Section 6 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
6. Methods of Recruitment.
- Recruitment to a post under the Society may be made by any of the methods listed below as provided for in the Recruitment Rules.(i)by promotion;(ii)by direct recruitment;(iii)by deputation;(iv)by re-employment of retired employees of the Society or Central/State Government or any other organization.(v)on contract for a specified period of technical personnel on specific terms and as approved by the Governing Body;(vi)By Transfer(2)In terms of provisions in the MOA and Rules of the Society, the Joint Secretary (Sports) in the Department of Sports, Ministry of Youth Affairs & Sports is the Ex-officio Chief Executive Officer (CEO) of National Dope Testing Laboratory Recruitment to the other posts shall be made by the CEO or the Scientific Director as the case may be as given in the Recruitment rules. In doing so, the Appointing Authority shall pay due regard to (i) the provisions of the Employment Exchange (Compulsory Notification of Vacancies) Act, 1959 and (ii) orders for reservation in services for Scheduled Castes/ Scheduled Tribes, other Backward classes, Ex-servicemen, handicapped and any other categories, as may be notified by the Government of India from time to time, and (iii) in any other manner, as may be decided by the Governing Body in individual cases, having special regard to the situation or requirement.(3)Where any relaxation is necessary, the same shall be as per the procedure and authority specified in the notification to the Recruitment Rules. Where additional posts for any isolated work or of casual nature are needed, the CEO can outsource as per provisions of GFR in this regard.(4)While those already working in the Laboratory can be accorded preference in the matter of selection to the posts in the interest of continuity, employees of Sports Authority of India (SAI) working in NDTL shall have to exercise their option either to come over to NDTL on deputation or on regular basis. The terms of deputation shall be as agreed to between the lending authority and NDTL with due regard to Government Rules in this regard.
