Programme Evaluation Organisation (Planning Commission) Superintendent Recritment Rules, 1999

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PROGRAMME EVALUATION ORGANISATION (PLANNING COMMISSION) SUPERINTENDENT RECRITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number, Classification and Scale of pay 3. Method of recruitment, age limit, other qualification etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE PROGRAMME EVALUATION ORGANISATION (PLANNING COMMISSION) SUPERINTENDENT RECRITMENT RULES, 1999 G.S.R. 346- In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Programme Evaluation Oraganisation (Planning Commission) Superintendent Recruitment Rules, 1988 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 Superintendent in the Programme Evaluation Organisation of the Planning Commission, namely :- 1. Short title and commencement :- (1) These rules may be called the Programme Evaluation Organisation (Planning Commission) Superintendent Recruitment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number, 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, other qualification etc. :- The method of recruitment to the said post, age limit qualifications and other matiers 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, had 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 marriags 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 in respect of any class of category of persons. 6. Saving :- Nothing in these rules shall affect reservatios, 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 Name of post Number of post Classification Scale of pay 1 2 3 4 Superintendent 7* (1999) General Central Service ; Group Rs. 5500-175- 9000 *Subject to B: Non-Gazetted; Ministerial. variation dependent on workload.

Act Metadata
  • Title: Programme Evaluation Organisation (Planning Commission) Superintendent Recritment Rules, 1999
  • Type: C
  • Subtype: Central
  • Act ID: 11938
  • Digitised on: 13 Aug 2025