Login

act 019 of 1952 : Employees' Provident Fund Organisation Senior Secretariat Assistant, Recruitment Rules, 2020

Employees' Provident Fund Organisation Senior Secretariat Assistant, Recruitment Rules, 2020

ACTNO. 19 OF 1952
19 February, 2020

In exercise of the powers conferred by clause (a) of sub-section (7) of Section 5D of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (No. 19 of 1952) and in supersession of the Employees' Provident Fund Organisation Upper Division Clerks, EPF Organisation (Headquarters) Recruitment Rules, 2008 except as respects things done or omitted to be done before such supersession, the Central Board, Employees' Provident Fund, hereby make the following rules regulating the method of recruitment to the post of Senior Secretariat Assistant in Employees' Provident Fund Organisation, namely:

Section 1. Short title and commencement

(1) These Rules may be called the Employees' Provident Fund Organisation Senior Secretariat Assistant, Recruitment Rules, 2020.

(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

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

Section 3. Method of recruitment, age limit and other qualifications

The method of recruitment, age-limit, qualifications and other matters relating to the said post shall be as specified in columns (5) to (13) of the said Schedule.

Section 4. Disqualification

4. Disqualification 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 person, shall be eligible for appointment to the said post:

Provided that the Central Board 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.

Section 5. Power to relax

Where the Central Board 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 and in consultation with the Central Government, relax any of the provisions of these rules with respect to any class or category of persons.

Section 6. Saving

Nothing in these rules shall affect reservations, relaxation of age-limit and other concessions required to be provided for candidates belonging to 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 posts

Classification

Level in the pay matrix

Whether selection post or non-selection post

Age limit for direct recruits

(1)

(2)

(3)

(4)

(5)

(6)

Senior Secretariat Assistant

16*(2020) *subject to variation dependent on workload.

Group C

Level-04 in the Pay Matrix [Rs. 25,500-81,100]

Senior Secretariat Assistant shall be eligible for placement in the Non-Functional Selection Grade in level-06 in the pay matrix [Rs. 35,400-1,12,400] on completion of five years of regular service as Senior Secretariat Assistant subject to the condition that the total number in the grade will be restricted to 30% of the sanctioned strength.

Non-Selection

Not applicable

Educational and other qualifications required for direct recruits

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

(7)

(8)

(9)

(10)

Not applicable

Not applicable

Not applicable

(i) 75% by Promotion.

(ii) 25% by Limited Departmental Competitive Examination (LDCE)

In case of recruitment by promotion or deputation/absorption, grades from which promotion or 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)

By promotion: By Promotion on the basis of seniority subject to the rejection of the unfit from Junior Secretariat Assistant having rendered eight years of regular service in the grade.

By promotion through Limited Departmental Competitive Examination (LDCE): By promotion through LDCE of Junior Secretariat Assistant having rendered five years of regular service in the grade.

Departmental Promotion Committee (for considering promotion) consisting of:

(1) Additional Central Provident Fund Commissioner (Administrative Service Division) Chairman;

(2) Regional Provident Fund Commissioner, Grade-I (Administrative Service Division) Member;

(3) An officer of appropriate grade from Central Government Departments or Organisation outside Employees' Provident Fund Organisation Member.

Not Applicable.

1 Vide Notification No. HRD/1(1)2011/Cadre Restructuring/Vol.II, dated 19-2-2020, published in the Gazette of India, Extra., Part II, Section 3(i), No. 114, dated 20-2-2020.