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NCT Delhi - Section
Section 1 in Recruitment Regulations for the Post of Commissioners in Delhi Development Authority
1.
In exercise of the powers conferred by section 57 of the Delhi Development Act, 1957 (61 of 1957) read with sub-rule (4) of rule 3 of the Delhi Development (Misc.) Rules-1959, the Delhi Development Authority hereby makes with the prior approval of the Central Govt., Recruitment Regulations far the past of Commissioners in the DDA which may be read as under:| 1 | Name of the post | : | Commissioner/Secretary |
| 2 | Number of posts | : | 5 Commissioners and one post of Secretary (total 6) |
| 3 | Classification | : | Group 'A' |
| 4 | Scale of pay | : | I. Departmental Commissionersa] On initialappointment, the pay scale of the post shall be Rs.14300-18300/-. (The same scale as the departmental Directors,Selection Grade who are being given this scale on non—functionalbasis). Departmental Commissioners shall however be placed in thepay scale of Rs. 18400-22400/- from the date they have completedfive (5) years of service on the post of Commissioners.b]Number of posts in the scale of Rs. 18400-22400/- interchangeablewith the posts in the pay scale of Rs. 14300-18300/- shall berestricted to 2 for the departmental officers,II.Commissioners On DeputationThey shall draw the payscale as per their terms of appointment and as per instructionsof the DOP & T and the Ministry of Urban Affairs andEmployment. |
| 5 | Whether selection past or non-selection post | : | Selection |
| 6 | (a) Age limit for direct recruitment | Not applicable | |
| (b) Whether benefit of any added years of service admissibleunder rule 30 of CCS (Pension) Rules 1972. | Not applicable | ||
| 7 | Educational and other qualifications required for directrecruitment | Not applicable | |
| 8 | Whether age and educational qualifications prescribed for thedirect recruits will apply in the case of promotion and depu—tationists. | Not applicable | |
| 9 | Period of probation, if any | 2 Years | |
| 10 | Method of recruitment whether by direct recruitment or bypromotion or transfer or by deputation and percentage of thevacancies to be filled by various methods. | i] 2 posts by promotion failing which by transfer ondeputation.ii] 4 posts by transfer on deputatio | |
| 11 | In case of recruitment by promotion/transfer/ deputation,grades from which promotion/ transfer/ deputation is to be made | I.PromotionAll Directors of DDA, with eightyears of combined service in the grades of Rs. 12000-375-16500/-and Rs. 14300-400-18,300/- shall be eligible for promotion asCommissioner/Secretary.II.Transfer on deputationi] Appointment shall be made from amongst the officers of theIAS/Central Group-A services who are eligible for appointment asDirectors in the Govt. of India,ii] Preference shall begiven to those officers having background in the field of UrbanDevelopment,iii] Appointment shall be made through theCentral Staffing Scheme, with the approval of the ACC. | |
| 12 | If a DPC exists what is its composition for departmentalpromotions | i] Vice-Chairman, DDA — Chairmanii] Engineer Member– Memberiii] Finance Member – Memberiv]Principal Commissioner – Memberv] Commissioner (P) —Convener | |
| 13 | Saving | Nothing in these regulations shall affect reservation,relaxation or age limit and other concessions required to beprovided for Scheduled Castes and Scheduled Tribes,Ex:-Serviceman and other special categories of persons inaccordance with the orders issued by the Central Government, fromtime to time in this regard. | |
| 14 | Disqualification | No person who has entered into or contracted a second marriagewhen his/her spouse is alive. | |
| 15 | Power to relax | No relaxation. |