Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PLANNING COMMISSION, DEPUTY ADVISER (FORESTRY) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE PLANNING COMMISSION, DEPUTY ADVISER (FORESTRY) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 13th October, 1999 on G.S.R. 346, and published in the Gazette of India, No. 43, Part II, Sub-section (i) of Section 3, dated October 23, 1999. G.S.R. 347.-In exercise of the powers conferred by proviso to article 309 of the Constitution and in supersession of the Planning Commission, Deputy Adviser (Forestry) Recruitment Rules, 1979, except as respects things done or omitted to be done before such supersession, .the President hereby makes the following rules regulating the method of recruitment to the post of Deputy Adviser (Forestry) in the Planning Commission, namely:- 1. Short title and commencement :- (1) These rules maybe called the Planning Commission, Deputy Adviser (Forestry) Recruitment Rules, 1999. (2) They shall come into force on the date at their publication in the Official Gazette. 2. Number of posts, classification and scale of pay :- The number of the said post, their classification and 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, qualifications etc :- The method of recruitment to the said post, age limit qualifications and other matters connected therewith shall be an specified in columns 5 to 14 of the Schedule aforesaid. 4. Disqualifications :- 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 doing, exempt any person from the operation of this rule. 5. Power to relax :- Where the Central Government is of 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 in respect to any class or category of persons. 6. Saving :- Nothing in these rules shall affect reservation, relaxation of the age limit and other concessions required to be provided for candidates belonging to the Scheduled Castes, the Scheduled Tribes, Ex- Service men 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 the post Number of posts Classification Scale of pay Whether selection by merit or selection- cum-seniorily or non- selection post 1 2 3 4 5 Deputy Adviser (Forestry) 1 *(1999) General Central Rs. 12000- 375-16500 Not applicable. Services, Group 'A' Gazetted, Non- Ministerial. *Subject to variation dependent on work load.