Section 6 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011
6.
Mode of Recruitment.(1)Recruitment to all the posts shall be made on deputation or on short-term contract basis from amongst the persons employed with the Central Government or Central Public Sector Undertakings or Autonomous bodies.(2)The mode of recruitment, scale of pay, eligibility, experience and qualifications in respect of each post shall be as specified in Schedule-II.(3)The vacancies shall be widely circulated by the Authority.(4)Selection of candidates in each case shall be made on the recommendations of a Selection Committee.(5)The appointment shall be made for a period not exceeding three years for all posts but the said period may be extended for successive term of one year each subject to a maximum of two years at the discretion of the Authority.(6)The maximum age limit for appointment shall be 56 years as on the closing date of receipt of applications in the Authority.(7)Notwithstanding anything contained in these rules, the Authority shall have the power of premature repatriation or premature termination of the short term contract, as the case may be, of any employee if his services are no longer required.
