Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SUPPLEMENTARY AMENDMENTS THE CENTRAL ADMINISTRATIVE TRIBUNAL (PRINCIPAL PRIVATE SECRETARY) RECRUITMENT RULES, 1996 CONTENTS 1. Short title and commencement 2. Number of posts, classified and scale of pay 3. Method of recruitment, age limit, qualifications 4. Disqualifications 5. Power to relax 6. Saving SUPPLEMENTARY AMENDMENTS THE CENTRAL ADMINISTRATIVE TRIBUNAL (PRINCIPAL PRIVATE SECRETARY) RECRUITMENT RULES, 1996 G.S.R. 344 (E), dated 31st July, 19961.-In exercise of the powers conferred by sub-sections (1) and (2) of Sec. 13 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby makes the following rules regulating the method of recruitment to the post of Principal Private Secretary In the Central Administrative Tribunal, namely:- 1. Short title and commencement :- (1) These rules may be called the Central Administrative Tribunal (Principal Private Secretary) Recruitment Rules, 1996. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, classified 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 said Schedule. 3. Method of recruitment, age limit, qualifications :- 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 Schedule aforesaid. 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 post: 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 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. 6. Saving :- Nothing In these rules shall affect reservations, relaxation of the age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Ex-servicement and other special categories of persons In accordance with the orders issued by the Central Government from time to time In this regard.