Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NATIONAL INSTITUTE OF SUGARCANE AND SUGAR TECHNOLOGY (ADMINISTRATIVE OFFICER) RECRUITMENT RULES, 2000 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE NATIONAL INSTITUTE OF SUGARCANE AND SUGAR TECHNOLOGY (ADMINISTRATIVE OFFICER) RECRUITMENT RULES, 2000 1 Received the assent of the President New Delhi, the 27th January, 2000 on Noti. No. G.S.R. 83(E), and published in the Gazette of India, Extra., No. 74, Part II, Sub-section (i) of Section 3, dated February 2, 2000-MINISTRY OF CONSUMER AFFAIRS AND PUBLIC DISTRIBUTION (DEPARTMENT OF SUGAR AND EDIBLE OILS). New Delhi, the 27th January, 2000 G.S.R. 83(E).-.In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Administrative Officer in the National Institute of Sugarcane and Sugar Technology, Man, under the Department of Sugar and Edible Oils , Ministry of Consumer Affairs and Public Distribution, namely:- 1. Short title and commencement :- (1) These rules may be called the National Institute of Sugarcane and Sugar Technology (Administrative Officer ) Recruitment Rules, 2000. (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 the said posts, its classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the Schedule attached to these rules. 3. Method of recruitment, age limit and other qualifications :- The method of recruitment, age limit, qualifications and other matters relating thereto 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 another 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 of 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, Other Backward Classes, ex-servicemen 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 SCHEDULE Name of Post. Number of Posts. Classification. Scale of Pay. (1) (2) (3) (4) Administrative 01*(2000) General Central Service Rs6500-200- Officer Group ' B', Gazetted. 10500/- *Subject to variation Ministerial. dependent on workload.