Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com UNION PUBLIC SERVICE COMMISSION (JUNIOR ACCOUNTS OFFICER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and qualifications etc 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE UNION PUBLIC SERVICE COMMISSION (JUNIOR ACCOUNTS OFFICER) RECRUITMENT RULES, 1990 G.S.R. 85, dated the 23rd January, 1990 1 .-In exercise of the powers conferred by the proviso to Art.309 of the Constitution, and in supersession of the Union Public Service Commission (Ex-Cadre Posts) Recruitment Rules, 1959 in so far as they relate to the post of Junior Accounts Officer, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Junior Accounts Officer in the office of the Union Public Service Commission, namely :- 1. Short title and commencement :- (1) These rules may be called the Union Public Service Commission (Junior Accounts Officer) Recruitment Rules, 1990. (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, 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 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 sShedule. 4. Disqualifications :- Not persons- (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 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 No. of Classifica Scale of Whether Age Whether benefit of post. posts. tion. pay. selection limit for of added years post or direct of service ad non recruits. missible under selection rule 30 of the post. Central Civil Services, (Pen sion Rules) 1972. 1 2 3 4 5 6 7 Junior 9* 1990 General Rs. Selec Not applicable. Not Accounts * Subject Central 1640- tion. applicable. Officer. to varia Services 60- tion de Group 'B' 2600- pendent Non- EB- on work- Gazetted. 75- load. 2900.