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Union of India - Section

Section 7 in Indian Broadcasting (Programme) Service Rules, 1990

7. Future maintenance of the Service.

(1)Any vacancy in any of the grades referred to in Schedules I and II, shall, after the initial constitution of the Service as provided in rule6, be filled in the manner hereinafter provided under this rule.
(2)
(a)50% of the vacancies in the Junior Time Scale in the Programme Management and Programme Production Cadres of the media shall be filled by direct recruitment on the basis of competitive examination conducted by the Commission in accordance with any scheme of examination that may be notified by the Government in consultation with the Commission from time to time.
(b)The remaining 50% of the vacancies in the Junior Time Scale shall be filled by promotion of officers of feeder grades possessing the minimum qualifying service as specified in the appropriate column in Schedules IV and V.
(3)Notwithstanding anything contained in sub-rule (2) all the vacancies in the Junior Time Scale shall be filled by promotion for a period of two years from the date of commencement of these rules.
(4)Appointment s to the posts in the Junior Time Scale and above by direct recruitment shall be made in the manner specified in Schedule III.
(5)Promotion of officers to the Service shall be made in accordance with the provisions contained in Schedules IV and V.
(6)
(a)
(i)Officers in the filed of promotion to the Junior Time Scale of Programme Management Cadre of All India Radio or Doordarshan shall be required to convey in writing their choice in the order of preference for working in the Programme Management Cadre or in the Programme Production Cadre of either of the two media.
(ii)The Department Promotion Committee, as specified in Schedule VI, Shall, after due consideration of the preference and suitability thereof for acceptance, will recommend the cadre as well as the media in which they shall be appointed on promotion.
(b)
(i)All Officers in the field of promotion to the Junior Time Scale of Programme Production Cadre of either of the two media shall be required to convey in writing their choice in the order of preference for working in any of the specialised discipline in the Programme Production Cadre of the respective media, mentioned in Schedule VII.
(ii)The Department Promotion Committee, as specified in Schedule VI, shall, after due consideration of the preference and suitability thereof for acceptance, will recommend the cadre including the discipline) as well as the media in which they shall be appointed on promotion.
(c)
(i)All candidates appearing for competitive examination for appointment to the Service shall like wise be required to indicate in writing their choice in the order of preference for appointment in the Programme Management Cadre or in the Programme Production Cadre of either or the two media to which they would like to be considered for appointment in case they are selected.
(ii)At the time of making appointments, on the basis of the position and rank obtained by the candidates in the Examination, the preference expressed by them in respect of the medium and the cadre shall be given due consideration :
(d)The allocation to the cadre made under this rule shall be irrevocable.
Provided that where a candidate or a promotee has failed to indicate his/her choice of a cadre in the Service, the Controlling Authority shall, allocate the cadre having regard to the number of vacancies and such other factors as it deems fit and such allocation shall be binding on the candidate or promotee.
(7)Notwithstanding anything contained in sub-rule (5), vacancies upto 20% occurring in any calendar year, in the Senior Administrative Grade and Junior Administrative Grade of the Programme Management Cadres of the Media or of the Programme Production Cadres of the Media may be filled on the basis of direct recruitment made through the Commission in accordance with the qualifications, experience and age limit for such direct recruitment as specified in Schedule III.