Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SOUTHERN REGION FARM MACHINERY TRAINING AND TESTING INSTITUTE, GARLADINNE, ANANTAPUR (ANDHRA PRADESH) INSTRUCTOR (GROUP 'B') RECRUITMENT RULES, 1996 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age-limit and other qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE SOUTHERN REGION FARM MACHINERY TRAINING AND TESTING INSTITUTE, GARLADINNE, ANANTAPUR (ANDHRA PRADESH) INSTRUCTOR (GROUP 'B') RECRUITMENT RULES, 1996 G.S.R. 272, dated 31st July, 19961.-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 Instructor in the Southern Region Farm Machinery Training and Testing Institute, Garladinne, Anantapur (Andhra Pradesh)namely: - 1. Short title and commencement :- (1) These rules may be called Southern Region Farm Machinery Training and Testing Institute, Garladinne, Anantapur (Andhra Pradesh), Instructor Group 'B' Recruitment Rules, 1996. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of post, 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 and other qualifications etc :- The method of recruitment to the posts, 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 post : Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and other party to the marriage and that there are under 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 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, 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 the No. of posts. Classification. Scale of pay. Whether se post. lection post or non-selec tion post. 1 2 3 4 5 Instructor. 01* (1996) General Central Ser Rs. 1640- 60- Selection. * Subject to vice, Group 'B' 2600-EB-75- variation de Non-Gazetted (Non- 2900, pendent on Ministerial). work-load.