Sumer Singh vs Indian Red Cross Society And Others

Appointing

Authority",6.,"Appointments to the posts specified in column 2 of

the table given below, in the service shall be made

by the authorities mentioned against each in column

3 of the said table",

Source of

Recruitment",9,"All direct recruitments shall be made through

advertisement in News Papers.",

Method of

Recruitment",10,(i),"Recruitment shall be made by promotion or

by direct recruitment to be decided by the

competent authority.

,,(ii),"In case of direct recruitment, the selection

of the candidate(s) will be made by a

committee to be constituted by the

competent authority from time to time.

,,(iii),"Any recruitment beyond the sanctioned post

shall be made with the prior approval of the

President for which the indenting officer

shall give the requirement in writing

alongwith the justification for the same.

,,(iv),"The recruitment in the service in the case of

the followings shall be made as under:-

S. No.,Designation,,Method of Recruitment

1.,"Vice-

Chairman",,"To be appointed by the President under rule

No.d, Chapter-III of the Uniform Rules of

State/UT Branches made/circulated by the

NHQ, New Delhi under Section 5 of the

Indian Red Cross Society Act, 1920 subject

to ratification in the Managing Committee.

,,,

,,"Haryana State Branch.

By Direct Recruitment:-

To be appointed by the President under Rule

No.G(b), Chapter III of the Uniform Rules of

State/UT Branches made/circulated by the

NHQ, New Delhi under Section 5 of the

Indian Red Cross Society Act, 1920 subject

to ratification of the Managing Committee.

Under Chapter IV, the term of the General

Secretary shall initially be for a period of

three years. On completion of the term, the

post shall be made open. The existing

Secretary may, if interested, apply for another

term.

By Promotion

From amongst the first three senior District

Secretaries from entire District Red Cross

Branches of Haryana and Joint Secretary

State Brach on seniority-cum-merit basis

under rule No.11. The merit shall be decided

on the basis of service record.",

Power

of

Relaxation",22,"Where the President is of the opinion that it is expedient to

do so, it may, by order, relax any of the provisions of these

rules with respect to any class or category of persons, or an

individual, as the case may be.

Provided that relaxation so considered by the President

will be ratified by the Managing Committee.",

Extension and

Reappointment

after

superannuation

and Retirement",32,"(a)

(b)","Extension in service may be given for one year to

the State Awardees and two years to the National

awardees (One year at one time) after attaining the

age of superannuation/retirement as per pattern of

Haryana Government.

The employees who are in service and rendered

outstanding performance can be re-appointed after

superannuation on the basis of satisfactory

performance and medical fitness on a contract of

year to year basis by the competent authority on a

fixed 50% of the last pay drawn. Initially he/she

will be re-appointed on contract upto one year and

may be extended (not more than one year at one

time) upto sixty five years of age by the competent

authority.