Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTRY OF URBAN DEVELOPMENT DIRECTORATE OF ESTATES, ESTATE MANAGER 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. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MINISTRY OF URBAN DEVELOPMENT DIRECTORATE OF ESTATES, ESTATE MANAGER GROUP 'B' POST RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 16th November, 1999 on G.S.R. 389, and published in the Gazette of India, No. 48, Part II, Sub-section (i) of Section 3, dated November 27, 1999-MINISTRY OF URBAN DEVELOPMENT. G.S.R. 389.--In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Directorate of Estates (Estate Manager, Calcutta) Recruitment Rules, 1969, 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 Estate Manager in the Ministry of Urban Development, Directorate of Estates, namely:- 1. Short title and commencement :- (1) These rules may be called the Ministry of Urban Development Directorate of Estates, Estate Manager Group 'B' Post Recruitment Rules, 1999. (2) They shall come into force on the date of then 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 :- T h e method or 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. Disqualifications :- 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, relax any of the provisions of these rules in respect to any class or category of persons. 6. Saving :- 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 lime to time in this regard. SCHEDULE 1 SCHEDULE Name of post Number of post Classification Scale of pay Whether selection- cum-seniority or selection by merit 1 2 3 4 5 Estate Manager 2* (1999) General Central Rs. 750025012050 Selection-cum- Service Group-B seniority Gazetted non- Ministerial *Subject to variation dependent on workload.