Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PHARMACOPOEIAL LABORATORY FOR INDIAN MEDI- CINE, GHAZIABAD [RESEARCH OFFICER (PHARMA- COGNOSY)) GROUP 'B' POST RECRUITMENT RULES, 1989 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE PHARMACOPOEIAL LABORATORY FOR INDIAN MEDI- CINE, GHAZIABAD [RESEARCH OFFICER (PHARMA- COGNOSY)) GROUP 'B' POST RECRUITMENT RULES, 1989 G.S.R. 26, dated 19th December, 1989\\-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Research Officer (Pharmacognosy) in the Pharmacopoeia] Laboratoly for Indian Medicine, Ghaziabad, namely:- 1. Short title and commencement :- (1) These rules may be called the Pharmacopoeial Laboratory for Indian Medicine, Ghaziabad, [Research Officer (Pharmacognosy)] Group 'B' Post Recruitment Rules, 1989. (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 annexed to these rules. 3. Method of recruitment, age limit and other qualifications, etc :- The method of recruitment, age limit, qualifications and other matters relating to the said post 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 any 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, 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. 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, 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 Name of Number of Classification. Scale Whether Age limit for post. post. of pay. selection direct recruits. post or Non-se lection post. 1 2 3 4 5 6 Research 1* (1989) General Cen Rs. Selection. Not exceeding Officer * Subject to tral Service 2000- 30 years. (Pharma- variation Group 'B' Ga 60- (Relaxable for cognosy). dependent zetted, Non- 2300- Government ser on work- Ministerial. EB- 75- vant upto 5 years load. 3200- in accordance 100- with the instruc 3500. tions or orders issued by the Central Govern ment). Note :The cru cial date for determining the age-limit shall be the closing date for receipt of applications from candidates in India (and not the closing date prescribed for those in Assam. Meghalaya. Aru- nachal Pradesh, Mizoram. Mani- pur, Nagaland, Tripura, Sikkim, Ladakh Division of J & K State, Lahaul and Spiti district and Pangi Sub-Division of Chamba district of Himachal Pra desh, Andaman and Nicobar Is lands or Laksha- dweep).