MANU/HOME/0114/2019

Ministry : Ministry of Home Affairs

Notification No. : GSR580(E)

Date of Notification : 19.08.2019

Date of Publication : 20.08.2019

Subject: Administrative

Ministry of Home Affairs, Secretariat Security Organisation, Junior Reception Officer, Recruitment Rules, 2019

G.S.R.580(E).--In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Junior Reception Officer (Secretariat Security Organisation) Ministry of Home Affairs Recruitment Rules 2012, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of the Junior Reception Officer in the Secretariat Security Organisation, Ministry of Home Affairs, namely :-

1. Short title and commencement.--

(1) These rules may be called the Ministry of Home Affairs, Secretariat Security Organisation, Junior Reception Officer, Recruitment Rules, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Number of posts, classification and level in the pay matrix.--

The number of post, its classification and the level in the pay matrix attached thereto, shall be as specified in columns (2) to (4) of the said Schedule annexed to these rules.

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

The method of recruitment to the said post, age-limit, qualifications and other matters relating thereto shall be as specified in columns (5) to (13) of the said Schedule.

4. Disqualification.--

No person,-

(a) who has entered into or contracted a marriage with any 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 post:

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 Castes, the Scheduled Tribes, the Other Backward Classes, Ex-service men and other special categories 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 post	Classification	Level in the pay matrix	Whether selection post or non-selection post	Age limit for direct recruits	Educational and other qualifications required for direct recruits
(1)	(2)	(3)	(4)	(5)	(6)	(7)
Junior Reception Officer.	103*(2019) *Subject to variation depending on work-load.	General Central Service, Group "C" (Non-Gazetted) Non-Ministerial.	Level 4 (` 25500-81100).	Not applicable.	Not applicable.	Not applicable.

 

Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees	Period of probation, if any	Method of recruitment whether by direct recruitment or by promotion or by deputation or absorption and percentage of the vacancies to be filled by various methods	In case of recruitment by promotion or deputation or absorption, grades from which promotion or deputation or absorption to be made
(8)	(9)	(10)	(11)
Not applicable.	Not applicable.	By deputation.	Deputation - Officers of the Central Government - (i) holding analogous post on regular basis in the parent cadre or department ; or (ii) with minimum five years' of regular service in level-3 (`21700-69100) in the pay matrix; or (iii) with minimum eight years' of regular service in level-2 (`19900-63200) in the pay matrix. Note 1: Period of deputation including period of deputation in another ex-cadre post held immediately preceding to this appointment in the same or some other organisation or Department shall ordinarily not exceed three years. Note 2 : The maximum age limit for appointment by deputation shall not be exceeding fifty-six years as on the closing date of the receipt of applications.

 

If a Departmental Promotion Committee exists, what is its composition.	Circumstances in which Union Public Service Commission is to be consulted in making recruitment.
(12)	(13)
Not applicable.	Not applicable.

[F. No. A.12011/01/2018-SSO]
SHRI PRAKASH, Jt. Secy.