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NCT Delhi - Act

Delhi Development Authority, Dy. Director Recruitment Regulations, 1998

DELHI
India

Delhi Development Authority, Dy. Director Recruitment Regulations, 1998

Rule DELHI-DEVELOPMENT-AUTHORITY-DY-DIRECTOR-RECRUITMENT-REGULATIONS-1998 of 1998

  • Published on 25 March 1998
  • Commenced on 25 March 1998
  • [This is the version of this document from 25 March 1998.]
  • [Note: The original publication document is not available and this content could not be verified.]
Delhi Development Authority, Dy. Director Recruitment Regulations, 1998Published vide Notification No. G.S.R. 147(E), dated 25th March, 1998Delhi Development AuthorityG.S.R. 147(E). - In exercise of the the powers conferred by section 57 of the Delhi Development Act, 1957 (61 of 1957) read with sub-rule (4) of rule 3 of the Delhi Development (Miscellaneous) Rules, 1959, the Delhi Development Authority, hereby makes, with the previous approval of the Central Government, the following Regulations relating to the method of recruitment to the post of Dy. Director in the Delhi Development Authority namely:-

1. Short title and commencement.

(1)These Regulations may be called the Delhi Development Authority, Dy. Director Recruitment Regulations, 1998.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Number, Classification and scale of pay.

- The number of the said post, its classification and the scale of pay attached thereto be as specified in Columns 2 to 6 of the Schedule annexed to these Regulations.

3. Method of recruitment, age limit and other qualifications.

- The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in column Nos. 2 to 15 of the said Schedule.

4. Disqualifications.

- 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 the said post 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 there are other grounds for so doing exempt any person from the operation of these Regulations.

5. Power to relax.

- Where the Chairman 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.

6. Saving.

- Nothing in these Regulations shall effect reservations, relaxation of age limit or other concessions required to be provided for candidates belonging to the Scheduled Castes, the Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.Recruitment Regulations for the Post of Deputy Director in Delhi Development Authority
1. Name of post : Deputy Director
2. No. of posts : *41*subject to variation dependent on work load.
3. Classification : Group "A".
4. Scale of pay : Rs. 3000-100-3500-125-4500 (Pre-revised).
5. Whether selection post or non-selection post. : Selection.
6. (a) Age limit for direct recruitment : Not applicable.
  (b) Whether benefit of any added years of service admissibleunder Rule 30 of CCS (Pension) Rules, 1972. : Not applicable.
7. Educational and other qualifications required for directrecruits. : Not applicable.
8. Whether age and educational qualifications prescribed for thedirect recruits will apply in the case of promotees anddeputationists. : Not applicable,
9. Period of probation, if any. : 2 Years.
10. Method of recruitment, whether by direct recruitment or bypromotion or transfer or by deputation and percentage of thevacancies to be filled by various methods. : (i) 75% of the posts by promotion failing which by deputation.(ii) 25% of the posts by deputation,
11. In case of recruitment by promotion/ transfer/ deputation,grades from which promotion/ transfer/ deputation is to be made. : Promotion will be made from the cadres of Asstt.Directors/ Asstt. settlement Officers and Private Secretaries inthe ratio of 4:1. In other words out of 5 promotional posts ofD.D., four will be available to A.D. 's and A.S.O.'s takentogether and one to Private Secretaries. A minimum of five yearsregular service in the feeder cadre would be necessary forpromotion.
      Deputation
      From State Civil Service Officers with at least six years ofservice.
12. If a DPC exists what is its composition. : Group 'A' DPC.
13. Saving. : Nothing in these regulations shall effectreservation, relaxation of age limit and other concessionsrequired to be provided for the Scheduled Castes, the ScheduledTribes, Ex-Servicemen and other special categories of persons inaccordance with the orders issued by the Central Govt./DelhiDevelopment Authority from time to time in this regard.
14. Disqualification. : No person who has entered into or contracted a second marriagewhen his/her spouse is alive.
15. Power to relax. : When the Chairman is of the opinion that it isnecessary or expedient so to do, he may by order, for reasons tobe recorded in writing, relax any of the provisions of thoseregulations in respect of any class or category or persons orposts.