G.S.R. 961(E). 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), the Central Government hereby makes the following rules regulating the method of recruitment to the post of Court Master in Debts Recovery Appellate Tribunal, Allahabad, namely:
(1) These rules may be called the Debts Recovery Appellate Tribunal, Mumbai (Court Master) Recruitment Rules, 2015.
(2) They shall come into force on the date of their publication in the Official Gazette.
The persons holding the post of Court Master in the Debts Recovery Appellate Tribunal, Mumbai, on regular basis shall be on the commencement of these rules, deemed to have been appointed as such under these rules, if such persons opt for such posts within thirty days of commencement of these rules. The regular service rendered by them in the post of Court Master before the commencement of these rules shall be counted for the purpose of probation period, confirmation and promotion to next higher grade.
The number of post, its classification, pay band and grade pay or pay scale attached thereto shall be as specified in columns (2) to (4) of the said Schedule.
4. Method of recruitment, age limit, qualifications etc. The method of recruitment, age limit, qualifications and other matters related thereto shall be as specified in columns (5) to (13) of the said Schedule.
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 the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
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.
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, 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 the post |
Number of posts |
Classification |
Pay band and grade pay or pay scale |
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) |
| Court Master |
* 01 One (2015) * Subject to Variation dependent on work load. |
General Central Service; Group C , Non-Gazetted, Non-Ministerial. |
PB-1; Rs. 5200-20200 plus grade pay 2400/- |
Not Applicable |
Not Applicable |
Not Applicable |
| Whether age and educational qualifications 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) |
| No |
Two Years |
By promotion failing which by deputation or absorption. |
Promotion: From amongst Lower Division Clerks of Debts Recovery Appellate Tribunal with eight years regular service. Deputation or Absorption: (i) persons holding analogous posts in Central Government or State Government or in High Courts or Tribunals; (ii) Lower Division Clerks with eight years regular service in the scale of Rs. 5200-20200/- plus grade pay 1900/- or equivalent. (iii) persons having knowledge of stenography will be preferred. Note: Period of deputation including period of deputation in another ex-cadre post held immediately preceding the appointment in the same or some other Organisation or Department of Central Government should ordinarily not exceed three years. The maximum age limit for deputation shall be 56 years on the last date of receipt applications. |
Registrar/Secretary-Chairman, Registrar (DRT) - Member, and Section Officer-Member, |
Not Applicable |