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Central Acts and Rules Amended and Updated
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      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowances to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof, etc.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowance to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title.
      • 2. Definitions.
      • 3. Scope.
      • 4. Stevedoring Charges.
      • 5. License For Stevedores/Stevedoring.
      • 6. Change in Name, Constitution, etc. to be communicated.
      • 7. Validity/Renewal of License.
      • 8. Duties and Responsibilities of a Stevedore.
      • 9. Cancellation/Suspension of License.
      • 10. Appeal.
      • 11. Deployment of Workers From Port/License Holder or Outsider.
      • 12. Datum, Norms For Productivity etc.
      • 13. Training, Use of Modern Technology.
      • 14. Miscellaneous.
      • 15. Interpretation.
      • 16. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. PerFormance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of written Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations off Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test For Promotion, Confirmation in Certain Cases.
      • 23. Reversion Due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Extent of application.
      • 4. Conditions of eligibility.
      • 5. Interest-free advance.
      • 6. Amount of advance.
      • 7. Disbursement of advance.
      • 8. Recovery of advance.
      • 9. Accounts of advance.
      • 10. Interpretation of Regulations.
      • 11. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Distraint or arrest of vessels.
      • 5. Sale of distrained or arrested vessel.
      • 6. Liabilities of the buyer of the vessel.
      • 7. Repeal and Savings.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Dangerous or Hazardous Cargo.
      • 4. Classification of Dangerous or Hazardous Goods.
      • 5. General acceptability of ships carrying dangerous or hazardous containers into port.
      • 6. Restriction on entry of ships carrying certain classes and quantities of dangerous or hazardous cargo.
      • 7. Advance Notification.
      • 8. Berthing.
      • 9. Stacking of dangerous or hazardous cargo containers.
      • 10. Containers containing dangerous or hazardous cargo brought to International Container Transhipment Terminal, Port Container Freight Station etc.
      • 11. Special conditions to be followed for permitting transit of Class7 Cargo.
      • 12. Container brought in for customs examination in port by road or Roll On Roll Off Barges.
      • 13. Stuffing and destuffing of containers.
      • 14. Marking and Labeling.
      • 15. Stuffing Certificate.
      • 16. General advice on receipt of containers containing dangerous or hazardous cargo for stuffing or destuffing.
      • 17. Destuffing of dangerous or hazardous cargoes.
      • 18. Limit of dangerous cargo.
      • 19. Precautions to be taken by persons handling dangerous or hazardous cargo.
      • 20. Segregation of International Maritime Organization class containers.
      • 21. International Maritime Dangerous Goods Code to apply in the absence of specific provisions.
      • 22. Contraventions of regulations.
      • 23. Standard Operating Procedures.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. License and Inspection fees.
      • 4. Application for licence.
      • 5. Period of Construction of Jetties, Piers, Slipways.
      • 6. Maintenance of Jetties, Piers, Slipways.
      • 7. Removal of Jetties, Piers, Slipways.
      • 8. Cancellation of licence and taking control of jetties, slipways by the Board.
      • 9. Avoidance of obstruction to navigation.
      • 10. Security of the Jetty.
      • 11. Environmental protection.
      • 12. Fish landing.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without License.
      • 5. Criteria for issue of License.
      • 6. Issue of License.
      • 7. Validity and renewal of License.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, License holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and application.
      • 2. Commencement.
      • 3. Definitions.
      • 4. Object.
      • 5. Constitution of the Fund.
      • 6. Contribution to the Fund.
      • 7. Payment in the event of death while in service.
      • 8. Administration of the Fund.
      • 9. Accounts and audit.
      • 10. Interpretation.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Board not responsible for any act of or default of Port officials.
      • 4. Notice of the expected arrival of a vessels.
      • 5. Allotment, occupation and vacation of berths.
      • 6. Preferential allotment of berths in public interests.
      • 7. Refusal to allot a berth.
      • 8. Master to be in command of vessels.
      • 9. Orders, etc., of the Deputy Conservator to be carried out.
      • 10. Berthing of tankers in ballast at Dry Cargo Wharf Berths.
      • 11. Vessels to be under power or assisted by tugs.
      • 12. Supply of Lines, Hawsers, etc.
      • 13. Vessel to have sufficient number of crew and appliances on board.
      • 14. Anchors to be ready.
      • 15. Stowing of Anchors.
      • 16. Projection from a vessel's side.
      • 17. Master's etc. responsibility for accidents.
      • 18. Vessel lying outside the channel to be moved.
      • 19. Vessels to be upright while berthing or unberthing.
      • 20. Masters etc. to place his vessel into her berth.
      • 21. Masters, etc., to take all precautions on board to safeguard life or property.
      • 22. Mooring, unmooring and moving vessels in Port.
      • 23. Mooring to be done properly.
      • 24. Vessel to be in charge of competent persons.
      • 25. QuarterMaster or Seaman to be kept on deck.
      • 26. Vessels propeller not to be worked.
      • 27. Anchor or other gear dropped to be recovered.
      • 28. Vessel should be properly ballasted.
      • 29. Repairing vessels.
      • 30. Goods, etc. not to be allowed to fall.
      • 31. Penalty.
      • 32. Compliance with International Convention for the prevention of Pollution from Ships (MARPOL) Regulations.
      • 33. Access to vessels.
      • 34. Fire arms.
      • 35. Master etc. of vessels responsible for damage.
      • 36. Vessels lie at risk of Master etc.
      • 37. Master's etc. responsibility for acts of crew etc.
      • 38. Board not liable for delay, etc.
      • 39. Master of vessels to report, immediately, outbreak of fire, explosion, leak or collision.
      • 40. Under water repairs.
      • 41. The sinking of any boat in the Port to be reported.
      • 42. Lighters, boats and other craft to be beached only at places assigned.
      • 43. Boat and other craft not to make fast to quays, wharves or landing places.
      • 44. Cargo work in the Port under the Traffic Manager.
      • 45. Allocation of cranes or cargo handling equipments.
      • 46. Vessel to be moored before working cargo.
      • 47. Production of vessel's papers, cargo details etc.
      • 48. Loading and unloading of cargoes likely to foul wharves.
      • 49. Shifting of vessels from their berths.
      • 50. Vessel overlapping or double banked.
      • 51. Discharge of a vessel's cargo to be under the supervision of master, etc. or stevedore and their liabilities.
      • 52. Masters, etc., and stevedores working cargoes to provide proper lights on board.
      • 53. Making up on slings and cranes not to be used under vessel's coamings.
      • 54. Use of vessel winches.
      • 55. Discharge or loading of heavy package.
      • 56. Discharge of hazardous and fragile goods.
      • 57. Supply of labour by the Board for working goods.
      • 58. Storage and shipment of export goods.
      • 59. Responsibility for import goods.
      • 60. Responsibility only for quantity of goods received.
      • 61. Issue of receipt and remark list.
      • 62. Responsibility for lost or damaged goods.
      • 63. Delivery of goods.
      • 64. Detention of goods for freight etc.
      • 65. Opening of packages by the owners.
      • 66. Packages opened at owner's risk.
      • 67. Removal of goods not shipped by parties from wharf etc.
      • 68. Handling of International Maritime Organization Class I cargo (Explosives).
      • 69. Berthing of naval vessels having explosives on board.
      • 70. Warships not to carry out repairs while at berth.
      • 71. Handling of hazardous cargo.
      • 72. Petroleum vessels.
      • 73. Bulk oil vessel discharging and loading petroleum at the Port of Cochin.
      • 74. Distance between Petroleum vessels.
      • 75. Responsible officer to be on board.
      • 76. Other precautions.
      • 77. Packed petroleum and its products.
      • 78. Prevention of escape of petroleum.
      • 79. Master Etc. of petroleum vessel responsible for damage.
      • 80. Bunkering of vessel with liquid fuel.
      • 81. Quays etc., to be under the authority of the Traffic Manager.
      • 82. Public excluded from the Port premises except on business.
      • 83. Issue of Transaction Licence.
      • 84. Trespass.
      • 85. Undesirable.
      • 86. Ships officers and crew and passengers in transit.
      • 87. Admission of visitors.
      • 88. Onus of proof.
      • 89. Motor vehicles in Port premises.
      • 90. Permission to take photographs or videography in the Port.
      • 91. Working hours.
      • 92. Refund of charges.
      • 93. Entry or Removal of vehicles, equipments, tools, appliances or any other items.
      • 94. Destruction or damage to any of the Board's property.
      • 95. Dumping of Waste.
      • 96. Obstructing officers.
      • 97. Issue of Port clearance.
      • 98. Smoking etc.
      • 99. Accessibility of vessels to Port and Police officials.
      • 100. Board not responsible for loss or damage to goods under certain circumstances.
      • 101. Board not bound to find storage space for goods.
      • 102. Penalty.
      • 103. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Classification dangerous goods in Jawaharlal Nehru Port.
      • 4. Handling restriction for dangerous goods in Jawaharlal Nehru Port.
      • 5. Procedure for authorization for dangerous goods.
      • 6. Restriction on handling and storage of dangerous goods.
      • 7. Packing of Dangerous Goods.
      • 8. Marking, labelling and placarding.
      • 9. Responsible person to be in charge of operation.
      • 10. Split or spoiled packages or drums or receptacles etc. to do destroyed.
      • 11. Spill recovery and clean up of dangerous goods.
      • 12. Employment of children, intoxicated person and certain other persons.
      • 13. Special provisions against accident and exclusion of unauthorised persons.
      • 14. Obligation to take precautions.
      • 15. Responsibilities of the owner or agent or Master.
      • 16. Responsibilities of the Master.
      • 17. Responsibilities of barge owner or operator.
      • 18. Responsibilities of Transporter.
      • 19. Responsibility of the driver.
      • 20. General.
      • 21. Fencing of Storage Yard.
      • 22. Decontamination.
      • 23. Handling and storage of radioactive material (IMDG Code Class 7).
      • 24. Sealing, marking and labelling of containers containing dangerous goods.
      • 25. Stowage of dangerous goods in the terminal.
      • 26. Examination Area.
      • 27. Handling of dangerous goods container in the Import direction.
      • 28. Penalties.
      • 29. Notice of accident.
      • 30. Inquiry.
      • 31. Power to Exempt.
      • 32. Change.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot Service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass Examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Duties of Pilots.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and the Shore Station.
      • 15. Operational Control of Pilots.
      • 16. Boarding inward bound - vessels, etc.
      • 17. Power to direct Pilots to take charge of a Vessel of higher tonnage in certain circumstances.
      • 18. Harbour Master to Regulate Attendance of Pilots on Vessels.
      • 19. Pilots to obey the order of the Authority.
      • 20. Pilots Behaviour.
      • 21. Pilots to obtain certificate of service performed by them.
      • 22. Pilots to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's Inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessel.
      • 30. Pilots to report on landing.
      • 31. Pilots not to bring vessels into dock when the signal is against him.
      • 32. Pilots when on duty to carry with them their licence, etc.
      • 33. Loss of Licence.
      • 34. Pilots to give information of any alterations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilots to ascertain quarantine and security compliance.
      • 37. Log Book to be kept at control (Signal) station.
      • 38. Senior Pilots to give instructions to subordinate Pilots, Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Pilot's uniform.
      • 42. Pilot to be provided with proper food and resting accommodation.
      • 43. Interpretation.
      • 44. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Issue of stevedoring licenses.
      • 5. Production of evidence of capacity to do stevedoring work.
      • 6. Duties and responsibilities of stevedore.
      • 7. Applications for grant/renewal of licence.
      • 8. Power of Chairman to suspend a licence pending enquiry.
      • 9. Cancellation, suspension of licence.
      • 10. Appeal.
      • 11. Deployment of workers form Port/Licence holder or Outside.
      • 12. Datum, Norms for Productivity, etc.
      • 13. Training, use of Modern Technology.
      • 14.
      • 15. Repeal.
      • 1. Short Title.
      • 2. Eligibility.
      • 3. Definitions.
      • 4. Medical Attendance.
      • 5. Medical Treatment.
      • 6. Other Medical Facilities.
      • 7. Procedure for sanctioning claims for Reimbursement of medical attendance/ Treatment charges.
      • 8. Medical Advance.
      • 9. Concessions for Families.
      • 10. T.A. for Medical Attendance & Treatment.
      • 11. Procedure for payment to approved hospital.
      • 12. Interpretation.
      • 13. Power to relax.
      • 14. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for Stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager or General Manager (Traffic).
      • 12. Deployment of workers of Board, Dock Labour Board, licence holder or other sources.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1. Zone "A" shall comprise the area falling within the following limits, namely
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing Rules to continue.
      • 5. Form of receipt.
      • 6. Period of Notice.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Fees payable.
      • 4. Payment of travelling allowances.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Frequency of meetings.
      • 4. Calling of special meetings.
      • 5. Circulation of agenda papers.
      • 6. Discussion of items not included in the agenda.
      • 7. Poll.
      • 8. Minutes of the meeting.
      • 9. Adjournment of meetings.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Constitution of Board of Trustees
      • 4. First Board of Trustees
      • 5. Board to be body corporate
      • 6. Disqualification for office of Trustee
      • 7. Term of office of Trustees
      • 8. Vacation of office of Trustees
      • 9. Eligibility of Trustee for re-appointment or re-election
      • 10. Filling of vacancies in office of Trustee
      • 11. Saving provision for appointment of Trustee by Central Government after prescribed period
      • 12. Power of Central Government to extend time for election or appoint Trustees in default of election
      • 13. Term of office in case of certain Trustees
      • 14. Absence of Chairman and Deputy Chairman
      • 14-A. Acting Chairman or Deputy Chairman
      • 15. Conditions of service of Chairman and Deputy Chairman
      • 16. Meetings of Board
      • 17. Committees of Board
      • 18. Fees and allowances payable to Trustees
      • 19. Restriction of power of Trustees to vote in certain cases
      • 20. Defects in appointments or election not to invalidate acts, etc
      • 21. Delegation of powers
      • 22. Duties of Chairman and Deputy Chairman
      • 23. Schedule of Board's staff
      • 24. Power to make appointments
      • 25. Power to promote, grant leave, etc., to employees of Board
      • 26. Consulting Engineer to Board
      • 27. Power to create posts
      • 28. Power to make regulations
      • 29. Transfer of assets and liabilities of Central Government, etc., to Board
      • 30. Existing rates, etc., to continue until altered by Board
      • 31. Repayment of capital with interest
      • 32. Procedure when immovable property cannot be acquired by agreement
      • 33. Contracts by Board
      • 34. Mode of executing contracts on behalf of Board
      • 35. Power of Board to execute works and provide appliances
      • 35-A. Power with respect to landing places and bathing ghats
      • 36. Power of Board to undertake certain works
      • 37. Power of Board to order sea-going vessels to use docks, wharves, etc
      • 38. If accommodation sufficient, all sea-going vessels compelled to use docks, wharves, etc
      • 39. Power to order vessels not to come alongside of, or to be removed from, docks, wharves, etc
      • 40. Power of Central Government to exempt from obligation to use docks, wharves, etc
      • 41. Board to declare when vessels other than sea-going vessels compelled to use docks, wharves, etc
      • 42. Performance of services by Board or other person
      • 43. Responsibility of Board for loss, etc., of goods
      • 44. Accommodation to be provided for customs officers in wharves, etc., appointed under Sea Customs Act
      • 45. Dues at customs wharves, etc
      • 46. Power to permit erection of private wharves, etc., within a port subject to conditions
      • 47. Compensation payable in certain cases where use of any private wharf, etc., rendered unlawful
      • 47-A. Constitution and incorporation of Tariff Authority for Major Ports
      • 47-B. Term of office, conditions of service, etc., of Chairperson and other Members
      • 47-C. Disqualification for the office of Chairperson and Member
      • 47-D. Removal, etc., of Chairperson and Members
      • 47-E. Meetings
      • 47-F. Authentication of all orders and decisions of the Authority
      • 47-G. Vacancy, etc., not to invalidate proceedings of the Authority
      • 47-H. officers and employees of the Authority
      • 48. Scales of rates for services performed by Board or other person
      • 49. Scale of rates and statement of conditions for use of property belonging to Board
      • 49-A. Fees for pilotage and certain other services
      • 49-B. Fixation of port-dues
      • 50. Consolidated rates for combination of services
      • 50-A. Port-due on vessels in ballast
      • 50-B. Port-due on vessels not discharging or taking in cargo
      • 50-C. Publication of orders of Authority
      • 51. Power to levy concessional rates in certain cases
      • 52. Prior sanction of Central Government to rates and conditions
      • 53. Exemption from, and remission of rates or charges
      • 54. Power of Central Government, to require modification or cancellation of rates
      • 55. Refund of overcharges
      • 56. Notice of payment of charges short-levied or erroneously refunded
      • 57. Authority not to lease rates without sanction
      • 58. Time for payment of rates on goods
      • 59. Board's lien for rates
      • 60. Ship-owner's lien for freight and other charges
      • 61. Sale of goods after two months if rates or rent are not paid or lien for freight is not discharged
      • 62. Disposal of goods not removed from premises of Board within time limit
      • 63. Application of sale proceeds
      • 64. Recovery of rates and charges by distraint of vessel
      • 65. Grant of port-clearance after payment of rates and realisation of damages, etc
      • 66. Power to raise loans
      • 67. Port Trust securities
      • 68. Right of survivors of joint or several payees of securities
      • 69. Power of one or two or more joint holders to grant receipts
      • 70. Indorsements to be made on security itself
      • 71. Indorser of security not liable for amount thereof
      • 72. Impression of signature on securities
      • 73. Issue of duplicate securities
      • 74. Issue of converted, etc., securities
      • 74-A. Recognition as holder of Port Trust securities in certain cases
      • 74-B. Legal effect of recognition by the Board under section 74-A
      • 75. Discharge in certain cases
      • 76. Power of Board to make regulations
      • 77. Place and currency of loans raised by Board
      • 78. Security for loans taken out by Board
      • 79. Remedies of Government in respect of loans made to Boards
      • 80. Power of Board to repay loans before due date
      • 81. Establishment of sinking fund
      • 82. Investment and application of sinking fund
      • 83. Examination of sinking fund
      • 84. Power of Board to raise loans on short-term bills
      • 85. Power of Board to take temporary loans or overdrafts
      • 86. Power of Board to borrow money from International Bank for Reconstruction and Development or other foreign institutions
      • 87. General account of port
      • 88. Application of moneys in general account
      • 89. Power to transfer moneys from general account to pilotage account and vice versa
      • 90. Establishment of reserve funds
      • 91. Power to reserve Port Trust securities for Board's own investments
      • 92. Prior sanction of Central Government to charge expenditure to capital
      • 93. Works requiring sanction of Board or Central Government
      • 94. Powers of Chairman as to execution of works
      • 95. Power of Board to compound or compromise claims
      • 96. Writing off losses
      • 97. Powers, etc., of Board as Conservator or Body appointed under section 36 of Indian Ports Act
      • 98. Budget estimates
      • 99. Preparation of supplemental estimate
      • 100. Re-appropriation of amounts in estimate
      • 101. Adherence to estimate except in emergency
      • 102. Accounts and audit
      • 103. Publication of audit report
      • 104. Board to remedy defects and irregularities pointed out in audit report
      • 105. Central Government to decide difference between Board and auditors
      • 106. Administration report
      • 107. Submission of statements of income and expenditure to Central Government
      • 108. Power of Central Government to order survey or examination of works of Board
      • 109. Power of Central Government to restore or complete works at the cost of Board
      • 110. Power of Central Government to supersede Board
      • 110-A. Power of Central Government to supersede the Authority
      • 111. Power of Central Government to issue directions to Board
      • 112. Every person employed by the authority of this Act to be a public servant
      • 113. Penalty for contravention of sections 37, 38, 40 and 41
      • 114. Penalty for setting up wharves, quays, etc., without permission
      • 115. Penalty for evading rates, etc
      • 116. Recovery of value of damage to property of Board
      • 117. Other offences
      • 117-A. Person interested in contracts, etc., with the Board to be deemed to have committed an offence under section 168 of the Indian Penal Code
      • 118. Cognizance of offences
      • 119. offences by companies
      • 120. Limitation of proceedings in respect of things done under the Act
      • 121. Protection of acts done in good faith
      • 122. Power of Central Government to make rules
      • 123. General power of Board to make regulations
      • 123-A. Power of Authority to make regulations
      • 124. Provisions with respect to regulations
      • 125. Power of Central Government to direct regulations to be made or to make regulations
      • 126. Power of Central Government to make first regulations
      • 127. Posting of certain regulations, etc
      • 128. Saving of right of Central Government and municipalities to use wharves, etc., for collecting duties and of power of Customs officers
      • 129. Application of certain provisions of the Act to aircraft
      • 130. Power to evict certain persons from the premises of Board
      • 131. Alternative remedy by suit
      • 132. Requirements as to publication of notifications, orders, etc., in the official Gazette
      • 133. Repeal
      • 134. Power to remove difficulties
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Establishment of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Investment of the Fund.
      • 8. Interpretation.
      • 1. Short title and commencement.
      • 2. Applications.
      • 3. Definitions.
      • 4. Eligibility.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22. Hostel subsidy.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30. Interpretation of regulations.
      • 31. Repeal and savings.
      • 32. Central government orders/instructions /rules to be followed in the application of these regulations.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of notice.
      • 1. Short Title And Application.
      • 2. Definitions.
      • 3. Fees Payable.
      • 4. Payment Of Travelling Allowances.
      • 1. Short Title and Application.
      • 2. Definitions.
      • 3. Frequency of Meetings.
      • 4. Calling of Special Meetings.
      • 5. Circulation of the Agenda Papers.
      • 6. Discussion of items not included in the Agenda.
      • 7. Poll.
      • 8. Minutes of the Meeting.
      • 9. Adjournment of Meetings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Pilot boarding or disembarkation at the entry point of the Port including identification of Pilot Launch or Vessel.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and Shore Station.
      • 15. Operation Control of Pilots.
      • 16. Boarding Inward bound vessels, etc.
      • 17. Power to direct Pilots to take charge of a vessel of higher tonnage in certain circumstances.
      • 18. Regulation of Pilots on vessels.
      • 19. Pilots to obey the orders of the authority.
      • 20. Pilot's behaviour.
      • 21. Pilots to obtain certificate of services performed by them.
      • 22. Pilot to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessels.
      • 30. Pilots to report on landing.
      • 31. Pilot not to bring vessels into dock when the signal is against him.
      • 32. Pilot when on duty to carry with him his licence, etc.
      • 33. Loss of licence.
      • 34. Pilots to give information of any alternations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilot to ascertain quarantine and security compliance.
      • 37. Log book to be kept at Control Station.
      • 38. Senior Pilots to give instructions to Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Uniform.
      • 42. Interpretation.
      • 43. Repeal and Savings.
      • 1. Short Title.
      • 2. Definitions.
      • 3.1.
      • 4. Duties and Responsibilities of a Stevedore.
      • 5. Submission of Application.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13. Appeal.
      • 14. Deployment of Workers From Port/ DLBS/ License Holder or Outside.
      • 15. Training, Use of Modern Technology.
      • 16.
      • 17. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Ceiling of the Fund.
      • 8. Investment of the Fund.
      • 9. Interpretation.
      • 1.0 Short Title and Commencement.
      • 2.0 Application.
      • 3.0
      • 4.0 Definitions.
      • 5.0 Classification of Dangerous Goods.
      • 6.0 Arrival of the vessel.
      • 7.0 Deposit.
      • 8.0 Grant of Permit.
      • 9.0 Commencement of cargo handling.
      • 10.0 Responsibilities of the Master.
      • 11.0 Responsibilities of Owner/ Agent.
      • 12.0 Obligation to take precautions.
      • 13.0 Determination of Categories of new Substances.
      • 14.0 Responsibility of Barge Owner/Operator.
      • 15.0 General Provisions.
      • 16.0 Power to exempt.
      • 17.0 Penalties.
      • 18.0
      • 19.0
      • 20.0
      • 21.0
      • 22.0 Precautions for Handling of Cylinders.
      • 23.0
      • 24.0
      • 25.0
      • 26.0
      • 27.0
      • 28.0
      • 29.0 Definition.
      • 30.0
      • 31.0
      • 32.0
      • 33.0
      • 34.0
      • 35.0
      • 36.0
      • 37.0
      • 38.0
      • 39.0
      • 40.0 Definition.
      • 41.0
      • 42.0
      • 43.0
      • 44.0
      • 45.0
      • 46.0
      • 47.0
      • 48.0
      • 49.0
      • 50.0
      • 51.0
      • 52.0 Definition.
      • 53.0
      • 54.0
      • 55.0
      • 56.0
      • 57.0
      • 58.0
      • 59.0
      • 60.0
      • 61.0
      • 62.0
      • 63.0
      • 64.0
      • 65.0
      • 66.0
      • 67.0
      • 68.0
      • 69.0 Definition.
      • 70.0
      • 71.0
      • 72.0
      • 73.0
      • 74.0
      • 75.0
      • 76.0
      • 77.0
      • 78.0
      • 79.0
      • 80.0 De-Contamination.
      • 81.1
      • 82.0 Definition.
      • 83.0
      • 84.0
      • 85.1
      • 86.0 Definition.
      • 87.0
      • 88.0
      • 89.0
      • 90.0
      • 91.0
      • 92.0
      • 93.0
      • 94.0
      • 95.0
      • 96.0 Definition.
      • 97.0
      • 98.0
      • 1. Short Title And Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in certain cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and HOC appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of appointment order.
      • 18. Payment of Travelling Allowance for attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or reversion of employees on probation.
      • 22. Departmental Test for Promotion, Confirmation in certain cases.
      • 23. Reversion due to failure in departmental test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of selection for promotion.
      • 28. Adhoc appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal And Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope/Period of Issue/Renewal of Stevedoring License.
      • 4. Stevedoring Charges.
      • 5. License for Stevedores/Stevedoring.
      • 6. Production of evidence of stevedoring work done.
      • 7. Issue of new stevedoring License.
      • 8. Duties and responsibilities of stevedore.
      • 9. Change in name/constitution etc. to be communicated.
      • 10. Validity/Renewal of licence.
      • 11. Power of Chairman to suspend a licence pending enquiry.
      • 12. Cancellation/Suspension of Licence.
      • 13. Appeal.
      • 1.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1.
      • 2.
      • 1.
      • 2.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of responsibility.
      • 1. Short Title and Commencement.
      • 2. Definition.
      • 3. Scope.
      • 4. Issue of Stevedoring Licence.
      • 5. Production of Evidence of Stevedoring work done/Capacity to do such work.
      • 6. Duties and responsibilities of stevedores.
      • 7. Application for grant/renewal of licence.
      • 8. Suspension of Licenses.
      • 9. Appeal.
      • 10.
      • 11. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of traffic manager.
      • 12. Deployment of workers of Board, management committee, Paradip Port, licence holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title.
      • 2. Fees payable.
      • 3. Payment of travelling allowances.
      • 1. Short title and commencement.
      • 2. Frequency of meetings.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda papers.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short Title and Commencement.
      • 2. Extent of Application.
      • 3. Contribution.
      • 4. Registration.
      • 5. Scope.
      • 6. Expenditure on the Regulations.
      • 7. Penalty.
      • 8. Miscellaneous.
      • 9. Interpretation.
      • 10.
      • 1. Short title.
      • 2. Scope & Applicability.
      • 3. Definitions.
      • 4. Issue of Stevedoring license.
      • 5. Duties and responsibilities of stevedore.
      • 6. Stevedoring Charges.
      • 7. Validity/Renewal of license.
      • 8. Change in name, constitution, etc. to be communicated.
      • 9. Cancellation/Suspension of Stevedoring License.
      • 10. Appeal.
      • 11. Other Miscellaneous.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Issue of Stevedoring and Shore Handling License.
      • 5. Validity and Renewal of Stevedoring and Shore Handling License.
      • 6. Migration to the New Stevedoring and Shore Handling Scheme.
      • 7. Change in the name, constitution, to be communicated.
      • 8. Stevedoring and Shore Handling Charges.
      • 9. Duties and responsibilities of Stevedoring and Shore Handling Agent.
      • 10. Cancellation or Suspension of license.
      • 11. Appeal.
      • 12. Deployment of workers from Port/CHD/License Holder or outside.
      • 13. Performance Norms.
      • 14. Training, Use of Modern Technology.
      • 15. Interpretation.
      • 1. Short Title and Commencement.
      • 1. Short title and commencement.
      • 2.

The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008

Published vide Notification No. G.S.R. 17(E), 7th January, 2009

Last Updated 24th August, 2018 [act2498]

Ministry of Shipping, Road Transport and Highways

(Ports Wing)

G.S.R. 17(E). - In exercise of the powers conferred by Sub-Section (1) of Section 124, read with Sub-Section (1) of Section 132 of the Major Port Trusts Act, 1963, (38 of 1963), the Central Government hereby approves the framing of the revised Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008, as set out in the Schedule annexed to this Notification.

2. The said Regulation shall come into effect from the date of publication of this Notification in the Official Gazette.

Schedule

Chennai port Trust

In exercise of the Powers conferred by section 28 of the Major port Trust Act, 1963 (38 of 1963), the Board of Trustees of Chennai Port with the approval of the Central Government as required under sub-section (1) of section 124 of the said Act, hereby frames the revised regulations of Chennai Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2008.

1. (i) These Regulations may be called the Chennai Port Trust Employees' (Recruitment, Seniority and Promotion) Regulation, 2008.

(ii) They shall come into force with effect from the date of publication in the Gazette of India.

2. In the schedule to the Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations 2008 the following entries shall be included:

Schedule

Recruitment Rules of 54 Categories of Class I Cadre.

Foot Note: The existing recruitment Rules in respect of Class II, III and IV employees will be in force for recruitment till the cadre restructuring of the above is completed and published in the Gazette of India.

Schedule

Chennai Port Trust

Chennai Port Trust Employees' (Recruitment, Seniority and Promotion) Regulations, 2008

In exercise of the powers conferred by section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Board of Trustees of Chennai Port hereby makes the following regulations namely:

1. Short Title and Commencement. - (1) These Regulations may be called the Chennai Port Trust Employees' (Recruitment, Seniority and Promotion) Regulations, 2008.

(2) They shall come into force on the date of publication of the approval of the Central Government as required under the provisions of Section 124 and 132 of the Major Port Trusts Act, 1963 in the Gazette of India.

2. Application. - These Regulations shall apply to all posts created under section 27 of the Act under the Board including those covered by clause (a) of sub-section (1) of section 24 of the Act.

3. Definitions. - In these regulations unless the context otherwise requires:

(a) "Act" means the Major Port Trusts Act, 1963 (38 of 1963).

(b) "Analogous post" means a post of which the duties and level of responsibilities and the pay ranges are comparable to those of the post to which selection is to be made.

(c) "Appointing Authority" in relation to any grade or post means the authority empowered under the Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988 to make appointment to that grade or post.

(d) "Board", "Chairman", "Deputy Chairman" and "Head of Department" have the meanings respectively assigned to them under the Act.

(e) "Class-I Post", "Class-II Posts", "Class-III posts" and "Class-IV posts" shall have the same meaning as assigned to them in Regulation 4 of the Madras Port Trust Employees' (Classification, Control and Appeal) Regulation, 1988.

(f) "Departmental Promotion Committee's" means a Committee constituted from time to time under Regulation 26 for the purpose of making recommendation for promotion to or confirmation to any grade or post.

(g) "Direct Recruit" means a person recruited on the basis of a competitive examination or test and/or interview by service Selection Committee.

(h) "Employee" means an employee of the Board to whom these Regulations apply.

(i) "Grade" means any of the grades specified in the Schedule of Employees Prepared and sanctioned under Section 23 of the Act.

(j) "lien" means the title of an employee to hold on regular basis, either immediately or on the termination of a period or periods of absence, a post to which he has been appointed on regular basis and on which he is not on probation.

    Provided that the title to hold a regular post shall be subject to the condition that the junior-most person in the grade will be liable to be reverted to the lower grade if the number of persons so entitled is more than the posts available in that grade.

(k) "Permanent Employee" means an employee who has been substantively appointed to a permanent post.

(l) "Schedule" means the Schedule appended to these Regulations.

(m) "Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in Clauses (24) and (25) of article 366 of the Constitution of India.

(n) "Select List" in relation to any grade or post means the select list prepared in accordance with regulation 13 for that grade or post.

(o) "Selection Post" means a post declared as such under regulation 5 of these Regulation.

(p) "Services Selection Committee" means the Committee constituted under regulation 12 for the selection of candidates by means of a written test, a trade test and/or interview for appointment to posts reserved for direct recruitment.

(q) "Temporary Employee" means an employee holding a temporary post or officiating in a permanent post or on probation in his appointment in the service of the Board.

[(r) "Regular Service" in relation to any grade means the period or periods of service in that grade rendered after selection and appointment thereto under the regulations according to the prescribed procedure for regular appointment to that grade and includes any period or periods:

(i) Taken into account for the purpose of seniority in case of those already in service at the time of notification of regulations;

(ii) During which an employee would have held a post in that grade but for being on leave or otherwise not being available for holding such posts.]

4. Manner of Appointment. - All appointments to the posts to which these regulations apply shall be made in accordance with the provisions of these regulations. Appointment may be made either by promotion or by absorption or deputation or direct recruitment. Deputation will be of employees from the Major Port, Central Government, State Governments, autonomous Bodies, Government Companies fulfilling the criteria of eligibility prescribed for the post. [The normal period of deputation is 3 years which is extendable to 4 years. In exceptional circumstances, this can be extended to 5 years by the Central Government in case of a post, the incumbent of which is regarded as the Head of a Department; and in the case of any other post below the level of Head of Department by the Chairman.]

Provided that the appointment in respect of posts treated as Heads of Department and posts one level below the HOD, all the vacancies shall be filled by 'Composite method of recruitment' i.e. through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts fulfilling the criteria of eligibility prescribed in the schedule annexed to the regulation.

5. Schedules. - The manner of appointment i.e. whether by direct recruitment or by departmental promotion on absorption or deputation, the qualification, age, education, training, requirement of experience, classification of posts as selection posts or non-selection posts and other matters connected with the appointments to various posts shall be shown in the Schedule annexed to these Regulations in respect of Class-I posts. In respect of Class-II, Class-III and Class-IV posts, the manner of appointment shall be as laid down by the Board from time to time. The Schedule shall also show the authorised permanent and temporary strength of the various grades as shown in the Schedule of Employees prepared under the provisions of Section 23 of the Major Port Trusts Act, 1963. The strength is liable to change from time to time under the provisions of Section 27 of the Major Port Trusts Act, 1963. The eligibility requirements prescribed for direct recruitment will apply in the case of promotion to the extent mentioned in Column 9 of the schedule and requirement of experience for promotion will be as prescribed in Column 12 of the schedule.

Provided that the prescribed upper age limits may be relaxed by the Central Government in case of HODs and by Chairman in all other cases for reason to be recorded in writing for direct recruitment / absorption / deputation as under:

(i) up to 5 years where the minimum experience prescribed is 10 years or more and upto 3 years where the minimum experience prescribed is 5 to 9 years.

(ii) In the case of a candidate who is ex-servicemen, i.e. ex-employee of India's Defence Forces, and who has put up in not less than 6 months continuous service in the Defence Forces, upto the extent of the service rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-servicemen and dependents of those killed in action and upto the extent of the service rendered by him in the Defence Forces, where the vacancy to be filled is an unreserved vacancy; and

(iii) in the case of a candidate belonging to the Scheduled Castes or the Scheduled Tribes or other backward classes in accordance with such orders as the Central Government may issue from time to time in this regard.

    Provided further that the requirement of experience is relax able at the discretion of the Central Government in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes if at any stage of selection the Central Government is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the posts reserved for them.

6. Roster of Vacancies. - A roster shall be maintained for each grade to show whether a particular vacancy should be filled by direct recruitment or promotion. However, if a vacancy which is reserved for direct recruitment cannot be filled by direct recruitment, it may be filled by promotion and the next vacancy shall be filled by direct recruitment. Similar practice can be followed in the cases of a vacancy reserved for promotion but cannot be filled by promotion method.

7. Reservation. - (1) Orders issued by the Central Government from time to time for reservation of posts under it, whether to be filled by direct recruitment or promotion in favour of the Scheduled Castes and the Scheduled Tribes shall apply mutandis to all appointments covered by these Regulations.

(2) Orders issued by the Central Government from time to time for the reservation of posts under it, in favour of other backward classes, ex-servicemen and dependents of those killed in action, Sportsmen and physically handicapped persons shall also apply mutatis mutandis to appointments covered by these Regulations and to which direct recruitment is made.

8. Nationality, Character, Physical Fitness etc. for Direct Recruitment. - (1) In order to be eligible for direct recruitment to any grade or post, a candidate must be:-

(a) a Citizen of India or

(b) a subject of Nepal; or

(c) a subject of Bhutan; or

(d) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India; or

(e) a person of Indian origin who has migrated from Pakistan, Burma, Srilanka or the East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire and Ethopia and Vietnam with the intention of permanently settling in India.

Provided that a candidate belonging to category (a) shall produce such proof of his nationality as the Chairman may, from time to time require. Provided further that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.

Provided also that a candidate in whose case the proof of nationality or a certificate of eligibility is necessary may be provisionally appointed pending the production by him of the necessary certificate in his favour from the Central Government, as the case may be. In such cases the provisional appointment shall not exceed a period of one year.

(2) The Chairman may, with the prior approval of the Central Government, modify or waive any of the requirements of sub-regulation (1) when an appointment for work of a special nature is to be made and it is not practicable to obtain a suitable candidate who fulfils the requirements of these regulations.

(3) No person,

(a) who has entered into or contracted a marriage with 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 grade or post to which these regulations apply.

Provided that the Central Government in case of HODs and Chairman in all other cases may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing except any person from the operation of this sub-regulation.

(4) A candidate must satisfy the appointing authority that his character and antecedents are such as to make him suitable for appointment to any grade or post. No candidate who has been convicted by a Court of Law for an offence involving moral turpitude or who has been adjudged as an insolvent shall be eligible for appointment to a grade or post.

(5) A candidate shall be in good mental and physical health and free from any physical defects likely to interfere with the discharge of his duties as an employee of the Board. A candidate who, after such physical examination as the Central Government in case of HODs and Chairman in all other cases may specify, is found not to satisfy those requirements, shall not be appointed.

(6) If any question arises whether a candidate does not satisfy all or any of the requirements of this regulations, the same shall be decided by the Central Government in case of HODs and Chairman in all other cases.

[9. Eligibility of Existing Employees for direct recruitment. - When the posts required to be filled by direct recruitment are advertised, employees of the Board of any Major Port Trust possessing the prescribed qualifications and experience may also apply:

Provided that the age limit in such cases shall not exceed fifty five years.]

10. Advertisement of Vacancies. - (1) Vacancies of Class-III and Class-VI posts to be filled by direct recruitment shall be notified to the local Employment Exchange. In case sufficient number of eligible and suitable candidates are not available, the vacancies be advertised in Newspapers published within the State. Class-I and Class-II posts intended to be filled by direct recruitment shall be advertised in national and local dailies and/or Employment News.

(2) The crucial date for determining the qualification, experience and age shall be the first day of the month in which the post is notified/advertised unless otherwise specified.

11. Conduct of written Skill Tests in Certain Cases. - The Appointing Authority may decide whether a written or a skill test or both should be held and also name the officers who should hold the said test and the manner in which the test should be held and other details thereof. It shall be open to the Appointing Authority to engage a consultant or a firm of consultants to conduct a written or skill test.

12. Services Selection Committee. - (1) There shall be a Service Selection Committee for each grade or post, as mentioned in sub-regulation (2) to conduct interviews of eligible candidates for making selection of candidates for appointment to different posts by direct recruitment.

(2) The category of posts and the composition of the Services Selection Committees referred to in sub-regulation (1) shall be the following, namely:-

(a) For HODs

[(i) Joint Secretary of the Ministry of Shipping looking after the charge of PHRD

Chairman]

(ii) Chairman/Dy. Chairman of the Port

Member

(iii) Any other Port Chairman or an Officer having Member wide experience in the filed to be nominated by the Ministry of Shipping

Member

(iv) Representative of SC/ST and OBCs nominated by the Ministry of Shipping.

Member

(b) For Class-I posts

(i) Chairman

Chairman

(ii) Dy. Chairman

Member

(iii) HOD in charge of the Department in which the vacancy occurs

Member

(iv) HOD. in charge of General Administration Department Member


(v) Representative of SC/ST and OBCs nominated bY the Chairman.

Member

(c) For Class-II posts

(i) Dy. Chairman

Chairman

(ii) Head of the Department in which the vacancy arises

Member

(iii) HOD in charge of General Administration Department

Member

(iv) Representative of SC/ST and OBCs nominated by the chairmen.

Member

(d) For Class-III and IV posts (Common categories)

(i) Dy. Chairman or in his absence, HOD nominated by the chairman of the Board.

Chairmen

(ii) HOD in charge of General Administration Department

Member

(iii) A Senior officer in the grade not below Rs 160000-400-20800 to be nominated by the Chairman.

Member

(iv) Representative of SC/ST and OBCs nominated by the chairman.

Member

(e) For Class-III and IV posts (Uncommon categories)

(i) HOD, where the vacancy arises

Chairman

(ii) HOD in charge of General Administration Department

Member

(iii) A senior officer of the concerned Division in the grade not below Rs 16000-400-20800 to be nominated by the Chairman.

Member

(iV) Representative of SC/St and OBCs nominated by the Chairman.

Member

The Appointing Authority may also nominate any person not in the service of the Board to be a member of a Services Selection Committee if such a person is specialized in the relevant field. Where any member of the Services Selection Committee is not available, the Appointing Authority may nominate another officer of appropriate level in his place to attend the meeting.

(3) Where the recruitment to vacancies in grades common to more than one department is made in a common selection, the composition of the Committee shall be decided by the Chairman in each case.

13. Select List. - The Services Selection Committee may recommend, in the order of merit, as adjudged by it, the names of the selected candidates to be kept on a select list for consideration of appointment to posts earmarked for direct recruits. Such a list shall be deemed to be valid for a period of 12 months from the date on which the list is approved by the Appointing Authority. It is open to the Appointing Authority to extend the validity of the list for a period not exceeding six months or until a fresh select list is approved whichever is earlier.

14. Consideration of Recommendations off Services Selection Committee and Adhoc Appointments. - All appointments by direct recruitment shall be made by the appointing authority on the recommendations of the concerned Services Selection Committee.

Provided that it shall be open to the Appointing Authority, for reasons to be recorded in writing, not to accept the recommendations of Service Selection Committee.

Provided further that where the Appointing Authority is an authority subordinate to the Chairman and the authority disagrees with the such recommendations in any case, it shall record its reasons for such disagreement and submit the case to the Chairman who shall decide the same.

Provided also that in the case of a purely temporary post, a leave vacancy or a vacancy earmarked for direct recruitment requiring immediate filing up, the Chairman may appoint a person who is eligible to fill the vacant post for a period of six months at a time and not exceeding one year on adhoc basis subject to the condition that:

(1) Adhoc Appointment, where unavoidable, should be made only strictly subject to fulfilling the qualifications, experience provided in the RRs.

(2) Total period of appointment to temporary post will not exceed the tenure of the post.

(3) In other cases, the temporary appointment should be replaced by a regular appointment from the Select List as soon as possible.

15. Canvassing support a disqualification. - Any endeavour on the part of a person to canvas support by direct or indirect method for appointment to a post or for promotion to a higher post shall disqualify him for the appointment or promotion.

16. Suppression of facts a disqualification. - Any candidate who is found to have knowingly furnished any particulars which are false or have suppressed material information of a character, which if known would ordinarily have debarred him from getting an appointment to a grade or post, is liable to be disqualified, and, if appointed, to be dismissed from Service.

17. Cancellation of Appointment Order. - If a candidate selected for the post earmarked for direct recruits fails to join duty within the date mentioned in the offer of appointment and where no such date is mentioned, within 30 days of the date of issue of the offer of appointment or within such extended period as the Appointing Authority may agree, the offer of appointment shall be deemed to have been cancelled.

18. Payment of Travelling Allowance for Attending Interview. - In the case of posts filled by direct recruitment all journeys which the candidate (including persons already in the Service of the Board) may have to perform for the purpose of written and practical tests or interviews shall be at their own cost. However, candidates belonging to Scheduled Castes or the Scheduled Tribes called for written or trade Tests or interview shall be granted travelling allowance equal to I Class rail fare by shortest practicable route both ways on production of proof to the effect that he has actually performed the inward journey.

19. Probation Period. - (1) Every person appointed to a post by direct recruitment or promotion or absorption shall, subject to the provisions of sub-regulation (2) and (3), be on probation for a period of two years except in case of persons appointed on absorption basis through composite method of recruitment in the posts of HODs and Deputy HODs carrying the scales of pay of Rs. 16000-400-20800 and above.

Provided that where the appointment itself is for a period specified in the appointment order, such appointment shall stand terminated on the expiry of such period, unless such period is extended by the Appointing Authority.

Provided that, when the appointment is made by the direct recruitment and the post carries a scale of pay, the maximum of which does not exceed Rs.11975/-, the period of probation shall be one year.

Provided that, there shall not be any probation in case of appointment by promotion within Class III and Class IV grades.

Provided further that, if an employee on promotion to a grade or a post is appointed to officiate in a higher grade or posts, he shall be eligible to count the duration of his appointment to a higher grade or posts to complete probation in his lower grade or post. Similarly, if an employee has previously been aPPointed to officiate in a grade or post, he may on appointment to the similar grade or post on probation will be eligible to count such officiating period (excluding adhoc service) to complete probation in the grade or post.

(2) The period of probation may, if the Appointing Authority deems fit, be extended for a specific period at a time, but the total period of such extensions shall not, save where any extension is necessary by reason of any departmental or legal proceedings pending against the employee, exceed one year.

(3) During the period of his probation an employee may be required to undergo such departmental training and pass such departmental tests as the appointing authority may, from time to time specify in this behalf.

20. Confirmation of Employees on Probation. - (1) General

(i) Confirmation will be made only once in the service of an employee which will be in the entry grade.

(ii) Confirmation is relinked from the availability of permanent vacancy in the grade. In other words an officer who has successfully completed the probation may be considered for confirmation.

(2) Confirmation in the grade to which initially recruited

(i) As at present, the appointee should satisfactorily complete the probation.

(ii) The case will be placed before DPC (for confirmation)

(iii) A specific order of confirmation will be issued when the case is cleared from all angles.

(3) On Promotion

(i) If the recruitment rules do not prescribe any probation, an officer promoted on regular basis (after following the prescribed DPC, etc., procedure) will have all the benefits that the person confirmed in that grade would have.

(ii) Where probation is prescribed, the Appointing Authority will on completion of the prescribed period of probation asses the work and conduct of the officer himself and in case the conclusion is that the officer is fit to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the probation. If, work of the officer has not been satisfactory or needs to be watched for some more time, he may revert him to the post of grade which he was promoted or extend the period of probation as the case may be.

    Since there will be no confirmation on promotion before an official is declared to have completed the probation satisfactorily, a rigorous screening of his performance should be made and there should be no hesitation to revert a person to the post or grade from which he was promoted if the work of the officer during probation has not been satisfactory.

Confirmation of Probationers - A person appointed against a permanent post as direct recruit with definite conditions of probation is to be confirmed in the grade with effect from the date on which he successfully completes the period of probation. The decision whether the should be confirmed or his probation extended should be taken soon after the expiry of the initial probationary period, i.e. ordinarily within 6 to 8 weeks and communicated to the employee together with the reasons in case of extension. Even though the meetings of the DPC may be held after the termination of the period of probation of direct recruits, a person appointed against a permanent post with definite conditions of probation is to be confirmed in the grade with effect from the date on which he successfully completes the period of probation. A probationer who is not making satisfactory progress or who shows himself to be inadequate for the service should be informed of his shortcomings well before the expiry of the original probationary period so that he can make severe efforts at self improvement.

In the case of probation, the DPC should not determine the relative grading of officers but only decide whether they should be declared to have completed the probation satisfactorily. If the performance of any probationer is not satisfactory, the DPC may advise whether the period of probation should be extended or whether he should be discharged from service.

21. Discharge or Reversion of Employees on Probation. - (1) If an employee on probation in his first appointment is not considered fit, on the basis of his conduct or performance, for confirmation at the end of the period of probation prescribed in regulation 19, he shall be discharged from the service of the Board.

(2) If an employee on probation who holds a lien on a post and does not complete the period of probation as specified under Regulation 19 to the satisfaction of the appointing authority, he may be reverted to the post on which he holds a lien.

(3) If an employee during the period of probation on a post is considered unfit for further retention in that post on the basis of performance or conduct or failure to pass the departmental test if prescribed, he shall be liable to be discharged from service at any time if he has no lien on any post or reverted to the post in which he holds a lien.

22. Departmental Test For Promotion, Confirmation in Certain Cases. - The Chairman may specify, from time to time, the posts, confirmation in or promotion to which shall be subject to the passing of qualifying departmental test, if any. The Chairman may also specify, from time to time, the details of the qualifying departmental test such as the procedure for holding the test, the syllabus for the test, the intervals at which the test shall be held, the maximum period within which the test shall be passed by the candidates, etc.

23. Reversion Due to Failure in Departmental Test. - An employee promoted to a post shall pass such qualifying departmental test, if any, as may be specified by the Chairman from time to time, within such period, as may be specified by him failing which the employee shall be reverted. When the passing of a test is specified as a condition precedent to promotion to a higher post, no employee shall be considered for promotion to such a post, until he passes the prescribed test.

24. Seniority List. - An up-to-date gradation list indicating the inter-se seniority of the employees shall be maintained for each grade. The list shall indicate separately the permanent and temporary employees in each grade. The list shall be circulated every year.

25. Fixation of Seniority. - (1) The seniority of persons directly recruited to a grade and persons appointed on the basis of departmental promotion shall be assigned inter-se seniority according to rotation of vacancies between direct recruits and promotees which shall be based on the quota of vacancies in the grade reserved for direct recruitment and promotion as indicated in the schedule. In cases where exchange of vacancies has been resorted to as per Regulation 6, the seniority will be as per the mode of filling up.

(2) Direct recruits shall be randed inter-se in the order of merit in which they are placed in the select list on the basis of their performance in the examination or interview or both, the recruits of an earlier select list being ranked senior to those of a later select list.

(3) Persons appointed against promotion quota of vacancies shall be ranked inter-se according to the order in which they are approved for promotion by the Departmental Promotion Committee.

(4) Notwithstanding anything contained in sub-regulations (1) to (3) above the seniority already determined prior to the commencement of these regulations shall remain unaffected.

26. Departmental Promotion Committee. - (1) There shall be a Departmental Promotion Committee for each grade or post to recommend a panel of employees for appointment to different posts by promotion in accordance with these regulations.

(2) The composition of the Departmental Promotion committee will be the same as that of the Services Selection Committee as laid down in Regulation 12 and the validity of the panel shall be the same as mentioned in Regulation 13.

27. Field of Selection for Promotion. - (1) Where one or more posts in a grade are required to be filed by promotion through selection method from employees holding posts in the feeder grade in accordance with the prescribed qualification and experience for promotion shall be considered for promotion if they fall within the zone of consideration.

(2) The following procedure shall be observed while recommending employees for promotion through selection method:

(a) The Departmental Promotion Committee (DPC) shall determine the merit of those being assessed for promotion with reference to the prescribed benchmark and accordingly grade the officers as 'fit' or 'unfit'. Only those who are graded 'fit' by the DPC shall be included and arranged in the select list in order of their inter se seniority in the feeder grade. Those Officers who are graded as 'unfit' by the DPC shall not be included in the select list.

(b) The Departmental Promotion Committees shall also consider the cases of eligible employees who are on foreign service or on study leave.

(c) The instructions issued by the Govt. from time to time on procedure to be followed in DPC proceedings in respect of Government Servants shall mutatis mutandis apply.

Note:- for absorption to the post carrying pay scale of Rs.16,000-400-20800 and above and for which composite method of recruitment is adopted, the benchmark in the overall grading shall be 'Very Good'. In all other cases, the benchmark shall "Good".

(3) For promotion to non-selection posts, where no bench mark is specified, the criteria for selection shall be seniority-cum-fitness.

28. Adhoc Appointments. - In case of immediate necessity when a panel recommended by the Departmental Promotion Committee has been used up, the appointing authority may make a purely adhoc appointment to a post, by appointing the senior most eligible and suitable employee in the feeder grade or post upto a period of six months at a time and not exceeding one year or till a new panel is recommended by the Departmental Promotion Committee whichever is earlier. The adhoc appointment, where unavoidable, should be made only strictly subject to fulfilling the qualifications, experience provided in the RRs.

29. Compassionate Appointments. - Notwithstanding anything contained in these regulations, the Chairman may dispense with the normal procedure of recruitment prescribed in these regulations and appoint to a Class-III or Class-IV post the legitimate son or daughter or the surviving spouse of an employee of the Board, who dies while in service, if the person to be so appointed possess the prescribed qualifications and experience and is otherwise found suitable.

30. Interpretation. - In the application of these Regulations all the instructions of the Central Government as amended from time which are not contrary to any of the provisions of these regulations and all instructions issued form time to time by the Central Government which cover matters not specifically covered will be followed [whose decision thereon shall be final and binding.].

Where a doubt as to the interpretation of any of these regulations, the matter shall be referred to the Chairman for a decision.

31. Repeal and Savings. - All the Regulations i.e. (i) the Madras Port Trust Employees' (Appointment, Promotion, etc.) Regulations, 1977 and (ii) the Madras Port Trust (Recruitment of Heads of Departments) Regulations, 1991, procedures, practices and customs corresponding to these regulations and in force immediately before the commencement of these regulations are hereby repealed. The regulations so repealed (i) and (ii) above, referred to in any other service regulations, hereafter shall be referred / named by these Regulations.

Provided that any order made or action taken under the regulations procedures, practices, and customs so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations.

Chennai Port Trust

(Schedule to the Regulation-5)

Recruitment Rules for Class-I Posts of General Administration Department (Main Admn.)

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Secretary Gr. I

3

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - A degree from a recognized university.

Desirable:-
(i) Post Graduate Degree / Diploma in personnel Management / Industrial Relations / Social Work / Labour Welfare or allied subjects or Degree in Law from a recognized University / Institution.

(ii) Two years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations, etc., in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Assistant Secretary Gr.II / Asst. Welfare Officer Gr.II / Asst. Personal Officer Gr. II / Administrative Asst. / Course Developer / Course Instructor in the scale of pay of Rs. 8600-14600 with 3 years regular service in the grade

OR

from Class III employees in the scale of pay of Rs.6170-11975 in the respective discipline of General Admn. Deptt., with 5 years regular service in the grade where there are no class II posts in the pay scale of Rs. 8600-14600 in that discipline.

Existing posts of Assistant Secretary in the scale of pay of Rs. 9100-15100 will be redesignated as Assistant Secretary Gr. I in the scale of pay of Rs. 9100-15100.








1

2

3

4

5

6

7

2.

Senior Assistant Secretary

1

Class 1

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized University.

(ii) Five years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations. etc. in an Industrial / Commercial / Govt. Undertaking.

Desirable:-
Post Graduate Degree / Diploma in personnel Management / Industrial Relations / Social work / Labour Welfare or allied subjects or Degree in Law from a recognized University / Institution.

(a) No.
(b) Yes.
(c) No.

2

By Promotion failing which by adsorption / deputation failing both by direct recruitment.

Promotion from Assistant Secretary Gr. I / Assistant Personnel Officer Gr.I / Welfare Officer / Hindi Officer in the scale of pay of Rs. 9100-15100 with 5 years regular service in the grade falling which Assistant Secretary Gr. I / Asst. Personnel Officer Gr. l / Welfare Officer / Law Officer Gr.I in the scale of pay of Rs. 9100-15100 with 2 years regular service in the grade and a combined regular service in the grade and a combined regular service of 8 years in the scales of pay of Rs. 9100-15100 and Rs. 8600-14600 in the respective discipline of General Admn. Deptt. Absorption / deputation will be of Officers holding analogous posts or post of Asst. Secretary (Sr. Assistant Personnel Officer Gr.I / Welfare Officer / Law Officer Gr.I in the scale of pay of Rs. 9100-15100 with 5 years regular service in the grade in a Major port Trust.

Existing post of Dy. Secretary in the scale of pay of Rs. 10750-16750 will be redesignated as Sr. Asst. Secy in the scale of pay of Rs.10750-16750. Note: The Ministry has proposed 2 posts in the scale under Main Administration and indicated in the note that one post of CLWO (Rs. 10750-16750) vacant for more than one year and not shown in the existing strength may be considered for revival by keeping in abeyance one existing live post of Dy. Secy (Rs. 10750-16750) which is vacant for less than a year and included in Main Administration. Hence out of two posts one post is shown as Senior Welfare Officer in the scale of Rs. 10750-16750 under HRD function of GAD.

1

2

3

4

5

6

7

3

Deputy Secretary

1

Class1

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized University.

(ii) Nine years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations. etc. in an Industrial / Commercial / Govt. Undertaking.

Desirable:-
Post Graduate Degree / Diploma in personnel Management / Industrial Relations / Social work / Labour Welfare or allied subjects or Degree in Law from a recognized University / Institution.

(a) No.
(b) Yes.
(c) No.

2

By Promotion failing which by adsorption / deputation failing both by direct recruitment

Promotion from Sr Assistant Secretary / Sr. Welfare Officer in the scale of pay of Rs.10750-16750 will 4 years regular service in the grade falling which Sr. Asst secy Sr. Welfare Officer in the scale of pay of Rs. 19750-19750 with 2 year regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750-16750 Rs. 9100-15190 in the respective discipline of General Admn. Deptt. Absorption / deputation will be of officers holding analogous posts or post of Sr. Asst. Secretary / Sr. Welfare Officer in the scale of pay of Rs. 10750-16760 with 4 years regular service in the grade in a Major port Trust.

Existing post of Sr. Dy. Secy / Chief Public Relations Officer in the scale of pay of Rs. 13000-16250 will be redesignated as Dy Secy in the scale of pay of Rs.13000-18250.

1

2

3

4

5

6

7

4

Senior Deputy Secretary

1

Class1

16000 – 400 – 20800

Selection

42








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized University.

(ii) Twelve years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations, etc., in an Industrial / Commercial / Govt. Undertaking.

Desirable:-
Post Graduate Degree / Diploma in Personnel Management / Industrial Relations / Social work / Labour Welfare or allied subjects or Degree in Law from a recognized University / Institution.

(a) No.
(b) Yes.
(c) No.

N.A.

By absorption through composite method of recruitment failing both by direct recruitment i.e. through promotion / transfer / deputation on absorption basis falling which by deputation and failing both by direct recruitment the promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, officers holding analogous posts or the post of Dy. Secretary and equivalent posts in the respective discipline of General Administration Department (such as CPRO / Deputy Estate Manager / Deputy Chief Law Officer / Personnel Officer) in the scale of pay of Rs. 13000-18250 with 3 years regular service in the grade in a Major Port Trust or Deputy Secretary and equivalent posts in the respective discipline of General Administration Department with 2 years regular service in the grade and a combined regular service of 7 years in the scale of pay of Rs. 10750-16750 and Rs.13000-18250 in the respective discipline of General Administration Department in a Major Part Trust will be eligible for deputation, officer holding analogous posts or holding posts of Dy. chief Medical officer (Specialist) and equivalent specialist posts in the scale of pay of Rs. 13000-18250 in medical deptt. in a Govt. / semi Govt. / PSUs or Autonomous Bodies with 3 year regular service in the grade will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRS will not be below "very good".


1

2

3

4

5

6

7

5

Secretary (Category – I Posts)

1

Class1

20500 – 500 – 26500

Selection

45








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized University.

(ii) Seventeen year experience in executive cadre in the field of General Administration, Personnel, Industrial Relations,etc., in an Industrial / Commercial / Govt. undertaking.

Desirable:-
Post Graduate degree / diploma in Personnel Management / Industrial Relation / Social Work / Labour Welfare or allied subjects or Degree in Law from a recognized university / institution.

(a) No.
(b) Yes.
(c) No.

N.A.

By absorption through composite method of recruitment ie. through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, Officers holding analogous post or the post of Secretary in Category-II ports with two years regular service in the grade or officers holding posts in the scale of pay of Rs.17500-22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs. 16000-20800 with 5 years regular service in the grade in the General Administration / Human Resources Development Deptt. of a Major Port Trust will be eligible. For deputation, officers holding analogous posts or post of Secretary and equivalent posts in General Administration Department / HRD in the scale of pay of Rs. 18500-23900 with 2 years regular service in the grade or officers holding post of Sr. Dy. Secy and equivalent posts in General Administration Department / HRD in the scale of pay of Rs. 16000-20800 and above with 5 years regular service in the grade in Govt. / Semi Govt. / PSUs of Autonomous Bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below "very good".


Recruitment Rules for Class I Posts of Personnel and Industrial Relations Division (HRD under the general administration department)

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Personnel Officer Gr. I

2

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - A degree from a recognized university.

Desirable:-
(i) Post Graduate Degree / Diploma in Personnel Management / Industrial Relations / Social Work / Labour Welfare or allied subjects or Degree in Law from a recognized University / Institution.

(ii) Two years experience in executive cadre in the field of General Administration, personnel, Industrial Relations, etc., in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Assistant Personnel Officer Gr.II / Asst. Welfare Officer Gr.II / Administrative Asst / Course Developer / Course Instructor in the scale of Pay of Rs. 8600-14600 with 3 years regular service in the grade

OR

from Class III employees in the scale of pay of Rs. 6170-11975 in the respective discipline of General Administration Department with 5 years regular service in the grade where there are no class II posts in the pay scale of Rs. 8600-14600 in that discipline.

The Ministry has proposed three posts in the scale of Rs. 9100-15100 under HRD functions, i.e. welfare, training & labour, The Ministry has proposed RRs under Asst. Personal Officer Gr.I, Welfare Officer in the scale of Rs.9100-15100 Hence out of 3 posts in the above scale, two posts have been indicated under Asst. Personnel Officer Gr.I for training and labour functions and one post shown as welfare Officer for welfare functions.








1

2

3

4

5

6

7

2

Welfare Officer

1

Class 1

9100 – 250 - 15100

Selection

30








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized University.

(ii) Degree or diploma in social science from a recognized university / institution.

(iii) Knowledge of local language.

Desirable:-
Two years experience as a Labour Welfare Officer / Industrial Relations Officer in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Note:- Promotion will be on the basis of written Test and viva-voce.

Promotion from Assistant Welfare Officer Gr. II / Asst. Personal Officer Gr.II / Admn. Asst. / Course Developer / Course Instructor in the Scale of Pay of Rs.8600-14600 with 3 years regular service in the grade Or from Class III employees in the scale of pay of Rs. 6170-11975 in the respective discipline of General Administration Department with 5 years regular service in the grade where there are no Class II posts in the pay scale of Rs.8600-14600 in that discipline.

The Ministry has proposed three posts in the scale of Rs. 9100-15100 under HRD functions, i.e. welfare, training & labour. The Ministry has proposed RRs under Asst. Personal Officer Gr.I, Welfare Officer in the scale of Rs.9100-15100. Hence out of 3 posts in the above scale, two posts have been indicated under Asst. Personnel Officer Gr.I for training and labour functions and one post shown as welfare Officer for welfare functions.

1

2

3

4

5

6

7

3

Senior Welfare Officer

1

Class1

10750 – 300 - 16750

Selection

35








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized university.
(ii) Degree of diploma in social science from a recognized university institution.
(iii) Five years experience as a labour Welfare Officer / Industrial Relations Officer in an Industrial / Commercial / Govt. Undertaking.
(iv) Knowledge of local language.

(a) No.
(b) Yes.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Asst. Personal Officer Gr.I / Welfare Officer / Assistant Secretary Gr.I / Law Officer Gr.I in the scale of pay of Rs. 9100-15100 with 5 year regular service in the grade failing which Asst. Personal Officer Gr.I / Welfare Officer / Asst Secy Gr.I / Law Officer Gr.I in the scale of pay of Rs. 9100-15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scale of pay of Rs. 9100-15100 and Rs. 8600-14600 in the respective discipline of General Administration Department Absorption / deputation will be of officers holding analogous posts of Asst personal Officer Gr.I / Welfare Officer / Asst. Secretary Gr.I / Law Officer Gr.I or equivalent posts in the respective discipline of General Administration Department in the scale of pay of Rs. 9100-15100 with 5 years regular service in the grade in a Major Port Trust.

The Ministry has proposed two posts in the scale of Rs. 10750-16750 under the Main Admn. and indicated one post of CLWO (Rs. 10750-16750) vacant for more than one year and not shown in the existing strength may be considered for revival by keeping in abeyance one existing live post of Dy.Secy (Rs. 10750-16750) which is vacant for less than a year and included in Main Admn. Hence the post of CLWO (Rs. 10750-16750) will be redesignated as Sr. Welfare Officer in the scale of pay of Rs. 10750-16750.

1

2

3

4

5

6

7

4

Personnel Officer

1

Class1

1300 – 350 - 18250

Selection

40








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized university / Institution.
(ii) Nine years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations etc., in an Industrial / Commercial / Govt. Undertaking.

Desirable:-
Post Graduate Degree / Diploma in Personnel Management / Industrial Relations / Social Work / Labour Welfare or allied subjects or degree in Law from a recognized university / Institution

(a) No.
(b) Yes.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment

Promotion from Senior Welfare Office / Sr. Assistant Secretary in the Scale of pay of Rs. 10750-16750 with 4 years regular service in the grade failing which Sr. Welfare Officer / Sr.Assistant Secretary with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750-16750 and Rs. 9100-15100 in the respective discipline of General Administration Department. Absorption / deputation will be of officers holding analogous posts of Sr. Welfare Officer or equivalent posts in the respective discipline of General Administration Department in the scale of pay of Rs. 10750-16750 with 4 years regular service in the grade in a Major Port Trust.


1

2

3

4

5

6

7

5

Senior Personnel Officer

1

Class1

16000 – 400 - 20800

Selection

42








8

9

10

11

12

13

Essential:-
(i) A degree from a recognized university / Institution.

(ii) Twelve years experience in executive cadre in the field of General Administration, Personnel, Industrial Relations etc., in an Industrial / Commercial / Govt. Undertaking.

Desirable:-
Post Graduate Degree / Diploma in Personnel Management / Industrial Relations / Social Work / Labour Welfare or allied subjects or degree in Law from a recognized university / Institution.

(a) No.
(b) Yes.
(c) No.

2

By absorption through composite method of recruitment ie. through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method officers holding analogous post or the post of Personnel Officer or Officers in the respective discipline of General Administration Department (Such as CPRO / Dy. Secy) in the scale of pay of Rs.13000-18250 with 3 years regular service in the grade in a Major Port Trust or Personnel Officer or equivalent officer or equivalent officer in the respective discipline of General Administration Department with 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750-16750 and Rs. 13000-18250 in the respective discipline of General Administration Department in a Major Port Trust will be eligible. For deputation, officers holding analogous posts or holding posts or holding posts of Personnel Officer or equivalent posts in the respective discipline of General Administration Department in the scale of pay of Rs.13000-18250 in Govt. / Semi Govt. / PSUs or Autonomous Bodies with 3 years regular service in the grade will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below "very good".

Existing post of Director (Training) in the scale of pay of Rs. 16000-20800 will be redesignated as Senior Personnel Officer in the scale of pay of Rs. 16000-20800.

Recruitment Rules for Class I Posts of legal division under the General Admn. Dept.

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Law Officer Gr. I

1

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - Degree in Law from a recognized university.

Desirable:-
(i) Two years executive experience in a Legal Establishment of an Industrial / Commercial / Govt. Undertaking.
(ii) Post Graduate degree in Law from a recognized university.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Law Officer Gr. II in the scale of pay of Rs. 8600-14600 with 3 years regular service in the grade

OR

from Class III employees in the scale of pay of Rs. 6170-11975 in the discipline of Legal Div. with 5 years regular service in the grade where there are no Class II posts in the pay scale of Rs. 8600-14600 in that discipline.

The Ministry has indicated that the Administrative Officer (Legal) is vacant for more than one year and hence excluded in the existing strength and proposed strength and is to be abolished Subsequently n the request of the Ch. P.T. the Ministry has conveyed its sanction for the revival and filling up of the post of AO(Legal) in the scale of Rs. 9100-15100, Hence the existing post of AO(Legal) will be redesignated as Law Officer Gr. I.

Recruitment Rules for Private Secretaries

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

PS to Dy. Chairman

1

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - (i) A degree from a recognized University.

(ii) Proficiency in stenography and typewriting with a speed of 120 / 40 w.p.m. respectively

(iii) Knowledge of Computer Application.
(iv) Five years experience as Stenographer / PA in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from PA to HOD / PS to Dy. Chairman in the Scale of Pay of Rs. 8600-14600 with 3 years regular service in the grade.

Absorption / deputation will be of officers holding analogous post or feeder posts with 5 years regular service in the grade in a Major Port.









1

2

3

4

5

6

7

2

PS to Chairman

1

Class 1

10750 – 300 - 16750

Selection

35








8

9

10

11

12

13

Essential:-
(i) A degree from a reognized University.

(ii) Proficiency in stenography and typewriting with a speed of 120 / 40. w.p.m. respectively

(iii) Knowledge of Computer Application.
(iv) Eight years experience as Stenographer / PA in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

By promotion falling which by absorption / deputation, failing both by direct recruitment.

Promotion from PS to Dy. Chairman /

PS to Chairman in the Scale of pay of Rs. 9100-15100 with 5 years regular service in the grade failing which PS to Dy. chairman / PS to Chairman with 2 years regular service in the scale of pay of Rs. 9100-15100 and a combined regular service of 8 years in the scales of pay of Rs.9100-15100 and Rs. 8800-14600.

Absorption / deputation will be of officers holding analogous post or feeder posts with 5 years regular service in the grade in a Major Port.


1

2

3

4

5

6

7

3

Sr PS to Chairman

1

Class1

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:-
(i) A Degree from a recognized University.

(ii) Proficiency in stenography and typewriting with a speed of 120 / 40 w.p.m. respectively

(iii) Knowledge of computer Application.

(iv) Twelve years experience as Stenographer / PA in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from PS to Chairman in the Scale of Pay of Rs. 10750-16750 with 4 years regular service in the grade failing which PS to Chairman with 2 years regular service in the scale of pay of Rs. 10750-16750 and a combined regular service of 9 years in the scales of pay of Rs. 10750-16750 and Rs. 9100-15100.

Absorption / deputation will be of officers holding analogous post or holding posts of holding posts of PS / Sr. PS in the scale of pay of Rs. 10750-16750 with 4 years regular service in the grade in a Major Port.


Recruitment Rules for Class I Posts of Finance Department

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Accounts Officer Gr. I

10

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - Member of Institute of Chartered Accountants of India or of Institute of Cost and Works Accountants of India.

Desirable:-
Two years experience in Executive cadre in the field of Finance, Accounting in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) No.
however a degree from a recognized university is essential
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Accounts Officer Gr.II in the scale of pay of Rs.8600-14600 with 3 year regular service in the grade

OR

from Class III employees in the scale of pay of Rs. 6170-11975 in the respective discipline of Finance Department with 5 years regular service in the grade where there are no Class II posts in the pay scale of Rs.8600-14600 in that discipline.

Existing posts of Accounts Officer in the scale of pay of Rs. 9100-15100 will be redesignated as Accounts Officer Gr. I in the scale of pay of Rs. 9100-15100.








1

2

3

4

5

6

7

2

Senior Accounts Officer

3

Class 1

10750 – 300 - 16750

Selection

35








8

9

10

11

12

13

Essential:-
(i) Member of Institute of Chartered Accountants of India or of Institute of Cost and Works Accountants of India.

(ii) Five years experience in Executive cadre in the field of Finance, Accounting in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) No.
however a degree from a recognized university is essential
(c) No.

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Accounts Officer Gr. I in the scale of pay of Rs. 9100-15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scales of pay of Rs. 9100-15100 and Rs. 8600-14600 in respective discipline of Finance Dept. Absorption / deputation will be of Officers holding analogous posts or post of Accounts Officer Gr.I in the scale of pay of Rs.9100-15100 with 5 years regular service in the grade in a Major Port Trust.

The existing posts of Dy. CAO in the scale of pay of Rs. 10750 will be redesignated as Sr. Accounts Officer in the scale of pay of Rs. 10750-16750 .

1

2

3

4

5

6

7

3

Deputy Chief Accounts Officer

2

Class1

13000 – 350 - 18250

Selection

40








8

9

10

11

12

13

Essential:-
(i) Member of Institute of Chartered. Accountants of India or of Institute of Cost and Works Accountants of India.

(ii) Nine years experience in Executive cadre in the field of Finance Accounting in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) No.
however a degree from a recognized university is essential
(c) No.

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Sr. Accounts Officer in the scale of pay of Rs. 10750-16750 with 4 years regular service in the grade failing which Sr. Accounts Officer in the scale of pay of Rs. 10750-16750 with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750-16750 and Rs.9100-15100 in the respective discipline of Finance Dept. Absorption / deputation will be of Officer holding analogous posts or post of Sr. Accounts Officer in the scale of pay of Rs.10750-16750 with 4 years regular service in the grade in a Major Port Trust.

The existing posts of Dy. CAO (Sr.) in the scale of pay of Rs. 13000-18250 will be redesignated as Dy. CAO in the scale of pay of Rs. 13000-18250

1

2

3

4

5

6

7

4

Sr. Deputy Chief Accounts Officer

2

Class1

16000 – 400 - 20800

Selection

42








8

9

10

11

12

13

Essential:-
(i) Member of Institute of Chartered Accountants of India or of Institute of Cost and Works Accountants of India.

(ii) Twelve years experience in Executive cadre in the field of Finance, Accounting in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

NA

By absorption through composite method of recruitment ie. through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, officers holding analogous posts of Dy. Chief Accounts Officer and equivalent posts in the respective discipline of Finance Dept in the scale of pay of Rs. 13000-18250 with 3 years regular service in the grade Rs. 13000-18250 in a Major Port Trust or Dy. Chief Account Officer and equivalent posts in the respective discipline of Finance Dept with 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750-16750 and Rs. 13000-18250 in the respective discipline of Finance Deptt in a Major Port Trust will be eligible. For deputation, officers holding analogous posts or holding posts of Dy. Chief Account Officer and equivalent posts in the respective discipline of Finance Deptt in the scale of pay of Rs.13000-18250 in Govt. / Semi Govt. / PSUs or Autonomous bodies with 3 years regular service in the grade will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below "Very good".

Out of the two posts of Sr. Dy. Chief Accounts Officer, the present incumbent of existing Addl. Chief Accounts Officer post in the scale of Rs. 14500-18700 shall be upgraded and redesignated as Sr. Dy. CAO and the second post shall be filled up as per the Recruitment Rules.

1

2

3

4

5

6

7

5

Financial Adviser & Chief Accounts Officer (category I Ports)

1

Class1 (HOD)

20500 – 500 - 26500

Selection

45








8

9

10

11

12

13

Essential:-
(i) Member of Institute of Chartered Accountants of India or of Institute of Cost and Works Accountants of India.

(ii) Seventeen years experience in Executive cadre in the field of Finance, Accounting in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No.

NA

By absorption through composite method of recruitment ie. through promotion / transfer deputation on absorption basis failing which deputation and failing both by direct recruitment The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, Officers holding analogous post or the post of FA&CAO in Category II ports with 2 years regular service in the grade or officer holding posts in the scale of pay of Rs. 17500-22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs. 16000-20800 with 5 years regular service in the grade in the Finance Dept of a Major Port Trust will be eligible. For deputation, Officers holding analogous posts or officers holding post of FA&CAO and equivalent posts in the Finance Dept in the scale of pay of Rs. 18500-23900 with 2 years regular service in the grade of officers holding posts of Sr. Dy.Chief Accounts Officer and equivalent posts in the Finance Department in the scale of pay of Rs. 16000-20800 and above with 5 years regular service in the grade in Govt. / Semi Govt. / PSUs or Autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below "Very good".


Recruitment Rules for Class I Posts of EDP Wing under Finance Department

Sl. No.

Name of the post

Number of posts

Classification

Scale of pay
(Rs.)

Whether Selection or non-selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Director (EDP)

6

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications (c) experience for direct recruits will apply in this case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (Whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades form which it should be made

Remarks

8

9

10

11

12

13

Essential : - Degree in Computer Engineering / Computer Sciences from a recognized university / Institution.

Or

Degree in Maths / Statistics / Operational Research / Economics with Post Graduate Diploma in Computer Applications / Computer Science / Information Technology from a recognized university / Institution.

Or

Degree in Engineering with Post Graduate Diploma in Computer Application / Computer Science / Information Technology from a recognized university / Institution.

(i) Five years experience in Programming / Electronic Data Processing / System Design & Analysis and related fields.

Desirable:-
i) Post Graduate Degree in Maths / Statistics / Operational Research / Economics or Post Graduate Degree in Computer Science or Computer Engineering or System s or Information Systems or MIS or Information Technology or Computer Applications or Business Admn. (PG Degree / diploma) with specilisation in Systems or Information Technology and allied subjects from a recognized university / institution.
ii) Two years experience in Programming / Electronic Data Processing / System Analysis etc.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Programmer Data Processing Officer in the scale of Pay of Rs. 8600 – 14600 with 3 years regular service in the grade

OR

Promotion from Class III employees in the scale of pay of Rs. 6170 – 11975 in the respective discipline of EDP / P & R Div. With 5 years regular service in the grade where there are no Class II Posts in the pay scale of Rs. 8600 – 14600 in that discipline.

The existing post of Analyst Programmer / Superintendent (Computer Operation) in the scale of pay of Rs. 9100 – 15100 under Stores department will be redesignated as Asst. Director (EDP) in the scale of pay of Rs. 9100 – 15100 under EDP wing








1

2

3

4

5

6

7

2.

Deputy Director (EDP)

2

Class 1

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential:- Degree in Computer Engineering / Computer Sciences from a recognized university / institution.

Or

Degree in Maths / Statistics / Operational Research / Economics with Post Graduate Diploma in Computer Application / Computer Science / Information Technology from a recognized university / institution

Or

Degree in Engineering with Post Graduate Diploma in Computer Application / Computer Science / Information Technology from a recognized university / institution.

(a) No.
(b) Yes.
(c) No.

2

By Promotion failing which by adsorption / deputation failing both by direct recruitment.

Promotion from Assistant Director (EDP) in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing which Assistant Director (EDP) in the scale of pay of Rs. 9100 – 15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scales of pay of Rs. 9100 – 15100 and Rs. 8600 – 14600 in the respective discipline of EDP/ P & R Div.

Absorption / deputation will be of officers holding analogous posts of Assistant Director (EDP) / Assistant Director (Research) and other equivalent Post in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade in EDP / P & R Division in a Major Port Trust.


1

2

3

4

5

6

7

3

Senior Deputy Director (EDP)

1

Class1

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:- Degree in Computer Engineering / Computer Sciences from a recognized university / institution.

Or

Degree in Maths / Statistics / Operational Research / Economics with Post Graduate Diploma in Computer Application / Computer Science / Information Technology from a recognized university / institution.

Or

Degree in Engineering with Post Graduate Diploma in Computer Application / Computer Science / Information Technology from a recognized university / Institution.

ii) Nine years experience in Programming / Electronic Data Processing / System Design & Analysis and related fields.

Desirable:-
i) Post Graduate Degree in Maths / Statistics / Operational Research / Economics or Post Graduate Degree in Computer Science or Computer Engineering or Systems or Information Systems or M/S or Information Technology or Computer Applications or Business Admn. (PG Degree / diploma) with specilisation in Systems or Information Systems or M/S or Information Technology and allied subjects from a recognized university / institution.

(a) No.
(b) Yes.
(c) No.

2

By Promotion failing which by adsorption / deputation failing both by direct recruitment

Promotion from Deputy Director (EDP) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Deputy Director (EDP) in the scale of pay of Rs. 10750 – 16750 with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in the respective discipline of EDP / P & R Div.

Absorption / deputation will be of officer holding analogous posts of Deputy Director (EDP) / Deputy Director (Research) and other equivalent posts in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade in EDP / P & R Division in a Major Port Trust.

The existing post of Director (EDP) in the scale of pay Rs. 13000 – 18250 will be redesignated as Sr. Deputy Director (EDP) in the scale of pay of Rs. 13000 – 18250 under EDP wing

Recruitment Rules for Class I Posts of Planning and Research division under Traffic Department

Sl.. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection

Upper age limit for direct recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Director (Research)

1

Class 1

9100 – 250 – 15100

Selection

30








8

9

10

11

12

13

Essential:- Degree in Economics or Statistics or Mathematics from a recognized university institution.

Desirable:-
i) Two Years executive experience in collection, compitation and interpretation of data or in conducting field surveys, investigation, etc.
ii) Knowledge of computer operations.
iii) Post Graduate Degree / Diploma in Economics or Statistics or Mathematics or Operational Research and allied subjects from a recognized university / institution.

(a) No.
(b) Yes.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By Promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Statistical and Research Officer in the scale of pay of Rs. 8600 – 14600 with 3 years regular service in the grade

OR

Promotion from class III employees in the scale of pay of Rs. 6170 – 11975 in the respective discipline of P & R Div with 5 Years regular service in the grade where there are no Class II posts in the pay scale of Rs. 8600 – 14600 in that discipline.

The existing Post of Assistant Director in Planning a& Research Cell under traffic department in the scale of pay of Rs. 9100 – 15100 will be redesignated as Assistant Director (Research) in the scale of pay 9100 – 15100 under the Research wing of planning & Research Division of the Traffic Department








1

2

3

4

5

6

7

2

Deputy Director (Research)

1

Class 1

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential:-
i) Post Graduate Degree / Diploma in Economics or Statistics or Mathematics or Operational Research and allied subjects from a recognized university / institution.
ii) Post Graduate Degree / Diploma in Economics or Statistics or Mathematics or operational Research and allied subjects from a recognized university / institution.
ii) Knowledge of computer Operations

(a) No.
(b) Yes.
(c) No.

2

By Promotion falling which by absorption / deputation. Falling both by direct recruitment.

Promotion from Asst. Director (Research) in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing which Asst. Director (Research) in the scale of pay of Rs. 9100 – 15100 with 2 years regular service in the grade and a combined regular service of 6 years in the scales of pay of Rs. 9100 – 15100 and Rs.8600 – 14600 in the respective discipline of P & R Div. Absorption / deputation will be of Officers holding analogous posts of Assistant Director (Research) / Assistant Director (EDP) and other equivalent post in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade in P & R Division in a Major Port Trust.

The existing Post of Dy. Director in planning & Research Cell under traffic department in the scale of pay of Rs. 10750 – 16750 will be redesignated as Deputy Director (Research) in the scale of pay 10750 – 16750 under Research wing in Planning & Research Division of the Traffic Department.








1

2

3

4

5

6

7

3

Senior Deputy Director (Research)

1

Class 1

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:-
i) Degree in Economics or Statistics or Mathematics from a recognized University / institution.
ii) Nine Years executive experience in Planning or in collection, Compilation and interpretation of data or in conducting field surveys, investigation, etc.
iii) Knowledge of computer operations.

Desirable:-
i) Post Graduate Degree / Diploma in Economics or Statistics or Mathematics or Operational Research and allied subjects from a recognized university / institution.
ii) Knowledge of computer operations.

(a) No.
(b) Yes.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Dy. Director (Research) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Dy. Director (Research) in the scale of pay of Rs. 10750 – 16750 with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in the respective discipline of P & R Div. Absorption / deputation will be of Officers holding analogous posts of Dy. Director (Research) / Dy. Director (EDP) and other equivalent post in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade in P & R Division in a Major Port Trust.


Recruitment Rules for Class I Posts of Mechanical and Electrical Engineering Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Executive Engineer (Mechanical / Electrical / Electronics & Communications)

27

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether (a) age (b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

8

9

10

11

12

13

Essential:-
Degree or equivalent in Mechanical / Electrical / Electronics & Communication Engineering from a recognized university/ institution.

Desirable:-
Two years experience in experience in relevant discipline in executive cadre in an industrial / Commercial / Govt. Undertaking.

(a) No
(b) No.
however a Diploma in Engineering in the revelant discipline from a recognized university / institution ins essential.
(c) No.

2

Upto 31st Dec.2006

By direct recruitment 33.1/3 % By Promotion - 66.2/3 %

After 31st Dec. 2006

By direct recruitment - 66. 2/3 %
By promotion – 33.1/3 %

Promotion from Asst. Engineer (Mechanical / Electrical / Electronics & Communications) in the scale of pay of Rs. 8600 – 14600 with 3 years regular service in the grade or from Class – III employees in the scale of pay of Rs. 6170 – 11975 in the respective discipline of Mechanical and Electrical Engineering Department with 5 years regular service in the grade where there is no Class – II post in the scale of Rs. 8600 – 14600.

Existing post the scale of pay of Rs. 9100 – 15100 will be designated as Asst. Ex. Engineer.








1

2

3

4

5

6

7

2

Executive Engineer (Mechanical / Electrical / Electronics & Communication)

16

Class 1

1750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical / Electronics & Communication Engineering from a recognized university / institution.
ii) Five Years experience in relevant discipline in executive cadre in an Industrial / Commercial / Govt. Undertaking.

(a) No
(b) No.
however a Diploma in Enginee – ring in the relevant discipline from a recognized university / institution is essential.
(c) No.

2

By promotion failing which by absorption / deputation failing both by direct recruitment.

Promotion from Asst. Executive Engineer (Mechanical / Electrical / Electronics & Communications) in the scale of pay of Rs. 9100 – 1510 with 5 years regular service in the grade failing which Asst. Executive Engineer (Machanical / Electrical / Electronics & Communications) in the scale of pay of Rs. 9100 – 15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scales of Pay of Rs. 9100 – 15100 and Rs. 8600 – 14600 in the respective discipline of M & Engg. Dept. OR Diploma Engineers in the scale of pay of Rs. 8600 – 14600 with 8 years of regular service in the grade where the pay scale of Rs. 9100 – 15100 does not exist in that discipline. Absorption / deputation will be of Officers holding analogous posts in respective discipline or feeder post with 5 years regular service in the grade in a Major Port Trust.









1

2

3

4

5

6

7

3

Superintending Engineer (Mechanical / Electrical / Electronics & Communication)

9

Class 1

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical /Electronics & Communication Engineering from a recognized university / institution
ii) Nine Years experience in relevant discipline in executive cadre in an industrial / Commercial / Govt. Undertaking.

(a) No.
(b) No.
however a Diploma in Engineering in the relevant discipline from a recognized university / institution is essential.
(c) No.

2

By Promotion failing which by absorption deputation, falling both of direct recruitment

Promotion from executive Engineer (Mechanical / Electrical / Electronics & Communications) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade falling which Executive Engineer (Mechanical / Electrical / Electronics & Communications) in the scale of pay of Rs. 10750 – 16750 with
2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in the respective discipline in M & E Engg. Dept. Absorption / Deputation will be of Officers holding analogous posts or the feeder post with 4 years regular service in the grade in a Major Port Trust.









1

2

3

4

5

6

7

4

Deputy Chief Mechanical Engineer

6

Class 1

16000 – 400 – 20800

Selection

42








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical / Electronics & Communication Engineering from a recognized university / institution.
ii) Twelve years experience in relevant discipline in executive cadre in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes
(c) No

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which by deputation from other Govt. organizations and failing both by direct recruitment The promotion / transfer / on absorption will be from the officers From Major Port Trusts

For absorption through composite method, officers holding analogous posts or the post of Superintending Engineer and equivalent posts in the respective discipline of M & E Engg Dept in the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grad in the respective discipline in a Major Port Trust Superintending Engineer and equivalent posts in the respective discipline of M & E Engg Dept with 2 Years regular service in the grade and a combined regular service of 7 years in the scales of pay to Rs. 10750 – 16750 and Rs. 13000 – 18250 in the respective discipline in a Major Port Trust will be eligible. For Deputation, officers holding analogous posts or officers holding post of Superintending Engineer and equivalent posts in the respective discipline of M & E Engg Deptt in the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in the respective discipline in Govt. / PSUS or Autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “Very good”

The existing Permanent Posts in the category of Superintending Engineer (Electrical Mechanical) in the scale of pay of Rs. 1600 – 20800 will be redesignated as Deputy Chief Mechanical Engineer in the scale of Pay of Rs. 16000 - 20800








1

2

3

4

5

6

7

5

Chief Mechanical Engineer (Category I Ports)

1

Class 1 (HOD)

20500 - 500 – 26500

Selection

45








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical / Electronics & Communication Engineering / Naval Architecture from a recognized university institution or MOT 1st Class Motor Certificate issued under Merchant Shipping Act, 1958.
ii) Seventeen years experience in managerial capacity dealing with Mechanical / Electrical / Marine / Electronics Engg Works, out of which 10 years experience shall be in workshops undertaking maintenance of cargo handling equipment / electrical installation / ship repairs in any Major Port Trust / Industrial / Commercial / Govt. undertaking.

(a) No
(b) Yes.
(c) No

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment.
The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption through composite method, officers holding analogous posts or the post of Chief Mechanical Engineer in Category II ports with 2 years regular service in the grade or officers holding posts in the scale of pay of Rs. 17500 - 22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs. 16000 - 20800 with 5 years regular service in the grade in the Chief Mech. & Elec Engg. Dept and Mirine Dept (applicable to categories of marine engineers only) in a Major port Trust will be eligible. For deputation, officers holding analogous posts or officers holding post of Chief Mechanical Engineer and equivalent posts in the mech. & Elec. Eng. Dept. in the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding the post of Deputy Chief Mechanical Engineer and equivalent posts in the Mechanical & Electrical Departments in the scale of Rs. 18000 – 20800 and above with 5 years regular service in the grade in Govt. / PSUs or autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “Very good”.








Recruitment Rules for Class I Posts in materials management division under Mechanical and Electrical Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Materials Manager Gr. 1

5

Class 1

9100 – 250 – 15100

Selection

30








Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

8

9

10

11

12

13

Essential:-
Degree or equivalent in mechanical / Electrical / Engineering from a recognized University / Institution.

Desirable:-
i) Post Graduate Degree / Diploma in Materials Management from a recognized university / institution.
ii) Two years post qualification experience in Materials Management in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) No.
however a Diploma in revelant discipline from a recognized university / institution is essential.
(c) No.

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By Promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By promotion – 33.1/3 %

Promotion from Asst. Materials Manager Gr. II in the scale of pay of Rs. 8600 – 14600 with 3 Years regular service in the grade
OR
from Class III employees in the scale of pay of Rs. 8170 – 11975 in the respective discipline of M.M. Div. With 5 years regular service in the grade where there are no Class II posts in the pay scale of Rs. 8600 – 14600 in that discipline.

The existing posts of Asst. Controller of Stores in the scale of pay of Rs. 9100 – 15100 under the Stores Dept. will be redesignated

as Asst. Materials Manager Gr.I. In the scale of pay of Rs. 2100 – 15100 under the Materials Management Division of Mech. & Elec. Engineering Dept.







1

2

3

4

5

6

7

2

Deputy Materials Manager

3

Class 1

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical Engineering from a recognized university / institution.
ii) Five Years experience in executive cadre in the field of Materials Management / Mechanical Engineering / Electrical Engineering in an Industrial / Commercial / Govt. Undertaking.
Desirable:-
Post Graduate Degree / Diploma in Materials Management from a recognized university / institution.

(a) No.
(b) No.
however a Diploma in relevant discipline from a recognized university / institution is essential.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Asst. Materials Manager Gr.I in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing which Asst. Executive Engineer (Mech / Elect.) in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing both Asst. Materials Manager Gr.I / Asstt. Executive Engineer (Mech. Elect.) in the scale of pay of Rs. 9100 – 15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scales of pay of Rs. 9100 – 15100 and Rs. 8600 – 14600 in the respective discipline of M.M. Div/ M & E Engg Dept. OR
Diploma Engineers in the scale of pay of Rs. 8600 – 14600 with 8 years of regular service in the grade where the pay scale of Rs. 9100 -15100 does exist in that discipline. Absorption / deputation will be of Officers holding analogous posts or feeder post with 5 years regular service in the grade in a Major Port Trust.

The existing posts of Dy. Controller of Stores in the scale of pay of Rs. 10750 – 16750 under the Stones Dept. will be redesignated as Dy. Materials Manager in the scale of pay of Rs. 10750 – 15100 under the Materials Management Division of Mech. & Elec. Engineering Dept.








1

2

3

4

5

6

7

3

Sr. Deputy Materials Manager

2

Class I

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical Engineering from a recognized university / institution.
ii) Nine Years experience in executive cadre in the field of Materials Management / Mechanical Engineering / Electrical Engineering in an Industrial / Commercial / Govt. Undertaking.
Desirable:-
i) Post Graduate Degree / Diploma in Materials Management from a recognized university / institution.

(a) No.
(b) No.
however a Diploma in relevant discipline from recognized university / institution is essential.
(c) No.

2

By promotion failing which by absorption / deputation, failing both by direct recruitment

Promotion from Dy. Materials Manager in the scale of pay of in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which executive Engineer (Mech / Elect) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing both Dy. Materials Manager / Executive Engineer (Mech / Elect) with 2 years regular service of 9 years in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in the respective discipline in MM Div./ M & E Engg. Dept. will be eligible. Absorption / Deputation will be of Officers holding analogous posts or feeder post with 5 years regular service in the grad in a Major Port Trust.









1

2

3

4

5

6

7

4

Materials Manager

1

Class I

16000 – 400 – 20800

Selection

45








8

9

10

11

12

13

Essential:-
i) Degree or equivalent in Mechanical / Electrical Engineering from a recognized university / institution.
ii) Twelve Years experience in executive cadre in the field of Materials Management / Mechanical Engineering / Electrical Engineering in an Industrial / Commercial / Govt. Undertaking.
Desirable:-
i) Post Graduate Degree / Diploma in Materials Management from a recognized university / institution.

(a) No
(b) yes.
(c) No.

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, officers holding analogous posts or Sr. Dy. Materials Manager and equivalent posts in M.M.Div. In the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in a Major Port Trust or the post of Superintending Engineer(Mech. Elect) in the scale of pay of Rs. 130000 – 18250 with 3 years regular service in the grade in a Major Port Trust or Sr. Dy. Materials Manager and equivalent posts in the M.M. Div. / Supdtg. Engineer (Mech.E;ect.) with 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750 – 16750 and Rs. 130000 – 18250 in the respective discipline of M.M. Div. / M & E Engg. Deptt. In a Major Port Trust will be eligible. For deputation. Officers holding analogous posts or officers holding analogous posts or officers holding post of Sr. Dy. Materials Manager / Supdtg. Engineer (Mech. Elect.) and equivalent posts in the MM.Div./M & E Engg Deptt in the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in Govt./ Semi Govt. / PSUs or Autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not below “Very good”.

The department alongwith their HODs which have been decided to be discontinued in this cadre restructuring may be phased out in due course. However the existing pay scale and service benefits as available to the incumbent of the department which ceased to exist will be protected till the time he superannuates or is promoted to the higher posts. Their existing eligibility for consideration for the posts of HOD or Dy. Chairman will also be protected.

Recruitment Rules for Class I Posts of Traffic Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Traffic Manager Gr. 1

10

Class 1

9100 – 250 – 15100

Selection

30

8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-
i) A Degree from a recognized university.

Desirable:-
Two years executive experience in Shipping / cargo operations / railway transportation in an Industrial / Commercial / Govt. Undertaking.

(a) No
(b) Yes.
(c) No

2

Upto 31st Dec. 2006

By direct recruitment – 33.1/3 % By Promotion – 66.2/3 %

After 31st Dec. 2006

By direct recruitment – 66.2/3 % By Promotion – 33.1/3 %

Promotion from Asst. Traffic Manager Gr.II in the scale of pay of Rs. 8600 – 14600 with 3 years regular service in the grade

OR

from Class III employess in the scale of pay of Rs. 6170 – 11975 in the respective discipline of Traffic Department with 5 years regular service in the grade where there are no Class II posts in the pay scale of Rs. 8600 – 14600 in that discipline.

Existing posts of Asst. Traffic Manager in the scale of pay of Rs. 9100 – 15100 will be redesignated as Assistant traffic Manager Gr.I in the scale of pay of Rs. 9100 – 15100 /







1

2

3

4

5

6

7

2

Senior Assistant Traffic Manager

6

Class I

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

i) A Degree from a recognized University.

ii) 5 years experience in shipping / cargo operations / railway transportation in Executive cadre in an industrial / Commercial / Govt. Undertaking.

(a) No
(b) Yes.
(c) No.

2

By promotion failing which by absorption / deputation failing which by direct recruitment.

Promotion from Asst. Traffic Manager Gr. I in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing which Asst. Traffic Manager Gr. I in the scale of pay of Rs. 9100 – 15100 with 2 years regular service of in the grade and a combinded regular service of 8 years in the scales of pay of Rs. 9100 – 15100 and Rs. 8600 – 14600 in the respective discipline of Traffic Dept. Absorption / deputation will be of officers holding analogous posts or post of Assistant Traffic Manager Gr. I in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade in a Major Port Trust.

The existing post of Deputy Traffic Manager in the scale of pay of Rs. 10750 – 16750 in the Traffic dept will be redesignated as Sr ATM in the scale of pay of Rs. 10750 – 16750 in the Traffic department








1

2

3

4

5

6

7

3

Deputy Traffic Manager

4

Class I

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

i) A Degree from a recognized university.

ii) Nine Years experience in Shipping / cargo operations / railway transportation in executive cadre in an Industrial / Commercial / Govt. Undertaking.

(a) No.
(b) Yes.
(c) No

2

By promotion failing which by absorption / deputation, failing which by direct recruitment.

Promotion from Sr. Assistant Traffic Manager in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Sr. Asst. Traffic Manager in the scale pf pay of Rs. 10750 – 16750 with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in the respective discipline of Traffic Dept. Absorption / deputation will be of Officers holding analogous posts or post of Sr. Asst Traffic Manager in the scale of pay of Rs. 10750-16750 with 4 years regular service in the grade in a Major Port Trust.

The existing posts in the categories of Docks Manager, Manager (Marketing & Services) in the scale of pay of Rs. 13000 – 18250 will be redesignated as Deputy Traffic Manager in the scale of pay of Rs. 13000 – 182550.








1

2

3

4

5

6

7

4

Sr. Deputy Traffic Manager

2

Class I

16000 – 400 – 20800

Selection

42








8

9

10

11

12

13

i) A Degree from a recognized university.

ii) Twelve Years executive experience in Shipping / cargo operations / railway transportation in executive cadre in an Industrial / Commercial /Govt. Undertaking

(a) No.
(b) Yes.
(c) No

NA

By absorption through composite method failing of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, officers holding analogous posts or post of Dy. Traffic Manager and equivalent posts in the respective discipline of Traffic Dept in the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in a Major Port Trust or Dy. Traffic Manager and equivalent posts in the respective discipline of Traffic Dept with 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750 – 16750 and Rs. 13000 – 18250 in the respective discipline of Traffic Deptt in a Major Port Trust will be eligible. For deputation, officers holding analogous posts or holding post of Dy. Traffic Manager and equivalent posts in the respective discipline of Traffic Deptt in the scale of pay of Rs. 13000 – 18250 in Govt. / Semi Govt / PSUs or Autonomous bodies with 3 years regular service in the grade will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “Very good”.









1

2

3

4

5

6

7

5

Traffic Manager (Category I Ports)

1

Class I (HOD)

20500 – 500 – 26500

Selection

45

8

9

10

11

12

13

i) A Degree from a recognized university.

ii) Seventeen years experience in Shipping / Cargo operations / railway transportation in executive cadre in an Industrial / Commercial / Govt. Undertaking.

(a) No
(b) Yes.
(c) No

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts.

For absorption through composite method, officers holding analogous posts or post of Traffic Manager in Category II ports with 2 years regular service or officers holding posts in the scale of pay of Rs. 17500 – 22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs.16000 – 20800 with 5 years regular service in the grade in the Traffic Dept in a Major port Trust will be eligible. For deputation, officers holding analogous posts or officers holding post of Traffic Manager and equivalent posts in Traffic Department in the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding post of Sr. Dy. Traffic Manager and equivalent posts in Traffic Department in the scale of pay of Rs. 16000 – 20800 and above with 5 years regular service in the grade in Govt. / Semi Govt. / PSUs or Autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “ Very good”.








Recruitment Rules for Class I Posts of Civil Engineering Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Executive Engineer (Civil)

20

Class I

9100 – 250 – 15100

Selection

30








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-Degree or equivalent in Civil Engg. From a recognized University / Institution.
Desirable:- Two years experience in executive cadre in Planning / Construction / Design / Maintenance preferably of Port and Marine Structures in an Industrial / Commercial / Govt. Undertaking.

(a) No

(b) No, however a Diploma in Civil Engg. From a recognized University / Institution is essential.

(c) No.

2

Upto 31st Dec.2006

By direct recruitment – 33 – 1/3 %

By Promotion – 66-2/3 %

After 31st Dec. 2006

By direct recruitment – 66-2/3 %

By Promotion – 33-1/3 %

Promotion from Assistant Engineer (Civil) in the scale of Rs. 8600 – 14600 with 3 years regular service in the grade or from Class-III employees in the scale of pay of Rs. 6170 – 11975 in the respective discipline of Civil Engineering Department with 5 years regular service in the grade where there are no Class-II post in the scale of Rs. 8600 – 14600 in that discipline








1

2

3

4

5

6

7

2

Executive Engineer (Civil)

15

Class 1

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

(i) Degree or equivalent in Civil Engg. From a recognized University / Institution.
(ii) Five years experience in executive cadre in Planning / Construction / Design / Maintence Preferably of Port and Marine Structures in an Industrial / Commercial / Govt. Undertaking.

(a) No

(b) No.
however a Diploma in Civil Engg. From a recognized University / Institution is essential.

(c) No.

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment

Promotion from. Assistant Executive Engineer (Civil) in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade failing which Assistant Executive Engineer in the scale of pay of Rs. 9100 – 15100 with 2 years regular service in the grade and a combined regular service of 8 years in the scales of pay of Rs. 9100 – 15100 and Rs. 8600 – 14600 in the respective discipline of Civil Engg. Dept. Absorption / Deputation will be of Officers holding analogous posts or feeder post with experience as mentioned above in a Major Port Trust.








1

2

3

4

5

6

7

3

Superintending Engineer (Civil)

7

Class I

13000 – 350 – 18250

Selection

40








8

9

10

11

12

13

(i) Degree or equivalent in Civil Engg. From a recognized University / Institution.
(ii) Nine years experience in executive cadre in Planning / Construction / Design / Maintenance preferably of Port and Marine Structures in an Industrial / Commercial / Govt. Undertaking.

(a) No

(b) No.
however a Diploma in Civil Engg. From a recognized University / Institution is essential.

(c) No.

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Executive Engineer (Civil) in the scale o pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Executive Engineer in the scale of pay of Rs. 10750 – 16750 with 2 years regular service in the grade and a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100-15100 in the respective discipline of Civil Engg. Deptt. Absorption / deputation will be of Officers holding analogous posts or feeder post with experience as mentioned above in a Major Port Trust.








1

2

3

4

5

6

7

4

Deputy Chief Engineer (Civil)

5

Class I

16000 – 400 – 20800

Selection

42








8

9

10

11

12

13

(i) Degree or equivalent in Civil Engg. From a recognized University / Institution.
(ii) Twelve years experience in executive cadre in Planning / Construction / Design / Maintenance preferably of Port and Marine Structures in an Industrial / Commercial / Govt. Undertaking.

(a) No.

(b) Yes.

(c) No.

N.A.

By absorption through Composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption through composite Officer holding analogous psts or post of Superintending Engineer and equivalent posts in the respective discipline of Civil Engineering Deptt. In the scale of pay Rs. 13000 – 18250 with 3 years regular service in the grade in a Major Port Trust or Superintending Engineer and equivalent posts in the respective discipline of Civil Engg. Deptt. With 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750 – 16750 and Rs. 13000 – 18250 in the respective discipline of Civil Engg. Dept. in a Major Port Trust. Will be eligible.

For deputation. Officers holding analogous posts or Officers holding post of Superintending Engineer and equivalent posts in the respective discipline of Civil Engg. Deptt. In the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in Govt. / PSUs / Autonomous bodies will be eligible. The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “very good”.

The existing Permanent posts in the category of Superintending Engineer (Civil), in the scale of pay of Rs. 16000 – 20800 will be redesingnated as Dy. Chief Engineer (Civil) in the scale of pay of Rs. 16000 – 20800.







1

2

3

4

5

6

7

5

Chief Engineer (Category-I Ports)

1

Class 1 (HOD)

20500 – 500 – 26500

Selection

45








8

9

10

11

12

13

(i) Degree or equivalent in Civil Engg. From a recognized University / Institution.
(ii) Seventeen Years experience in executive cadre in Planning / Construction / Design / Maintenance preferably of Port and Marine Structures in an Industrial / Commercial / Govt. Undertaking.

(a) No

(b) Yes.

(c) No.

N.A.

By absorption through Composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The Promotion / transfer / On absorption will be from the officers from Major Port Trusts

For absorption through composite method, Officers holding analogous posts or post of Chief Engineer in Category II ports with two years regular service in the grade or Officers holding posts in the scale of pay of Rs. 17500 – 22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs. 16000 – 20800 with 5 years regular service in the grade in the Civil Engg. Deptt. Of Major Port Trust will be eligible.

For deputation Officers holding analogous posts or Officers holding Post of Chief Engineer and equivalent posts in Civil Engg. Deptt. In the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding post of Dy. Chief Engineer and equivalent posts in Civil Engg. Deptt. In the scale of pay of Rs. 16000 – 20800 and above with 5 years service in the grade in Govt. / Semi Govt. / PSUs / Autonomous bodies will be eligible.
The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “very good”.








Recruitment Rules for Medical Officers of medical Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Medical Officer

16

Class I

3100-250-15100

NA

35








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-
(i) MBBS degree from a recognized university or for Medical Officer (Dental) BDS degree of a recognized university.
(ii) One year experience in a hospital after completion of internship of one year.
Desirable:-
A Post Graduate medical degree from a recognized university.

NA

2

By Direct recruitment.

NA








1

2

3

4

5

6

7

2 (a)

Sr. Medical Officer (General Duty)

6

Class I

10750 – 300 – 16750

Selection

40

8

9

10

11

12

13

Essential:-
(i) MBBS degree from a recognized university or for Sr. Medical Officer (Dental), BDS degree of a recognized university.
(ii) Five years experience in a hospital after completion of internship of one year.
Desirable:-
A Post Graduate medical degree from a recognized university.

(a) No
(b) Yes
(c) No

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Medical Officer in the scale of pay of Rs. 9100 – 15100 with 5 years regular service in the grade.
Absorption / Deputation will be of officers holding analogous posts or feeder post with 5 years experience in the grade in a Major Port Trust.

The existing posts of Resident Medical Officer and Medical Officer (SG) in the scale of pay of Rs. 10750 – 16750 will be redesignated as Sr. Medical Officer (GD) in the scale of pay of Rs. 10750 – 16750.







1

2

3

4

5

6

7

2 (b)

Sr. Medical Officer (Specialist)

6

Class I

10750 – 300 – 16750

NA

40








8

9

10

11

12

13

Essential:-
(i) MBBS degree from a recognized university or for Sr. Medical Officer (Dental), BDS degree of a recognized university.
(ii) A Post Graduate medical degree in the specified speciality from a recognized university.
(iii) Post qualification experience of 3 years in a hospital, in the relevant field of specilisation.

NA

2

By direct recruitment

NA

In the first instance Medical Officers having Post Graduate Qualification in the relevant field will be considered for appointment falling which the post will be filled by open advertisement.

The Medical Officer (Selection Grade) and Resident Medicat Officer in the pay scale of Rs. 10750 – 16750 having Post Graduate Qualification shall be redesignated as Senior Medical Officer







1

2

3

4

5

6

7

3 (a)

Dy. Chief Medical Officer (General Duty)

4

Class I

13000 – 350 – 182500

Selection

42








8

9

10

11

12

13

Essential:-
(i) MBBS degree from a recognized university or for Dy. Chief Medical Officer (Dental), BDS degree of a recognized university.
(ii) Nine years experience in a hospital, after completion of internship of one year.
Desirable:-
A Post Graduate medical degree from recognized university.

(a) No
(b) Yes
(c) No

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Sr. Medical Officer (G. D.) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Sr. Medical Officer (
G.D.) with 2 years regular service in the scale of pay of Rs. 10750 16750 and a combined regular service of 9 years in the scales of pay of Rs. 9100 – 15100 and Rs. 10750 – 16750. Absorption / deputation will be of officers holding analogous posts or feeder post with 4 years experience in the grade in a Major Port Trust.








1

2

3

4

5

6

7

3 b

Dy. Chief Medical Officer (Specialist)

4

Class I

13000 – 350 – 18250

Selection

42








8

9

10

11

12

13

(i) MBBS degree from a recognized university.
(ii) A Post Graduate medical degree in the specified speciality from a recognized university.
(iii) Post qualification experience of 7 years in a reputed hospital., in the relevant field of specialization.

(a) No
(b) Yes
(c) No

2

By Promotion failing which by absorption / deputation, failing both by direct recruitment.

Promotion from Sr. Medical Officer (Specialist) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade failing which Sr. Medical Officer (General Duty) with post graduate. Qualification in the relevant field and 4 years regular service in the grade. Absorption / deputation will be of officers holding analogous posts or holding the post of Sr. Medical Officer (Specialist) in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade in a Major Port Trust.

The existing post of DCMO / Chief Physician / Chief Surgeon in the scale of pay of Rs. 13000 – 18250 will be redesginated as Dy. Chief Medical Officer (Specialist) in the scale of pay of Rs. 13000 – 18250.
Note: 3 posts shall be residential 6 posts l.e. 3 posts from Sr. Medical Officer (Specialist) and 3 posts from Dy. Chief Medical Officer (Specialist) from the following Specialist will have to reside Compulsorily in Port Quarters:
1. Surgery
2. Gynaecology
3. General MD
4. Ortho
5.Anaesthesia
6. Paediatrics







1

2

3

4

5

6

7

4

Senior Dy. Chief Medical Officer

3

Class I

16000 – 400 – 20800

Selection

45








8

9

10

11

12

13

[(i) MBBS degree from a recognized university.
(ii) A Post Graduate (PG) Medical Degree or PG Medical Diploma in the specified speciality from a recognized University.
(iii) Post qualification experience of 10 years in case of PG Degree holders and 12 years experience in case of PG Diploma holders in the relevant field of specialization in a reputed hospital.]

(a) No
(b) Yes
(c) No

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption through composite method, officers holding analogous posts or holding the post of Dy. Chief Medical Officer (Specialist) and equivalent Specialist posts in Medical Deptt in the scale of pay of Rs. 13000 – 18250 with 3 years regular service in the grade in a Major Port Trust or Dy. Chief Medical Officer (Specialist) and equivalent Specialist posts in Medical Deptt with 2 years regular service in the grade and a combined regular service of 7 years in the scales of pay of Rs. 10750 – 16750 and Rs. 13000 – 18250 in Specialist Cadre of Medical Deptt. In a Major Port Trust will be eligible. For deputation, officer holding analogous posts or holding posts of Dy. Chief Medical Officer (Specialist) and equivalent specialist posts in the scale of pay of Rs. 13000 – 18250 in Medical Deptt. In a Govt. / Semi.Govt. / PSUs or Autonomous Bodies with 3 years regular service in the grade will be eligible. The selection is by merit for which the bench mark in ;overall grading in the ACRs will not be below “Very good”.








1

2

3

4

5

6

7

5

Chief Medical Officer (Category I Ports)

1

Class I (HOD)

20500 – 500 – 26500

Selection

50








8

9

10

11

12

13

[(i) MBBS degree from a recognized university.
(ii) A Post Graduate (PG) Medical Degree or PG Medical Diploma in the specified speciality from a recognized University.
(iii) Post qualification experience of 16 years in case of PG Degree holders and 18 years experience in case of PG Diploma holders in the relevant field of specialization in a reputed hospital.]

(a) No
(b) Yes
(c) No

NA

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption through composite method, officers holding analogous posts or the post of Chief Medical Officer in Category – II port with 2 years regular service in the grade or officers holding post in the scale of pay of Rs. 17500 – 22300 with 4 years regular service in the grade or officers holding posts in the scale of pay of Rs. 16000 – 208000 with 5 years regular service in the grade in the Medical Deptt in a Major Port Trust will be eligible. For deputation, officers holding analogous posts or officers holding post of Chief Medical Officer and equivalent post in Medical Deptt in the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding posts of Sr. Dy. Chief Medical Officer and equivalent Specialist posts in the scale of pay of Rs. 16000 – 20800 and above in Medical Deptt. With 5 years regular service in the grade in Govt. / Semi Govt. / PSUs or Autonomous Bodies will be eligible.
The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “very good”.








Recruitment Rules for Class I Posts (Deck Side) of Marine Department

Sl. No.

Name of the Post

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Pilot


Class I

14500 – 350 – 18700

N.A.

40








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-
(i) Must hold a certificate of competency as Master of foreign going ship issued by the Ministry of Shipping. Govt. of India or an equivalent qualification recognized by the Ministry of Shipping Govt. of India.

(ii) One year post qualification experience as Master / Chief Officer of a foreign going ship.

N.A.

2

By direct recruitment.

N.A.









1

2

3

4

5

6

7

2

Dock Master


Class I

17500 – 400 – 22300

Selection

43








8

9

10

11

12

13

Essential:-

(i) Must hold a certificate of competency as master of foreign going ship issued by the Ministry of Shipping. Govt. of India or an equivalent qualification recognized by the Ministry of Shipping Govt. of India.
(ii) Must hold a Pilot Licence and have a proficiency in handling of all types of ships.
(iii) 5 years experience as pilot or Master of Foreign going Ship.

(a) No
(b) Yes
(c) No

2

By promotion failing which by absorption / deputation failing both by direct recruitment.

For promotion, Pilots with 5 years regular service in the grade are eligible. For absorption / deputation, Officers holding analogous posts or holding posts of Pilots in the scale of pay of Rs. 14500 – 18700 with 5 years regular service in the grade in a Major Port Trust are eligible.









1

2

3

4

5

6

7

3

Harbour Master (Category-I Ports)


Class I

18500 – 450 – 23900

Selection

45








8

9

10

11

12

13

(i) Must hold a certificate of competency as master of foreign going ship issued by the Ministry of Shipping. Govt. of India or an equivalent qualification recognized by the Ministry of Shipping Govt. of India.

(ii) Must hold a Pilot Licence and have 8 years experience either as Master of Foreign Going Ship or in Piloting or cumulative.

(a) No
(b) Yes
(c) No

N.A.

By absorption through composite of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption by composite method, officers holding analogous posts or Dock Master /Master Pilot / Dredging Superintendent, etc., in the scale of pay of Rs. 17500 – 22300 with 2 years regular service in the grade in a Major Port are eligible. For deputation officers holding analogous posts or holding posts or Dock Master / Master
Pilot / Dredging Superintendent and its equivalent Deck side post with experience as mentioned above in Govt. / PSUs / Autonomous Bodies will be eligible. The selection is by merit for which the benchmark in overall grading in the ACRs will not be below “Very Good”.









1

2

3

4

5

6

7

4

Deputy Conservator (Category – I Ports)


Class I (HOD)

20500 – 500 – 26500

Selection

50








8

9

10

11

12

13

(i) Must hold a certificate of competency as master of foreign going ship issued by the Ministry of Shipping. Govt. of India or an equivalent qualification recognized by the Ministry of Shipping Govt. of India.

(ii) Must hold a Pilot Licence and experience of 10 years either as Master of Foreign Going Ship or in Piloting or cumulative.

(a) No
(b) Yes
(c) No

N.A.

By absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts

For absorption by composite method, officers holding analogous posts or holding posts of Dy. Conservator in Category – II ports or Harbour Master in Category – I ports in the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding post of Harbour Master in the scale of pay of Rs. 17500 – 22300 with 4 years regular service in the grade in a Major Port Trust. For deputation officers holding analogous posts or holding post of Dy. Conservator and its equivalent Deck side post in the scale of pay of Rs. 18500 – 23900 with 2 years regular service in the grade or officers holding posts of Harbour Master and its equivalent Deck side post in the scale of pay of Rs. 17500 – 22300 with 4years regular service in the grade in a Govt. / Semi Govt / PSUs or Autonomous Bodies will be eligible.
The selection is by merit for which the bench mark in overall grading in the ACRs will not be below “Very good”.









1

2

3

4

5

6

7

5

Dredging Superintendent


Class I

17500 – 400 – 22300

Selection

43








8

9

10

11

12

13

(i) Must hold a certificate of competency as master of foreign going ship issued by the Ministry of Shipping. Govt. of India or an equivalent qualification recognized by the Ministry of Shipping Govt. of India.

(ii) Must hold a Pilot Licence and have a proficiency in handling of all types of ships.
(iii) 5 years experience as pilot or Master of Foreign going Ship out of 5 years experience, one year experience in dredging is essential.

(a) No
(b) Yes
(c) No

N.A.

By promotion failing which by absorption / deputation failing both by direct recruitment.

For promotion, Pilots with 5 years regular service in the grade are eligible. For absorption / deputation Officers holding analogous posts or holding posts of Pilots in the scale of pay of Rs. 14500 – 18700 with 5 years regular service in the grade in a Major Port Trust are eligible.

The Present incumbent of existing post of Dredging Supdt. of Civil Engineering dept is in the scale of pay of Rs. 16000 – 20800 shall be upgraded to the scale of pay of 17500 – 400 – 22300 under Marine Department.







Recruitment Rules for Class I Posts of Marine Engineer of Marine Department

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Dy. Marine Engineer


Class I

10750 – 300 – 16750

NA

35

8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

i) Mot II Class Motor Certificate issued under Merchant Shipping Act, 1958

ii) 2 years experience as independent Watch keeping Engineer on board a foreign going ship.

NA

2

By Direct recruitment

NA

Existing posts of Ex. Engr (FC) of E & M dept / Engineer Dredger (Mot II Class) of Civil Engg. Deptt. Engineer (MOT II Class) of Marine dept. in the scale of pay of Rs. 10750 – 300 – 16750 will be redesignated as Dy. Marine Engineer in the scale of pay of Rs. 10750 – 300 – 16750 under Marine Department.







1

2

3

4

5

6

7

2

Sr. Dy. Marine Engineer


Class I

13000 – 350 – 18250

Selection

Not excesding 40








8

9

10

11

12

13

i) Mot II Class Motor Certificate issued under Merchant Shipping Act, 1958

ii) 6 years experience as independent Watch keeping Engineer on board a foreign going ship.

(a) No
(b) Yes
(c) No

2

By promotion failing which by absorption / deputation failing both by direct recruitment.

Promotion from the post of Dy. Marine Engineer in the scale of pay of Rs. 10750 – 16750 with 4 years regular service in the grade. Absorption / deputation will be of officer holding analogous posts or officers with 4 years regular service in post of Dy. Marine Engineer in the scale of pay of Rs. 10750 – 16750 in any Major Port Trust.

Existing posts of Marine Engineer of E & M dept in the scale of pay of Rs. 13000 – 350 – 18250, will be redesignated as Senior Dy. Marine Engineer in the scale of pay of Rs. 13000 – 350 – 18250 under Marine Dept.








1

2

3

4

5

6

7

3

Marine Engineer


Class I

14500 – 350 – 18700

N.A.

40








8

9

10

11

12

13

i) Mot I Class Motor Certificate issued under Merchant Shipping Act, 1958

ii) 1 year post qualification experience as Chief Engineer / 2nd Engineer on board a foreign going ship.

NA

2

By direct recruitment

NA

Existing posts of Engineer (MOT I Class ) of Marine dept./ Engineer Dredger of Civil Engg. Dept. in the scale of pay of 14500 – 350 – 18700, will be redesignated as Marine Engineer in the scale of pay of Rs. 14500 – 350 - 18700







1

2

3

4

5

6

7

4

Senior Marine Engineer / Chief Engineer Marine (Vessel)


Class I

16000 – 400 – 20800

Selection

44








8

9

10

11

12

13

i) Mot I Class Motor Certificate issued under Merchant Shipping Act, 1958

ii) 4 years experience as Chief Engineer or 5 years combined experience as Chief Engineer on board a foreign going ship.

(a) No
(b) Yes
(c) No

2

By promotion or by absorption through composite method of recruitment ie. Through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment The Promotion / transfer / on absorption will be from the officers from Major Port Trusts

Promotion from the post of Marine Engineer in the scale of pay of Rs. 14500 – 18700 with 4 years regular service in the grade. Absorption through composite method will be of officers holding analogous posts or officer with 4 years regular service in the post of Marine Engineer in the scale of pay of Rs. 14500 – 18700 in a Major Port Trust. For deputation officers holding analogous posts or officers holding post of Marine Engineers and its equivalents in Marine Engineering side in the scale of pay of Rs. 14500 – 18700 with 4 years regular service in the grade in Govt / PSUs / Autonomous Bodies will be eligible. The selection is by merit for which the bench mark is overall grading in the ACRs will not be below “Very Good”.

Existing Posts of SE (Marine) of E & M dept. / Engineering Supdt. (Dredging) of Civil Engg. Dept. in the scale of pay of 16000 – 400 – 20800, will be redesignated as Senior Marine Engineer / Chief Engineer Marine (Vessel) in the scale of pay of Rs. 16000 – 400 – 20800 under Marine Dept.

Proposed Recruitment Rules for Isolated Posts

Proposed Recruitment Rules for Class I Posts of General Administration Department (Main Admn) in Chennai Port Trust

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Hindi Officer

1

Class I

9100 – 250 – 15100

Selection

30 yrs.

8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-

Master's Degree of a recognised University in Hindi with English as a subject at the degree level or Master's Degree of a recognised University in English with Hindi as a subject at the degree level or Master's Degree of a recognised University in any subject with Hindi and English as subject with Hindi and English as subjects at the degree level or Master's Degree of a recognised University in any subject with Hindi medium and English as a subject at the degree level.

Experience-

Five Years of terminological work in Hindi and / or translation work from English to Hindi or Vice Versa preferably of technical or scientific Literature. Or Five years experience of Hindi teaching under Hindi Teaching Scheme of the Ministry of Home Affairs, Government of India, research writing or Journalism in Hindi.

Desirable
Experience of organizing Hindi classes or workshops for noting and drafting.

In the case of promotion
(a) No
(b) No
however Bachelor's Degree of a reognized University with Hindi and English as the main subjects is essential.
(c) No however must have served for a period of not less than five years as Hindi Translator in the Trust.

2

i) By considering the employees in the Trust satisfying the qualification mentioned in Col (9) failing which by deputation from State / Central Government / Public Sector Bodies or

iii) By direct recruitment

By Promotion from the Approved probationers in the category of Hindi Translator in the scale of pay of Rs. 5500 – 11380 with five years experience.









Proposed Recruitment Rules for Class I Posts of Traffic Department in Chennai Port Trust

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Safety Officer Cargo and Gear)

1

Class – I

9100 – 250 – 15100

Selection

30 yrs.








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential
(i) Should hold a recognized Degree in any branch of Engineering or technology and had practical experience of working in a Port or similar place in a supervisory capacity for a period of not less than three years or hold a recognised Diploma in any branch of Engineering or Technology and has had practical experience of working in a Port or similar place in supervisory capacity for a period of not less than five years and

(ii) Should hold a Degree or Diploma in Industrial Safety recognized by the Central Government.

(a) No.

(b) Yes.

(c) Yes.

2

By Promotion failing which by absorption / deputation failing both by direct recruitment

By deputation of identical post of Asst. Exe. Engineer in any discipline in the Elec. & Mech. Dept in the scale of pay of Rs. 9100 – 15100 failing which by Promotion from Asst. Engineer in any branch of discipline in Electrical and Mechanical Dept in the scale of Rs. 8600 – 14600 with 3 years regular service in the grade failing which from Class III employees of Supervisor Gr. I in any discipline of Elec. & Mech. Department in the scale of pay of Rs. 6170 – 11975 with 5 Years regular service in the grade.








Proposed Recruitment Rules for Class I Posts of Marine Department in Chennai Port Trust

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Marine Officer

1

Class – I

9100 – 250 – 15100

Selection

30 yrs.








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential:-
Second Mate's Foreign Going Certificate

Or

Master's Home Trade

Or

Final passing out certificate from T.S. Dufferin / Rajjendra with a minimum of 3 years experience in Port doing maintenance of floating craft and buoys and moorings

Or

Service in the Navy not below the rank of Petty Officer

NA

2

By direct Recruitment.

NA









Proposed Recruitment Rules for Class I Posts of Civil Engineering Department in Chennai Port Trust

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Assistant Horticulturist

1

Class – I

9100 – 15100

Selection

30








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

Method of recruitment (whether by direct recruitment or by promotion / absorption / deputation)

In case of promotion / absorption / deputation, grades from which in should be made

Remarks

Essential
Must hold a Degree in Agriculture or Horticulture from a recognized University

Experience:
Apprenticeship training or experience in Horticulture in desirable.

(a) Yes

(b) Yes

(c) Yes

2

By direct recruitment or deputation from the State / Central Govt. Department of Horticulture and Plantation Crops.

NA








1

2

3

4

5

6

7

2

Horticulturist

1

Class – I

10750 – 300 – 16750

Selection

35








8

9

10

11

12

13

Essential
Must hold a Degree in Agriculture or Horticulture from a recognized University

Experience:
Must have served as an Assistant Horticulturalist for a period of not less than 5 years.

(a) No.

(b) Yes

(c) Yes

2

By departmental promotion failing which by Deputation / transfer from the State / Central Government and failing both by Direct Recruitment.

By Promotion from the post of Assistant Horticulturalist in the scale of pay of Rs. 9100 – 15100 with five years regular service in the grade.


Recruitment Rules for Class I Posts of Vigilance Department in Chennai Port Trust

Sl. No.

Name of the Posts

No. of Posts

Classification

Scale of Pay (Rs.)

Whether Selection or Non-Selection.

Upper Age limit for direct rec recruitment (in years)

1

2

3

4

5

6

7

1

Dy. Chief Vigilance Officer

1

Class – I

13000 – 350 – 18250

Selection

N.A.








8

9

10

11

12

13

Educational and other qualifications prescribed for direct recruitment

Whether
(a) age
(b) Educational qualifications
(c) experience for direct recruits will apply in the case of promotion / absorption / deputation

Period of Probation (in years)

[By deputation]

[Deputation from officers of Major Port Trusts holding analogous posts or holding posts in the pay scale of Rs. 20600 - 46500 (pre-revised Rs. 10750 - 16750) with 3 years of regular servicein the grade failing which from officers of the Central Government/ State Govt./ PSUs/ Autonomous Bodies with similar grade.]

Remarks

N.A.

N.A.

2

By the composite method of promotion / deputation / transfer.

Promotion / deputation / transfer : Officers holding analogous posts or officers holding posts in the pay scale of Rs. 10750 – 16750 with 4 year of regular service in the grade failing which officers of a combined regular service of 9 years in the scales of pay of Rs. 10750 – 16750 and Rs. 9100 – 15100 in any major port trusts / Central Govt. / State Govt. / Semi Govt. / Public sector Undertakings or Autonomous bodies. Preference will be given to the person having experience in vigilance work.

Deputation will normally be for a period of 3 years and in any case, not to exceed 5 years.







1

2

3

4

5

6

7

2

Chief Vigilance Officer (Category – I Ports)

1

Class I

NA

Selection

N.A.








8

9

10

11

12

13

Not Applicable

N.A.

N.A.

By deputation of officers of All India / Central Service.

Officers who are eligible for appointment at the level of Director / Joint Secretary in Govt. of India.

Deputation tenure as per guidelines issued by CVC / DOP & T







Foot Note:

The Madras Port Trust (Appointment, Promotion etc) Regulations, 1977 were published in MOST's letter No. PEM-38/75 dated the 3rd February, 1977 and published in Tamil Nadu Government Gazette dated the 16th March, 1977 vide SROC 4/77 dated the 16th March, 1977 and subsequently amended vide:

1. MOST's Notification No.GSR 559 dated the 1st April, 1980.

2. MOST's Notification NO.GSR 77(E) dated the 3rd February, 1987.

3. MOST's Notification No.GSR 16(E) dated the 9th January, 1996.

4. MOST's Notification No.GSR 650(E) dated the 4th August, 2000. (Inclusion of MOA)

5. MOS's Notification No.GSR 899(E) dated the 28th November, 2000.(MOA)

6. MOS's Notification No.GSR 19(E) dated the 11th January, 2001.

7. MOS's Notification NO.GSR 379(E) dated the 18th May, 2001.(MOA)

8. MOS's Notification No.GSR 495(E) dated the 29th June, 2001.

9. MOS's Notification No.GSR 596(E) dated the 21st August, 2001.(MOA)

10. MOS's Notification No.GSR 905(E) dated the 19th December, 2001.

11. MOS's Corrigendum No.GSR 906(E) dated the 19th December, 2001.

12. MOS's Corrigendum No.GSR 284 (E) dated the 15th April 2002.

13. MOS's Corrigendum No.GSR 573(E) dated the 16th August, 2002.

14. MOS's Corrigendum No.GSR 675(E) dated the 1st October, 2002.

15. MOS's Notification No.GSR 188(E) dated the 11th March, 2004.

16. MOS's Notification No.GSR 224(E) dated the 26th March, 2004.

17. MOS's Notification No.GSR 518(E) dated the 11th August, 2004.

18. MOS, RT&H Notification No.711 (E) dated 7th December, 2005.

The Madras Port Trust (Recruitment of Heads of Departments) Regulations, 1991 were published in the Gazette of India, Extraordinary, vide GSR No. 167 (E), dated 20.03.1991 and subsequently amended vide:

1. MOST's Notification No.GSR 500(E) dated 8.7.1993.

2. MOST's Notification No.GSR 568(E) dated 26.9.1997.

3. MOST's Notification No.GSR 511(E) dated 31.5.2000.

4. MOS's Notification No.GSR 247(E) dated 4.4.2001

5. M/O Shipping, Road Transport & Highways' Notification No.GSR-250(E) dated 28.4.2005.

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