The Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005

DELHI
India

The Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005

Rule THE-RECRUITMENT-REGULATIONS-OF-ASSISTANT-ENGINEER-CIVIL-AND-ASSISTANT-ENGINEER-ELECTRICAL-DELHI-DEVELOPMENT-AUTHORITY-2005 of 2005

Published on 18 October 2005
Commenced on 18 October 2005
[This is the version of this document from 18 October 2005.]
[Note: The original publication document is not available and this content could not be verified.]

The Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005Published vide Notification No. G.S.R. 10(E), dated 18th October, 2005Delhi Development Authority(Personnel Branch-I)G.S.R. 10(E). - In exercise of the powers conferred by Section 57 of the Delhi Development Act, 1957 (61 of 1957) read with Rule (4) of the Delhi Development (Misc.) Rules, 1959, the Delhi Development Authority, with the previous approval of Central Government, hereby makes the following Regulations regulating the method of recruitment to the posts of Assistant Engineer (Civil) and (Electrical) in the DDA.

1. Short title and commencement.

- (i) These Regulations as given in the schedule placed below may be called the "Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005".

(ii)These Regulations shall come into force with effect from 28.06.2004 the date on which Govt. of India approved the RRs.

2. 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

shall be eligible for appointment to the above said postProvided 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.

3. Power to relax.

- When the Appointing Authority 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 in respect to any class or category of persons or posts.

4. Savings.

- Nothing in these rules shall affect reservation relaxation of age limit and other concession required to be provided for the Scheduled Casts, the Scheduled Tribes, the 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.

Schedule

Recruitment Regulation for the Post of Assistant (Civil) in Delhi Development Authority

1.	Name of Post	Assistant Engineer (Civil)
2.	No. of posts	646 (subject to variation as per sanction given from time totime)
3.	Classification	Group B
4.	Scale of Pay	Rs. 6500-200-10,500/-
5.	Whether selection post or non-selection post	Non-Selection
6.	(a) Age limit for direct recruits	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 qualification prescribed for the directrecruits will apply in the case of promotees and deputationists	Not applicable
9.	Period of probation, if any	2 (Two) 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.	By promotion(a) 75% by promotion(b) 25% departmentalexam
11.	In case of recruitment by promotion / transfer / deputation isgrades from which promotion / transfer / deputation is to be made	(i) 75% by promotion(50% from amongst Degree holder JEwith 3 years service in the grade and 50% from amongst diplomaholders with 8 year service in the grade)(ii) 25% by wayof departmental examination from JEs with 5 years service in thegrade.
12.	If a DPC exists what is its composition	1. Commissioner (P)2. Chief Engineer (QC)3. Director(Vig.)4. Representative of SC/ ST(to be appointed byVC)5. Director (Pers.)	: Chairman: Member: Member: Member:Member

Recruitment Regulation for the Post of Assistant Engineer (Electrical) in Delhi Development Authority

1.	Name of Post	Assistant Engineer (Electrical)
2.	No. of posts	100 (subject to variation as per sanction given from time totime)
3.	Classification	Group B
4.	Scale of Pay	Rs. 6500-200-10,500/-
5.	Whether selection post or non-selection post	Non-Selection
6.	(a) Age limit for direct recruits	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 qualification prescribed for the directrecruits will apply in the case of promotees and deputationists	Not applicable
9.	Period of probation, if any	2 (Two) 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.	By promotion(a) 75% by promotion(b) 25% departmentalexam
11.	In case of recruitment by promotion / transfer / deputation isgrades from which promotion / transfer / deputation is to be made	(i) 75% by promotion(50% from amongst Degree holder JEwith 3 years service in the grade and 50% from amongst diplomaholders with 8 year service in the grade)(ii) 25% by wayof departmental examination from JEs with 5 years service in thegrade.
12.	If a DPC exists what is its composition	1. Commissioner (P)2. Chief Engineer (QC)3. Director(Vig.)4. Representative of SC/ ST(to be appointed byVC)5. Director (Pers.)	: Chairman: Member: Member: Member:Member

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