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EMPLOYEES PROVIDENT FUND ORGANISATION (ADDITIONAL CENTRAL PROVIDENT FUND COMMISSIONER) RECRUITMENT RULES, 1999
G.S.R.282.- In exercise of the powers conferred by Sub-Section 7 (a) of Section 5D of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) and in supersession of the Employees' Provident Fund Organisation (Commissioners) Recruitment Rules, 1966, except in respect of things done or omitted to be done before such supersession, the Central Board hereby makes the following rules for regulating the method of recruitment to the post of Additional Central Provident Fund Commissioner in the Employees' Provident Fund Organisation, namely:-
RULE 01: SHORT TITLE AND COMMENCEMENT
(1) These rules may be called the Employees' Provident Fund Organisation (Additional Central Provident Fund Commissioner) Recruitment Rules, 1999.
(2) They shall come into force from the date of their publication in the Official Gazette.
RULE 02: NUMBER OF POSTS, CLASSIFICATION AND SCALE OF PAY
The number of posts, their classification and scale of pay attached thereto shall be as specified in columns 2 to 4 of the Schedule annexed to these Rules.
RULE 03: METHOD OF RECRUITMENT. AGE LIMIT AND OTHER
QUALIFICATIONS:
The method of recruitment, age limit, qualifications and other matters connected therewith shall be as specified in columns 5 to 14 of the said Schedule.
RULE 04: 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 Board 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 05: POWER TO RELAX
Where the Central Board is of the opinion that it is necessary or expedient to do so, it may, by order for reasons to be recorded in writing, and in consultation with the Ministry of Labour, relax any of the provisions of these rules with respect to any class or category of persons.
RULE 06: SAVINGS
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.
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