Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Monopolies and Restrictive Trade Practices Commission Private Secretary) Recruitment Rules, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment age limit, qualification etc 4. Disqualification 5. Power to relax 6. Saving Monopolies and Restrictive Trade Practices Commission Private Secretary) Recruitment Rules, 1999 DEPARTMENT OF COMPANY AFFAIRS New Delhi, the 23rd April, 1999 G.S.R. 129. In exercise of thepowers conferred by section 67 read with section 8 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), and in supersession in the Monopolies and Restrictive Trade Practice Commission (Recruitment of Members of Staff) Rules, 1974, in so far as they relate to the posts of Private Secretary, except as respects 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 post of Private Secretary in the Monopolies and Restrictive Trade Practices Commissioner, namely : 1. Short title and commencement :- (1) These rules may be called the Monopolies and Restrictive Trade Practices Commission Private Secretary) 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 the scale of pay attached thereto shall be as specified in Column 2 to 4 of the Schedule attached to these rules. 3. Method of recruitment age limit, qualification etc :- The method of recruitment, age limit, qualifications and other matters relating 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 marriage is permissible under the per sonal 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 to do so, it may, by order, fur reasons to be. recorded in writing, relax any of the provisions of these rule with respect 10 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, Scheduled Tribe?, Ex-Servicemen and other categories of persons in accordance will; the orders' issued by the Central Government from time to time in this regard.