Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MONOPOLICIES AND RESTRUCTIVE TRADE PRACTICES COMMISSION (STENOGRAPHER GRADE III) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE MONOPOLICIES AND RESTRUCTIVE TRADE PRACTICES COMMISSION (STENOGRAPHER GRADE III) RECRUITMENT RULES, 1999 G.S.R. 126. In exercise of the powers conferred by Section 67 read with section 8 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), and in supersession of the Monopolies arid Restrictive Trade Practices Commission (Group 'C' and 'D' posts) Recruitment Rules, 1988, in so far as (hey relate to the posts of Stenographer Grade II and Stenographer 'Grade III, except as respect things done or omitted to be done before such supersession, the Central Government, in consultation with the Commission, hereby makes the following rules to regulate the method of recruitment to the posts of Stenographer Grade II and Stenographer Grade III in the Monopolies and Restrictive Trade Practices Commission, namely : 1. Short title and commencement :- (1) These rules may be called the Monopolies and Restrictive Trade Practices Commission (Stenographer Grade II and Stenographer Grade III) Recruitment Rules, 1999. (2) They shall come into force-on the date of their publication in the Official Gazette. 2. Number of posts, classification and scale of pay :- The number of posts, their classification and scale of pay attached thereto shall be as .specified in Columns 2 to 4 of the said Schedule. 3. Method of recruitment, age limit, qualifications, etc :- The method of recruitment, age limit, qualifications and other matter:- idating to the said posts shall be as specified in columns 5 to 14 of the Schedule aforesaid. 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 any of the said posts: Provided that the Central Government, may, if satisfied that such a 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, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category or 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, Scheduled Tribes. Rx-service men and other special categories of the 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 Classification Scale of pay Whether selection- posts cum- senionty or selection by merit 1. 2 3 4 5 1 Stenographer Grade 11 9* (1999) General Central Service, Rs. 5000- 150-8000 Selection- clim- *Subject to Group 'C' (Non- Scniority variation Gazetted) Ministerial. dependent oil workload