Section 6 in Indian Broadcasting (Programme) Service Rules, 1990
6. Initial Constitution of the Service.
(1)Subject to the provisions of sub-rules (2), (3) and (4) all departmental candidates holding posts on regular basis in the scales of pay of Rs. 5900-6700, Rs. 3700-5000, Rs. 3000-4500 and Rs. 2200-4000 shall from the date of commencement of these rules, be deemed to have been appointed to the corresponding posts and grades in the Service:Provided that nothing in this sub-rule shall apply, to those Departmental Candidates who have been granted Selection Grade in the scale of Rs. 2200-4000.(2)(a)The Departmental Candidates referred to in sub-clause (i) of clause(c) of rule 2 shall be required to convey their options in writing for inclusion in any one of the four Cadres of the Service.(b)In the event of options not being received within the stipulated time, the Departmental Candidates shall be deemed to have opted in the respective cadre of the All India Radio or Doordarshan, as the case may be, where they are working:Provided that the Department Candidates referred to in sub-clause (ii) of clause (c) of rule the shall merge with the Programme Production Cadre of Doordarshan and will maintain their separate identity as indicated in Schedule VII.(3)(a)The Commission shall constitution a Selection committee with the Chairman or a Member of the Commission, as President and not more than three representatives of the appropriate status to be nominated by the Controlling Authrority to consider all the options from the Departmental Candidates referred to in sub-rule (2) and recommend the cadre and the Medium to which such Departmental Candidates may be appointed, and submit lists of officers considered suitable for such appointment to the Commission, which shall forward to the Controlling Authority its recommendations thereon.(b)The decision of the Controlling Authority in respect of appointments based on the recommendations of the Commission shall be final and such appointments shall be deemed to have been made with effect from the date of constitution of the Service.(c)After such Departmental Candidates have been so allocated to a particular Medium or a Cadre thereof, they will continue to serve in the cadre of that Medium to which they have been so assigned:Provided that the Commission may, while making such recommendations, in respect of Departmental Candidates, referred to in sub-rule (2), include a recommendation that officers considered suitable for appointment to a grade shall, if sufficient number of vacancies are not available in that grade, continue to hold the post held by them before the commencement of these rules and for this purpose such posts shall be deemed to have been excluded from the Service so long as such officers continue to hold the said posts.Explanation. - The absence of a Member other than the Chairman or a Member of the Commission shall not invalidate the proceedings of the Selection Committee.(4)(a)Notwithstanding anything contained in rule 7, officers referred to in the proviso to sub-rule (3) shall be included in the Service when vacancies in the said grade are available.(b)Such persons who are included in the Service at a later date will rank-en-bloc Junior to the person inducted into the Service at the initial constitution.(5)Departmental Candidates who do not desire to be absorbed in the Service shall, within a period of three months from the date of commencement of these rules, communicate their decision in writing to the Controlling Authority and they shall thereafter and subject to the other provision of these rules be deemed to continue to hold the posts held by them immediately before the commencement of these rules, and for this purpose, such posts shall be deemed to have been excluded from the Service so long as they hold the said posts.(6)(a)The regular continuous service of Departmental Candidates prior to their appointment to the Service shall count for purposes of promotion and confirmation.(b)To the extent the Controlling Authority is not able to fill the authorised strength of the various grades in the Service in accordance with the provisions of this rule, the same shall be filled in accordance with the provisions of rule 7.
