Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registrar of Newspapers for India (Accounts Clerk) at Headquarters, Recruitment Rules, 1999 CONTENTS 1. Short title and commeocement 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 1 Registrar of Newspapers for India (Accounts Clerk) at Headquarters, Recruitment Rules, 1999 G.S.R. 364.-In exercise of the powers conferred by the proviso to article 309 of me Constitution arid in supersession of the Registrar of Newspapers for India (Accounts Clerk) Recruitment Rules, 1988, except as respect 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 Accounts Clerk at Headquarters, New Delhi in the Office of the Registrar of Newspapers for India in the Ministry of Information and Broadcasting, namely :-- 1. Short title and commeocement :- (1) These rules may be called the Registrar of Newspapers for India (Accounts Clerk) at Headquarters, 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 posts, their 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, qualifications, etc. :- The method of recruitment, age hmit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the said Schedule. 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 posts : Provided that the Central Government may, if satisfied that such maniage 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. 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, relax any of the provisions of these rules with respect to any class of category of persons. 6. Saving :- Nothing in these rules shall affect reservations, relaxation of age- limit and other concessions required to be provided for candidates be longing to the Scheduled Castes, fhe Scheduled Tribes Other Backward Classes, 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 1 Name of Post Number of peats Classification Scale of pay Whether Selection- cum- Seniority or Selection by merit 1. 2 3 4 5 Accounts Clerk 3* General Central Rs. 4000- 100-6000 Not applicable (Headquarters) Service, (1999) Group 'C', ^Subject to Variation Non-Gazetted, dependent on work Non- Ministerial. load. Age limit for direct recruits Whether benefit of Educational and Whether age and Period of added years of other qualifications educational probation, service admissible required for direct qualifications if any under Rule 30 of recruits prescribed for the Central Civil direct recruits Services (Pension) will apply in the Rules, 1972 case of promotees 6 7 8 9 10 18-25 years. No Essential: Not applicable 2 years 1. Relaxable for Government Degree of a recog servants in accordance with the nised University or orders or instructions issued by equivalent, prefer Central Government.. ably in Mathema- 2. Relaxable for Scheduled Castes; tics/Statistics/ Scheduled Tribes/Other Backward Economics. Classes and certain other categories Desirable: as notified by the Central One year's experience Government from time to time. in accounts matters, 3. Relaxable cumulatively with any in Government or other age relaxation for recognised Institution Scheduled Castes/Scheduled Tribes/Other /Organisation. Backward Classes. 6 NOTE: The crucial date for deter mining the age limit shall be the closing date for receipt of application form candidates in India (and not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Panji Sub-Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands and Lakshadweep). In case of recruitment made through EMPLOYMENT Exchanges, the crucial date for determining the age limit shall be the last date upto which the Employement Exchanges are asked to submit the names.