act 047 of 2006 : Assam Rifles Civil Staff Group 'B' Posts Recruitment Rules, 2016

Assam Rifles Civil Staff Group 'B' Posts Recruitment Rules, 2016

ACTNO. 47 OF 2006
08 October, 2017

In exercise of the powers conferred by sub-section (1) read with clauses (a) and (b) of subsection (2) of section 165 of the Assam Rifles Act, 2006, (47 of 2006), and in supersession of the Assam Rifles (Accounts Officer, Additional Accounts Officer, Record Officer and Civilian Gazetted Officer) Recruitment Rules, 2002 and Assam Rifles (Superintendent) Recruitment Rules, 1994, 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 the Group B posts of Accounts Officer, Additional Accounts Officer, Record Officer and Civilian Gazetted Officer and Superintendent/Assistant in the Directorate General Assam Rifles, namely:

Section 1. Short title and commencement

(1) These rules may be called the Assam Rifles Civil Staff Group B Posts Recruitment Rules, 2016.

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

Section 2. Number of posts, classification and pay band and grade pay or pay scale

The number of said posts, their classification and pay band and grade pay or pay scale 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, qualifications, etc

The method of recruitment to the said posts, age limits, qualifications and other matter relating to the said posts shall be as specified in columns (5) to (13) of the aforesaid Schedule.

Section 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 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 5. 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, and in consultation with the Union Public Service Commission, 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 the Scheduled 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 post

Number of post

Classification

Pay Band and Grade Pay or Pay Scale

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 promotes

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

1. Accounts Officer, Additional Accounts Officer, Record Officer and Civilian Gazetted Officer

14*(2016)

*Subject to variation dependent on workload. (Accounts Officer-6, Additional Accounts Officer-2 Record Officer-5 and Civilian Gazetted Officer-1)

General Civil Service Group B Gazetted, Ministerial

Pay Band-2 (Rs. 9300-34800) plus Grade Pay of Rupees 4600

Selection

Not applicable

Not applicable

Not applicable

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.

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

(9)

(10)

(11)

(12)

(13)

Not applicable.

By promotion

Promotion:

Assistants and Superintendents in Directorate General, Assam Rifles in the pay band-2 Rs. 9300-34800 plus grade pay of Rs. 4200 with five years' regular service in the grade and successful completion of four weeks on the Job Training (OJT) under the aegis of Directorate General Assam Rifles.

Note 1: Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service, or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade alongwith their juniors who have already completed such qualifying/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 1st January, 2006, the date from which the revised pay structure based on the sixth Central Pay Commission recommendations has been extended, shall be deemed to be corresponding pay/pay scale based on the recommendation 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 posts for which that Grade pay or pay scale is the normal replacement grade without any upgradation.

Departmental Promotion Committee (for considering promotion) consisting of

(a) Additional Director General Assam Rifles-Chairman

(b) Brigadier (Administration) Directorate General Assam Rifles-Member

(c) Integrated Financial Adviser, Directorate General Assam Rifles-Member

Consultation with the Union Public Service Commission is necessary while making amendments to the rules.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

2. Superintendent/Assistant

29*(2016)

*Subject to variation dependent on workload

Group B (Non-Gazetted, Ministerial)

Pay Band-2 Rs. 9300-34800 (Grade Pay Rs. 4200)

Selection

Not applicable

Not applicable

Not applicable

(9)

(10)

(11)

(12)

(13)

Two years

6.9% by Promotion and 93.1% by deputation.

Promotion:

Promotion of Upper Division Clerks working in Directorate General Establishment in the Pay Band-1 Rs. 5200-20200 plus Grade Pay of Rs. 2400 who have rendered ten year's regular service in the grade.

Note 1: Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service, or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade alongwith their juniors who have already completed such qualifying/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 1st January, 2006, the date from which the revised pay structure based on the sixth Central Pay Commission recommendations has been extended, shall be deemed to be corresponding pay/pay scale based on the recommendation 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 posts for which that Grade pay or pay scale is the normal replacement grade without any upgradation.

Deputation: Officers under Central/State Government/Union Territory Administration:

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

(ii) with six years' service in the grade rendered after appointment thereto on a regular basis in posts in PB-1, Rs. 5200-20200 with grade Pay of Rs. 2800 or equivalent in the parent cadre or department; and

(b) Possessing the following educational qualifications and experience:

(i) Bachelor's degree from a recognized university/institute;

(ii) two years' experience in the field of administration/accounting/budget/legal matters/audit.

Note 1: The departmental officers in the feeder category who are in direct line of promotion will not be eligible for consideration for appointment on deputation. Similarly, deputationits shall not be eligible for consideration for appointment by promotion. Period of deputation including period of deputation in another ex-cadre posts held immediately preceding this appointment in the same or some other organisation/department of the Central Government shall ordinarily not to 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.

Note 2: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 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/pay scale extended based on the recommendation 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/pay scale and where this benefit will extend only for which that Grade pay/pay scale is the normal replacement grade without any upgradation.

Departmental Promotion Committee (for considering promotion) consisting of

(a) Additional Director General Assam Rifles (Chairman)

(b) Brigadier (Administration) Directorate General Assam Rifles-Member

(c) Integrated Financial Adviser Directorate General Assam Rifles-Member

Consultation with Union Public Service Commission is necessary while making amendments to the rules.

1. Vide, Noti. No. G.S.R. 174, dated August 22, 2016, published in the Gazette of India, Extra., Part II, Section 3(i), dated 22th August, 2016.

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