(2)In respect of any service/cadre or class of posts for which no rules regulating recruitment and conditions of service have been framed under clause (3) to Article 187 of the Constitution or where a post/posts have not been included in the Schedule appended to the rules regulating recruitment and conditions of service, the academic qualifications and experience as prescribed by or with the concurrence of the Finance Department from time to time shall continue to be operative and shall be deemed to have been made applicable to such service/cadre or class of posts in Running Pay Band and Grade Pay w.e.f. 1.9.2006.
