In exercise of the powers conferred by section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993), and in supersession of
1) the Debts Recovery Appellate Tribunal, Kolkata, Groups A and B (Gazetted) and Group B (Non-Gazetted) posts Recruitment Rules, 2001;
2) the Debts Recovery Appellate Tribunal, Kolkata (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002;
3) the Debts Recovery Appellate Tribunal, Kolkata (Court Master) Recruitment Rules, 2015;
4) the Debts Recovery Appellate Tribunal, Kolkata (Lower Division Clerk) Recruitment Rules, 2017;
5) the Debts Recovery Appellate Tribunal, Kolkata (Stenographer Grade-II) Recruitment Rules, 2017;
6) the Debts Recovery Appellate Tribunal, Kolkata (Multi-Tasking Staff) Recruitment Rules, 2016;
7) the Debts Recovery Tribunal, Hyderabad Group A and B (Gazetted) and Group B (Non-Gazetted) Posts Recruitment Rules, 2001;
8) the Debts Recovery Tribunal, Hyderabad, (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002;
9) the Debts Recovery Tribunal-I, Hyderabad (Lower Division Clerk) Recruitment Rules, 2017;
10) the Debts Recovery Tribunal-I, Hyderabad (Stenographer Grade II) Recruitment Rules, 2017;
11) the Debts Recovery Tribunal, Hyderabad (Multi-Tasking Staff) Recruitment Rules, 2016;
12) the Debts Recovery Tribunal-2, Hyderabad (Lower Division Clerk) Recruitment Rules, 2017;
13) the Debts Recovery Tribunal-2, Hyderabad (Stenographer Grade II) Recruitment Rules, 2017;
14) the Debts Recovery Tribunal, Guwahati, Group A and B (Gazetted) and Group B (Non-Gazetted) Posts Recruitment Rules, 2001;
15) the Debts Recovery Tribunal, Guwahati, (Group C and D posts) (Non-Gazetted) Recruitment Rules, 1998;
16) the Debts Recovery Tribunal, Guwahati (Lower Division Clerk) Recruitment Rules, 2017;
17) the Debts Recovery Tribunal, Guwahati (Stenographer Grade II) Recruitment Rules, 2017;
18) the Debts Recovery Tribunal, Guwahati (Multi-Tasking Staff) Recruitment Rules, 2016;
19) the Debts Recovery Tribunal, No. 1, Kolkata, Groups A and B (Gazetted) and Group B (Non-Gazetted) posts Recruitment Rules, 2001;
20) the Debts Recovery Tribunal, Calcutta, (Group C and D posts) (Non-Gazetted) Recruitment Rules, 1998;
21) the Debts Recovery Tribunal-I, Kolkata (Lower Division Clerk) Recruitment Rules, 2017;
22) the Debts Recovery Tribunal-1, Kolkata (Stenographer Grade II) Recruitment Rules, 2017;
23) the Debts Recovery Tribunal-1, Kolkata (Multi-Tasking Staff) Recruitment Rules, 2016;
24) the Debts Recovery Tribunal, No. 2 Kolkata Group A and B (Gazetted) and Group B (Non-Gazetted) posts Recruitment Rules, 2001;
25) the Debts Recovery Tribunal-II, Kolkata (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002;
26) the Debts Recovery Tribunal-II, Kolkata (Lower Division Clerk) Recruitment Rules, 2017;
27) the Debts Recovery Tribunal-2, Kolkata (Stenographer Grade II) Recruitment Rules, 2017;
28) the Debts Recovery Tribunal-2, Kolkata (Multi-Tasking Staff) Recruitment Rules, 2016;
29) the Debts Recovery Tribunal- III, Kolkata Group A and B (Gazetted) and Group B (Non-Gazetted) Posts Recruitment Rules, 2003;
30) the Debts Recovery Tribunal- III Kolkata (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002;
31) the Debts Recovery Tribunal-III, Kolkata (Lower Division Clerk) Recruitment Rules, 2017;
32) the Debts Recovery Tribunal-3, Kolkata (Stenographer Grade II) Recruitment Rules, 2017;
33) the Debts Recovery Tribunal-3, Kolkata (Multi-Tasking Staff) Recruitment Rules, 2016;
34) the Debts Recovery Tribunal, Vishakhapatnam Group A and B (Gazetted) and Group B (Non-Gazetted) Posts Recruitment Rules, 2003;
35) the Debts Recovery Tribunal, Vishakhapatnam (Group C and D posts)(Non-Gazetted) Recruitment Rules, 2002;
36) the Debts Recovery Tribunal, Vishakhapatnam (Lower Division Clerk) Recruitment Rules, 2017;
37) the Debts Recovery Tribunal, Vishakhapatnam (Stenographer Grade II) Recruitment Rules, 2017;
38) the Debts Recovery Tribunal, Vishakhapatnam (Multi-Tasking Staff) Recruitment Rules, 2016;
39) the Debts Recovery Tribunal, Siliguri (Lower Division Clerk) Recruitment Rules, 2017,
40) the Debts Recovery Tribunal, Siliguri (Stenographer Grade II) Recruitment Rules, 2017;
41) the Debts Recovery Tribunal, Cuttack, Group A and B (Gazetted) and Group B (Non-Gazetted) Posts Recruitment Rules, 2001;
42) the Debts Recovery Tribunal, Cuttack, (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002;
43) the Debts Recovery Tribunal, Cuttack (Lower Division Clerk) Recruitment Rules, 2017;
44) the Debts Recovery Tribunal, Cuttack (Stenographer Grade II) Recruitment Rules, 2017;
45) the Debts Recovery Tribunal, Cuttack (Multi-Tasking Staff) Recruitment Rules, 2016.
except as respect things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to the posts of Group A , B and C in the Debts Recovery Appellate Tribunal, Kolkata, and, Debts Recovery Tribunal, Hyderabad-1, Debts Recovery Tribunal, Hyderabad-2, Debts Recovery Tribunal, Guwahati, Debts Recovery Tribunal, Kolkata-1, Debts Recovery Tribunal, Kolkata -2, Debts Recovery Tribunal, Kolkata-3, Debts Recovery Tribunal, Visakhapatnam, Debts Recovery Tribunal, Siliguri and Debts Recovery Tribunal, Cuttack, namely:
(1) These rules may be called the Debts Recovery Appellate Tribunal, Kolkata and Debts Recovery Tribunals at Hyderabad, Guwahati, Kolkata, Visakhapatnam, Siliguri and Cuttack Recruitment Rules, 2018.
(2) They shall come into force on the date of their publication in the Official Gazette.
The various grades and the number of posts in each grade in Debts Recovery Appellate Tribunal, Kolkata and each Debts Recovery Tribunal under its jurisdiction are as specified in the First Schedule annexed hereto.
The number of post, its classification and level in the pay matrix attached thereto shall be as specified in columns (2) to (4) of Second Schedule.
The method of recruitment, age limit, qualifications and other matters related to the said post shall be specified in columns (5) to (13) of the Second Schedule.
The Appointing Authority in respect of the post specified under column (2) of the Third Schedule shall be the authority specified in the corresponding entry under column (3) of the said Schedule.
The Disciplinary and Appellate Authorities shall be as specified in the Fourth Schedule attached hereto.
Every person appointed to the post in Debts Recovery Appellate Tribunal, Kolkata, and Debts Recovery Tribunals under its jurisdiction is liable to be transferred within the jurisdiction of the Debts Recovery Appellate Tribunal, Kolkata. Provided that an officer appointed on deputation basis or against encadred posts are not liable to be transferred.
(1) A common seniority list shall be maintained for each grade for the Debts Recovery Appellate Tribunal, Kolkata and all the Debts Recovery Tribunals under its jurisdiction.
(2) The seniority shall be fixed as per the orders issued by the Central Government in the Ministry of Personnel, Public Grievances and Pension, Department of Personnel and Training from time to time in this regard.
9. Disqualifications: 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 other person
shall be eligible for appointment to the said posts;
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.
10. 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.
11. Saving - Nothing in these rules shall affect reservations, relaxation of age limit and other concession required to be provided for the Scheduled Castes, the Scheduled Tribes, the other Backward Classes, 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.
| Serial Number |
Name of the post |
Number of post |
Total |
|||||||||
| DRAT, Kolkata |
DRT Cuttack |
DRT Guwahati |
DRT-1 Kolkata |
DRT-2 Kolkata |
DRT-3 Kolkata |
DRT- 1 Hyderabad |
DRT-2 Hyderabad |
DRT Siliguri |
DRT Vishakhapatnam |
|||
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| 1. |
Registrar |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
10 |
| 2. |
Assistant Registrar |
0 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
9 |
| 3. |
Recovery Officer |
0 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
18 |
| 4. |
Section Officer |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
10 |
| 5. |
Private Secretary |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
10 |
| 6. |
Assistant |
2 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
38 |
| 7. |
Accounts Assistant |
0 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
9 |
| 8. |
Stenographer Grade-1 |
1 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
2 |
19 |
| 9. |
Upper Division Clerk |
2 |
3 |
3 |
3 |
3 |
3 |
3 |
3 |
3 |
3 |
29 |
| 10. |
Stenographer Grade-II |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
10 |
| 11. |
Lower Division Clerk |
2 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
4 |
38 |
| 12. |
Staff Car Driver |
1 |
1 |
1 |
1 |
1 |
1 |
1 |
0 |
0 |
1 8 |
8 |
| 13. |
Multi-Tasking Staff |
4 |
7 |
7 |
7 |
7 |
7 |
7 |
0 |
0 |
7 |
53 |
| Name of the post. |
Number of post. |
Classification. |
Level in the pay matrix. |
Whether selection or non-selection post. |
Age Limit for direct recruits. |
Educational and other qualifications required for direct recruits. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 1. Registrar. |
10* (2018) |
Group A . |
Level 12 (Rs. 78800-209200). |
Selection. |
Not applicable. |
Not applicable. |
| *Subject to variation dependent on workload |
| Whether age and educational qualification prescribed for direct recruits will apply in the case of promotees. |
Period of probation, if any. |
Method of recruitment whether by direct recruitment or by promotion or by deputation or absorption and percentage of posts to be filled by various methods. |
In case of recruitment by promotion or deputation or absorption, grades from which promotion or deputation or absorption to be made. |
If a Departmental Promotion Committee exists, what is its composition. |
Circumstances in which Union Public Service Commission is to be consulted in making recruitment. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Not applicable. |
(i) 50% by promotion failing which by deputation; |
Promotion: |
Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
| Assistant Registrar or Recovery Officer in level 11 in the pay matrix (Rs. 67700-208700) with five years regular service in the grade. |
|||||
| 1. Joint Secretary (Debts Recovery Tribunal), Department of Financial Services Chairperson; |
|||||
| (ii) 50% by deputation. |
Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
||||
| 2. Presiding Officer, Debts Recovery Tribunal (To be nominated by Department of Financial Services) - Member; |
|||||
| 3. Director, Department of Financial Services - Member. |
|||||
| Selection Committee (for consi-dering deputation) consisting of: |
|||||
| Deputation: |
|||||
| (a) Officers under the Central Government or State Governments or Courts or Tribunals; |
1. Joint Secretary (Debts Recovery Tribunal), Department of Financial Services -Chairperson; |
||||
| (i) holding analogous post on regular basis in the parent cadre of department; or |
|||||
| 2. Presiding Officer, Debts Recovery Tribunal (To be nominated by Department of Financial Services) - Member; |
|||||
| (ii) with five years service in the grade rendered after appointment thereto on a regular basis in level 11 in the pay matrix (Rs. 67700-208700) or equivalent, in the parent cadre or department; or |
|||||
| 3. Director, Department of Financial Services - Member; |
|||||
| 4. Legal Adviser, Reserve Bank of India Member. |
|||||
| (b) Officers of the public sector banks, |
|||||
| (i) holding analogous posts in scale V on a regular basis in the parent cadre or department; |
|||||
| (ii) with five years regular service in the post in scale IV in the parent cadre or department; |
|||||
| Desirable: |
|||||
| Experience in legal or judicial work. |
|||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed four years. |
|||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 2. Assistant Registrar. |
09* (2018) |
Group A . |
Level 11 (Rs. 67700-208700). |
Selection. |
Not applicable. |
Not applicable. |
| *subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Two years. |
By promotion failing which by deputation. |
Promotion: |
Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
| (i) 75% from the Section Officers in level 7 in the pay matrix (Rs. 44900-142400) with seven years regular service in the grade; and |
|||||
| 1. Joint Secretary (Debts Recovery Tribunal), Department of Financial Services -Chairperson; |
|||||
| (ii) 25% from the Private Secretaries in level 7 in the pay matrix (Rs. 44900-142400) with seven years regular service in the grade. |
2. Presiding Officer, Debts Recovery Tribunal (To be nominated by Department of Financial Services) - Member; |
||||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
3. Director or Deputy Secretary, (Debts Recovery Tribunal), Department of Financial Services - Member. |
||||
| Selection Committee (for considering deputation) consisting of: |
|||||
| 1. Joint Secretary (Debts Recovery Tribunal), Department of Financial Services - Chairperson; |
|||||
| 2. Presiding Officer, Debts Recovery Tribunal (To be nominated by Department of Financial Services) Member; |
|||||
| Deputation: |
3. Director or Deputy Secretary, Department of Financial Services - Member; |
||||
| (a) Officers under the Central Government or State Governments or Courts or Tribunals, |
|||||
| 4. Director or Deputy Secretary(Debts Recovery Tribunal), Department of Financial Services - Member; |
|||||
| (i) holding analogous post on regular basis in the parent cadre or department; or |
|||||
| 5. Joint Legal Adviser, Reserve Bank of India - Member. |
|||||
| (ii) with five years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 9 in the pay matrix (Rs. 53100-167800) or equivalent, in the parent cadre or department; or |
|||||
| (iii) with six years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in Level 8 in the pay matrix (Rs. 47600-151100) or equivalent;and |
|||||
| (iii) with seven years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 7 in the pay matrix (Rs. 44900-142400) or equivalent; |
|||||
| (iv) with seven years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 7 in the pay matrix (Rs. 44900-142400) or equivalent; |
|||||
| (b) Officers of the public sector banks, |
|||||
| (i) Scale IV Officers holding analogous post on regular basis in the parent cadre or department;or |
|||||
| (ii) Scale III Officers with five years regular service in the post. |
|||||
| Desirable: |
|||||
| Experience in legal or judicial work. |
|||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed four years. |
|||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 3. Recovery Officer. |
18 * (2018) |
Group A . |
Level 11 (Rs 67700-208700). |
Not applicable. |
Not applicable. |
Not applicable. |
| *subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Not applicable. |
By deputation. |
(a) Officers under the Central Government or State Governments or Courts or Tribunals |
Selection Committee (for considering deputation) consisting of: |
Not applicable. |
| 1. Joint Secretary (Debts Recovery Tribunal), Department of Financial Services - Chairperson; |
|||||
| (i) holding analogous post on regular basis in the parent cadre or department; or |
|||||
| 2. Presiding Officer, Debts Recovery Tribunal (To be nominated by Department of Financial Services - Member; |
|||||
| (ii) with five years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 9 in the pay matrix (Rs. 53100-167800) or equivalent, in the parent cadre or department;or |
|||||
| 3. Director or Deputy Secretary, Department of Financial Services - Member; |
|||||
| 4. Director or Deputy Secretary (Debts Recovery Tribunal), Department of Financial Services - Member; |
|||||
| (iii) with six years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 8 in the pay matrix (Rs. 47600-151100) or equivalent, in the parent cadre or department;or |
|||||
| 5. Joint Legal Adviser, Reserve Bank of India - Member. |
|||||
| (iv) with seven years service in the grade rendered after appointment thereto on a regular basis in the post of Section Officer in level 7 in the pay matrix (Rs. 44900-142400) or equivalent, in the parent cadre or department; |
|||||
| (b) Officers of the public sector banks, |
|||||
| (i) Scale IV Officers holding analogous post on regular basis in the parent cadre or department;or |
|||||
| (ii) Scale III Officers with five years service in the grade rendered after appointment thereto on a regular basis in the post. |
|||||
| Desirable: |
|||||
| Degree in law or having legal experience. |
|||||
| Note 1: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed four years. |
|||||
| Note 2: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 4. Section Officer. |
10* (2018) |
Group B . |
Level 7 (Rs. 44900-142400). |
Selection. |
Not applicable. |
Not applicable. |
| *subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Not applicable. |
By promotion failing which by deputation. |
Promotion: |
Group B Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
| Assistants in Level 6 in the pay matrix (Rs. 35400-112400) with five years regular service in the grade. |
|||||
| 1. Chairperson, Debts Recovery Appellate Tribunal or Presiding Officer, Debts Recovery Tribunal -Chairperson; |
|||||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
|||||
| 2. Secretary or Registrar, Debts Recovery Appellate Tribunal or Debts Recovery Tribunal - Member; |
|||||
| 3. Assistant Registrar or Recovery Officer, Debts Recovery Tribunal - Member. |
|||||
| Deputation: |
|||||
| Officers under the Central Government or State Governments or Courts or Tribunals; |
|||||
| (i) holding analogous post on a regular basis in the parent cadre or department; or |
|||||
| (ii) with five years regular service in the grade rendered after appointment thereto on a regular basis in Level 6 in the pay matrix (Rs. 35400-112400) or equivalent, in the parent cadre or department. |
|||||
| Desirable: |
|||||
| Experience in legal or judicial work. |
|||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed three years. |
|||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 5. Private Secretary. |
10 * (2018) |
Group B . |
Level 7 (Rs. 44900-142400). |
Selection. |
Not applicable. |
Not applicable. |
| *subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Not applicable. |
By promotion failing which by deputation. |
Promotion: |
Group B Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
| Stenographers Grade I in Level 6 in the pay matrix (Rs. 35400-112400) with five years regular service in the grade. |
|||||
| 1. Chairperson, Debts Recovery Appellate Tribunal or Presiding Officer, Debts Recovery Tribunal Chairperson; |
|||||
| 2. Secretary or Registrar, Debts Recovery Appellate Tribunal or Debts Recovery Tribunal Member; |
|||||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
|||||
| 3. Assistant Registrar or Recovery Officer, Debts Recovery Tribunal Member. |
|||||
| Deputation: |
|||||
| Officers under the Central Government or State Governments or Courts or Tribunals, |
|||||
| (i) holding analogous post on regular basis in the parent cadre or department; or with five years service in the grade rendered after appointment thereto on a regular basis in Stenographer Grade I in Level 6 in the pay matrix (Rs. 35400-112400) or equivalent, in the parent cadre or department. |
|||||
| Desirable: |
|||||
| Experience in legal or judicial work. |
|||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed three years. |
|||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
|||
| 6. Assistant. |
38 * (2018) |
Group B . |
Level 6 (Rs. 35400-112400). |
Selection. |
Not applicable. |
Not applicable. |
|||
| *Subject to variation dependent on workload. |
|||||||||
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
||||
| Not applicable. |
Two years for promotees. |
By promotion failing which by deputation. |
Promotion: |
Group B Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
||||
| Upper Division Clerks in Level 4 in the pay matrix (Rs. 25500-81100) with ten years regular service in the grade. |
|||||||||
| 1. Chairperson, Debts Recovery Appellate Tribunal or Presiding Officer, Debts Recovery Tribunal - Chairperson; |
|||||||||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
|||||||||
| 2. Secretary or Registrar, Debts Recovery Appellate Tribunal or Debts Recovery Tribunal - Member; |
|||||||||
| 3. Assistant Registrar or Recovery Officer, Debts Recovery Tribunal -Member. |
|||||||||
| Deputation: |
|||||||||
| Officers under the Central Government or State Government or Courts or Tribunals, |
|||||||||
| (i) holding analogous post on a regular basis in the parent cadre or department; or |
|||||||||
| (ii) with ten years service in the grade rendered after appointment thereto on a regular basis in Level 4 in the pay matrix (Rs. 25500-81100) or equivalent, in the parent cadre or department. |
|||||||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed three years. |
|||||||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
|||||||||
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 7. Accounts Assistant. |
09* (2018) |
Group B . |
Level 6 (Rs. 35400-112400). |
Not applicable. |
Not applicable. |
Not applicable. |
| *subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Not applicable. |
By deputation. |
Officers under the Central Government, |
Not applicable. |
Not applicable. |
| (a) (i) holding analogous post on regular basis in the parent cadre or department; or |
|||||
| (ii) with ten years regular service in the grade rendered after appointment thereto on a regular basis in Level 4 in the pay matrix (Rs. 25500-81100) or equivalent, in the parent cadre or department; and |
|||||
| (b) who have undergone training in cash and accounts work in Institute of Secretariat Training and Management or equivalent Institute of Central Government. |
|||||
| Note 1: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or department of the Central Government shall ordinarily not exceed three years. |
|||||
| Note 2: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 8. Stenographer Grade I. |
19* (2018) |
Group B . |
Level 6 (Rs. 35400-112400). |
Selection. |
Not applicable. |
Not applicable. |
| *Subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Two years for promotees. |
By promotion failing which by deputation. |
Promotion: |
Group B Departmental Promotion Committee (for considering promotion) consisting of: |
Not applicable. |
| Stenographers Grade II in level 4 in the pay matrix (Rs. 25500-81100) with ten years regular service in the grade. |
|||||
| 1. Chairperson, Debts Recovery Appellate Tribunal or Presiding Officer, Debts Recovery Tribunal Chairperson; |
|||||
| Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. |
|||||
| 2. Secretary or Registrar, Debts Recovery Appellate Tribunal or Debts Recovery Tribunal Member; |
|||||
| 3. Assistant Registrar or Recovery Officer, Debts Recovery Tribunal Member. |
|||||
| Deputation: |
|||||
| Officers under the Central Government or State Governments or Courts or Tribunals, |
|||||
| (i) holding analogous post on regular basis in the parent cadre or department; or |
|||||
| (ii) with ten years service in the grade rendered after appointment thereto on a regular basis in level 4 in the pay matrix (Rs. 25500-81100) or equivalent, in the parent cadre or department. |
|||||
| Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
|||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or department of the Central Government shall ordinarily not exceed three years. |
|||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 9. Upper Division Clerk. |
29 * (2018) |
Group C . |
Level 4 (Rs. 25500-81100). |
Non-selection. |
Not applicable. |
Degree of a recognized university or equivalent. |
| *Subject to variation dependent on workload. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
|||||
| Not applicable. |
Two years for direct recruitment. Nil for promotees. |
By promotion failing which by deputation. |
Note 1: The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, the deputationists shall not be eligible for consideration for appointment by promotion. |
Group C Departmental Promotion Committee (for considering promotion consisting of: |
Not applicable.) |
|||||
| 1. Registrar or Secretary, Debts Recovery Appellate Tribunal Chairperson; |
||||||||||
| Note 2: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or department of the Central Government shall ordinarily not exceed three years. |
2. Registrar or Secretary, Debts Recovery Tribunal Member; |
|||||||||
| 3. Recovery Officer or Assistant Registrar, Debts Recovery Tribunal Member. |
||||||||||
| Note 3: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
||||||||||
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
||||
| 10. Stenographer Grade II. |
*10 (2018) |
Group C . |
Level 4 (Rs. 25500-81100). |
Not applicable. |
Between 18 and 27 years |
(i) 12th class pass or equivalent from a recognized Board or University; |
||||
| *Subject to variation dependent on workload. |
||||||||||
| (Relaxable for Government Servant upto 40 years in accordance with instructions or orders issued by the Central Government). |
||||||||||
| (ii) Skill Test Norms: |
||||||||||
| Dictation: |
||||||||||
| 10 minutes @ 80 words per minute |
||||||||||
| Note: The crucial date for determining the age limit shall be as advertised by the Staff Selection Commission. |
Transcription: |
|||||||||
| 65 minutes (English), 75 minutes (Hindi) (On Manual Typewriter) or 50 minutes (English), 65 minutes (Hindi) (On Computer). |
||||||||||
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Two years. |
By direct recruitment through Staff Selection Commission. |
Not applicable. |
Group C Departmental Promotion Committee (for considering confirmation) consisting of: |
Not Applicable. |
| Note : Vacancies caused by the incumbent being away on deputation or long illness or study leave or under other circumstances for a duration of one year or more may be filled on deputation basis from the officers of the Central Government, |
|||||
| 1. Registrar or Secretary, Debts Recovery Appellate Tribunal Chairperson; |
|||||
| 2. Registrar or Secretary, Debts Recovery Tribunal Member; |
|||||
| 3. Recovery Officer or Assistant Registrar, Debts Recovery Tribunal Member. |
|||||
| (a) (i) holding analogous posts on regular basis in the parent cadre or department; and |
|||||
| (ii) possessing the qualifications prescribed for direct recruits under column (7). |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 11. Lower Division Clerk. |
38* (2018) |
Group C . |
Level 2 (Rs. 19900-63200. |
Non-selection. |
Between 18 and 27 years. (Relaxable for Government Servants upto 40 years in accordance with the instructions or orders issued by the Central Government). |
(i) 12th class or equivalent qualification from a recognised Board or University. |
| * subject to variation dependent on workload. |
||||||
| (ii) Typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer. |
||||||
| (35 words per minute and 30 words per minute correspond to 10500 Key Depressions per Hour or 9000 Key Depressions per Hour on an average of 5 key depressions for each word) |
||||||
| Note: The crucial date for determining the age limit shall be as fixed by Staff Selection Commission (where recruitment is not through Staff Selection Commission, crucial date for determining the age-limit shall be the last date for receipt of applications). |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Yes |
Two years for direct recruits. |
(i) 50% by direct recruitment through Staff Selection Commission. |
Promotion: |
Group C Departmental Promotion Committee (for promotion or confirmation) consisting of: |
Not Applicable. |
| From amongst Multi-Tasking Staff with three years regular service in the grade and who possess 12th class pass or equivalent qualification, on the basis of a departmental qualifying examination. |
|||||
| (ii) 50% by promotion on the on the basis of a departmental qualifying examination failing which by deputation. |
1. Registrar or Secretary Debts Recovery Appellate Tribunal Chairperson; |
||||
| 2. Registrar or Secretary, Debts Recovery Tribunal Member; |
|||||
| 3. Assistant Registrar or Recovery Officer, Debts Recovery Tribunal Member. |
|||||
| Note 1. The maximum age-limit for appearing in the examination shall be forty five years. |
|||||
| Note 2. Relaxable in case of the employees belonging to Scheduled Caste or Scheduled Tribe upto five years in accordance with the instructions or orders issued by the Central Government. |
|||||
| Note 3. If more of such employees than the number of vacancies available under clause (ii) under column 10 qualified at the examination, such excess number of employees shall be considered for filling the vacancies arising in the subsequent years so that the employees qualifying at an earlier examination are considered before those who qualify at a later examination. |
|||||
| Deputation: |
|||||
| From amongst staff of Central or State Government or Courts or Tribunals: |
|||||
| (a) (i) holding analogous post on regular basis in the parent cadre or department; or |
|||||
| (ii) With three years regular service in level-1 (Rs 18000-56900/) in the Pay Matrix in the parent cadre or department; and |
|||||
| (b) Possessing educational qualifications as prescribed under column (7) for direct recruits |
|||||
| Note 1. The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of Central Government shall ordinarily not exceed three years. |
|||||
| Note 2. The maximum age limit for appointment by deputation shall not exceed fifty-six years as on date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 12. Staff Car Driver (Ordin ary Grade). |
08* (2018) |
Group C . |
Level 2 (Rs. 19900-63200). |
Not applicable. |
Between 18 and 25* years (Relaxable for Government Servants upto 40 years in accordance with the instructions or orders issued by the Central Government). |
(i) Possession of a valid driving licence for motor cars; |
| *subject to variation dependent on workload |
||||||
| (ii) Knowledge of motor mechanism (The candidate should be able to remove minor-defects in vehicle); |
||||||
| Note 1: The crucial date for determining the age limit shall be the closing date for receipt of application from candidates in India (and not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti District and Pangi Sub-Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands and Lakshadweep). |
(iii) Experience of driving a motor car for at least 3 years; and |
|||||
| (iv) Pass in 10th standard. |
||||||
| Desirable:. 3 years service as Home Guard or Civil Volunteers |
||||||
| Note: The qualification regarding experience is relaxable at the discretion of the competent authority in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes if at any stage of selection, the competent authority is of the opinion that sufficient number of candidates with requisite experience is not likely to be available to fill up the vacancy reserved for them. |
||||||
| *If the direct recruitment is to be made by direct open competitive Examination, the age limit would be 18-27 years. |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Two years for direct recruits or re-employed |
Deputation or absorption failing which by direct. recruitment. |
Deputation or absorption: |
Group C Departmental Promotion Committee (for considering confirmation) consisting of: |
Not applicable. |
| From amongst regular Group C employees in Level 1 in the pay matrix (Rs 18000-56900) in Debts Recovery Appellate Tribunal or Debts Recovery Tribunals who possess valid Driving License for Motor Cars on the basis of a Driving Test to assess the competence to drive Motor Cars failing which from amongst regular Group C employees in Level 1 in the pay matrix (Rs. 18000-56900) in other Ministries of the Central Government who fulfill the necessary qualifications as mentioned in column (7). |
|||||
| 1. Registrar or Secretary, Debts Recovery Appellate Tribunal Chairperson; |
|||||
| For Armed Forces |
|||||
| Personnel: Deputation or re-employment. |
2. Registrar or Secretary, Debts Recovery Tribunal Member; |
||||
| 3. Recovery Officer or Assistant Registrar, Debts Recovery Tribunal Member. |
|||||
| Deputation or re-employment for Armed Forces Personnel: |
|||||
| The Armed Forces Personnel due to retire or who are to be transferred to reserve within a period of one year and having the requisite experience and qualifications prescribed shall also be considered. Such persons would be given deputation terms upto the date on which they are due for release from the Armed Forces; therafter they may be continued on re-employment. |
|||||
| Note 1: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed three years. |
|||||
| Note 2: The maximum age limit for appointment on deputation shall be not exceeding fifty-six years as on the closing last date of receipt of applications. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 13. Multi-Tasking Staff. |
53* (2018) |
Group C . |
Level 1 (Rs. 18000-56900). |
Not applicable. |
Between 18 and 25 years. |
Matriculation or equivalent. |
| *subject to variation dependent on workload. |
Note 1: The crucial date for determining the age limit shall be the closing date for receipt of application from candidates in India (and not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti district and Pangi sub-division of Chamba district of Himachal Pradesh, Andaman and Nicobar Islands and Lakshadweep). |
| (8) |
(9) |
(10) |
(11) |
(12) |
(13) |
| Not applicable. |
Two years. |
By direct recruitment through Staff Selection Commission. |
Not applicable. |
Group C Departmental Promotion Committee (for considering confirmation) consisting of: |
Not applicable. |
| 1. Registrar or Secretary, Debts Recovery Appellate Tribunal Chairperson; |
|||||
| 2. Registrar or Secretary, Debts Recovery Tribunal Member; |
|||||
| 3. Recovery Officer or Assistant Registrar, Debts Recovery Tribunal Member. |
| Serial Number |
Post |
Appointing Authority |
| (1) |
(2) |
(3) |
| 1. |
Group C |
Registrar, Debts Recovery Appellate Tribunal |
| 2. |
Group B |
Chairperson, Debts Recovery Appellate Tribunal |
| 3. |
Group A |
Central Government |
| Serial Number |
Post |
Appointing Authority |
Appellate Authority |
| (1) |
(2) |
(3) |
(4) |
| 1. |
Group C |
Registrar, Debts Recovery Appellate Tribunal |
Chairperson, Debts Recovery Appellate Tribunal |
| 2. |
Group B |
Chairperson, Debts Recovery Appellate Tribunal |
Central Government (Hon'ble Minister of Finance) |
| 3. |
Group A |
Central Government |
As provided in Central Civil Services (Classification, Control and Appeal) Rules, 1965 |
[F. No. 5/2/2016-DRT]
V.V.S. KHARAYAT, Under Secy.