Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registrar of Newspapers for India (Junior Investigator) 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. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE 1 Registrar of Newspapers for India (Junior Investigator) Recruitment Rules, 1999 G.S.R. 363.-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Registrar of Newspapers for India (Junior Investigator) Recruitment Rules, 1963, 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 Junior Investigator in the Office of the Registrar of Newspaper for India in the Ministry of Information and Broadcasting, namely :- 1. Short title and commencement :- (1) These rules may be called the Registrar of Newspapers for India (Junior Investigator) 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 limit, qualifications and other matters relating to the said posts 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 posts : 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 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 older and for reasons to be recorded in writing, 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 limits and other concessions required to be provided for candidates belonging to the Scheduled Castes, the 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 posts Classification Scale of pay Whether Selection- cum-Seniority or Selection by merit 1 2 3 4 5 Junior Investigator 2* General Central Rs. 4500- 125-7000 Selection- cum- (1999) Service, Seniority *Subject to variation Group 'C', dependent on Non- Gazetted, workload. Non- Ministerial Age limit for direct Whether benefit of Educational and Whether age and Period of probation, recruits added years of other qualifications educational qualifi if any service admissible required for direct cations prescribed under Rule 30 of the recruits for direct recruits Central Civil Services will apply in the (Pension) Rules, case of promotees 1972 6 7 8 9 10 Not applicable No Not applicable Not applicable Not applicable