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इस फाइल के बारे में
F. No. 590/IIIDEM/Academic Affairs/ Centre Head/2020
05th July 2021
OFFICE MEMORANDUM
IIIDEM has been established by the Election Commission of India inter alia to train, prepare and equip election officials and other stake holders for delivery of free, fair and credible and error free elections. It also aims at sensitization, motivation and preparation of the machinery as well as the stake holders of the international democratic community and helping them in overcoming shortcomings and challenges of election management. IIIDEM invites applications for the following posts on contract basis from willing and eligible candidates in the Universities, Institutions & Organisations under the administrative control of the State Governments & Statutory Organisations, Universities, Research Institutions having recognition from University Grant Commission & also from deemed Universities & Institutions of Eminence: -
|
Sl. No. |
Name of the Post |
No. of Posts |
Equivalent rank under the UGC Guidelines |
Scale of Pay |
|
1. |
Dean-School of Election Management and Technology |
1 |
Professor |
Level 14 Rs.1,44,200- 2,18,200 |
|
2. |
Faculty/ Assistant Professor General Management |
1 |
Assistant Professor |
Level 12 Rs. 79,800- 2,11,500 |
|
3. |
Faculty/ Assistant Professor Election Management |
1 |
Assistant Professor |
Level 12 Rs. 79,800-2,11,500 |
|
4. |
Dean – School of Electoral Law |
1 |
Professor |
Level 14 |
|
5. |
Faculty/ Assistant Professor Electoral Law |
1 |
Assistant Professor |
Level 12 Rs. 79,800-2,11,500 |
|
6. |
Head- Research and Innovation |
1 |
Associate Professor |
Level 13 A Rs. 1,31,400-2,17,100 |
1. The broad terms of reference are on the following lines: -
a) Composite method of selection
The process for selection on deputation basis and also on contract basis shall continue simultaneously. In case applications are received from eligible candidates for selection on deputation basis & suitable candidates are found for appointment on deputation basis, even after issuance of advertisement for appointment on contract basis, there will be no scope for consideration of candidature of any candidate for appointment on contact basis. It is only under those circumstances where under no suitable candidate is available for appointment on deputation basis that appointments on contract basis will be considered. The terms and conditions explained in succeeding sub-paras are relevant only for appointments on contract basis.
b) Remuneration
Selected candidates will be eligible to draw their allowances in the scale of pay attached to the posts, as per usual terms and conditions.
c) Qualification & Experience
The conditions of eligibility i.e. qualifications & experience for various posts will be in terms of UGC Notification 18th July 2018, in addition, condition of minimum qualifying service, for appointment at different levels in the pay matrix in terms of 7th CPC shall be followed.
d) Field of selection
Application for appointment on deputation basis from the candidates in the zone of eligibility as specified in OM no. 590/IIIDEM/Academic Affairs/Centre Head/2020 dated 26th March 2020 are to be considered upto 31st August, 2021. The candidates who have already applied for selection on deputation basis and those who are eligible for consideration for appointment on deputation basis in terms of the said circular, shall not be considered for appointment on contract basis.
e) Maximum Age limit for eligibility
40 years for the post of Assistant Professor & 65 years for all other categories.
f) No right or claim for appointment on regular basis
The arrangements of contractual assignments will be purely by way of ad-interim arrangements. The service rendered on contract basis will not be reckoned in any manner for the purpose of consideration of candidature for regular appointment, consequent upon finalization of the conditions of service.
3. The engagement will be for a period of 1 year, extendable upto a total period of 3 years on the basis of review of conduct and performance etc. The pay & allowances and other Terms & Conditions of the persons selected for such assignment on contract basis shall be regulated in terms of extant guidelines issued by the University Grants Commission (UGC) and Department of Personnel & Training (DoP&T) from time to time, as may be decided by the Commission, keeping in view the exigencies of Public service.
4. The details like general conditions, eligibility criteria and pro forma of application form etc. is attached (Annexures A to F).
5. Willing and eligible candidates may send their application in the prescribed pro forma, through proper channel along with copies of the ACRs/ APARs, at least for a period of 05 years, for the period ending on 31.12.18/31.03.19 [Duly attested], cadre and vigilance clearance (wherever applicable) to the undersigned on or before 31st August, 2021.
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भारत निर्वाचन आयोग एक स्वायत्त संवैधानिक प्राधिकरण है जो भारत में निर्वाचन प्रक्रियाओं के संचालन के लिए उत्तरदायी है। यह निकाय भारत में लोक सभा, राज्य सभा, राज्य विधान सभाओं और देश में राष्ट्रपति एवं उप-राष्ट्रपति के पदों के लिए निर्वाचनों का संचालन करता है। निर्वाचन आयोग संविधान के अनुच्छेद 324 और बाद में अधिनियमित लोक प्रतिनिधित्व अधिनियम के प्राधिकार के तहत कार्य करता है।
