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EMPLOYEES PROVIDENT FUND ORGANISATION (REGIONAL PROVIDENT FUND COMMISSIONER, GRADE-I) RECRUITMENT RULES, 1999
G.S.R. 283.- 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 super session of the Employees' Provident Fund Organization (Commissioners) Recruitment Rules, 1966, except in respect of things done or omitted to be done before such super session, the Central Board hereby makes the following rules for regulating the method of recruitment to the post of Regional Provident Fund Commissioner, Grade-I in the Employees' Provident Fund Organization, namely:-
RULE 01: SHORT TITLE AND COMMENCEMENT
(1) These rules may be called the Employees' Provident Fund Organisation (Regional
Provident Fund Commissioner, Grade-I) 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 OTHFR
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.
SCHEDULE 1 SCHEDULE 1
SCHEDULE
RECRUITMENT RULES FOR THE POST OF REGIONAL PROVIDENT FUND
COMMISSONER, GRADE-I IN EMPLOYEES' PROVIDENT FUND
ORGANISATION
1. Name of the post Regional Provident Fund
Commissioner, Grade-I
2. No. of Posts 28(1999)
Subject to variation dependent on work load.
3. Classification Group 'A'; Non-Ministerial
4. Scale of Pay Rs.l2000-375-16500
5. Whether Selection post or Selection
Non-selection post.
6. Age limit for direct recruits Not applicable
7. Whether benefit of added years of Not applicable
service admissible under Rule 30 of the
CCS (Pension) Rules, 1972.
8. Educational and other qualifications Not applicable
required for direct recruits.
9. Whether age and educational Not applicable
qualifications prescribed for direct
recruits will apply in the case of
promotes.
10. Period of Probation if any Not applicable
11. Method of recruitment whether by By promotion failing which by transfer on
direct recruitment or by promotion or deputation.
by deputation / transfer & percentage
of the vacancies to be filled by various
methods.
12. In case of recruitment by promotion / Promotion:
deputation / transfer, grades from Regional Provident Fund Commissioner,
which promotion / deputation / transfer Grade-II with 5 years regular service in the
to be made. grade.
Transfer on deputation:
i) Officers of the Indian Administrative
Service with 9 years service as such; or
ii) Officers under the Central / State
Governments holding analogous posts; or with 5 years service in posts in the scale of Rs. 100.00-15200 or equivalent.
The departmental officers in the feeder category who are in the direct line of promotion will not be eligible for consideration for appointment on
Deputation. Similarly deputationists shall not be eligible for consideration for appointment by promotion. Period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the same organization/department shall not exceed five years. The maximum age limit for appointment by transfer on deputation shall be not exceeding 56 years as on the closing date of receipt of applications.
13. If Departmental Promotion Committee 1. Group 'A' Departmental Promotion
exists what is its composition. Committee
i) Secretary to the Govt. of India,
Ministry of Labour -CHAIRMAN.
ii) Additional Secretary to the
Government of India, -MEMBER.
Ministry of Labour
iii) Central Provident Fund
Commissioner -MEMBER.
14. Circumstances in which Union Public Consultation with Union Public Service
Service Commission is to be consulted Commission not necessary.
In making recruitment.
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