Section 5 in Bureau of Indian Standards (Recruitment to Laboratory Technical Posts) Regulations, 2019
5. Direct Recruitment.
(1)Where any posts specified in column (2) of the First schedule is required to be filled by direct recruitment, the following procedure shall be followed, namely:-(i)any vacancy arising in the List of Disciplines in respect of the post of Technical Assistant (Laboratory) or List of Trades in respect of the post of Senior Technician or Technician, as specified in the Second Schedule shall be advertised in the Employment News, Rozgar Samachar and at least two leading newspapers and also on the websites of the Bureau and the Department of the Central Government having administrative control of the Bureau giving full information regarding number of such posts, reservation for the Scheduled Castes, the Scheduled Tribes, ex-Servicemen and other special categories of persons as specified by the Central Government from time to time, age-limit, the qualifications and experience, as specified in the First Schedule and such other matter as may be necessary;(ii)candidates possessing the qualifications, experience and age-limit as specified in the First Schedule shall be eligible for the post:Provided that the upper age-limit up to the age of fifty years may be relaxed in the case of serving officers and employees of the Bureau;(iii)a written or on-line examination shall be conducted by the Bureau, departmentally or through a professional institution or agency, as may be decided by the Director General;(iv)the number of candidates to be called for skill test or practical test or trade test, which shall be qualifying in nature, shall be not more than four times the number of vacancies advertised in the respective disciplines or trades in the order of merit from among those who have secured at least fifty per cent marks in the written or online test in the concerned discipline or trade and also secured at least fifty per cent marks in the aggregate;(v)the candidates shall be selected discipline-wise or, as the case may be, trade-wise on the basis of merit as determined by the total marks secured in the written or on-line examination subject to their qualifying the skill test;(vi)there shall be no interview for recruitment in Group `B' and Group 'C' posts;(vii)where posts reserved for the Scheduled Castes, the Scheduled Tribes, ex-Servicemen or other special categories of persons cannot filled on the basis of the criteria laid down in clauses (iv) and (v), the candidates belonging to such category may be selected by giving relaxation as per the Government guidelines, to make-up the deficiency in the reserved quota, subject to suitability of such candidates for selection to the post concerned;(viii)a waiting list in addition to the select list of successful candidates shall be drawn up for filling up the vacancies which shall remain valid for a period of one year from the date when such list is drawn:Provided that the number of candidates in waiting list shall not exceed fifty per cent of the number of posts advertised;(2)The candidates appointed by direct recruitment under sub-regulation (1) shall be on probation for a period of two years in accordance with the provisions of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007, during which period, they may be required to undergo such training or may be given such responsibilities as may be deemed necessary by the Appointing Authority or may be required to pass departmental examination or examinations for successful completion of probation:Provided that the module of the training, responsibilities to be given and the departmental examination to be passed for successful completion of probation shall be such as may be recommended by the Appointing Authority and approved by the Director General from time to time:Provided further that where the Director General is the Appointing Authority, approval of the Executive Committee shall be obtained.
