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Union of India - Section

Section 5 in The Bureau of Indian Standards (Recruitment to Administration, Finance and Other Posts) Regulations, 2007

5. Direct Recruitment.

- (i) Vacancies shall be advertised in the leading newspapers and on the website of the Bureau giving, among others, full information regarding number of posts, reservation for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes, prescribed qualifications, age limit and experience, etc.,
(ii)Candidates possessing the prescribed qualifications, experience and age limit shall be eligible for the post:
Provided that the upper age limit may be relaxed in case of officers and employees of the Bureau and in respect of such categories of persons as may, from time to time, be notified in this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category.Provided further that the upper age limit may be relaxed for Departmental candidates upto the age of 50 years for the posts for which the prescribed age limit is less than 50 years, and by five years for posts for which the prescribed age limit is 50 years or more.
(iii)In the case of posts to be filled through competitive examination-
a. a written examination, which may include shorthand, typewriting and other practical tests, shall be conducted by the Bureau departmentally or through a professional institution or agency on dates and at places to be decided by the Director General:b. the number of candidates to be called for interview shall be not more than four times the number of vacancies advertised in order to merit from among those who have secured at least fifty percent marks in the written examination:Provided that for such Group 'C' posts as may be decided by the Director General, the selection shall be made exclusively on the basis of merit in the written examination without any interview;c. the candidates shall be selected on the basis of merit as determined by the aggregate marks obtained by giving equal weightage to the written examination and interview, where applicable.
(iv)In the case of posts to be filled by direct recruitment/deputation, applications received shall be got screened by the Director General through Screening Committee comprising of-
a for Group' A' posts, the Director General, one of the nominees of the Executive Committee on the Standing Staff Committee and an officer of the Bureau to be nominated 'by the Director General;b. for Group 'B' posts, the Director General and two officers of the Bureau to be nominated by him; andc. for Group 'C' and 'D' posts, three officers of the Bureau to be nominated by the Director General, and the candidates as approved by the Screening Committee shall be called for interview.
(v)If post reserved for Scheduled Castes, Scheduled Tribes and Other Backward Classes are not filled on the basis of the criteria laid down in sub-regulation (iii), the candidates belonging to such category may be selected by giving relaxation as per Government guidelines to make-up the deficiency in the reserved quota, subject to suitability of these candidates for selection to the post concerned.
(vi)The probation and other terms and conditions of service of candidates so appointed shall be in accordance with the Bureau of Indian Standards (Terms and Conditions of Services of Employees) Regulations, 2007.
(vii)It shall be permissible to draw up a reserved list in addition to the Select List of successful candidates for filling vacancies which shall remain valid for a period of one year from the date such list is drawn.