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The Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001

UNION OF INDIA
India

The Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001

Rule THE-SUPREME-COURT-LEGAL-SERVICES-COMMITTEE-GROUP-C-AND-D-POSTS-RECRUITMENT-RULES-2001 of 2001

Published on 8 August 2001
Commenced on 8 August 2001
[This is the version of this document from 8 August 2001.]
[Note: The original publication document is not available and this content could not be verified.]

The Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001Published vide Notification Gazette of India, Extraordinary, Part 2, Section 3(i), dated 8th August, 2001 (w.e.f. 8th August, 2001).

1926.

G.S.R. 584(E), dated 8th August, 2001 - In exercise of the powers conferred by sub-sections (5) and (6) of Section 3A read with Cl. (h) of sub-section (2) of Section 27 of the Legal Services Authorities Act, 1987 (Act 39 of 1987), the Supreme Court Legal Services Committee, in consultation with the Chief Justice of India, hereby makes the following rules regulating the method of recruitment to Groups 'C' and 'D' posts in the Committee, namely;

1. Short title and commencement.

(1)These rules shall be called the Supreme Court Legal Services Committee (Group 'C' and 'D' Posts) Recruitment Rules, 2001.They shall come into force on the date of their publication in the Official Gazette.

2. Application.

- These rules shall apply to the posts specified in Col. 1 of the Schedule annexed hereto.

3. Initial Constitution.

- All persons appointed at the commencement of these rules holding the post of Upper Division clerk, Upper Division Clerk-cum-Accountant Clerk, Junior Stenographer, Lower Division Clerk, Daftry, Peon, and Farash on regular basis shall be deemed to have been appointed as such under these rules. The services rendered by them before the commencement of these rules shall be taken into account for deciding the eligibility for promotion etc. to the next higher grade.

4. Number of posts, classification and scale of pay.

- The number of the said posts, their classification and the scales of pay attached thereto shall be as specified in Cols. (2) to (4) of the Schedule aforesaid.

5. Method of recruitment age limit and other qualifications, etc.

- The method of recruitment to the said post, age limit, qualifications and other matters relating thereto, shall be as specified in Cols. (5) to (14) of the said Schedule.

6. 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.

7. Power to relax.

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

8. Saving.

- Nothing in these rules shall affect reservations, relaxations of age limit and other concessions required to be provided for the Scheduled Castes and the Scheduled Tribes, Other Backward Classes, 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 post	Number of posts	Classification	Scale of pay	Whether selectionby merit or selection-cum-seniority or non-selection post	Whether benefit ofadded years of service admissible under Rule 30 of the CentralCivil Service (Pension) Rules, 1972	Age limit fordirect recruits	Educational andqualifications required for direct recruits	Whether age andeducational qualifications prescribed for direct recruits willapply in the case of promotees	Period ofprobation	Method ofrecruitment whether by direct recruitment or by promotion or bydeputation/absorption and percentage of the vacancies to befilled by various methods.
1	2	3	4	5	6	7	8	9	10	11
1. Upper DivisionClerk	Two* (2001)(Subject to variation dependent on workload)	General CentralService Group 'C' Non-Gazetted Ministerial	Rs.4,000-100-6,000	Non-selection	No.	Not applicable	Not applicable	Not applicable	Nil	By promotionfailing which by deputation or absorption.

In case ifrecruitment by promotion/deputation/absorption, grades fromabsorption to be made.	If DepartmentPromotion Committee exists what is its composition	Circumstances inwhich the Union Public Service Commission is to be consulted inmaking recruitment.
12	13	14
Promotion:
8 years regularservice as Lower Division Clerk in the scale of Rs.3,050-75-3,950-80-4,590	DepartmentalPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Services Committee (nominated byChairman of the Committee)-------Chairman	Not applicable.
Deputation/Absorption:
(i) Officers ofCentral Government or Public Sector Undertakings holdinganalogous post on regular basis; or
(ii) with 8 yearsregular service in the grade of Lower Division Clerk orequivalent.	Member SupremeCourt Legal Service Committee - Member
Desirable:
Knowledge offiling work, noting drafting, Basic Knowledge of Computer ortyping.	Secretary, SupremeCourt Legal Services Committee – Member.
Note.- Theperiod of deputation shall not ordinarily exceed three years. Themaximum age limit shall not exceed 56 years as on the closingdate of receipt of the application.

Name of post	Number of posts	Classification	Scale of pay	Whether selectionby merit or Selection-cum-seniority or non-selection post	Whether benefit ofadded years of service admissible under Rule 30 of the CentralCivil Service (Pension) Rules, 1972
1	2	3	4	5	6
2. Upper DivisionClerk-cum-Accountant clerk	One* (2001)(Subject to variation dependent on workload)	General CentralService Group 'C' Non-Gazetted Ministerial	Rs.4,000-100-6,000	Non-selection	No.

Age limit fordirect recruits	Educational andother qualifications required for direct recruits.	Whether age andeducational qualifications prescribed for direct recruits willapply in the case of promotees.	Period ofprobation	Method ofrecruitment whether by direct recruitment or by promotion or bydeputation/absorption and percentage of the vacancies to befilled by various methods.
7	8	9	10	11
Not applicable	Not applicable	Not applicable	Nil	100 per cent bypromotion failing which by deputation or absorption.

In case ifrecruitment by promotion/deputation/absorption, grade from whichpromotion/deputation/absorpation to be made.	If DepartmentalPromotion Committee exists, what is its composition.	Circumstances inwhich the Union Public Service Commission is to be consulted inmaking recruitment.
12	13	14
Promotion:
8 years regularservice as Lower Division Clerk in the scale of Rs.3,050-75-3,950-80-4,590.	DepartmentPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Services Committee [nominated byChairman of the (Committee)]----Chairman	Not applicable
(b) Knowledge ofMaintaining Cashbook and Balance-sheet
(c) Knowledge ofpreparation of receipt and payment statement and Budget;
(d) Maintenanceand reconciliation of accounts etc; and	Member, SupremeCourt Legal Service Committee – Member Secretary, SupermeCourt Legal Service Committee - Member
(e) Basicknowledge of Computer/typing
Deputation/Absorption:
A. (i) Officerholding analogous post of Upper Division Clerk-cum-Cashier underthe Central Government or; under Public Sector Undertakings onregular basis, or
(ii) with 8 yearsregular service in the grade of Lower Division Clerk orequivalent; and
B. (i) Knowledgeof preparation of Balance-sheet, cash book etc.
(ii) Knowledge ofFinancial Rules;
(iii) Maintenanceand reconciliation of accounts etc.
Note.- Theperiod of deputation shall not ordinarily exceed three years. Themaximum age limit shall not exceed 56 years as on the closing ofreceipt of the application.

Name of post	Number of posts	Classification	Scale of pay	Whether selectionby merit or selection-cum-seniority or non-selection post	Whether benefit ofadded years of service admissible under rule 30 of the CentralCivil Service (Pension) Rules, 1972
1	2	3	4	5	6
4. Lower DivisionClerk	Four*(2001)(Subject tovariation dependent on workload)	General CentralService Group 'C' Non-Gazetted Ministerial	Rs.3,050-75-80-4,500	Not-applicable	No.

Age limit fordirect recruits	Educational andother qualifications required for direct recruits	Whether age andeducational qualifications prescribed for direct recruits willapply in the case of promotees	Period ofprobation	Method ofrecruitment whether by direct recruitment or by promotion or bydeputation/absorption and percentage of the vacancies to befilled by various methods.
7	8	9	10	11
Not-applicable	Not-applicable	Not-applicable	Not-applicable	100 per cent bypromotion failing which by deputation/absorption.

In caseif recruitment by promotion/deputation/absorption, grades fromabsorption to be made.	IfDepartment Promotion Committee exists what is its composition	Circumstancesin which the Union Public Service Commission is to be consultedin making recruitment
12	13	14
Promotion:
With 8years of regular Service in the post of Daftry/Peon/Farashpossessing matriculation or equivalent qualifications from arecognised Board or University from a recognised Board orUniversity and a typing speed of 30 words per minute in English.	DepartmentalPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Services Committee (nominated byChairman of the Committee)----Chairman
Deputation:
(i)Officers of Central Government or Public Sector Undertakingsholding analogous post on regular basis; or	Member,Supreme Court Legal Service Committee – MemberSecretary,Supreme Court Legal Service Committee - Member
(ii)Matriculation or equivalent from a recognised Board or Universitywith speed of 30 words per minute in (English typing)
Note.- The period of deputation shall not ordinarily exceed threeyears. The maximum age limit shall not exceed 56 years as on theclosing of receipt of the application.

Name of post	Number of posts	Classification	Scale of pay	Whether selectionby merit or selection-cum-seniority or non-selection post	Whether benefit ofadded years of service admissible under rule 30 of the CentralCivil Service (Pension) Rules, 1972
1	2	3	4	5	6
5. Daftry	One* (2001)(Subject to variation dependent on workload)	General CentralService Group 'D' (Non-Gazetted)	Rs.2,610-60-3,150-3,540	Non-selection	Not-applicable

Age limit fordirect recruits	Educational andother qualifications required for direct recruits	Whether age andeducational qualifications prescribed for direct recruits willapply in the case of promotees	Period ofprobation	Method ofrecruitment whether by direct recruitment or by promotion or bydeputation/absorption and percentage of the vacancies to befilled by various methods.
7	8	9	10	11
Not-applicable	Not-applicable	Not-applicable	Not-applicable	100 per cent bypromotion failing which by deputation/absorption.

In caseif recruitment by promotion/deputation/absorption, grades fromabsorption to be made.	IfDepartment Promotion Committee exists what is its composition.	Circumstancesin which the Union Public Service Commission is to be consultedin making recruitment
12	13	14
Promotion:
Peon in theSupreme Court Legal Service Committee with not less than fiveyears regular service in that grade.	DepartmentalPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Service Committee [nominated byChairman of the (Committee)].---Chairman	Not-applicable.

Deputation:
Officers ofCentral Government/Public Sector Undertakings :
(ii) Holdinganalogous posts on regular basis; and
(iii) Who havepassed 8thclass from a recognisedSchool/Board/Institution.	Member, SupremeCourt Legal Service Committee – MemberSecretary, SupremeCourt Legal Services Committee [nominated by Chairman of the(Committee)]---Chairman
Note.- Theperiod of deputation shall not ordinarily exceed three years. Themaximum age limit shall not exceed 56 years as on the closingdate of receipt of application.

Name of post	Number of posts	Classification	Scale of pay	Whether selectionby merit or selection-cum-seniority or non-selection post.	Whetherbenefit of added years of service admissible under rule 30 of theCentral Civil Service (Pension) Rules, 1972
1	2	3	4	5	6
6. Peon	Three (2001)(Subject to variation dependent on workload)	General CentralService Group 'D' (Non-Gazetted)	Rs.2,550-55-2,660-60-3,200	Non-applicable	Not-applicable

Agelimit for direct recruits	Educationaland other qualifications required for direct recruits	Whetherage and educational qualifications prescribed for direct recruitswill apply in the case of promotees	Periodof probation	Methodof recruitment whether by direct recruitment or by promotion orby deputation/absorption and percentage of the vacancies to befilled by various methods.
7	8	9	10	11
Not-applicable	Not-applicable	Not-applicable	Not-applicable	100 percent by promotion failing which by deputation/absorption.

In case ifrecruitment by promotion/deputation/absorption, grades fromabsorption to be made.	If DepartmentPromotion Committee exists what is its composition.	Circumstances inwhich the Union Public Service Commission is to be consulted inmaking recruitment
12	13	14
Deputation/Absorption:
Officers ofCentral Government/Public Sector Undertakings :(i) holdinganalogous posts on regular basis; and(ii) who havepassed 8thclass from a recognisedschool/Board/Institution.	DepartmentalPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Service Committee [nominated byChairman of the (Committee).]---Chairman	Not applicable.
Note.- Theperiod of deputation shall not ordinarily exceed three years. Themaximum age limit shall not exceed 56 years as on the closing ofreceipt of the application.	Member, SupremeCourt Legal Service Committee – MemberSecretary, SupremeCourt Legal Service Committee - Member

Name of post	Number of posts	Classification	Scale of pay	Whether selectionby merit or selection-cum-seniority or non-selection post.	Whether benefit ofadded years of service admissible under rule 30 of the CentralCivil Service (Pension) Rules, 1972
1	2	3	4	5	6
7. Farash	*One (2001)(Subject to variation dependent workload).	General CentralService Group 'D' (Non-Gazetted)	Rs.2550-55-2,660-60-3,200	Not-applicable	Not-applicable

Agelimit for direct recruits	Educationaland other qualifications required for direct recruits	Whetherage and educational qualifications prescribed for direct recruitswill apply in the case of promotees	Periodof probation	Methodof recruitment whether by direct recruitment or by promotion orby deputation/absorption and percentage of the vacancies to befilled by various methods.
7	8	9	10	11
Not-applicable	Not-applicable	Not-applicable	Not-applicable	100 percent by promotion failing which by deputation/absorption.

In caseif recruitment by promotion/deputation/absorption, grades fromabsorption to be made.	IfDepartment Promotion Committee exists what is its composition.	Circumstancesin which the Union Public Service Commission is to be consultedin making recruitment.
12	13	14
Absorption:
A.Officer of Central Government/Public Sector Undertakings :	DepartmentalPromotion Committee, One Ex-officio member of the ExecutiveCommittee of Supreme Court Legal Service Committee [nominated byChairman of the (Committee).]---Chairman	Notapplicable.
(ii)who have passed 8thclass from a recognisedschool/Board/Institution.(ii)The maximum age limit shall not exceed 56 years on the closingdate of receipt of application.	Member,Supreme Court Legal Service Committee – MemberSecretary,Supreme Court Legal Service Committee - Member
Note.- The period of deputation shall not ordinarily exceed threeyears.

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