Employees' State Insurance Act, 1948
No. A-12(11)2/2005-Estt.I. 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 (Assistant Regional Director/Manager Gr. I/Section Officer/Deputy Accounts Officer) Recruitment Regulations, 1996, except as respects things done or omitted to be done before such supersession, the Employees' State Insurance Corporation hereby makes the following regulations regulating the method of recruitment to the post of Assistant Director/Section Officer/Manager Grade-I in the said Corporation, namely:
Section 1. Short title and commencement
(1) These regulations may be called the Employees' State Insurance Corporation (Assistant Director/Section Officer/Manager Grade-I) Recruitment Regulations, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
Section 2. Number of posts, classification, pay band and grade pay or pay scale
The number of post, its classification, pay band and grade pay or pay scale attached to the said post, 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.
3. The method of recruitment, age-limit, qualifications, etc. The method of recruitment, age-limit, qualifications and there matters relating to the said post 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 as laid down in the Employees' State Insurance Corporation (Recruitment) Regulations, 1965 as amended from time to time, 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 and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes, Ex-Servicemen 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 Post. |
Classification |
Pay band and grade pay or pay scale. |
Whether selection post or non-selection post. |
| (1) |
(2) |
(3) |
(4) |
(5) |
| Assistant Director/ Section Officer/ Manager Grade-I. |
406* (2017) * Subject to variation dependent on workload. |
Group B , Non-Gazetted, Non- Ministerial. |
Pay band-2, Rs. 9300-34800 plus grade pay of Rs. 4800/-. |
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 / absorption and percentage of the vacancies to be filled by various methods. |
| (6) |
(7) |
(8) |
(9) |
(10) |
| Not applicable. |
Not applicable. |
Not applicable. |
Two years. |
80 per cent by promotion ; and 20 per cent by promotion through Limited Departmental Competitive Examination |
| 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) |
| Promotion: (A) By selection from among the employees in the grade of Social Security Officer/Manager Grade II/Superintendent in pay band-2, Rs. 9300-34800 with grade pay of Rs. 4600 with two years regular service in the grade. (B) By Limited Departmental Competitive Examination conducted by the Union Public Service Commission confined to the employees in the grade of Social Security Officer/Manager Grade-II/Superintendent with two years regular service in pay band-2, Rs. 9300-34800 with grade pay of Rs. 4600/-. Note 1: Promotion shall be subject to completion of Level C training for promotion to the post of Assistant Director/Section Officer/Manager Grade I (as devised by Employees' State Insurance Corporation). Provided that those persons who have not completed Level C training for promotion before the date of meeting of the Departmental Promotion Committee will also be considered subject to the condition that the required training will be completed within one year of the date of meeting of Departmental Promotion Committee: Provided further that those persons who are promoted after qualifying Limited Departmental Competitive Examination shall be required to complete training within one year of the date of promotion. Note 2:- 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. Note 3:- For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to the 1st January, 2006 or the date from which the revised pay structure based on the Sixth Central Pay Commission recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission. |
Group B Departmental Promotion Committee (for considering promotion) consisting of: 1. Chairman/Member, Union Public Service Commission Chairman; 2. Insurance Commissioner (Revenue), Employees' State Insurance Corporation Member; 3. Insurance Commissioner (Personnel & Administration), Employees' State Insurance Corporation Member. |
Consultation with Union Public Service Commission necessary. |