Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NATIONAL SECURITY GUARD, SENIOR PERSONAL ASSISTANT (GROUP 'B' POSTS) RECRUITMENT RULES, 1999 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. Person appointed at the commencement of the rules 5. Disqualification 6. Power to relax 7. Saving SCHEDULE 1 :- SCHEDULE NATIONAL SECURITY GUARD, SENIOR PERSONAL ASSISTANT (GROUP 'B' POSTS) RECRUITMENT RULES, 1999 11 . Received the assent of the President New Delhi, the 28th December, 1999 on G.S.R. 9, and published in the Gazette of India, No. 2, Part II, Sub-section (i) of Section 3, dated January 8, 2000-MINISTRY OF HOME A F FA I RS. New Delhi, the 28th December, 1999 G.S.R. 9.-In exercise of the powers conferred by sub-section (1) and clause (a) of sub-section (2) of section 139 of the National Security Guard Act, 1986 (47 of 1986), the Central Government hereby makes the following rules regulating the method of recruitment to the post of Senior Personal Assistant in the National Security Guard, Ministry, of Home Affairs, namely :-- 1. Short title and commencement :- (1) These rules may be called the National Security Guard, Senior Personal Assistant (Group 'B' posts) 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 the said 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 and other qualifications :- The method of recruitment to the said post, age-limit, qualifications and other matters relating there to Shall be asspecified in columns (5) to (14) of the said Schedule. 4. Person appointed at the commencement of the rules :- The person holding the post of Senior personal Assistant in the National Security Guard, at the commencement of these rules shall be deemed to have been appointed into. that post. 5. 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, lon.g live shall be eligible for appointment to the said post : Provided that the Central Government may, it 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. 6. 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 the Union Public Service Commission, relax any of the provisions of these rules with respect to any class or category of persons. 7. 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, 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 the post Number of posts Classification Scale of pay Whether Selection post or Non- selection post (1) (2) (3) (4) (5) Senior Personal 1* General Central Rs. 6500-200- 10500/- Not applicable Assistant (One) Service Group 'B' (1999) Gazetted, Ministerial * Subject to variation dependent on work load.