Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com School Of Planning & Architecture (Spa), Bhopal (Director) Recruitment Rules, 2009 CONTENTS 1. Short title and commencement 2. Definitions 3. Method of recruitment and other matters 4. Disqualification 5. Power to relax 6. Saving 7. Other conditions of service School Of Planning & Architecture (Spa), Bhopal (Director) Recruitment Rules, 2009 In exercise of the powers conferred by clause 14(a) of the Memorandum of Association and Rules and Regulations of the School of Planning & Architecture (SPA), Bhopal, the Central Government hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the School of Planning & Architecture (SPA), Bhopal (Director) Recruitment Rules, 2009. (2) These shall come into force on the date of their notification. 2. Definitions :- In these rules, unless the context otherwise requires; (a) "Memorandum of Association and Rules" means Memorandum of Association and Rules and Regulations of School of Planning & Architecture (SPA), Bhopal; (b) "Service Rules" means Service Rules of School of Planning & Architecture (SPA), Bhopal (c) "Director" means the Director of the School of Planning & Architecture (SPA), Bhopal- appointed by the Central Government under Rule 14(a) of the Memorandum of Association and Rules and Regulations of the School of Planning & Architecture (SPA), Bhopal. 3. Method of recruitment and other matters :- The method of recruitment and other matters relating to the post of Director shall be specified in columns 3 to 13 of the Schedule annexed to these rules. 4. Disqualification :- No person,-- (i) who had entered into or contracted a marriage with a person having a spouse living; or (ii) 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 a 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, relax any of the provisions of these rules with respect to any class or category or 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, 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. These rules, shall also not affect any, existing recruitment already made or for which recruitment process has already commenced. 7. Other conditions of service :- The other conditions of service of the Director for which no specific provisions have been provided in these rules, shall be regulated in accordance with such rules as are, from time to time, applicable to officers of the Central Government Group-A drawing the pay and allowances in corresponding scale of pay.