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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(4)[(a) Recruitment shall be made at the entry level in Grade A or in Grade B or such grade as may be specified by the competent authority or in special circumstances where no suitable candidate is available in the Board's service, or the exigencies of work require, at a higher grade by issuing newspaper advertisement.Provided that the Competent Authority may recruit trainee officers and such trainee officers may be considered for regular appointment on successful completion of the training period and subject to passing a departmental test and interview.] [Substituted by SEBI (Employees' Service) (Amendment) Regulations, 2010, w.r.e.f. 17-2-2007.]
(b)Mode of recruitment, Educational and other qualifications, age limit, experience and other incidental matters related to the recruitment and promotion in the Board's service shall be as specified in the Schedule.
(c)A competitive examination, including [written tests] [Substituted 'a written test and/or group discussion' by Notification No. SEBI/LAD-NRO/GN/2018/29, dated 13.8.2018.] and interview, shall be conducted by the Competent Authority or by an outside agency engaged by the Board for the purpose of recruitment.
Provided that Competent Authority may relax any or all of these requirements, for reasons to be recorded in writing:[Provided further that interview and/or group discussion shall not be conducted for the purpose of recruitment of whole time employees other than officers.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/024, dated 14.12.2016.]
(d)Competent authority shall constitute a selection committee, comprising such number of persons and outside expert as he may determine for interviewing the candidates.
Provided [***] [Omitted 'that in the case of appointment to the post of Executive Director, the Selection Committee shall consist of Chairman and two other members of the Board, constituted by the Chairman and such' by Notification No. SEBI/LAD-NRO/GN/2018/29, dated 13.8.2018.] appointment to the post of Executive Director shall be approved by the Board before an offer of appointment is issued to the selected candidate.