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Union of India - Act

The Coal Mines Provident fund (Employees' Recruitment) Amendment Rules, 2003

UNION OF INDIA
India

The Coal Mines Provident fund (Employees' Recruitment) Amendment Rules, 2003

Rule THE-COAL-MINES-PROVIDENT-FUND-EMPLOYEES-RECRUITMENT-AMENDMENT-RULES-2003 of 2003

  • Published on 18 July 2003
  • Commenced on 18 July 2003
  • [This is the version of this document from 18 July 2003.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Coal Mines Provident fund (Employees' Recruitment) Amendment Rules, 2003Published vide Notification No. G.S.R. 553(E), dated 18th July, 2003Ministry of CoalG.S.R. 553(E). - In pursuance of sub-section (5) of section 3C of the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (46 of 1948) and in supersession of the Coal Mines Provident Fund (Employees Recruitment) Rules, 1982, so far as they relate to the post of Senior Stenographer, Junior Stenographer and Personal Assistant, except as respects things done or omitted to be done before such supersession, the Board of Trustees, Coal Mines Provident Fund with the approval of the Central Government, hereby makes the following rules, further to amend the Coal Mines Provident Fund (Employees' Recruitment) Rules, 1982, namely:-

1. Short title and commencement.

(1)These rules may be called the Coal Mines Provident fund (Employees' Recruitment) Amendment Rules, 2003.
(2)These rules shall come into force on the date of their publication in the Official Gazette.

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

- The number of the said posts, their classification and the scale of pay attached thereto, shall be as specified in columns 2 to 4 of the Schedules annexed to these rules.

3. Method of recruitment, age limit, qualifications, etc.

- The method of recruitment to the said posts, age limit, qualifications and other matters relating to the said posts shall be as specified in column 5 to 14 of the aforesaid Schedule.

4. 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 any of the said posts.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 there are other grounds for so doing, exempt any person from the operation of this rule.

5. Power to Relax.

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

6. Saving.

- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Caste, Scheduled Tribes and other special category 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 selection-cum-seniority or selectionby merit or non-selection Whether benefit of added years of serviceadmissible under rules 30 of the Central Civil Services (Pension)Rules, 1972. Age limit for direct recruitments.
1 2 3 4 5 6 7
Stenographer Grade-I *7*Subject to variation dependent on workload. Group 'B' (Non-Gazetted) Rs. 5500-175-9000/- Selection Not applicable Not applicable
Educational and other qualifications requiredfor direct recruits Whether age and educational qualificationsprescribed for direct recruits will apply in the case ofpromotees. Period of probation, if any. Method of recruitment, whether by directrecruitment or by promotion or by deputation / transfer /absorption and percentage of vacancies to be filled by variousmethods. In case of recruitment by promotion /deputation / absorption, grades from which promotion / deputation/ absorption, to be made. If a Departmental Promotion Committee exists,what is its composition. Circumstances in which Union Public ServiceCommission is to be consulted in making recruitment.
8 9 10 11 12 13 14
Not applicable Not applicable Two years By promotion failing which by deputation Promotion:-Stenographers Grade-II (5000-150-8000) with threeyears service in the grade rendered after appointment thereto ona regular basis.Deputation:- Employees inthe Central or State Government or Public Sector Undertaking orAutonomous bodies:(i) holding analogous posts on aregular basis or(ii) Stenographer grade-II(5000-150-8000) and possessing such qualifications as requiredfor promotion from grade-II to grade-I of StenographerNote 1. The Departmental officers who are in the directline of promotion shall not be eligible for consider forappointment on deputation. Similarly, deputationist shall not beeligible for consideration for appointment by promotion.Note2. Period of deputation including period of deputation inanother ex-cadre post held immediately preceding preceding thisappointment in the same or other organization / Department of theCentral Government shall ordinarily not exceed three years.Note 3: The maximum age limit for appointment ondeputation (including short term contract) shall be not exceeding56 years as on the closing date of receipt of application. Departmental Promotion Committeeconsisting of:-1. Joint Secretary - Chairman.2. Director/Deputy Secretary -Member.3. CMPF Commission - Member. Consultation with Union Public Service Commission notnecessary.
1 2 3 4 5 6 7
Stenographer grade-II *15*Subject to variation dependent on workload. Group 'C' Rs.5000-150-8000/- Selection Not applicable. Not applicable
8 9 10 11 12 13 14
Not applicable. Not applicable Not applicable One hundred percent by promotion failing which by deputation. Promotion:-Stenographers Grade-III with fiveyears service in the grade rendered after appointment thereto ona regular basis.Deputation:-Grade-IIIStenographers in the Central or State government, public Sectorundertaking or autonomous bodies having five years experience inthe grade and possessing such qualifications as required forpromotion from grade-III to grade-II of Stenographer.Note1. The Departmental officers who are in the direct line ofpromotion shall not be eligible for consideration for appointmenton deputation. Similarly, deputationist shall not be eligible forconsideration for appointment by promotion.Note 2.Period of deputation including period of deputation in anotherex-cadre post held immediately preceding this appointment in thesame or other organization / Department of the Central Governmentshall ordinarily not exceed three years.Note 3:The maximum age limit for appointment on deputation (includingshort term contract) shall be not exceeding 56 years as on theclosing date of receipt of application. Departmental Promotion Committeeconsisting of:-1. Coal Mines Provident FundCommissioner Chairman.2. Joint Commissioner-Member.3.Regional Commissioner--Member. Consultation with Union Public Service Commission notnecessary.
1 2 3 4 5 6 7
Stenographer Grade-III *15*Subject to variation dependent on workload. Group 'C' Rs.4000-100-6000/- Not applicable Not applicable Between 18 and 27 years [relaxable for Government servant upto35 years (40 years in respect of Scheduled Castes / ScheduledTribe candidates) in accordance with the instructions or ordersissued by the Central Government].Note:- Thecrucial date for determining the age limit shall be the closingdate for receipt of applications from candidates in India (andnot the closing date prescribed for those in Assam, Meghalaya,Arunachal Pradesh, Mizoram, Manipur, Naglanad, Tripura, Sikkim,Laddakh Division of Jammu & Kashmir State, Lahaul and SpitiDistrict and Pangi sub-division of Chamba district of HimachalPradesh, the Union Territory of Andaman and Nicobar Islands orthe Union Territory of Lakshadweep).Note 2. - Thecrucial date for determining the age limit in the case ofcandidates from Employment Exchanges shall be the last date up towhich the Employment Exchanges are asked to nominate candidates.
8 9 10 11 12 13 14
Essential:-Matriculation or equivalentand should possess a speed of 80 words per minute in short handand 40 words per minute in type writing.Desirable:-Graduate of a recognized University. Not applicable Two years except in the case of promotion Fifty percent by direct recruitment.Fifty percent bypromotion, failing which by direct recruitment. Promotion:-Lower Division Clerks with two yearsexperience in the grade and possessing a speed of 80 words perminute in shorthand and 40 words per minute in type writing. Departmental Promotion Committeeconsisting of:-1. Coal Mines Provident Fund Commissioner-Chairman .2 .- Joint Commissioner-Member3.RegionalCommissioner - Member. Consultation with Union Public Service Commission notnecessary.