act 024 of 1997 : TDSAT Group 'C' posts Recruitment Rules, 2017

TDSAT Group 'C' posts Recruitment Rules, 2017

ACTNO. 24 OF 1997
05 July, 2017

G.S.R. 842(E). In exercise of the powers conferred by clause (dc) of sub-section (2) of section 35 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and in supersession of the Telecom Disputes Settlement and Appellate Tribunal Group C and Group D Posts Recruitment Rules, 2003, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to Group C posts in the Telecom Disputes Settlement and Appellate Tribunal, namely:

Section 1. Short title and commencement

(1) These rules may be called the Telecom Disputes Settlement and Appellate Tribunal Group C posts Recruitment Rules, 2017.

(2) They shall come into force on the date of their publication in the Official Gazette.

Section 2. Application

These rules shall apply to the posts specified in column (1) of the Schedule annexed to these rules.

Section 3. Number of post, classification and the level in pay matrix

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

Section 4. Appointment

The appointing authority in respect of posts specified in the said schedule shall be the Registrar, Telecom Disputes Settlement and Appellate Tribunal.

Section 5. Method of recruitment, age-limit, qualifications, etc

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

Section 6. 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 posts:

Provided that the Central Government 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 7. Power to relax

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

Section 8. Saving

Nothing in these rules shall affect reservations, relaxation of age-limit and other concessions required to be provided for the Schedules Castes, the Scheduled Tribes, Other Backward Classes, 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 the post

Number of post

Classification

Level in the Pay Matrix

Whether selection post or non-selection post

Age-limit for direct recruits

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

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

1. Stenographer Grade- II

2 *

(2017)

* Subject to variation dependent on workload

General Central Service, Group C , Non-Gazetted, Ministerial

Level 4 in pay matrix

(Rs. 25500-81100)

Not applicable

Between 18 and 27 years (Relaxable for Government servants upto the age of 40 years in accordance with the instructions or orders issued by the Central Government from time to time).

Note 1: 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, the Union territory of the Andaman and Nicobar Island or Lakshadweep).

Note 2: The Crucial date for determining the age-limit in the case of candidates from Employment Exchange shall be the last date up to which the Employment Exchange is asked to submit the names.

(i) 12th Class pass or equivalent from a recognized Board or University

(ii) Skill Test Norms Dictation: 10 minutes @ 80 words per minute Transcription: 50 minutes (English), 65 minutes (Hindi) (Only on Computer).

Not applicable.

Two years for direct recruits.

Method of recruitment: whether by direct recruitment or by promotion or by deputation/absorption and percentage of vacancies to be filled by various

methods.

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 is to be consulted in making recruitment.

(10)

(11)

(12)

(13)

By direct recruitment failing which by deputation

Note: Vacancies caused by the incumbent being away on deputation or long illness or study leave or under other circumstances for a duration filled on deputation from the officials of the Central Government holding analogous posts on regular basis possessing the qualification under column (7).

On deputation:

Officials from Government or Central State Governments, the Courts, Tribunal, Public Sector Undertakings and Autonomous bodies

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

(ii) with eight years' service in Level 2 in the pay matrix (Rs. 19900-56900) rendered after appointment thereto on regular basis in the parent cadre or department; and

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

Departmental Confirmation Committee (for considering confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal - Chairman;

2. Director or Joint Advisor, Telecom Disputes Settlement and Appellate Tribunal - Member.;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

2. Upper Division Clerk

2 *

(2017)

* Subject to variation dependent on workload

General Central Service, Group C , Non-Gazetted, Ministerial

Level 4 in the pay matrix

(Rs. 25500-81100)

Non-selection

Not applicable.

Not applicable.

Not applicable.

Not applicable

(10)

(11)

(12)

(13)

By promotion failing which by deputation.

Promotion:

Lower Division Clerk or Cashier with eight years regular service in the grade.

Note 1: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior 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 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, 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 Pay Commission.

Deputation:

Officers of the Central or State Government, Public Sector Undertakings, Autonomous bodies, Courts and Tribunals:

(a)(i) holding analogous post on regular basis in the parent cadre or Department; or

(ii) with eight years' regular service in Level 2 in the pay matrix (Rs. 19900-63200) in the parent cadre and department; and if already Level 2 (Rs. 19900-63200) in the pay matrix, he must have passed 12th Class; or

(b)(i) 12th class pass or equivalent qualification from a recognised Board or University;

(ii) A typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer.

(35 words per minute and 30 words per minute correspond to 10500 KDPH/9000 KDPH on an average of 5 key depression for each word)

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.

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

The maximum age-limit for appointment by transfer on deputation shall be not exceeding 56 years , as on the closing date of receipt of applications.

Note: For the purpose of appointment on deputation basis, 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 recommendation 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 Pay commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common Grade Pay or Pay scale and where this benefit will extend only for the post or posts for which that Grade Pay or Pay scale is the normal replacement grade without any up-gradation.

Departmental Promotion Committee (for considering promotion and confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal - Chairman;

2. Director or Joint Advisor or Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal - Member;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

3.

Lower Division Clerk

2 (2017)

* Subject to variation dependent on workload

General Central Service, Group C , Non-Gazetted, (Ministerial)

Level 2 in the pay matrix (Rs. 19900-63200)

Non-selection

Between 18 and 27 years

(Relaxable for Government servants upto the age of 40 years in accordance with the instructions or orders issued by the Central Government from time to time).

Note 1: 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, the Union territory of Andaman and Nicobar Island or Lakshadweep).

Note 2: The Crucial date for determining the age limit in the case of candidates from Employment Exchange shall be the last date up to which the Employment Exchange is asked to submit the names.

Essential:

(i) 12th class pass or equivalent qualification from a recognised Board or University.

(ii) A typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer.

(35 words per minute and 30 words per minute correspond to 10500 KDPH/9000 KDPH on an average of 5 key depression for each word)

Age: No Educational qualification: to the extent indicated in column (11).

Two years.

(10)

(11)

(12)

(13)

By promotion failing which by direct recruitment.

Promotion:

Group C employee with three years regular service in Level 1 in the pay matrix (Rs. 18000-56900) and who possess the qualifications prescribed for direct recruit under column (7).

Departmental Promotion Committee (for considering promotion and confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal - Chairman;

2. Director or Joint Advisor, Telecom Disputes Settlement and Appellate Tribunal - Member;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

4. Cashier

1*(2017) * Subject to variation dependent on workload

General Central Service, Group C , Non-Gazetted, (Ministerial)

Level 2 in the pay matrix (Rs. 19900-63200)

Non-selection

Between 18 and 27 years

(Relaxable for Government servants upto the age of 40 years in accordance with the instructions or orders issued by the Central Government from time to time).

Note 1: 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, the Union territory of Andaman and Nicobar Island or Lakshadweep).

Note 2: The Crucial date for determining the age-limit in the case of candidates from Employment Exchange shall be the last date up to which the Employment Exchange is asked to submit the names.

Essential:

(i) 12th class pass or equivalent

qualification from a recognised Board or University.

(ii) A typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer.

(35 words per minute and 30 words per minute correspond to 10500 KDPH/9000 KDPH on an average of 5 key depression for each word)

Age: No Educational qualification: to the extent indicated in column 11).

Two years.

(10)

(11)

(12)

(13)

By promotion failing which by direct recruitment.

Promotion:

Group C employee with three years regular service in the Level 1 in the pay matrix (Rs. 18000-56900) and who possess qualification prescribed for direct recruit under column (7) and one year departmental training for handling Cash, Accounts and Budget Work.

Departmental Promotion Committee (for considering promotion and confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal - Chairman;

2. Director or Joint Advisor, Telecom Disputes Settlement and Appellate Tribunal - Member;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

5. Staff Car Driver (Ordinary Grade)

5 * (2017) * Subject to variation dependent upon workload

General Central Service, Group C , Non-Gazetted Non-Ministerial

Level 2 in the pay matrix (|Rs. 19900-56900)

Not applicable

Between 18 and 27 years

(Relaxable for Government Servants upto 40 years in accordance with the orders issued by the Central Government from time to time.)

Note 1. 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, Lahul and Spiti District and Pangi Sub-Division of Chamba District of Himachal Pradesh, the Union territory of Andaman and Nicobar Island or Lakshadweep).

2. In the case of recruitment made through the Employment Exchange, the crucial date for determining the age limit shall be the last date upto which the Employment Exchange is asked to submit the names.

Essential:

(i) Possession of a valid driving licence for motor cars;

(ii) Knowledge of motor mechanism (The candidate should be able to remove minor-defects in vehicles).

(iii) Experience of driving a motor car for at least three years.

(iv) 10th standard pass from a Recognized Board.

Desirable:

Three years' service as Home Guards or Civil Volunteers.

Note 1: The qualification (s) regarding experience is relaxable at the discretion of the competent authority of the Department of Telecommunications in the case of candidates belonging to the Scheduled Caste or Scheduled Tribes, if, at any stage of selection the Department of Telecommunications is of the opinion that sufficient number of candidates belonging to these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them.

Not applicable

Two years.

(10)

(11)

(12)

(13)

Direct recruitment failing which by Deputation or re-employment of ex-serviceman.

Deputation:

Officers of the Central Government or State Governments, Public Sector Undertakings, Autonomous bodies, Courts and Tribunals:

(a)(i) holding analogous post on regular basis in the parent cadre or Department; or

(ii) Regular Dispatch Rider and Group C employees in the Level 1 in the pay matrix (Rs. 18000-56900) in the Telecom Disputes Settlement and Appellate Tribunal who possess a valid Driving Licence of Motor Cars on the basis of a Driving Test to assess the competence to drive motor cars failing which from amongst officials holding the post of Dispatch Rider on regular basis or regular Group C employees in Level 1 in the pay matrix (Rs. 18000-56900) in other offices of the Central Government or State Government or Supreme Court or High Court or Tribunals who fulfill the necessary qualification as mentioned in column (7).

Re-employment for Armed Forces Personnel:

The Armed Forces Personnel due to retire or who are to be transferred to reserve within a period of one year and having the requisite experience and qualifications prescribed shall also be considered. Such persons would be given deputation terms upto the date on which they are due for release from the Armed Forces and thereafter they may be continued on re-employment.

Note: The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organization and department of the Central Government shall ordinarily not exceed three years. The maximum age limit for appointment by deputation shall be Not exceeding 56 years as on the closing date of receipt of applications.

Departmental Confirmation Committee (for considering confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal-Chairman;

2. Director or Joint Advisor, Telecom Disputes Settlement and Appellate Tribunal - Member;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

6.

Multi-Tasking Staff (MTS)

15 *

(2017)

(Gestetner Operator-1 Post, Daftary-1 Post, Peon-10 Posts, Sweeper-1 Posts, Farash-2 Posts)

* Subject to variation dependent upon work load.

General Central Service, Group C , Non-Gazetted, Non-Ministerial

Level 1 in the pay matrix (Rs. 18000-56900)

Not applicable

Between 18 and 25 years of age.

(Relaxable for Government servants upto the age of 40 years in accordance with the instructions or orders issued by the Central Government from time to time).

Note 1: The crucial date for determining the age-limit shall be the closing date for receipt of applications form 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, the Union territory of the Andaman and Nicobar Island or Lakshadweep).

Note 2: In the case of recruitment made through Employment Exchange the crucial date for determining the age-limit shall be the last date up to which the Employment Exchange is asked to submit the names.

Matriculation or equivalent pass from a recognised Board

Not applicable

Two years

(10)

(11)

(12)

(13)

By direct recruitment

Not applicable

Departmental Confirmation Committee (for considering confirmation) consisting of:

1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal-Chairman;

2. Director or Joint Advisor, Telecom Disputes Settlement and Appellate Tribunal - Member;

3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member.

Not applicable.