Section 5 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
5. Schedules.
- The manner of appointment i.e. whether by direct recruitment or by departmental promotion on absorption or deputation, the qualification, age, education, training, requirement of experience, classification of posts as selection posts or non-selection posts and other matters connected with the appointments to various posts shall be shown in the Schedule annexed to these Regulations in respect of Class-I posts. In respect of Class-II, Class-III and Class-IV posts, the manner of appointment shall be as laid down by the Board from time to time. The Schedule shall also show the authorised permanent and temporary strength of the various grades as shown in the Schedule of Employees prepared under the provisions of Section 23 of the Major Port Trusts Act, 1963. The strength is liable to change from time to time under the provisions of Section 27 of the Major Port Trusts Act, 1963. The eligibility requirements prescribed for direct recruitment will apply in the case of promotion to the extent mentioned in Column 9 of the schedule and requirement of experience for promotion will be as prescribed in Column 12 of the schedule.Provided that the prescribed upper age limits may be relaxed by the Central Government in case of HODs and by Chairman in all other cases for reason to be recorded in writing for direct recruitment / absorption / deputation as under:(i)up to 5 years where the minimum experience prescribed is 10 years or more and upto 3 years where the minimum experience prescribed is 5 to 9 years.(ii)In the case of a candidate who is ex-servicemen, i.e. ex-employee of India's Defence Forces, and who has put up in not less than 6 months continuous service in the Defence Forces, upto the extent of the service rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-servicemen and dependents of those killed in action and upto the extent of the service rendered by him in the Defence Forces, where the vacancy to be filled is an unreserved vacancy; and(iii)in the case of a candidate belonging to the Scheduled Castes or the Scheduled Tribes or other backward classes in accordance with such orders as the Central Government may issue from time to time in this regard.Provided further that the requirement of experience is relax able at the discretion of the Central Government in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes if at any stage of selection the Central Government is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the posts reserved for them.
