Section 4 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
4. Classification of officers and other employees .-(1) The officers and other employees of the Authority shall be classified as follows:-
Class IOfficers;Class IISupervisors;Class III Secretarial Staff, General Assistant, Receptionist-cum-Telephone Operator;Class IV Driver-cum-Attendant-cum-Record-Keeper.(2)The number of posts, their classification, scale of pay, age limit, education and other qualifications, period of probation, method of recruitment, composition of selection committee or departmental promotion committee shall be such as may be determined by the Authority;(3)All appointments in, and promotion to, any class or grade shall be made by the competent authority:Provided, however, that in the case of officers and other employees holding posts in the Authority at the time of the commencement of these regulations, they shall be deemed to have been appointed to such posts till such time as the authority absorbs them on such posts and scales of pay as may be determined under sub-regulation (2) above:Provided further that such officers and other employees who are willing to get absorbed in the Authority may exercise their option to get absorbed in the Authority by 31st December, 2000, or such further time as may be determined by the Authority:Provided further that the salary, allowance and other conditions of service of the officers and other employees deemed to have been appointed shall not be varied to their disadvantage:[Provided also that, Government of India Orders on reservation of different categories like, SC, ST, OBC, Physically Disabled persons, etc., in direct recruitment shall be complied with by the Authority, while undertaking such recruitment exercises:]Provided also that the Authority in regard to officers and other employees not exercising their option by the stated date for getting absorbed in the service of the Authority or persons whom it does not wish to offer the facility of absorption may revert such persons to their parent offices.
