DRT, Nagpur (Multi-Tasking Staff) Recruitment Rules, 2016
G.S.R. 70(E). In exercise of the powers conferred by sub-section (2) of section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993) and in supersession of the Debts Recovery Tribunal, Nagpur, (Group C and D posts) (Non-Gazetted) Recruitment Rules, 2002 relating to the post of Farash-cum-sweeper, Daftry-cum-Record Keeper, Peon, Process Server and Gestetner Operator-cum-photocopier, the Central Government hereby makes the following rules regulating the method of recruitment to the post of Multi-Tasking Staff in Debts Recovery Tribunal, Nagpur namely:
Section 1. Short title and commencement
(1) These rules may be called Debts Recovery Tribunal, Nagpur (Multi-Tasking Staff) Recruitment Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.
Section 2. Appointing Authority of Multi-Tasking Staff
For the purpose of these rules, Presiding Officer, Debts Recovery Tribunal, Nagpur shall be the appointing authority in respect of the post of Multi-Tasking Staff in Debts Recovery Tribunal, Nagpur.
Section 3. Number of post, classification, pay band and grade pay or pay scale
The number of said post, their classification, pay band and grade pay or pay scale attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.
Section 4. Method of recruitment, age limit, qualifications etc.
4. Method of recruitment, age limit, qualifications etc. The method of recruitment, age limit, qualifications and other matters relating thereto, shall be as specified in columns (5) to (13) of the said Schedule.
Section 5. 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 post:
Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
Section 6. 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 provisions of these rules with respect to any class or category of persons.
Section 7. Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for Scheduled Castes, the Scheduled Tribes, Other Backward Classes, ex-servicemen, persons with disabilities and other special categories of persons, in accordance with the orders issued by the Central Government from time to time in this regard.
| Name of post |
Number of Posts |
Classification |
Pay band and grade pay or pay scale |
Whether selection post or non-selection post |
Age Limit for direct recruits |
Educational and other qualifications required for direct recruits |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| Multi-Tasking Staff |
07* 2016 * subject to variation dependent on workload |
General Central Service, Group C , Non-Gazetted, Non-Ministerial. |
Pay Band-1: Rs. 5200-20200 plus grade pay Rs. 1800/-. |
Not applicable |
Between 18 and 27 years. Note: 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 Island and Lakshadweep). |
Matriculation or equivalent |
| 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/absorption and percentage of the vacancies to be filled by various methods. |
In case of recruitment by promotion/deputation/absorption, grades from which promotion/deputation/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 |
Two years |
By direct recruitment (through Staff Selection Commission). |
Not applicable |
Group C Departmental Promotion Committee for considering confirmation: 1. Registrar/Secretary - Chairman, 2. Registrar/Secretary (DRAT) - Member, and 3. Recovery Officer/Assistant Registrar - Member |
Not applicable |