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act 034 of 1948 : ESIC, Assistant Director (Official Language) Recruitment Regulations, 2018

ESIC, Assistant Director (Official Language) Recruitment Regulations, 2018

ACTNO. 34 OF 1948
06 June, 2020

In exercise of the powers conferred by sub-section (1) and clause (xxi) of subsection (2) read with sub-section (2A) of section 97 and sub-sections (2) and (3) of section 17 of the Employees' State Insurance Act, 1948 (34 of 1948) and in supersession of the ESI Corporation, Assistant Director (OL) Recruitment Regulations, 2000, except as respects things done or omitted to be done before such supersession, the Employees' State Insurance Corporation, with the prior approval of the Central Government and in consultation with the Union Public Service Commission, hereby makes the following regulations regulating the method of recruitment to the post of Assistant Director (Official Language) in the Employees' State Insurance Corporation, namely:

Section 1. Short title and commencement

(1) These regulations may be called the Employees' State Insurance Corporation, Assistant Director (Official Language) Recruitment Regulations, 2018.

(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 pay matrix

The number of posts, its classification and the level in the pay matrix applicable thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these regulations.

Section 3. The 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 so to do, he may, after taking the 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 the Employees' State Insurance Corporation, shall apply to the post specified in column (1) of the aforesaid Schedule.

Section 7. Savings

Nothing in these regulations shall affect reservation and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes and other categories of persons in accordance with the orders issued by the Central Government, from time to time, in this regard.

SCHEDULE

Name of the post

Number of Posts

Classification

Level in Pay Matrix

Whether selection post

or

non-selection post

(1)

(2)

(3)

(4)

(5)

Assistant Director (Official Language)

32*

*(2018) Subject to variation dependent on workload.

Employees' State Insurance Corporation, Group A , Non-Gazetted, Non-Ministerial.

Level 10

(Rs. 56,100-1,77,500)

Selection post.

Age limit for direct recruits

Educational and other qualification required for direct recruits

(6)

(7)

Not exceeding 35 years.

(Relaxable for employees of the Employees' State Insurance Corporation and Government Servants up to five years in

Essential:

(a)(i) Master's degree of a recognised University in Hindi with English as a compulsory or elective subject or as the medium of examination at the degree level;

accordance with the instructions or orders issued by the Central Government.)

Note: The crucial date for determining the age limit shall be the closing date for receipt of applications 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 and Union territory of Andaman and Nicobar Islands or Lakshadweep).

or

(ii) Master's degree of a recognised University in English with Hindi as a compulsory or elective subject or as the medium of examination at the degree level; or

(iii) Master's degree of a recognised 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

(iv) Master's degree of a recognised University in any subject other than Hindi or English, with English medium and Hindi as a compulsory or elective subject or as a medium of a examination at the degree level; or

(v) Master's degree of a recognised 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

(b)(i) three years' experience of using or applying Terminology (Terminological work) in Hindi and translation work from English to Hindi or vice-versa, preferably of technical or scientific literature under the Central Government or the State Government or autonomous body or Statutory Organisation or public sector undertaking or University or recognised research or educational institution; or

(ii) three years' experience of teaching, in Hindi and English or research in Hindi or English under the Central Government or the State Government or autonomous body or Statutory Organisation or public sector undertaking or University or recognised research or educational institution.

Desirable:

Studied one of the languages other than Hindi included in the Eighth Schedule of the Constitution at 10th level from a recognised Board.

Note 1: The qualifications are relaxable at the discretion of the Union Public Service Commission, for reasons to be recorded in writing, in the case of candidates otherwise well qualified.

Note 2: The qualification(s) regarding experience is/are relaxable at the discretion of the Union Public Service Commission, for reasons to be recorded in writing in the case of candidates belonging to the Scheduled Caste or the Scheduled Tribe, if at any stage of selection, the Union Public Service Commission is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them.

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

(8)

(9)

(10)

No

One year for direct recruits and promotees.

50% by promotion failing which by deputation including short-term contract.

50% by direct recruitment.

In case of recruitment by promotion or deputation/absorption, grades from which promotion or deputation/absorption to be made

(11)

Promotion:

Senior Translators in Level 7 (Rs. 44,900-1,42,400) in the pay matrix with three years regular service in the grade subject to completion of fifteen working days' Level B training for promotion to the post of Assistant Director (Official Language) as devised and sponsored by the Employees' State Insurance Corporation:

Provided that persons who have not completed training for promotion before the date of meeting of Departmental Promotion Committee shall also be considered subject to the condition that the required training shall be completed within one year of the date of meeting of Departmental Promotion Committee:

Provided further that persons who are due to retire within two years shall be exempted from completion of such training for promotion.

Note 1: Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/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/eligibility service.

Note 2: For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to 1st January, 2016 or the date from which the revised pay structure based on the Seventh Central Pay Commission recommendations has been extended, shall be deemed to be service rendered in the corresponding level in the Pay Matrix extended based on the recommendations of the pay commission.

Deputation (including short-term contract):

Officers under the Central Government or the State Government or Union Territory Administration or public sector undertaking or University or recognised research institution or semi-Government or autonomous body or statutory organisation,

(a)(i) holding analogous posts on regular basis in the parent cadre or department; or

(ii) with two years' service in the grade rendered after appointment thereto on a regular basis in posts in Level 8

(Rs. 47,600-1,51,100) in the pay matrix or equivalent; or (iii) with three years' service in the grade rendered after appointment thereto on a regular basis in posts in Level 7 (Rs. 44,900-142,400) in the pay matrix or equivalent; and

(b) possessing the educational qualifications and experience prescribed for direct recruits under column (7).

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, deputationists shall not be eligible for consideration for appointment by promotion.

Note 2: Period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organisation/department of the Central Government shall ordinarily not to exceed three years.

Note 3: The maximum age limit for appointment by deputation (including short-term contract) shall be not exceeding fifty-six years as on the closing date of receipt of applications.

Note 4: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 1st January, 2016, or the date from which the revised pay structure based on the 7th Central Pay Commission recommendations has been extended shall be deemed to be service rendered in the corresponding level in the pay matrix extended based on the recommendations of the Pay Commission except where there has been merger of more than one pre-revised grade pays into one level in the pay matrix and where this benefit will extend only for the post for which that level in the pay matrix is the normal replacement level without any up gradation.

If Departmental Promotion Committee exists, what is its composition

Circumstances in which Union Public Service Commission to be consulted in making recruitment

(12)

(13)

Group A Departmental Promotion Committee (for considering promotion) consisting of:

1. Chairman/Member, Union Public Service Commission - Chairman

Consultation with Union Public Service Commission is necessary for appointment to the post on each occasion.

2. Insurance Commissioner (Revenue), Employees' State Insurance Corporation - Member

3. Insurance Commissioner (Personnel and Administration),

Employees' State Insurance Corporation - Member

Group A Departmental Confirmation Committee (for considering confirmation) consisting of:

1. Insurance Commissioner (Revenue), Employees' State Insurance Corporation

- Chairman

2. Insurance Commissioner (Recruitment), Employees' State Insurance

Corporatio. Member

3. Director (Official Language) or Joint Director (Official Language), Employees' State Insurance Corporation - Member

RAJ KUMAR

DIRECTOR GENERAL

1 Vide Notification No. A-12(11)/1/2005-Estt. I, dated in the 30-06-2018, published in the Gazette of India, Extra., Part III, Section 4, No. 30, dated 28-07-2018 - 3-08-2018.