Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
State Family Welfare Bureau, Manipur (Store Officer/inspection Officer of Stores) Recruitment Rules, 1986
Published vide Notification No. 1/11/86(RR)/DP, dated the 10th September, 1986
ner518
(b) no woman, whose marriage is void by reason of husband having a wife living at the time of such marriage or who has married a person who has a wife living at the time of such marriage, shall be eligible for appointment to the said post:
Provided that the Governor of Manipur may, if satisfied that there are special grounds for so ordering, exempt any person from the operation of this rule. 5. Power to Relax. - Where the Governor is of opinion that it is necessary or expedient so to do, he may order, for reasons to be recorded in writing, and in consultation with the Manipur Public Service Commission for relaxation of any of the provisions of these rules with respect to any class or category of persons or posts. 6. These rules shall come into force with effect from the date of publication in the Manipur Gazette.MPSC Form-8
Recruitment Rules for the Post of Store Officer/inspection Officer of Stores in the State Family Welfare Bureau : Manipur
|
Designation of post. |
No. of posts. |
Classification. |
Scale of pay. |
Whether selection post or non-selection post. |
Age for direct recruits. |
|
1 |
2 |
3 |
4 |
5 |
6 |
|
Store Officer/ Inspection Officer of Stores. |
2 (two). |
G.C.S. Class-II Gazetted. |
Rs. 720-30-1020-E8-45-1470 |
Selection. |
30 years and below (Upper age limit is relaxable for Govt, servants appointed under the Govt, of Manipur to the extent of the period of continuous service put1 in the post/service and by 5 years for SC/ST candidates and a Govt, servant who belongs to SC/ST will get the facility admissible to a Government servant in addition to the relaxation admissible to SC/ST candidates). |
|
Educational and other qualifications required for direct recruits. |
Whether age & educational qualification prescribed for the direct recruits will apply in the case of promotees. |
Period of probation, if any. |
Method of rectt. whether by direct rectt. or by promotion or by deputation/ transfer & percentage of the vacancies to be filled by various methods. |
In case of rectt. by promotion/ deputation/ transfer, grades from which promotion/ deputation/ transfer to be made |
If a DPC exists what is its composition |
Circumstances in which MPSC is to be consulted in making recruitment. |
|
7 |
8 |
9 |
10 |
11 |
12 |
13 |
|
ESSENTIAL: |
No. |
2 (two) years. |
50% by promotion, 50% by direct recruitment. |
PROMOTION: |
Class-II D.P.C. |
As required under M.P.S.C. (Exemption from consultation) Regulations |
Notes: - 1. Where a person is considered for such appointment all persons possessing the requisite qualifications and who are senior to him in the grade shall also be considered irrespective of the fact whether or not they fulfil the requirement as to the minimum period of qualifying service mentioned above.
2. Any period of ad hoc appointment prior to the regularisation of their appointment in consultation with the Commission shall not be counted in the minimum period of service prescribed for promotion.
