Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SUPREME COURT LEGAL SERVICES COMMITTEE (GROUP 'C' AND 'D' POSTS) RECRUITMENT RULES, 2001 CONTENTS 1. Short title and commencement 2. Application 3. Initial Constitution 4. Number of posts, classification and scale of pay 5. Method of recruitment, age limit and other qualifications, etc 6. Disqualification 7. Power to relax 8. Saving SCHEDULE 1 :- SCHEDULE 1 SUPREME COURT LEGAL SERVICES COMMITTEE (GROUP 'C' AND 'D' POSTS) RECRUITMENT RULES, 2001 In exercise of the powers conferred by sub-sections (5) and (6) of Sec. 3A read with Cl. (h) of sub-section (2) of Sec. 27 of the Legal Services Authorities Act, 1987 (Act 39 of 1987), the Supreme Court Legal Services Committee, in consultation with the Chief Justice of India, hereby makes the following rules regulating the method of recruitment to Groups 'C' and 'D' posts in the Committee, namely; 1. Short title and commencement :- (1) These rules shall be called the SUPREM E COURT LEGAL SERVICES COMMITTEE (GROUP 'C' AND 'D' POSTS) RECRUITMENT RULES, 2001 They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the posts specified in Col. 1 of the Schedule annexed hereto. 3. Initial Constitution :- All persons appointed at the commencement of these rules holding the post of Upper Division clerk, Upper Division Clerk-cum- Accountant Clerk, Junior Stenographer, Lower Division Clerk, Daftry, Peon, and Farash on regular basis shall be deemed to have been appointed as such under these rules. The services rendered by them before the commencement of these rules shall be taken into account for deciding the eligibility for promotion etc. to the next higher grade. 4. Number of posts, classification and scale of pay :- The number of the said posts, their classification and the scales of pay attached thereto shall be as specified in Cols. (2) to (4) of the Schedule aforesaid. 5. Method of recruitment, age limit and other qualifications, etc :- The method of recruitment to the said post, age limit, qualifications and other matters relating thereto, shall be as specified in Cols. (5) to (14) of the said Schedule. 6. 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 the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule. 7. Power to relax :- Where the Central Government is to 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 Chief Justice of India, relax any of the provisions of these rules with respect to any class or category of persons. 8. Saving :- Nothing in these rules shall affect reservations, relaxations of age limit and other concessions required to be provided for the Scheduled Castes and the Scheduled Tribes, Other Backward Classes, 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