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02.08.2013
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t, 24 Rl^^^, 2013
GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI
414—IV
PART—IV
, ftunar 24, 20i3/3n^^g=r 2,1935[tt.ti.tt.^.1^. 77. 140 delhi, Tuesday, September 24, 2013/asvina 2,1935[ n.c.t.d. No. 140
71. 155)
No. 155|
PUBLISHED BY AUTHORITY
EXTRAORDINARY
4174 717*17REGISTERED No. D.L.—33002/99
GOVERNMENT OF INDIA
1
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"01* (2013)
2. pldN ^ Tfyil^iH.—Re^Pl cjfrTET (fi)7jt^xT tfcr Tfyft) PioeiqeTl, 1988 i) f^evfl ^jfoTTI ^1 [jfefyf (^^(^^ t^- ij) t^ff f?Tirri, arjyj^t ^ :-
(ii) ^ f^cvft yroftra i^ ^pt^ u^iyN 4^), fctf^T yf l cjfrTET (fi)7jt^xT tfcr Tfyft) PioeiqeTl, 1988 i) f (Of) cpfcHH yffsdT—1 ^ THIH^f 'tf^ ^iT TTTtf Tf TT^tf tl^^^ 7^ yefH py frfUrflelf^tT fff^^^ ul^TfeTTftfcT cffT f
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1968 Pit f^l<[xHI TR50! tf>TO 24/78/68—^trnff (t^f) ^ Tff8f TfStT TffftEfFT ^) 3TJ5^^p 309 ^ M^-cJ* gTTT f^Jf ^ff y^^fTf pry^ ^t) y^^t^ TTof^f^ff ^tef f^e^ft ^ ^^VIvfJUIcH TTTT eftpi TfPT ^fTUTT, Tf^ f^eeff 7^ ynef ^- tfTEncf, tjfetyf ^dl 3fft^w^r/[jfcm vsui^rta/xi^ix ^ tf^ ^ fef^ H^evfl ^^foTET (^i^Rhn ftcf t 1988 ^ 3IFf TRl^7! 45T^ ^ fcf^ PlHfcHRsId ^RTR ^rfl^ t, 3Wfrf:-
01.
,: 02. j Sh. A.K. Singh, DA NICS14.08.2013; Addl. Commissioner, Value Added Tax By order and in the name of the Lt. Governor
of the National Capital Territory of Delhi,
RAVINDER KUMAR, Dy. Secy. IV (Finance)
(ft?— I) ^jfo^T/TaiW^TI ^^VPI
Sh. Kunal, IAS,02.08.2013I Addl. Commissioner, Value Added Tax Name of the Officer Sh./Smt./Ms. [ Date of physical jAppointed as '• joining in DTand T !
S.No.
2DELHI GAZETTE : EXTRAORDINARY[PART IV
FINANCE (REVENUE-I) DEPARTMENT
NOTIFICATION
Delhi, the 24th September, 2013 No.F.3(ll)/Fin(T & E)/2009-10/dsVI/791 — In exercise of the powers conferred by clause (a) of sub- section
(2) of section 66 of the Delhi Value Added Tax Act, 2004 (Delhi Act 3 of 2005), read with rule 47 of the Delhi Value Added Tax Rules, 2005, the Lt. Governor of the National Capital Territory of Delhi is pleased to appoint the following officers, with effect from the date of assumption of charge to assist the Commissioner of Value Added Tax, Government of National Capital Territory of Delhi, in the administration of the said Act, namely :—
2
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"^ ^^-3, 15600-39100 Wt (its ^ 6600 (I)^ ^^^-3 ^ 15600- 39100 ^t+^Lg ^ 7600 DELHI GAZETTE : EXTRAORDINARYPart IV]
3
(HOME-I) POLICi^ESTABLISHMENT DEPARTMENT
NOTIFICATIONS
Delhi, the 24th September, 2013 No. 13/17/200^iIP-I/Estt^ 3445 to 3448. —In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, read with Government of India, Ministry of Home Affairs Notification No. F. 24/78/68-DS (S) dated 24th September, 1968, the Lieutenant Governor of the National Capital Territory of Delhi, after prior consultation with the Union Public Service Commission, New Delhi is pleased to make the following rules further to amend the Delhi Police (Appointment and Recruitment) Rules, 1988, for the post of Police Radio Officer/Deputy Commissioner of Police/Communication, namely: — 1.Short title and (1) These Rules may be called the Delhi Police (Appointment and commencement.—Recruitment) (Amendment) Rules, 2013.
(2) They shall come into force on the date of their publication in the Delhi Gazette.
2.Amendment ofIn the Delhi Police (Appointment and Recruitment) Rules, 1988 in the rules. —Recruitment Rules for the post of Police Radio Officer/ Deputy Commissioner of Police/Communication, in Delhi Police, in the schedule: —
(3)
(2) ^eT Wf/fftHF! ft ft ^^-3 ft 15600^39100 ^0+"^ ft 5400 ?^Tft ^ ftcR'IF3^
[PART IVDELHI GAZETTE : EXTRAORDINARY
4
PART IV]DELHI GAZETTE : EXTRAORDINARY5
(a)for the entry against column 1, relating to the 'Name of the post', the following entry shall be substituted, namely:-
"Police Radio Officer/Deputy Commissioner of Police/Communication."; (b)for the entry against column 2, relating to the 'No. of post', the following entry shall be substituted, namely: —
"1* (2013)"
*Subject to variation dependent on workload. (c)for the entry against column 3, relating (o the''Classification', the following entry shall be substituted, namely:-
"GCS Group-A Gazetted, Non-Ministerial."; (d)for the entry against column 4, relating to the 'Pay Band & Grade Pay/Pay Scale', the following entry shall be substituted,1 namely : —
"PB -3 Rs. 15600-39100 (Grade Pay Rs. 6600) (I)Rs. 15,600-39,100 + Grade Pay Rs. 7,600 in PB-3 (This Non-Functional pay scale of PB-3 is admissible with effect from the date of completion of thrteen years service in the Grade pay of Rs. 4800, Rs. 5400 and Rs. 6600 counted together rendered after appointment thereto on regu lar basis subject to Vigilance and Integrity Clearance). (II)Rs. 37,400-67,000 + Grade Pay Rs. 8,700 in PB-4
(Phis Non-Functional pay scale in PB-4 is admissible with effect from the date of completion of eighteen years service in the grade pay of Rs. 4800 and Rs. 5400 Rs. 6600 and Rs. 7600 counted together rendered after appointment thereto on regular basis subject to Vigilance and Integrity Clearance).
(e)for the entry against column 5, relating to the 'Whether selection or non-Selection post', the following entry shall be substituted, namely: —
"Selection".; (f)for the entry against column 6, relating to the 'Age limit for direct recruits, the following entry shall be substituted, namely: —
"N.A."; (g)for the entry against column 7, relating to the 'Educational and other qualification required for direct recruits, the following entry shall be substituted, namely: —
"Not Applicable";
(h) for the entry against column 8, relating to the 'Whether age and educational qualifications prescribed for direct recruits will apply in the case of promottees, the following entry shall be substituted, namely: —
"N.A.";
(i) for the entry against column 9, relating to the 'Period of probation, if any, the following entry shall be substituted, namely: —
"1 year.";
(J) for the entry against column 10, relating to the 'Method of recruitment whether by direct recruitment or by promotion or by deputation/transfer and percentage of the vacancies to be filled by various methods, the following entry shall be substituted, namely: —
"By promotion failing which by deputation.";
(k) for the entry against column 11, relating to the 'In case of recruitment by promotion/deputation/ absorption grades from which promotion/deputation/absorption to be made, the following entry shall be substituted, namely: —
baJll-2
5
. 24/78/68—^K1^! (^^0 ~< ^^&T xrf&cT
6DELHI GAZETTE : EXTRAORDINARY[PART IV
"Promotion:
Assistant Commissioner of Police/Communication in the scale of pay of Rs. 9300-34800 with Grade pay of Rs. 4800 in PB-2 with six years service in the grade rendered after appointment thereto on regular basis in the parent cadre/department.
Note : 1 Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying/eligibility service. Note : 2 For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to 1.1.2006/the date from which the revised pay structure based on the Sixth Central Pay Commission recommendations has been e xtended, shall be deemed to be service rendered in the corresponding grade pay/pay scale extended based on the recommendations of die pay commission.
Deputation :
From amongst the officers under the Central/State Governments/ Union Territories. A.(I)Holding analogous posts on a regular basis; Or
(II) With five years service in the grade rendered after appointment thereto on regular basis in the parent cadre/department in the scale of pay of Rs. 15,600-39,100+Grade Pay Rs. 5400 in PB-3 Or equivalent; and
B.Possessing degree in Electronics & Communication Engineering from a recognized university with 07 years experience in a Radio Telecommunication Organization.
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/absorption. Similarly, deputationist shall not be eligible for consideration for appointment by promotion.
(Period of deputation including period of deputation in another ex-cadere post held immediately preceeding this appointment in the same or some other organization/department of the Central Government shall ordinarily not to exceed four years. The maximum age limit for appointment by deputation shall not be exceeding 56 years as on the closing date of receipt of applications). Note : For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 1.1.2006/the date from which the revised pay structure based on the 6th CPC Recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay/pay scale extended based on the recommendations of the pay commission except were there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay/pay scale, and where this benefit will extend only for the post(s) for which that grade pay/pay scale is the normal replacement grade without any upgradation.";
(1) for the entry against column 12, relating to the Tf a DPC exists what is its composition, the following entry shall be substituted, namely: —
"Group A D.P.C. for Promotion) The composition of the D.P.C. :
1.Chairman/Member of UPSC —Chairman. 2.Chief Secretary, Govt. of NCT of Delhi-Member. 3.Principal Secretary (Home), Govt. of NCT of Delhi-Member. 4.Commissioner of Police, Delhi—Member.";
(m) for the entry against column 13, relating to the 'Circumstances in which UPSC is to be consulted in making recruitment, the following entry shall be substituted, namely:-
"Consultation with U.P.S.C. Necessary";
6
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DELHI GAZETTE : EXTRAORDINARYPART IV]
7
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[PART IVDELHI GAZETTE : EXTRAORDINARY
8
No. F. 13/^200^HP-l/Hstt./3449 to 3452 —In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, read with Government of India, Ministry of Home Affairs, Notification No. F. 24/78/68-DS (S) dated 24th September, 1968, the Lieutenant Governor of the National Capital Territory of Delhi, after prior consultation with the Union Public Service Commission, New Delhi is pleased to make the following rules further to amend the Delhi Police (Appointment and Recruitment) Rules, 1988, relating to the post of Assistant Commissioner of Police /Communication, namely:-
1. Short title and(1) These Rules may be called the Delhi Police (Appointment and commencement—Recruitment) (Amendment) Rules, 2013.
(2) They shall come into force on the date of their publication in the Delhi Gazette.
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Part IV] DELHI GAZETTE : EXTRAORDINARY
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9
10DELHI GAZETTE : EXTRAORDINARY[Part IV
2. Amendment ofIn the Delhi Police (Appointment and Recruitment) Rules, 1988 in the rules.—Recruitment Rules for the post of Assistant Commissioner of Police/Communication, in Delhi Police, in the schedule :-
(a)for the entry against column 1, relating to the 'Name of the post', the following entry shall be substituted, namely: —
"Assistant Commissioner of Police/Communication."; (b)for the entry against column 2, relating to the 'No. of posf, the following entry shall be substituted, namely: —
"3* (2013)"
*Subject to variation dependent on workload. (c)for the entry against column 3, relating to the 'Classification', the following entry shall be substituted, namely:-
"GCS Group-B Gazetted, Non-Ministerial."; (d)for the entry against column 4, relating to the 'Pay Band & Grade Pay/Pay Scale', the following entry shall be substituted, namely:-
"PB -2 Rs. 9300-34800 (Grade Pay Rs. 4800) (I)Rs. 15,600-39,100 with Grade Pay Rs. 5,400 in PB-3 (This Non-Functional pay scale of PB-3 is admissible with effect from the date of completion of four years service in the Grade rendered after appointment thereto on regular basis subject to Vigilance and Integrity Clearance).
(II)Rs. 15,600-39,100 with Grade pay Rs. 6,600 in PB-3
(This Non-Functional pay scale in PB-3 is admissible with effect from the date of completion of eight years service in the grade pay of Rs. 4800 and Rs. 5400 counted together rendered after appointment thereto on regular basis subject to Vigilance and Integrity Clearance). (III)Rs.15,600-39,100 with Grade Pay Rs. 7,600 in PB-3
(This Non-Functional pay scale in PB-3 is admissible with effect from the date of completion of thirteen years service in the grade pay of Rs. 4800, Rs. 5400, and Rs. 6600 counted together rendered after appointment thereto on regular basis subject to Vigilance and 1 ntegrily Clearance). Note:- Assistant Commissioner of Police (Communication) who are granted these Non- Functional pay scales in the grade pay of Rs. 5400, Rs. 6600 and Rs. 7600 will continue to remain in Group-'B' Gazetted, Non-Ministerial and their eligibility for promotion, if any, will be reckoned on the basis of total period of service spent in the grade pay of Rs. 4800, Rs. 5400, Rs. 6600 and 7600 counted altogether. ";
(e)for the entry against column 5, relating to the 'Whether selection or non-Selection post', the following entry shall be substituted, namely: —
"Selection".; (f)for the entry against column 6, relating to the 'Age limit for direct recruits, the following entry shall be substituted, namely: —
"Not exceeding 30 years. (Relaxable for Government servants upto five years in accordance with the instructions or orders issued by the Central Government).
Note: The crucial date for determining the age-limit shall be the closing date for receipt of applications from candidates in India, (and not the closing date prescribed for those in Assam, Megalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of J&K State, Eahaul & Spiti District and PangiSub Division of Chamba District of Himachal Pradesh, Andaman & Nicobar Islands m Lakshadweep).";
10
hai'(3- Part IV]DELHI GAZETTE : EXTRAORDINARY11
(g) for the entry against column 7, relating to the 'Educational and other qualification required for direct recruits, the following entry shall be substituted, namely:-
"Essential:
(I)Degree in Electronic & Communication /Telecommunication Engineering of a recognized University.
OR
Degree of a recognized University in Electrical Engineering with Telecommunication as a special subject.
, ._- OR
Degree in Information Technology /Computer Engineering from a recognized University.
OR
Master's degree in Physics/Electronics from a recognized University with Telecommunication as a special subject.
(II)2 years experience in the field of Telecommunication /Information Technology. Note 1: Qualifications are relaxable at the discretion of the U.P.S.C. for reasons to be recorded in writing, in case of candidates otherwise well qualifiedi
Note 2: The qualification regarding experience is relxablc at the discretion of the U.P.S.C. for reasons to be recorded in writing, in case of candidates belonging to scheduled castes or Scheduled Tribes, if at any stage of selection the UPSC is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the posts reserved for them.";
(h) for the entry against column 8, relating to the 'Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees, the following entry shall be substituted, namely:-
" No."; (i)for the entry against column 9, relating to ihe 'Period of probation, if any, the following entry shall be substituted, namely: —
" "2 years."; (j)for the entry against column 10, relating to the 'Method of recruitment whether by direct recruitment or by promotion or by deputation/transfer and percentage of the vacancies to be filled by various methods, the following entry shall be substituted, namely:-
"By promotion failing which by deputation failing both by direct recruitment.";
(k) for the entry against column 11, relating to the 'In case of recruitment by promotion/deputation/ absorption grades from which pro motion/deputation/ absorption to be made, the following entry shall be substituted, namely:-
"Pro motion:
Inspectors (Communication) (Operational)/Inspectors (Communication) (Technical) in the scale of pay of Rs. 9300-34800 with Grade pay of Rs. 4600 in PB-2 with 2 years service in the grade rendered after appointment thereto on regular basis in the parent cadre/department.
Noted Where juniors who have completed their qualifying /eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying /eligibility service. Note:2 For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to 1.1.2006/the date from which the revised pay structure based on the Sixth Central Pay Commission recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay/pay scale extended based on the recommendations of the pay commission.
11
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12DELHI GAZETTE : EXTRAORDINARY[Part IV Deputation:
From amongst the officers under the Central/State Governments/ Union Territories : — A. (I)Holding analogous posts on a regular basis; OR
(II) With two years service in the grade rendered after appointment thereto on regular basis in the parent cadre/department in the scale of pay of Rs. 9300-34800+Grade Pay Rs. 4600 in PB-2 Or equivalent; and
13. Possessing the educational qualifications and experience prescribed for direct recruits under column No.7.
Note : 1- 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/absorption. 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 or some other organisation/department of the Central Government shall ordinarily not to exceed three years. The maximum age-limit for appointment by deputation shall not be exceeding 56 years as on the closing date of receipt of applications). Note : For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to IT .2006 the date from which the revised pay structure based on the 6lh CPC Recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay/pay scale extended based on the recommendations of the pay commission except were there has been merger of more than one pro-revised scale of pay into one grade with a common grade pay/pay scale, and where this benefit will extend only for the post(s) for which that grade pay/pay scale is the normal replacement grade without am upgradation.";
(1) for the entry against column 12, relating to the 'If a DPC exists what is its composi ion, the following entry shall be substituted, namely:-
"Group B DPC for Promotion and Gr-B Departmental Confirmation Committee:-
1. Principal Secretary (Home), Govt. of NCT of Delhi -Chairman.
2 Principal Secretary (Services), Govt. of NCT of Delhi -Member.
3. Joint Commissioner of Police (HQ), Delhi Police-Member.";
(m) for the entry against column 13, relating to the 'Circumstances in which LJPSC is to be consulted in making recruitment, the following entry shall be substituted, namely:-
"Consultation with UPSC necessary while making direct recrui tment and filling the post by deputation."; By Order and in the Name of the Lieutenant Governor
of the National Capital Territory of Delhi,
G. P. SINGH, Addl. Secy.
12
"(vi) ^t. ^H^ ssR^i^, arfit^^ ti^s
DEPARTMENT OF LAW, JUSTICE AND LEGISLATIVE AFFAIRS
NOTIFICATION
Delhi, the 24th September, 2013 No. F.14(l)/LA-2013/cons2law/110-124— The following Act of the Legislative Assembly of the National Capital Territory of Delhi received the assent of the Lt. Governor of Delhi on the 19th September, 2013 and is hereby published for general information:-
"THE DELHI URBAN SHELTER IMPROVEMENT BOARD (AMENDMENT) ACT, 2013
(DELHI ACT 08 OF 2013)
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 29th August,
2013)
[19th September, 2013] An Act to amend the Delhi Urban Shelter Board Act, 2010 BE it enacted in the Legislative Assembly of the National Capital Territory of Delhi In the Sixty fourth Year of the Republic of India as follows:-
1.Short title and commencement.- (1) This Act may be called the Delhi Urban Shelter Improvement Board (Amendment) Act, 2013.
(2) It shall come into force on such date as the Government may, by notification in the Official Gazette appoint.
2.Amendment of section 3. - In the Delhi Urban Shelter Improvement Board Act, 2010, section 3, in sub-section (4),
(a)for clause (iv), the following clause shall be substituted, namely:-
"(iv) one Member each from North Municipal Corporation of Delhi, South Municipal Corporation of Delhi and East Municipal Corporation of Delhi to be nominated by the respective Mayor.";
(b)for clause (vi), the following clause shall be substituted, namely:-
"(vi) the Director of Local Bodies, Government of National Capital Territory of Delhi, ex- officio.".
Dr. SAURABH KULSHRESHTHA, Addl. Secy.
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2013
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PART IV]DELHI GAZETTE : EXTRAORDINARY13
13
Printed by the Manager, Government of India Press, Ring Road, Mayapuri, New Delhi-1 10064 and Published by the Controller of Publications, Delhi-110054. 06,04.98 ^ tiss %^i aat sir, ^^a a^Pwa ^1 era (3) 41 ^a-uRr 2 4 a^^ (VII) 4 ^^iifa f^w 24.01.2014 ^
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DEPARTMENT OF URBAN DEVELOPMENT
NOTIFICATION
Delhi, the 24th September, 2013 F. No. (16)/(1)/UD/W/2000-2001/Part File/555.— in exercise of the powers conferred by Section 3 of the Delhi Water Board Act, 1998 (Delhi Act 4 of 1998), the Lieutenant Governor of the National Capital Territory of Delhi is pleased to extend the term of Sh. B.M. Dhaul, Member (Water Supply) for a further period from 24-Q1-2014 to his superannuation in the Delhi Water Board, Delhi constituted vide this Government's Notification No. F. 16(l)/UD/DWB/98-99/4199 dated 6th April, 1998 under clause (7) of sub-section (2) of section 3 of the said Act. By Order and in the Name of the Lt. Governor
of the National Capital Territory of Delhi,
R.K. SRIVASTAVA, Secy.
. File)/555.—ftref) ^ia <^^ ^^^^^w. 199s (1998 ^
14DELHI GAZLTTh : EXTRAORDINARY[I'ART IV
14
