MANU/PPGR/0125/2015
Ministry : Ministry of Personnel, Public Grievances and Pension
Department/Board : Personnel and Training
Notification No. : 39018/02/2015-Estt.(B)
Date : 18.08.2015
Notification/ Circulars Referred : 204(E) MANU/PPGR/0010/2006;567(E) MANU/PPGR/0051/2008;297(E) MANU/PPGR/0030/2009;544(E) MANU/PPGR/0059/2009;727(E) MANU/PPGR/0087/2009;12(E) MANU/PPGR/0002/2010;57(E) Corrigendum MANU/PPGR/0005/2010;788(E) MANU/PPGR/0136/2010;472(E) MANU/PPGR/0056/2011;596(E) MANU/PPGR/0058/2012;620 (E) MANU/PPGR/0031/2013;691 (E) MANU/PPGR/0049/2013;773(E) MANU/PPGR/0056/2013;11 (E) MANU/PPGR/0058/2013
Subject: Service
Subject: Labour and Industrial
Citing Reference:
204(E) MANU/PPGR/0010/2006 Referred
567(E) MANU/PPGR/0051/2008 Referred
297(E) MANU/PPGR/0030/2009 Referred
544(E) MANU/PPGR/0059/2009 Referred
727(E) MANU/PPGR/0087/2009 Referred
12(E) MANU/PPGR/0002/2010 Referred
57(E) Corrigendum MANU/PPGR/0005/2010 Referred
788(E) MANU/PPGR/0136/2010 Referred
472(E) MANU/PPGR/0056/2011 Referred
596(E) MANU/PPGR/0058/2012 Referred
620 (E) MANU/PPGR/0031/2013 Referred
691 (E) MANU/PPGR/0049/2013 Referred
773(E) MANU/PPGR/0056/2013 Referred
11 (E) MANU/PPGR/0058/2013 Referred
Union Public Service Commission (Exemption from Consultation) Amendment Regulations, 2015.
In exercise of the powers conferred by the proviso to clause (3) of article 320 of the Constitution, the President hereby makes the following regulations further to amend the Union Public Service Commission (Exemption from Consultation) Regulations, 1958, namely:-
1. (1) These regulations may be called the Union Public Service Commission (Exemption from Consultation) Amendment Regulations, 2015.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Union Public Service Commission (Exemption from Consultation) Regulations, 1958, in the Schedule II, after item 8, and the entries relating thereto, the following item and entries shall be inserted, namely:-
"9. Recruitment of Personnel from Intelligence Bureau on deputation basis for appointment to the post of Assistant Director in the Prime Minister's office".
(Dr. Devesh Chaturvedi)
Joint Secretary to the Government of India
Note:- The principal regulations were published in the Gazette Of India, Extraordinary, Part-II,' Section-3, Sub-section (i); vide' number G.S.R 789, dated the 13th September, 1958 and subsequently amended vide the following notifications, namely:-
S.No.
|
GSR No.
|
Date
|
1.
|
1197
|
20th December, 1958
|
2.
|
1451
|
10th December, 1960
|
3.
|
731
|
03rd
June, 1961
|
4.
|
1047
|
26th August, 1961
|
5.
|
382
|
31st March, 1962
|
6.
|
1644
|
08th December, 1962
|
7.
|
1689
|
15th December, 1962
|
8.
|
578
|
06th April, 1963
|
9.
|
1888
|
14th December, 1963
|
10.
|
679
|
02nd May, 1964
|
11.
|
431
|
20th March, 1965
|
12.
|
599
|
24th April, 1965
|
13.
|
1672
|
20th November, 1965
|
14.
|
388
|
19th March, 1966
|
15.
|
622
|
30th April, 1966
|
16.
|
944
|
18th June, 1966
|
17.
|
1433
|
21st June, 1969
|
18.
|
633
|
18th April, 1970
|
19.
|
879
|
06th June, 1970
|
20.
|
1654
|
06th November, 1971
|
21.
|
168
|
24th February, 1973
|
22.
|
465(E)
|
14th November, 1974
|
23.
|
594
|
17th May, 1975
|
24.
|
2288.
|
30th August, 1975
|
25.
|
1063
|
24th July, 1976
|
26.
|
610
|
14th May, 1977
|
27.
|
740
|
02nd June, 1979
|
28.
|
441(E)-Corrigendum
|
14th July, 1979
|
29.
|
73
|
23th January, 1982
|
30.
|
480 - Corrigendum
|
29th May, 1982
|
31.
|
481
|
29th May, 1982
|
32.
|
329
|
06th April, 1985
|
33.
|
479
|
18th May, 1985
|
34.
|
512
|
01st June, 1685
|
35.
|
918
|
05th October, 1985
|
36.
|
59
|
25th January, 1986
|
37.
|
268
|
12th April, 1986
|
38.
|
1071
|
20th December, 1986
|
39.
|
273
|
18th April, 1987
|
40.
|
74
|
06th February, 1988
|
41.
|
590
|
23rd July, 1988
|
42.
|
704
|
23rd September, 1989
|
43.
|
37
|
20th January, 1990
|
44.
|
623
|
06th October, 1990
|
45.
|
666
|
30th November, 1991
|
46.
|
383(E)
|
24th May, 1999
|
47.
|
219
|
17th July, 1999
|
48.
|
88
|
17th February, 2001
|
49.
|
54
|
08th February, 2003
|
50.
|
232
|
14th June, 2003
|
51.
|
405
|
22nd November, 2003
|
52.
|
67
|
6th March, 2004
|
53.
|
247
|
23rd July, 2005
|
54.
|
349
|
08th October, 2005
|
55.
|
204(E)
|
03rd April, 2006
|
56.
|
134
|
10th June, 2006
|
57.
|
567(E)
|
30th July, 2008
|
58.
|
297(E)
|
30th April, 2009
|
59.
|
544(E)
|
22nd July, 2009
|
60.
|
727(E)
|
7th October 2009
|
61.
|
12(E)
|
6th January, 2010
|
62.
|
57(E) Corrigendum
|
3rd February, 2010
|
63.
|
788(E)
|
29th September, 2010
|
64.
|
472(E)
|
21st June, 2011
|
65.
|
596(E)
|
28th July, 2012
|
66.
|
620 (E)
|
11th September, 2013
|
67.
|
691 (E)
|
17th October, 2013
|
68.
|
773(E)
|
11th December 2013
|
69.
|
11 (E)
|
31st December, 2013
|
70.
|
491(E)
|
15th June, 2015
|
71.
|
556(E)
|
15th July, 2015
|