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Union of India - Act

The National Disaster Management Authority (Financial Advisor) Recruitment Rules, 2008

UNION OF INDIA
India

The National Disaster Management Authority (Financial Advisor) Recruitment Rules, 2008

Rule THE-NATIONAL-DISASTER-MANAGEMENT-AUTHORITY-FINANCIAL-ADVISOR-RECRUITMENT-RULES-2008 of 2008

  • Published on 11 January 2008
  • Commenced on 11 January 2008
  • [This is the version of this document from 11 January 2008.]
  • [Note: The original publication document is not available and this content could not be verified.]
The National Disaster Management Authority (Financial Advisor) Recruitment Rules, 2008Published vide G.S.R. 26(E), dated 11.1.2008 and published in the Gazette of India, Ext., Pt. II, Section 3(i), Sl. No. 21, dated 11.1.2008.

7.

/439In exercise of the powers conferred by section 5 read with section 75 of the Disaster Management Act, 2005 (53 of 2005), the Central Government hereby makes the following rules regulating the method of recruitment to the post of Financial Advisor in the National Disaster Management Authority, namely:--

1. Short title and commencement .-(1) These rules may be called The National Disaster Management Authority (Financial Advisor) Recruitment Rules, 2008.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. [ Number of post, its classification and level in the pay matrix.

- The number of the said post, its classification and level in the pay matrix attached thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.]

3. [ Method of recruitment, age limit and qualifications, etc.

- The method of recruitment, age limit, qualification and other matters relating to the said post shall be as specified in columns (5) to (13) of the Schedule aforesaid.]

4. Disqualification .-No person,--

(a)who has entered into or contracted a marriage with a person having a spouse living; or
(b)who, having a spouse living, has entered into, or contracted a marriage with any person, shall be eligible for appointment to the said post:
Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

5. Power to relax .-Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by orders, and for reasons to be recorded in writing relax any of the provisions of these rules with respect to any class or category of persons.

6. Savings .-Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.

[Schedule
Name of the post Number of post Classification Level in the pay matrix Whether selection or non-selection post Age limit for direct recruits
(1) (2) (3) (4) (5) (6)
Financial Advisor 01* (2017) * Subject to variation dependent onworkload. Group 'A' Level 14 Not applicable Not applicable
Educational and other qualifications requiredfor direct recruits Whether age and educational qualificationsprescribed for direct recruits will apply in the case of promotes Period of probation, if any Method of recruitment: whether by directrecruitment or by promotion or by deputation/ absorption andpercentage of the vacancies to be filled by various methods
(7) (8) (9) (10)
Not applicable Not applicable Not applicable Deputation
In case of recruitment by promotion/deputationor absorption, grades from which promotion/deputation orabsorption to be made If a Departmental Promotion Committee exists,what is its composition Circumstances in which Union Public ServiceCommission to be consulted in making recruitment
(11) (12) (13)
Officers of theCentral Government:(a) (i) holdinganalogous post on regular basis in the parent cadre ordepartment; or(ii) with threeyears’ regular service in level 13 in the pay matrix orequivalent in the parent cadre or department; or(iii) with eightyears’ combined service on regular basis in level 12 andlevel 13 in the pay matrix or equivalent, wherein at least threeyears has been rendered in level 13 in the parent cadre ordepartment; and(b) possessingexperience in financial and accounting matters in a Governmentdepartment.Note 1:Period of deputation including period of deputation in anotherex-cadre post held immediately preceding this appointment in thesame or some other organisation or department of the CentralGovernment shall ordinarily not exceed three years.Note 2: The maximum age limit forappointment by deputation shall be not exceeding 56 years as onthe closing date of the receipt of applications. Not applicable.Note:Recruitment shall be made on the Recommendations of a SelectionCommittee Comprising of:1.Vice Chairperson,National Disaster Management Authority - Chairman2. Secretary/Additional Secretary, National Disaster Management Authority, -Member3. Additional Secretary and Financial Advisor,Ministry of Home Affairs - Member Consultation with Union Public ServiceCommission, not required.]
SCHEDULE{|
Name of the post Number of post Classification Scale of pay Whether selection post or non-selection post Whether benefit of added years of service admissible under rule 30 of the Central Civil Services (Pension) Rules,1972 Age limit for direct recruits
(1) (2) (3) (4) (5) (6) (7)
Financial Advisor 01 * (2008) *Subject to variation dependent on workload. Group-'A'. Rs. 18400-500-22400 Not applicable Not applicable Not applicable
Educational and other qualifications required for direct recruits Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees Period of probation, if any
(8) (9) (10)
Not applicable Not applicable Not applicable
Method of recruitment: whether by direct recruitment or by promotion or by deputation/absorption and percentage of the vacancies to be filled by various methods In case of recruitment by promotion/deputation or absorption, grades from which promotion/deputation or absorption to be made
(11) (12)
   
Deputation Officers of the Central Government:(a) (i) holding analogous post on regular basis in the parent cadre or department or(ii) with three years of regular service in the grade rendered after appointment thereto on regular basis in the scale of pay of Rs. 14300-18300 or equivalent in the parent cadre or department, or(iii) with eight years of combined service rendered after appointment on regular basis in the scales of pay of Rs. 14300-18300 and Rs. 12000-16500 or equivalent wherein at least three years of regular service have been redered after appointment in the selection grade in the scale of pay of Rs. 14300-18300 in the parent cadre or department; and(b) possessing experience in financial and accounting matters in a government department.Note 1.- Period of deputation including period of deputation in another excadre post held immediately preceding this appointment in the same or some other organization or Department of the Central Government shall ordinarily not exceed three years.Note 2.-The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the dosing date of the receipt of applications.
If a Departmental Promotion Committee exists, what is its composition Circumstances in which Union Public Service Commission to be consulted in making recruitment
(13) (14)
Not applicable. Recruitment will however, be made on the recommendations of a Selection Committee comprising of: Consultation with Union Public Service Commission not required.
1. Vice Chairperson, National Disaster Management Authority -Chairman
2. Secretary/ Additional Secretary, National Disaster Management Authority -Member
3. Additional Secretary and Financial Advisor,Ministry of Home Affairs -Member
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