The Coconut Development Board, (Audit Officer) Recruitment Regulations, 2006

UNION OF INDIA
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The Coconut Development Board, (Audit Officer) Recruitment Regulations, 2006

Rule THE-COCONUT-DEVELOPMENT-BOARD-AUDIT-OFFICER-RECRUITMENT-REGULATIONS-2006 of 2006

Published on 19 May 2006
Commenced on 19 May 2006
[This is the version of this document from 19 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Coconut Development Board, (Audit Officer) Recruitment Regulations, 2006Published vide Notification No. G.S.R. 297(E), 19th May, 2006Ministry of Agriculture(Department of Agriculture and Cooperation)G.S.R. 297(E). - In exercise of powers conferred by sub-section (1) of Section 20 of the Coconut Development Board Act, 1979 (5 of 1979) and with the prior sanction of the Central Government, the Coconut Development Board hereby makes the following recruitment regulations to regulate the method of recruitment to the post of Audit Officer in the Coconut Development Board, namely:-

1. Short title and commencement.

(1)These regulations may be called the Coconut Development Board, (Audit Officer) Recruitment Regulations, 2006.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Application.

- These regulations shall apply to the post specified in column 1 of the Schedule annexed to these regulations.

3. Number of Posts, Classification and Scale of Pay etc.

- The number of posts, their classification and the scale of pay attached thereto shall be as specified in columns (2) to (4) of the Schedule.

4. Method of recruitment, age limit and other qualifications.

- The method of recruitment, age limit and qualifications and other matters relating to the said post shall be as specified in columns (5) to (13) of the said Schedule.

5. 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 person,

shall be eligible for appointment to the said post:Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such persons and other party to the marriage and that there are other grounds for so doing exempt any person from the operation of this regulation.

6. Power to relax.

- Where the Central Government 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 with respect of any class or category of persons.

7. Saving.

- Nothing in these regulations shall effect reservations, relaxation of age-limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen and other special categories of persons in accordance with orders issued by the Central Government from time to time in this regard.

Schedule

Name of post	No. of post	Classification	Scale of pay	Whether Selection or non-selection Post	Age limit for direct recruits
1	2	3	4	5	6
Audit Officer	1 (2006)Subject to variation Depending onworkload	Group A	Rs. 8000-275-13500	Not applicable	Not exceeding 35 years(relaxable forGovernment servants and employees of the Coconut DevelopmentBoard upto 5 years in accordance with the instructions or ordersissued by the Central Government)

Educational and other qualification required fordirect recruits	Whether age and educational qualificationsprescribed for direct recruits will apply in the case ofpromotees	Period of probation, if any
7	8	9
Essential(i) A Degree in any disciplineof a recognized University,(ii) Pass in SubordinateAccounts Services / Junior Accounts Officer (Civil) conducted bythe Comptroller and Auditor General / Comptroller General ofAccounts; and(iii) 5 years experience in auditing in aGovernment / Recognised Research Institutes / Universities /Public Sector Undertakings / Statutory / Autonomous Bodies.	(i) Age :No(ii) Educational Qualification : Yes(as at column 7)	2 Years

Method of recruitment, whether by directrecruitment or by promotion or by deputation / transfer andpercentage of the vacancies to be filled by various methods	In case of recruitment by promotion /deputation / transfer, the grade from which promotion, transfer/ transfer on deputation to be made
10	11
By Deputation (Including short-term contract /promotion failing which by Direct Recruitment.	Deputation (including short-terms contract /Promotion:-Officers under Central / State Governments /Indian Council of Agricultural Research / AgriculturalUniversities / Public Sector Undertakings / Recognised ResearchInstitutions or Council / Semi-Government / Autonomous orStatutory Organisations:-
	(a)	(i) holding analogousposts on regular basis in the scale of pay of Rs.8000-275-13,500; or(ii) officers holding scale of pay of Rs.7,450-225-11,500 with 3 years regular service in the grade;or(iii) officers holding scale of pay of Rs.6,500-200-10,500 with 5 years regular service in the grade; and
	(b) possessingeducational qualification and experience prescribed for directrecruits under column 7(Note:The Finance Officerin the scale of pay of Rs. 7,450-225-11,500 in the CoconutDevelopment Board and possessing the qualifications prescribedin column 7, will be considered and in case if he/she isselected and appointed he/she will be treated as having beenappointed on promotion).(period of deputation includingperiod of deputation in another Ex-cadre-Post held immediatelypreceding this appointment in the same or other Organisations /Department of the Central Government shall ordinarily not exceed3 (three) years. The maximum age limit for appointment ondeputation (including short term contract) shall be notexceeding 56 years as on the closing date of the receipt ofapplications).

If a DPC exists is its composition	Circumstances in which UPSC is to be consulted in makingrectt.
12	13
1.	Chairman, Coconut Development Board	- Chairman	Not applicable
2.	Chief Coconut Development Officer, CoconutDevelopment Board	- Member
3.	Secretary, Coconut Development Board	- Member
4.	An officer not below the rank of UnderSecretary to Government of India in the Department toAgriculture & Cooperation	- Member
5.	An officer of appropriate status of the Boardor in his absence an officer of the Central Government situatedlocally belonging to Scheduled Castes/ Scheduled Tribe Community	- Member

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