No. A-12(11)3/2006-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 proviso to clause (a) of 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 Additional Commissioner Recruitment Regulations, 2013, 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 post of Additional Commissioner in the Employees' State Insurance Corporation, namely:
(1) These regulations may be called the Employees' State Insurance Corporation, Additional Commissioner Recruitment Regulations, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
The number of the said post, its 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.
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.
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.
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, by order, for reasons to be recorded in writing and with the 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 above referred to.
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.
SCHEDULE
| Name of the post. |
Number of Post. |
Classification |
Level in the Pay Matrix. |
Whether selection or non-selection post. |
Age limit for direct recruits. |
Educational and other qualifications required for direct recruits. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| Additional Commissioner |
20 *(2017) *(subject to variation dependent on workload) |
Group A Non-Ministerial. |
Level 13 A, (Minimum Pay Rs. 131100/-) |
Selection |
Not applicable |
Not applicable |
| 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 or absorption and percentage of the vacancies to be filled by various methods. |
| (8) |
(9) |
(10) |
| 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: Regional Director Grade A or Director with two years' regular service in Level 13 (Minimum Pay Rs. 118500/-) of the Pay Matrix. Promotion shall be subject to completion of Level D training for Group A officers devised by the Employees' State Insurance Corporation. Provided that those officers 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 those officers 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 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, for promotion to the next higher grade along with their juniors who have already completed such qualifying or 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 the 1st January, 2016, 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. Note 3. The service rendered on a regular basis prior to 1st June, 2011 in the grade pay of Rs. 7600/- shall be computed as minimum qualifying service for promotion. Deputation (including short-term contract): Officers under the Central Government or State Government or Union Territories or Autonomous Bodies or Statutory Bodies or Public Sector Undertakings A. (I) holding analogous post on regular basis in the parent cadre or department; or (II) with two years' regular service in posts in Level 13 (Minimum Pay Rs. 118500/-) of the Pay Matrix or equivalent. |
| B. possessing 13 years' experience in financial or administrative matters or dealing with social security scheme or labour law. |
| 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 (including short-term contract). Similarly, deputationist 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 organisation or department of the Central Government shall ordinarily not exceed five years. 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 the receipt of applications). |
| Note 2. For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to the 1st January, 2016, 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 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 shall extend only for the post for which that level in the Pay Matrix is the normal replacement level without any upgradation. |
| If a 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 2. Secretary, Ministry of Labour & Employment - Member 3. Director General, Employees' State Insurance Corporatio. - Member |
Consultation with Union Public Service Commission necessary on each occasion. |