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Union of India - Section

Section 5 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

5. Method of recruitment.

- The method of recruitment the qualification in respect of age, education, training, requirements of minimum experience, essential and or desirable, classification of posts as selection posts or non-selection posts and other matters connected with the appointments to various posts shall be as shown in the schedule annexed to these Regulations;Provided that the prescribed upper age limits may be relaxed :
(i)by the Chairman upto a maximum of 3 years where the minimum experience prescribed is 10 years or more and upto a maximum of 2 years where the minimum experience prescribed is 5 to 9 years; if these is shortage of suitable candidates or if selected candidate is highly qualified than required under the Regulations :
Provided further that the prescribed qualifications regarding experience for good and sufficient reasons, to be recorded in writing be relaxed by the chairman, if a candidate is otherwise found suitable and well qualified.
(ii)In the case of a candidate who is an ex-serviceman, i.e. ex-employee of India's Defence Force, and who has put in not less than six months continuous service in the Defence Forces, to the extent of the services rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-serviceman and dependants of those killed in action; and to the extent of the service rendered by him in the Defence Forces where the vacancy to be filled is an un-reserved vacancy and;
(iii)in the case of candidate belonging to Scheduled Caste or a Scheduled Tribe, in accordance with such orders as the Central Government may issue from time to time for appointment to services or post under it in favour of the Scheduled Castes and Scheduled Tribes;
Provided further that the qualification regarding experience is relaxable at the discretion of the Chairman, in the case of candidates belonging to the Scheduled Caste and Scheduled Tribe if at any stage of selection the Chairman is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them.