, Central Public Works Department, Directorate of Horticulture Group 'B' Post 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 post, 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, qualifications. etc :- The method of recruitment to the said post, age limit, qualifications an d other matters connected therewith 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 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 provisions of these rules with respect to any class or category of persons. 6. Saving :- Nothing in these rules shall affect reservations 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 Post No. of Classification Scale of pay Whether Age limit for direct recruits posts selection by merit or selection- clim- seniority or non- selection post 1 2 3 4 5 6 Assistant Director 62* General Central Rs. 6500- 200- Selection- Not exceeding 30 years. (Horticulture) (1999) Service Group 'B' 10500 cum- (Relaxable for Government *Subject Gazetted Non- seniority servants upto 5 years in to variation Ministerial accordance with , the instructions or dependent orders issued by the Central on workload. Government) Note : The crucial date for determining the age limit shall he the closing date for receipt of applications from candidates in India (and not the closing date prescribed for those in Assam, Meghalaya Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub- Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands or Lakshadweep),