In exercise of the powers conferred by sub-section (1) of section 97 read with clause (xxi) of sub-section (2) and sub-section (2A) of that section and sub-section (2) of section 17 of the Employees' State Insurance Act, 1948 (34 of 1948), and in supersession of the Employees' State Insurance Corporation (Hindi Staff) Recruitment Regulations, 1981, in so far as they relate to the post of Senior Hindi Translator except as respects things done or omitted to be done before such supersession, the Employees' State Insurance Corporation hereby makes, with the approval of the Central Government and in consultation with the Union Public Service Commission, the following regulations regulating the method of recruitment to the post of Senior Translator in the Employees' State Insurance Corporation, namely:
(1) These regulations may be called the Employees' State Insurance Corporation, Senior Translator Recruitment Regulations, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
The number of post, its classification and the level in the pay matrix attached thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these regulations.
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.
No person,
(a) who has entered into, or contracted a marriage with a person having 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 Director General of the Employees' State Insurance Corporation 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 these regulations.
Where the Director General of the Employees' State Insurance Corporation is of the opinion that it is necessary or expedient so to do, he may, by order and for reasons to be recorded in writing, with the prior approval of the Central Government and in consultation with the Union Public Service Commission, relax any of the provisions of these regulations, with respect to any class or category of persons.
Subject to the provisions of these regulations, all other regulations and instructions, laid down in the Employees' State Insurance Corporation (Recruitment) Regulations, 1965 applicable to the corresponding category of posts in the Employees' State Insurance Corporation, shall apply to the post specified in the Schedule annexed to these regulations.
Nothing in these regulations shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes, the Ex-servicemen, and other 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 post |
Classification |
Level in the Pay Matrix |
Whether selection or non-selection post |
| (1) |
(2) |
(3) |
(4) |
(5) |
| Senior Translator |
41* *(2019) Subject to variation dependent on workload. |
Employees' State Insurance Corporation, Group B , Non-Ministerial, Non-Gazetted. |
Level-7 (Rs. 44,900-1,42,400) |
Selection |
| Age limit for direct recruits |
Educational and other qualification required for direct recruits |
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 the vacancies to be filled by various methods |
| (6) |
(7) |
(8) |
(9) |
(10) |
| Not applicable |
Not applicable |
Not applicable |
Not applicable |
By promotion failing which by deputation including short-term contract |
| In case of recruitment by promotion or deputation or absorption grades from which promotion or deputation or absorption to be made. |
| (11) |
| Promotion: From amongst Junior Translators in Level-6 (Rs. 35,400-1,12,400) in the pay matrix having five years' regular service in the grade. Note 1. For promotion to the post of Senior Translators the officer should have completed ten working days Level A training as devised by the Employees' State Insurance Corporation: Provided that those persons who have not completed training for promotion before the date of meeting of Departmental Promotion Committee shall also be considered subject to condition that the required training should be completed within one year of the date of meeting of Departmental Promotion Committee. Note 2. Those persons who are due to retire within two years shall be exempted from completion of such training for promotion. Note 3. Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors shall 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 their probation period, for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. Deputation (Including short-term contract): Officers from the Central Government or State Governments or Union territories or Public Sector Undertakings or Statutory and autonomous bodies (a) (i) holding analogous post on regular basis in the parent cadre or department; or (ii) having five years' regular service in the grade rendered after appointment thereto on a regular basis in posts in Level-6 (Rs. 35,400-1,12,400) in the pay matrix; and (b) possessing the educational qualifications and experience as under: (i) Master's degree of a recognized University in Hindi with English as a compulsory or elective subject or as the medium of examination at the degree level; or Master's degree of a recognized University in English with Hindi as a compulsory or elective subject or as the medium of examination at the degree level; or Master's degree of a recognized University in any subject other than Hindi or English, with Hindi medium and English as a compulsory or elective subject or as the medium of examination at the degree level; or Master's degree of a recognized University in any subject other than Hindi or English, with English medium and Hindi as a compulsory or elective subject or as the medium of a examination at the degree level; or Master's degree of a recognized University in any subject other than Hindi or English, with Hindi and English as compulsory or elective subjects or either of the two as a medium of examination and the other as a compulsory or elective subject at the degree level; and (ii) recognized Diploma or Certificate course in translation from Hindi to English and vice versa or three years' experience of translation work from Hindi to English and vice versa in a Central Government or State Government office, including Government of India undertaking. Note 1. The departmental officers in the feeder category who are in direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, deputationists shall not be eligible for consideration for appointment by promotion. [Period of deputation (including short-term contract) including period of deputation (including short-term contract) in another ex-cadre post held immediately preceding this appointment in the same or some other organization or department of the Central Government shall ordinarily not to exceed three years. The maximum age limit for appointment by deputation (including short-term contract) shall be not exceeding 56 years as on the closing date of receipt of applications]. |
| If a Departmental Promotion Committee exists what is its composition |
Circumstances in which Union Public Service Commission is to be consulted in making recruitment |
||
| (12) |
(13) |
||
| Group B Departmental Promotion Committee (for considering promotion) consisting of |
Consultation with Union Public Service Commission is necessary on each occasion. |
||
| (1) |
Chairman or Member, Union Public Service Commission |
Chairman |
|
| (2) |
Insurance Commissioner (Revenue), Employees' State Insurance Corporation |
Member |
|
| (3) |
Insurance Commissioner (Personnel and Administration), Employees' State Insurance Corporation |
Member |
|
RAJ KUMAR
Director General
1. Vide Notification No. A-12(11)1/2005-Estt. I, dated 14-7-2019, published in the Gazette of India, Extra., Part III, Section 4, No. 36, dated 7 13-9-2019.