Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Pharmaceutical Pricing Authority, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers (Group `D posts) Recruitment Rules, 2002 CONTENTS 1. Short title and commencement 2. Application 3. Number of posts, classification and scale of pay 4. Method of recruitment, age limit, qualification etc. 5. Disqualification 6. Liability of persons appointed as Peons to undergo Training as Home Guards 7. Power to relax 8. Savings SCHEDULE 1 :- . National Pharmaceutical Pricing Authority, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers (Group `D posts) Recruitment Rules, 2002 G.S.R. 203(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 certain Group `D posts in the National Pharmaceutical Pricing Authority, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers, namely :- 1. Short title and commencement :- (1) These rules may be called the National Pharmaceutical Pricing Authority, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers (Group "D" posts) Recruitment Rules, 2002. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the posts specified in column 2 of the Scheduled annexed to these rules. 3. Number of posts, classification and scale of pay :- The number of posts, their classifications and the scales of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule. 4. Method of recruitment, age limit, qualification etc. :- The method of recruitment, to the said posts, age limit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the said Schedule. 5. Disqualification :- No person, (a) who has entered into or contracted a marriage with a person having a spouse living, (b) who having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for the said posts : 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 there are other grounds for so doing, exempt any person from the operation of this rule. 6. Liability of persons appointed as Peons to undergo Training as Home Guards :- Notwithstanding anything contained in these rules, every person appointed as a Peon under these rules excepting those who are physically handicapped shall undergo training as a Home Guard for a period of three years : Provided that the Commandant General Home Guards, may having regard to the performance of standard of training achieved by any person during the period of training reduce such period to two years for reasons to be recorded in writing. 7. 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, and in consultation with Department of Personal and Training, relax any of the provisions of these rules with respect to any class or category or persons. 8. Savings :- 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-serviceman 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 .