| Sr. No. |
Description of category |
To whom rule of exclusion will apply |
| 1 |
2 |
3 |
| I. |
Constitutional Posts |
Son(s) and daughter(s) of(a) Presidentof India;(b)Vice-President of India;(c) Judges ofthe Supreme Court and of the High Courts;(d) Chairman &Members of UPSC and of the State Public Service Commission; ChiefElection Commissioner Comptroller & Auditor General of India;(e) persons holding Constitutionalpositions of like nature.
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| II. |
Service CategoryA. Group A/Class I Officers of the All India Central and StateServices (Direct Recruits)
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Son(s) and daughter(s) of(a) parents,both of whom are Class I Officer;(b) parents,either of whom is a Class I Officers;(c) parents,both of whom are Class I Officers, but one of them dies orsuffers permanent incapacitation;(d) parents,either of whom is a Class I Officer and such parent dies orsuffers permanent incapacitation, and before such death or suchincapacitation has had the benefit of employment in anyInternational Organisation like UN, IMF, World Bank, etc., for aperiod of not less than 5 years;(e) parents,both of whom are Class I Officers die or suffer permanentincapacitation and before such death or such incapacitation ofthe both, either of them has had the benefit of employment in anyInternational Organisation like UN, IMF, World Bank, etc. for aperiod of not less than 5 years:Provided that the rule of exclusionshall not apply in the following cases:(a) Sons anddaughters of parents either of whom or both of whom are Class-IOfficers and such parent(s) dies/die or suffer permanentincapacitation.(b) A lady belonging to OBCCategory has got married to a Class-I Officer, and may herselflike to apply for a job.
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B. Group B/Class II Officers of the Central and State Services(Direct Recruitment)
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Son(s) and daughter(s) of(a) parents,both of whom are Class II Officers.(b) parents ofwhom only the husband is a Class II Officer and he gets intoClass I at the age of 40 or earlier.(c) parents,both of whom are Class II Officers and one of them dies orsuffers permanent incapacitation and either one of them has hadthe benefit of employment in any International Organisation likeUN, IMF, World Bank, etc. for a period of not less than 5 yearsbefore such death or permanent incapacitation.(d) parents ofwhom the husband is a Class I Officer (direct recruit or prefortypromoted) and the wife is a Class II Officer and the wife dies;or suffers permanent incapacitation and(e) parents,of whom the wife is a Class I Officer (Direct Recruit or prefortypromoted) and the husband is a Class II Officer and the husbanddies or suffers permanent incapacitation:Provided that the rule of exclusionshall not apply in the following cases :Sons and daughters of(a) Parentsboth of whom are Class II Officers and one of them dies orsuffers permanent incapacitation.(b) Parents, both of whom areClass II Officers and both of them die or suffer permanentincapacitation, even though either of them has had the benefit ofemployment in any International Organisation like UN, IMF, WorldBank, etc. for a period of not less than 5 years before theirdeath or permanent incapacitation.
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C. Employees in Public Sector Undertaking etc |
The criteria enumerated in A & B above in this Categorywill apply mutatis mutandi to Officers holding equivalent orcomparable posts in PSUs, Banks Insurance Organisations,Universities, etc. and also to equivalent or Comparable posts andpositions under private employment, pending the evaluation of theposts on equivalent or comparable basis in these institutions,the criteria specified in Category VI below will apply to theOfficers in these Institutions.
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| III. |
Armed Forces Including Para-Military Forces (Persons holdingcivil posts are not included)
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Son(s) and daughter(s) of parentseither or both of whom is or are in the rank of Colonel and abovein the Army and to equivalent posts in the Navy and the Air Forceand the Para Military Forces:Provided that:-(i) if thewife of an Armed Forces Officer is herself in the Armed Forces(i.e., the category under consideration) the rule of exclusionwill apply only when she herself has reached the rank of Colonel;(ii) theservice ranks below Colonel of husband and wife shall not beclubbed together;(iii) if the wife of an Officer inthe Armed Forces is in civil employment, this will not be takeninto account for applying the rule of exclusion unless she fallsin the service category under item No. II in which case thecriteria and conditions enumerated therein will apply to herindependently.
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| IV. |
Professional Class and Those Engaged in Trade and Industry |
Criteria specified against CategoryVI will apply:-(I) Personsengaged in profession as a doctor, lawyer, Chartered Accountant,Income-Tax consultant, financial or management consultant dentalsurgeon, engineer, architect, computer specialist, film artistsand other film professional, author, playwright sports person,sports professional, media professional or any other vocations oflike status.(II) Personsengaged in trade, business and industry.Criteria specified against CategoryVI will apply:Explanation:(i) Where thehusband is in some profession and the wife is in a Class II oflower grade employment, the income/wealth test will apply only onthe basis of the husband's income.(ii) If the wife is in anyprofession and the husband is in employment in a Class II orlower rank post, than the income/wealth criter on will apply onlyon the basis of the wife's income and the husband's income willnot be clubbed with it.
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| V. |
Property Owners(A) Agricultural holdings
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Son(s) and daughter(s) of personsbelonging to a family (father, mother and minor children) whichowns(a) onlyirrigated land which is equal to or more than 85% of thestatutory ceiling area, or(b) bothirrigated and unirrigated land, as follows:The rule of exclusion will applywhere the pre-condition exists that the irrigated area (havingbeen brought to a single type under a common denominator) 40% ormore of the statutory ceiling limit for irrigated land (thisbeing calculated by excluding the unirrigated portion). If thispre-condition of not less than 40% exists, then only the area ofunirrigated land will be taken into account. This will be done byconverting the unirrigated land on the basis of the conversionformula existing, into the irrigated type. The irrigated area socomputed from unirrigated land shall be added to the actual areaof irrigated land and if after such clubbing together the totalarea in terms of irrigated land is 85% or more of the statutoryceiling limit for irrigated land, then the rule or exclusion willapply and disentitlement will occur).(ii) The rule of exclusion willnot apply if the land holding of a family is exclusivelyunirrigated.
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B. Plantations(i) Coffee, tea, rubber etc.(ii) Mango, citrus, apple plantations etc.
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Criteria of income/wealth specifiedin Category VI below will apply.Deemed as agricultural holding and hence criteria at A, aboveunder this Category will apply.
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C. Vacant land and/or building in urban areas or urbanagglomorations
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Criteria specified in Category VIbelow will apply.Explanation: Building may be used for residential,industrial or commercial purpose and the like two or more suchpurposes.
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| VI. |
Income/wealth Test |
Son(s) and daughter(s)(a) Personshaving gross annual income of Rs. 1 lakh above or possessingwealth above the exemption limit as prescribed in the Wealth TaxAct for a period of three consecutive years.(b) Persons inCategories I, II, III and V A who are not disentitled to thebenefit of reservation but have income from other sources ofwealth which will bring them within the income-wealth criteriamentioned in (a) above.Explanation :(i) Incomefrom salaries or agricultural land shall not be clubbed;(ii) Theincome criteria in-terms of rupee will be modified taking intoaccount the change in its value every three years. If thesituation, however so demands, the interrungnum may be less.Explanation :Wherever the expression "permanentincapacitation" occur in this schedule, it shall meanincapacitation which results in putting an officer out ofservice.
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