(2)Unless the Central Government, by notification direct, the provisions of this Chapter shall not apply in relation to -(a)vacancies which are proposed to be filled through promotion or by absorption of surplus staff of any branch or department of the same establishment or through independent recruitment agencies such as Union Public Service Commission, Staff Selection Commission or a State Public Service Commission or any other agencies as may be notified by the Central Government; or(b)vacancies in an employment which carries a monthly remuneration of less than an amount notified by the appropriate Government.
