Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SAGAR SAMPADA CELL, COCHIN (FISHING GEAR TECHNICIAN), RECRUITMENT RULES, 1993 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 SAGAR SAMPADA CELL, COCHIN (FISHING GEAR TECHNICIAN), RECRUITMENT RULES, 1993 G.S.R. 21, dated 30th November, 1993 .-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 Fishing Gear Technician in Sagar Sampada Cell, Cochin, a subordinate office of the Department of Ocean Development, New Delhi, namely :- 1. Short title and commencement :- (1) These rules may be called the Sagar Sampada Cell, Cochin (Fishing Gear Technician), Recruitment Rules, 1993. (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 post. it., 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 to the said post, age limit, qualifications and other matters 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, 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 persona] 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, 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 Number Classifi Scale Whether Age limit for Whether of the of post. cation. of pay. selection direct recruits. benefit of post. post or added years non- selec of service tion post. admissible under rule 30 of the Central Civil Ser vice (Pen sion) Rules, 1972. 1 2 3 4 5 . 6 7 Fishing *l General Rs. Not Upto 35 years. No. Gear (1993) Central 2200- applica (Relaxable for Go- Techni * Subject Service 75- ble. vernment servants cian. to varia Group 2800- upto 5 years in ac- tion de 'A' EB- cordance with the pendent Gazet 100- instructions or or- on work- ted 4000. ders issued by load. Non- the Central Govern- Ministe- ment. rial. Note :-The crucial date for determin- ing the age limit shall be the closing date for receipt of application from candidates in India (and not the clos- ing date prescribed for those in Assam, Meghalaya, Aruna- chal Pradesh, Mi- zoram, Manipur, Nagaland, Sikkim, Ladakh Division of Jammu and Kash mir State, Ladakh and Spiti District and Pangi Sub- Di vision of Chamba District of Hima- chal Pradesh, An daman and Nico- bar Islands or Lak- shadweep).