ESIC (Private Secretary) Recruitment Regulations, 2019
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 (Private Secretary) Recruitment Regulations, 2008, 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, the following regulations regulating the method of recruitment to the posts of Private Secretary in the Employees' State Insurance Corporation, namely:
Section 1. Short title and commencement
(1) These regulations may be called the Employees' State Insurance Corporation (Private Secretary) Recruitment Regulations, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
Section 2. Number of posts, classification and level in the pay matrix or pay scale
The number of posts, their classification and level in the pay matrix attached thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these regulations.
Section 3. Method of recruitment, age-limit, qualifications, etc.
3. 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 4. Disqualification
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 to the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this regulation.
Section 5. Power to relax
Where the Director General of the Employees' State Insurance Corporation is of the opinion that it is necessary or expedient to do so, he may, after taking prior approval of the Central Government, and in consultation with the Union Public Service Commission, by order, for reasons to be recorded in writing, relax any of the provisions of these regulations, with respect to any class or category of persons.
Section 6. Residuary matters
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 Employees' State Insurance Corporation, shall apply to the post specified in the Schedule annexed to these regulations.
Section 7. Savings
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 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 post. |
Classification |
Level in Pay Matrix or pay scale |
Whether selection or non-selection post. |
Age-limit for direct recruits. |
Educational and other qualification required for direct recruits. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| Private Secretary. |
141* *(2019) Subject to variation dependent on workload. |
Group B , Non-Gazetted, Non-Ministerial. |
Level-8, (Rs. 47,600-1,51,100) Note: Non-functional pay scale in Level-10 (Rs. 56,100-1,77,500) in Pay Matrix shall be admissible to the Private Secretaries on completion of four years of regular service as Private Secretary in Level-8 (Rs. 47,600-1,51,100) in Pay Matrix. |
Selection. |
Not applicable. |
Not applicable. |
| 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. |
|||
| (8) |
(9) |
(10) |
|||
| Not applicable. |
Not applicable. |
66.67% by Promotion. 33.33% by Promotion through Limited Departmental Competitive Examination. Note: If sufficient number of candidates are not available for filling up the vacancies in a recruitment year, either by Limited Departmental Competitive Examination (LDCE) or by promotion on the basis of seniority, the unfilled vacancies shall be carried forward and added to the number of regular vacancies for the next recruitment year. Illustration: |
|||
| (a) |
Total number of vacancies in a cadre unit for a Select List Year A |
: |
100 |
||
| (b) |
Vacancies earmarked for Promotion Quota (66.67%) |
: |
67 |
||
| (c) |
Vacancies earmarked for Limited Departmental Competitive Examination Quota (33.33%) |
: |
33 |
||
| (d) |
Number of vacancies filled through promotion quota |
: |
67 |
||
| (e) |
Number of candidates available through Limited Departmental Competitive Examination |
: |
2 0 |
||
| (f) |
Carried forward vacancies of Select List Year A |
: |
13 |
||
| (g) |
Total number of vacancies in a cadre unit for a Select List Year B |
: |
37 |
||
| (h) |
Grand total of vacancies for Select Year B (including carried forward vacancies of previous year i.e. 37+13 = 50) |
||||
| (i) |
Vacancies earmarked for Promotion Quota (66.67%) |
: |
34 |
||
| (j) |
Vacancies earmarked for Limited Departmental Competitive Examination Quota (33.33%) |
: |
16 |
||
| 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 to be consulted in making recruitment |
| (11) |
(12) |
(13) |
| Promotion: Personal Assistants in level-7 in pay matrix (Rs. 44,900-1,42,400) with two years of regular service in the grade. Promotion shall be subject to completion of training for promotion to the post of Private Secretary as devised and sponsored by the Employees' State Insurance Corporation. Those persons who are due to retire within two years will be exempted from completion of such training: Provided that those persons who have not completed training for promotion before the date of meeting of Departmental Promotion Committee will also be considered subject to condition that the required training will be completed within one year of the date of meeting of Departmental Promotion Committee. Note 1: 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 their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. Limited Departmental Competitive Examination: Personal Assistants in level-7 in pay matrix (Rs. 44,900-1,42,400) who qualify for the Section Officers or Stenographers Limited Departmental Competitive Examination conducted by Union Public Service Commission as per eligibility criteria notified for the Section Officers or Stenographers Grade Limited Departmental Competitive Examination from time to time. |
Group B Departmental Promotion Committee (for considering promotion) consisting of: (1) Chairman or Member, Union Public Service Commission - Chairman; (2) Financial Commissioner or Insurance Commissioner (Revenue), Employees' State Insurance Corporation - Member; (3) Insurance Commissioner (Personnel & Administration), Employees' State Insurance Corporation - Member. |
Consultation with Union Public Service Commission is necessary on each occasion. |
RAJ KUMAR
Director General
1. Vide Notification No. A-12(11)10/2015-Estt. I, dated 11-7-2019, published in the Gazette of India, Extra., Part III, Section 4, No. 36, dated 7 13-9-2019.