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MINISTRY OF INDUSTRY, KHADI AND VILLAGE INDUSTRIES COMMISSION GROUP 'A' AND GROUP 'B' POSTS RECRUITMENT RULES, 1998
In exercise of the powers conferred by Secs. 14 and 26 of the Khadi and Village Industries Commission Act, 1956 (61 of 1956), the Central Government hereby makes the following rules regulating the method of recruitment to Group 'A' and Group 'B' posts in the Ministry of Industry, Khadi and Village Industries Commission (hereinafter in these rules referred to as the Commission), namely :
Rule 1 Short title and commencement
(1) These rules may be called the MINISTRY OF INDUSTRY, KHADI AND VILLAGE INDUSTRIES COMMISSION GROUP 'A' AND GROUP 'B' POSTS RECRUITMENT RULES, 1998
(2) They shall come into force on the date of their publication in the Official Gazette
Rule 2 Application
These rules shall apply to the posts specified in colunm 1 of the Schedule annexed to these rules.
Rule 3 Number of posts, classification and scale of pay
The number of posts, their classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule.
Rule 4 Method of recruitment, age limit, qualifications, etc
The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the aforesaid Schedule.
Rule 5 Initial constitution
(1) Group 'A' and Group 'B' Officers, namely Joint Chief Executive Officer, Deputy Chief Executive Officer, Principal Scientific Officer, Director, Chief Scientific Officer, Senior Scientific Officer, Deputy Director (General Administration), Deputy Director (Khadi), Deputy Director (Village Industries), Civil Engineer, Senior Hindi Officer, Hindi Officer, Accounts Officer, Assistant Director (General Administration), Assistant Director '(Khadi), Assistant Director (Village Industries), Junior Research Officer and Senior Personal Assistant, working on regular establishment in the Commission on the date of commencement of these rules shall be deemed to have been duly appointed to the posts corresponding to those which they were holding on regular basis on that date.
(2) The inter se seniority of officers in each grade who are appointed at the initial constitution shall be determined as per date of regular appointment to the respective grades subject to the condition that their inter se seniority within their respective grades shall not be disturbed.
(3) The regular continuous service of officers mentioned in sub-rule (1) prior to appointment at the initial constitution under these rules, shall count for the purpose of probation period, the qualifying service for promotion, confirmation and pension.
Rule 6 Liability to serve through out India
Any person appointed under the provisions of these rules shall be liable to serve anywhere in India
Rule 7 Liability to undergo training
Any person appointed under the provisions of these rules shall be liable to undergo such training and be detailed on courses of instruction in India as the Commission may decide from time to time. Any person detailed for training or course, the duration of which is six months or more or any person detailed for training out side India or with private firms or factories in India, irrespective of the duration of the training, shall be liable to refund in full the expenses or cost of training, if, for any reason, during the training or within a period of three years after the completion of such training he opts to discontinue his service.
Rule 8 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 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.
Rule 9 Power to relax
Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.
Rule 10 Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provied 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.
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