Section 7 in The Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002
7. Direct Recruitment by Selection to Other Posts.
(1)Any recruitments by lateral entry through deputation/direct recruitment at the level of Scientist-G and above, upto Scientist-G, shall be done after ascertaining that the total sanctioned strength of the cadre is not exceeded and after prescribing the age, qualification and experience, as appropriate.(2)Vacancies shall be advertised in the leading newspapers giving, among others, full information regarding number of posts, reservation for the Scheduled Castes, the Scheduled Tribes and other Backward Classes, prescribed qualifications, age-limit and experience.(3)Candidates possessing the prescribed qualifications, experience and age limit shall be eligible for the post:Provided that upper age limit may be relaxed in case of the officers and employees of the Bureau and in respect of such categories of persons as may, from time to time, be notified this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category:Provided further that the upper age limit shall be relaxed for Departmental candidates upto 50 years for the posts for which the prescribed age limit is less than 50 years, and by five years for posts for which the prescribed age limit is 50 years or more.(4)Candidates who fulfill the prescribed requirements and are approved by the Screening Committee under regulation 8 shall be called for selection.(5)The candidates belonging to any of the Scheduled Castes or the Scheduled Tribes or Other Backward Classes may, to the extent the number of vacancies reserved for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes, cannot be filled on the basis of the criteria laid down in sub-regulation (4), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection.(6)It shall be permissible to draw a reserved list of successful candidates for filling vacancies which shall remain valid for a period of one year from the date such list is drawn.(7)The probation and other terms and conditions of probation of candidates so appointed shall be in accordance with the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988.
