In exercise of the powers conferred by section 9 and sub-section (5) of section 11 read with clause (d) of sub-section (2) of section 33 of the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990), and in supersession of the Prasar Bharati (Broadcasting Corporation of India) Director General (Akashvani) and Director General (Doordarshan) (Recruitment) Regulations, 2001, except as respects things done or omitted to be done before such supersession, the Corporation, with the prior approval of the Central Government, hereby makes the following regulations, namely:
(1) These regulations may be called the Prasar Bharati (Broadcasting Corporation of India) Director General (Akashvani) and Director General (Doordarshan) Recruitment Regulations, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
In these regulations, unless the context otherwise requires,
(a) Act means the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990);
(b) Schedule means the Schedule annexed to these regulations; and
(c) words and expressions used herein and not defined, but defined in the Act shall have the same meaning as assigned to them in the Act.
The number of posts, their classification and level in the pay matrix relating thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these regulations.
The method of recruitment to the said posts, age-limit, educational and other qualifications, experience and period of probation relating thereto, shall be as specified in columns (5) to (11) of the said Schedule.
The appointment to the posts specified in column (1) of the Schedule shall be made by the Prasar Bharati Board, being a recruitment Board as per the proviso to section 10 of the Act.
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 Corporation 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 grounds for so doing, exempt, with prior approval of the Central Government, any person from the operation of this regulation.
Where the Corporation is of the opinion that it is necessary or expedient so to do, it may, 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 with the prior approval of the Central Government.
If any question arises relating to the interpretation of these regulations, it shall be decided by the Corporation in consultation with the Central Government.
| Name of post. |
Number of posts. |
Classification. |
Level in pay matrix. |
Whether selection post or non-selection post. |
Age-limit for direct recruits. |
Educational and other qualifications for direct recruitment. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 1. Director General (Akashvani). |
01 (2019). |
Not applicable. |
Level-16 (Rs. 205400 224400). |
Not applicable. |
Not applicable. |
Not applicable. |
| Whether 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. |
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. |
| (8) |
(9) |
(10) |
(11) |
(12) |
| Not applicable. |
Not applicable. |
By promotion or deputation (including short-term contract). |
Promotion or Deputation (including short term contract): |
Not Applicable. |
| I: Group A officers of All India Services or Central |
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| Services: |
||||
| (a)(i) holding analogous posts on regular basis; or |
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| (ii) with one year regular service in Higher Administrative Grade in level 15 (Rs. 182200-224100) in the pay matrix; or |
||||
| (iii) with four years regular service in Level 14 (Rs. 144200-218200) in the pay matrix and empanelled as Joint Secretary to the Government of India; and |
||||
| (b) having experience in media or mass communication or public administration; or |
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| II: Officers of the autonomous bodies or statutory organisation or public sector undertakings or Universities or recognised research Institutions: |
||||
| (a) (i) holding analogous posts on regular basis; |
||||
| or |
||||
| (ii) with one year regular service in level 15 (Rs. 182200-224100) in the pay matrix or equivalent; or |
||||
| (iii) with four years regular service in Level 14 (Rs. 144200-218200) in the pay matrix or equivalent; and |
||||
| (b) possessing the following education qualification and experience, namely: |
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| (i) Degree from a recognised University or equivalent; and |
||||
| (ii) minimum twenty-five years' of experience in a post of or above level 10 (Rs. 56100-177500) in the pay matrix or equivalent, out of which at least fifteen years should have been in senior executive position in the area of media or mass communication or policy planning or public administration with proven and outstanding track record. |
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| Desirable: |
||||
| Broad knowledge of areas like broadcasting, finance, personnel management, current affairs, broadcasting engineering and technology, communications, arts and culture or education, as may be relevant to the post. |
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| Note 1. Officers of the Senior Administrative Grade of Indian Broadcasting (Programme) Service or Prasar Bharati Broadcasting (Programme) Service with four years regular service in the grade shall also be considered along with applicants for appointment on deputation basis and in case any of them is selected, the post shall be deemed to have been filled by promotion. |
||||
| Note 2. For the purpose of promotion, eligibility list of Senior Administrative Grade Officers belonging to Indian Broadcasting (Programme) Service in Programme Management cadre of All India Radio, Programme Production Cadre of All India Radio, Programme Management Cadre of Doordarshan and Programme Production Cadre of Doordarshan and Senior Administrative Grade of Prasar Bharati Broadcasting (Programme) Service shall be prepared on the basis of their date of completion of eligibility service subject to the condition that the inter-se-seniority in their respective cadres shall be maintained and in case there are more than one officer appointed on the same date, their placement in the eligibility lists shall be determined according to their date of birth, on the principle of Older the Senior . |
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| Note 3. The crucial date for determining the eligibility of officers for promotion or deputation shall be the 1st January of the year of vacancy. |
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| Note 4. The Period of deputation shall be three years. However, this period of deputation along-with the period of deputation 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. |
||||
| Note 5. The maximum age limit for appointment for deputation shall not be exceeding fifty-eight years as on the closing date of receipt of the application. |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
| 2. Director General (Doordarshan). |
01 (2019). |
Not applicable. |
Level-16 (Rs. 205400 224400). |
Not applicable. |
Not applicable. |
Not applicable. |
| Whether educational qualifications prescribed for direct recruits will apply in the case of promotes. |
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. |
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. |
| (8) |
(9) |
(10) |
(11) |
(12) |
| Not applicable. |
Not applicable. |
By promotion or deputation (including short-term contract). |
Promotion or Deputation (including short term contract) |
Not Applicable. |
| I: Group A officers of All India Services or Central |
||||
| Services: |
||||
| (a)(i) holding analogous posts on regular basis; |
||||
| or |
||||
| (ii) with one year regular service in Higher Administrative Grade in level 15 (Rs. 182200-224100) in the pay matrix; or |
||||
| (iii) with four years regular service in Level 14 (Rs. 144200-218200) in the pay matrix and empanelled as Joint Secretary to the Government of India; and |
||||
| (b) having experience in media or mass communication or public administration; or |
||||
| II: Officers of the autonomous bodies or statutory organisation or public sector undertakings or Universities or recognised research Institutions: |
||||
| (a) (i) holding analogous posts on regular basis; |
||||
| or |
||||
| (ii) with one year regular service in level 15 (Rs. 182200-224100) in the pay matrix or equivalent; or |
||||
| (iii) with four years regular service in Level 14 (Rs. 144200-218200) in the pay matrix or equivalent; and |
||||
| (b) possessing the following education qualification and experience, namely: |
||||
| (i) Degree from a recognised University or equivalent; and |
||||
| (ii) minimum twenty-five years' of experience in a post of or above level 10 (Rs. 56100-177500) in the pay matrix or equivalent, out of which at least fifteen years should have been in senior executive position in the area of media or mass communication or policy planning or public administration with proven and outstanding track record. |
||||
| Desirable: |
||||
| Broad knowledge of areas like broadcasting, finance, personnel management, current affairs, broadcasting engineering and technology, communications, arts and culture or education, as may be relevant to the post. |
||||
| Note 1. Officers of the Senior Administrative Grade of Indian Broadcasting (Programme) Service or Prasar Bharati Broadcasting (Programme) Service with four years regular service in the grade shall also be considered along with applicants for appointment on deputation basis and in case any of them is selected, the post shall be deemed to have been filled by promotion. |
||||
| Note 2. For the purpose of promotion, eligibility list of Senior Administrative Grade Officers belonging to Indian Broadcasting (Programme) Service in Programme Management cadre of All India Radio, Programme Production Cadre of All India Radio, Programme Management Cadre of Doordarshan and Programme Production Cadre of Doordarshan and Senior Administrative Grade of Prasar Bharati Broadcasting (Programme) |
||||
| Service shall be prepared on the basis of their date of completion of eligibility service subject to the condition that the inter-se-seniority in their respective cadres shall be maintained and in case there are more than one officer appointed on the same date, their placement in the eligibility lists shall be determined according to their date of birth, on the principle of Older the Senior. |
||||
| Note 3. The crucial date for determining the eligibility of officers for promotion or deputation shall be the 1st January of the year of vacancy. |
||||
| Note 4. The Period of deputation shall be three years. However this period of deputation along-with the 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 five years. |
||||
| Note 5. The maximum age limit for appointment for deputation shall not be exceeding fifty-eight years as on the closing date of receipt of the applications. |
1 Vide Notification No. N-10/001(6)/2015-PBRB, dated 29-8-2019, published in the Gazette of India, Extra., Part III, Section 4, No. 306, dated 2-9-2019.