Section 20 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
20. Direct Recruitment.
- Manner of Direct Recruitment. - (1) Appointment to posts in different classes, by direct recruitment shall be made in accordance with the following procedure.(a)Group 'A' & Group 'B' posts. - All vacant posts to be filled by direct recruitment would be advertised whenever considered necessary in important newspaper with wider Circulation. Candidates considered suitable may be called for interview and/or given such other tests as are considered necessary. The appropriate Selection Committee, will draw up a panel of names considered fit for appointment, in order of merit alongwith any other recommendations and submit it to the appointing authority.(b)All Group 'C' & 'D' posts should be notified to the concerned Employment Exchange and also be advertised in the important newspapers. Candidates considered suitable shall be interviewed by the appropriate Selection Committee who will draw up a panel of those considered fit for selection in order of merit. A test may be considered necessary by the appointing authority may also be held. Appointments shall be made in order merit indicated by the Selection Committee.Note :-(i)While advertising a vacancy in the newspapers or notifying a vacancy to the Employment Exchange it should be clearly indicated whether the vacancy or the number of posts, if the number of vacancies are more than one, is or are reserved for candidates belonging to Scheduled Castes/ Scheduled Tribes or any other specified group.(ii)The term Employment Exchange wherever used in these rules includes other appropriate agencies dealing with the reservation for any other specified category of persons referred to in Regulation.(iii)In cases of appointment by direct recruitment by advertisement or through Employment Exchange, persons who are already in the service of the authority in lower grades/posts will be considered alongwith other candidates on equal footing; relaxation relating to age may, however, be allowed in the case of candidates otherwise qualified.(iv)Candidates shall be required to appear for interviews at their own expenses unless it is otherwise decided by the appointing authority.
