Section 6 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
6. Classification and appointment of whole time employees.
(1)The whole-time employees of the Authority shall be classified as follows:(a)Officers (Grades A, B, C, D, E, F and Executive Director);(b)Driver, [Junior] [Substituted 'General' by Notification No. PFRDA/12/RGL/139/11, dated 31.10.2018 (w.e.f. 14.5.2015).] Assistant.(2)The Authority shall specify from time to time the pay of each post or group of posts and shall grant approval for sanction of posts at the level of Executive Director while the Chairperson shall be the Competent Authority for sanction of posts up to Grade F.(3)All appointments in any grade or post shall be made by the competent authority at its discretion and no person shall have a right to be appointed to any particular post or grade.(4)Recruitment. - (a) Recruitment shall be made at the entry level in Grade A or in Grade B or in such grade as may be specified by the competent authority by such method as the Chairperson may determine.Provided that, in special circumstances, where no suitable candidate is available in the Authority's service or the exigencies of work require, recruitment may also be made at a higher grade.(b)Mode of recruitment, Educational and other qualifications, age limit, experience and other incidental matters related to the recruitment and promotion in the Authority's service shall be as specified in the Schedule.(c)[ A competitive examination, including a written test and/or group discussion and interview, shall be conducted by the Competent Authority or by an outside agency engaged by the Authority for the purpose of recruitment: [Substituted by Notification No. PFRDA/12/RGL/139/11, dated 31.10.2018 (w.e.f. 14.5.2015).]Provided that Competent Authority may relax any or all of these requirements, for reasons to be recorded in writing:Provided further that interview and /or group discussion shall not be conducted for the purpose of recruitment of whole time employees other than officers.](d)Competent authority shall constitute a selection committee, comprising such number of persons and outside expert as he may determine for interviewing the candidates.Provided that in the case of appointment to the post of Executive Director, the Selection Committee shall consist of Chairperson and two other members of the Authority, constituted by the Chairperson and such appointment to the post of Executive Director shall be approved by the Authority before an offer of appointment is issued to the selected candidate.
