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EMPLOYEES' PROVIDENT FUND ORGANISATION [DEPUTY DIRECTOR (OFFICIAL LANGUAGE)] RECRUITMENT RULES, 1999
G.S.R. 357.-In exercise of the powers conferred by Sub Section 7(a) of Section 5(D) of the employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of
1952), the Central Board hereby makes the following rules for regulating the method of recruitment to the post of Deputy Director (Official Language) in the Employees' Provident Fund Organisation, namely:--
RULE 01: SHORT TITLE AND COMMENCEMENT
(1) These rules may be called the Employees' Provident Fund Organisation [Deputy Director (Official Language)] Recruitment Rules, 1999.
(2) They shall come into force on the date of their publication in the Official Gazette.
RULE 02: NUMBER OF POSTS, CLASSIFICATION AND SCALE OF PAY
-The number of posts, 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.
RULE 03: METHOD OF RECRUITMENT, AGE LIMIT AND OTHER QUALIFICATIONS
-The method of recruitment, age limit, qualifications and other matters relating thereto 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 & 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 so to do, 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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