Section 3(2) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
(2)Unless the Central Government otherwise directs by notification in the Official Gazette in this behalf, this Act shall not also 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 on the result of any examination conducted or interview held by, or on the recommendation of, any independent agency, such as the Union or a State Public Service Commission and the like;(b)vacancies in an employment which carries a remuneration of less than sixty rupees in a month.
