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Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002


THE BUREAU OF INDIAN STANDARDS 
(RECRUITMENT TO SCIENTIFIC CADRE) 
REGULATIONS, 2002

(Incorporating the Amendments up to Feb 2010)

New Delhi, 3rd May 2002

G.S.R. 326(E).-  In exercise of the powers conferred by section 38 of the Bureau of Indian Standards Act, 1986 (63 of 1986) and in supersession of the Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 1988, except as respects things done or omitted to be done before such supersession, the Executive Committee of the Bureau of Indian Standards, with the previous approval of the Central Government, hereby makes the following regulations, namely:

 

1.  Short Title and Commencement - (1) These regulations may be called the Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002.

 

(2) Save as otherwise provided in these regulations, they shall come into force on the date of their publication in the Official Gazette.

 

2. Definitions - In these regulations, unless the context otherwise requires –

 

(a)  "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);

     #(b)  "Assessment Committee" means the Assessment Committee appointed by the Director General under clause (i) of sub-regulation (1) of regulation 9;

   *(ba) “Departmental Peer Review Committee” means the Committee constituted by the Central Government under item (ii) of sub-regulation (6) of regulation 9;

(c)  "rules" means the Bureau of Indian Standards Rules, 1987;

(d)  "Schedule" means a Schedule appended to these regulations;

(e)  "Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as are respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution of India;

(f)   "Scientific Cadre" means the Cadre of Group `A' officers appointed to posts specified in the First Schedule;

(g)  "Screening Committee" means the Committee constituted under regulation 8;

     #(h)  Omitted; 

     #(i)   Omitted; and

(j)   words and expressions used in these regulations and not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules.

 

3.  Constitution of the Scientific Cadre - There shall be constituted a Scientific Cadre to be called the `Bureau of Indian Standards Scientific Cadre’ consisting of persons appointed to the posts specified in column (2) of the First Schedule and in the disciplines as given in the Second Schedule of these regulations.

 

4. Members of the Scientific Cadre - The following persons shall be the members of the Scientific Cadre, namely:

 

(a)  persons from the erstwhile Indian Standards Institution Service Cadre shall be deemed to be members of the Scientific Cadre. The service rendered in Indian Standards Institution Service Cadre shall be counted as service under the Scientific Cadre in the equivalent post; and

 

(b)  persons appointed under these regulations.

 

5. Method of Recruitments - The method of recruitment to the post of Scientist-B in the Scientific Cadre, scale of pay, age limit, qualifications and other matters relating thereto shall be as specified in the First Schedule.

 

6. Direct Recruitment of Scientist-B - (1) Direct recruitment to the post of Scientist-B shall be made by competitive examination in the manner laid down in sub-regulation (2).

 

(2)(a) Vacancies of Scientist-B shall be advertised on All-India basis in the leading newspapers giving, among others, full information regarding number of posts, reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes, prescribed qualifications and age requirement.

 

(b) Candidates possessing a minimum qualification of Bachelor’s Degree in Engineering or Technology or a Master’s Degree in Natural Sciences or equivalent with not less than sixty percent marks (fifty percent for Scheduled Castes and Scheduled Tribes) and between twenty-one and twenty-seven years of age shall be eligible for the post:

 

Provided that the upper age limit may be relaxed in case of officers and the employees of the Bureau and in respect of such categories of persons as may, from time to time, be notified in this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category.

 

(c) A written examination shall be conducted by the Bureau through a professional institution or agency on dates and at places to be decided by the Director General.

 

(d) The number of candidates to be called for interview shall be not more than four times the number of vacancies advertised in the respective disciplines in order of merit from among those who have secured at least fifty percent marks in the written examination.

 

(e) Candidates shall be selected discipline-wise by the  #Assessment Committee on the basis of merit as determined by the aggregate marks obtained by giving equal weightage to written examination and interview.

 

(f) The candidates belonging to any of the Scheduled Castes or the Scheduled Tribes or Other Backward Classes may, to the extent the number of vacancies reserved for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes cannot be filled on the basis of the criteria laid down in clauses (c), (d) and (e) of sub-regulation (2), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection.

 

(g) A candidate, on appointment to the post of Scientist-B through competitive examination, shall furnish a surety bond in the form specified by the Bureau, for serving the Bureau for a minimum period of three years. If he decides to leave the service either by resignation or absence from service without permission earlier than three years from the date of employment, he shall be required to reimburse the Bureau six months' emoluments at the rate last drawn by him unless he has worked for a shorter period in which case he shall be required to reimburse the full amount drawn by him.

 

(3)(a) Notwithstanding anything contained in sub-regulation (1), the Executive Committee may decide to fill by selection such number of existing vacancies in the post of Scientist-B, as considered necessary, to meet any exigency of work.

 

(b) These vacancies shall be advertised on All-India basis in the leading newspapers giving, among others, full information about number of posts, reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes, prescribed qualifications, experience and the age requirement.

 

(c) Candidates possessing a Bachelor’s Degree in Engineering or Technology or a Master’s Degree in Natural Sciences or equivalent with not less than sixty percent marks (fifty percent for Scheduled Castes and Scheduled Tribe candidates) and practical experience of at least three years shall be eligible for the post. The age requirement shall be not more than thirty years:

 

Provided that the upper age limit and experience may be relaxed in case of the departmental candidates and in respect of such categories of persons as may from time to time be notified in this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category.

 

(d) Candidates who fulfill the prescribed requirements and are approved by the Screening Committee under regulation 8 shall be called for selection which shall include interview or written test and interview.

 

(e) Candidates shall be selected discipline-wise by the #Assessment Committee on the basis of merit as determined by the selection referred to in clause (d).

 

(f) The candidates belonging to any of the Scheduled Castes or the Scheduled Tribes or Other Backward Classes, may to the extent the number of vacancies reserved for the Scheduled Castes, the Schedule Tribes and Other Backward Classes cannot be filled on the basis of the criteria laid down in clause (e), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection.

 

(4) The candidates appointed under this regulation shall be on probation for a period of two years during which the Director General shall arrange to give them such training and responsibilities as deemed necessary and prescribe departmental examination or examinations to be passed for successful completion of probation. Other conditions of probation as given in Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, #2007  shall apply.

 

7. Direct Recruitment by Selection to Other Posts –

 

(1)   Any recruitments by lateral entry through deputation/direct recruitment at the level of Scientist-C and above, upto  Scientist-G, shall be done after ascertaining that the total sanctioned strength of the cadre is not exceeded  and after prescribing the age, qualification and experience, as appropriate.

 

(2) Vacancies shall be advertised in the leading newspapers giving, among others, full information regarding number of posts, reservation for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes, prescribed qualifications, age-limit and experience.

 

(3) Candidates possessing the prescribed qualifications, experience and age limit shall be eligible for the post:

 

Provided that upper age limit may be relaxed in case of the officers and employees of the Bureau and in respect of such categories of persons as may, from time to time, be notified in this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category:

 

Provided further that the upper age limit shall be relaxed for Departmental candidates upto 50 years for the posts for which the prescribed age limit is less than 50 years, and by five years for posts for which the prescribed age limit is 50 years or more.

 

(4) Candidates who fulfill the prescribed requirements and are approved by the Screening Committee under regulation 8 shall be called for selection.

(5) The candidates belonging to any of the Scheduled Castes or the Scheduled Tribes or Other Backward Classes may, to the extent the number of vacancies reserved for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes, cannot be filled on the basis of the criteria laid down in sub-regulation (4), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection.

 

(6) It shall be permissible to draw a reserved list of successful candidates for filling vacancies which shall remain valid for a period of one year from the date such list is drawn.

 

(7) The probation and other terms and conditions of probation of candidates so appointed shall be in accordance with the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, #2007 .

 

8. Screening Committee - Applications received in response to the advertisement for posts to be filled by direct recruitment by selection shall be screened by the Screening Committee consisting of the Director General, one of the nominees of the Executive Committee and an officer of the Bureau to be nominated by the Director General. The candidates as approved by the Screening Committee shall be called for selection.

 

#8A Appointing Authority – Appointments to all posts shall be made by the appointing authority on the recommendations of, :-

 

(a)    in the case of appointment to the posts of Scientist-F and Scientist-G, by the Departmental Peer Review Committee;

 

(b) in the case of appointment to the posts of Scientist-B to Scientist-E, by the Assessment Committee :

 

Provided that no appointments to the posts of Scientist-F and Scientist-G shall be made without the prior approval of the Central Government.

 

Provided further that the officiating appointments may be made by the appointing authority without recommendations of the appropriate Selection Committee subject to the condition that in case such appointments are for a period exceeding six months, approval of the Central Government shall be obtained.

 

*9. (1) The selections for promotions shall be made from amongst the Scientific Cadre officers serving in the next lower grade in the manner provided here under :-

 

(i) by the Assessment Committee appointed by the Director General in respect of promotions to the posts of Scientists C, D and E;

(ii) by the Departmental Peer Review Committee constituted by the Central Government in respect of promotions to the posts of Scientists F and G;

 

(2) Selection of officers for promotions shall be made in the manner as laid down in the Scheme of Flexible Complementing formulated and/or amended from time to time by the Central Government for promotions of scientists in Scientific Organizations under the Central Government;

 

(3) The recommendations of the Assessment Committee in respect of officers of Scientific Cadre of the Bureau for promotion of Scientist B to Scientist C, Scientist C to Scientist D and Scientist D to Scientist E under the said scheme shall be referred to the Director General for approval;

 

(4) The recommendations of the Departmental Peer Review Committee in respect of officers of Scientific Cadre of the Bureau for promotion of Scientist E to Scientist F and Scientist F to Scientist G under the said scheme shall be referred to the Central Government for approval;

 

(5) Promotions of the officers considered under the said scheme shall be effective from the date of such approval which shall not be the date prior to the date of eligibility of the officer for promotion;

 

(6) (i) The Assessment Committee shall consist of the following members, namely:-

 

(a) A Chairman to be nominated by the Director General;

(b) two officers from the Bureau of Indian Standards not below the rank of Scientist-F; and

(c) two experts from outside of whom one shall belong to the Scheduled Caste or Scheduled Tribe category.

 

(ii)  The Departmental Peer Review Committee shall consist of the following:-

 

            (a)  Secretary, Department of Consumer Affairs;                       -     Chairman

            (b)  Secretary, Department of Science and Technology;            -      Member

            (c)  Secretary, Department of Biotechnology;                            -      Member

            (d)  Director, Central Food Technological Research Institute;   -     Member

            (e)  Director, National Physical Laboratory;                               -     Member

        ##(f)  A Special Secretary/Additional Secretary

                  to be nominated by Secretary, DOPT                                     -     Member.

 

Note :- In case of promotion to the post of Scientists-F, a Joint Secretary may be nominated by Secretary, DOPT.

 

10. Authorized Strength Authorized strength shall be such as may be determined from time to time by the Executive Committee with the approval of the Central Government. The cadre strength shall specify the number of posts to be covered under Scientist B, C, D, E, F and G as a whole and is 579 as on 30th September, 1987 and is given in the First Schedule.

 

11. Power to Relax - Where the Executive Committee is of the opinion that it is necessary or expedient so to do, it may, with the approval of the Central Government for reasons to be recorded in writing, relax any of the provisions of these regulations in respect of any class or category of persons.

 

12. Saving - Nothing in these regulations shall affect reservations, relaxations of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.

13. Interpretation - If any question relating to interpretation of these regulations arises, it shall be decided by the Executive Committee with the approval of the Central Government.

 

_____________

*Inserted vide notification No. GSR 718(E) dated 15 Nov 2007.

# Inserted vide notification No. GSR 869 (E) dated 9 Dec 2009 

## Inserted vide notification  No. GSR 103 (E) dated 26 Feb 2010. 

 

 

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