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.