G.S.R. 780(E)— In exercise of the powers conferred by clause (2) of Article 146 of the Constitution, the Chief Justice of India hereby makes the following amendment to the Supreme Court Officers and Servants (Conditions of Services and Conduct) Rules, 1961:—
I. The following be substituted in Column No. 5- Experience, if any, prescribed for the post
against the post of Director (Library) – Category No. 13:-
|
Experience, if any, prescribed for the post |
|
(5) |
| Minimum 4 years experience as Chief Librarian or in an equivalent post (in Level 12 of the Pay Matrix) in any prestigious library preferably Law Library;
OR Minimum 7 years composite experience with at least 2 years experience as Chief Librarian or in an equivalent post (in Level 12 of the Pay Matrix) and as Librarian (in Level 11 of the Pay Matrix) or in an equivalent post in any prestigious Library preferably a Law Library. |
Supreme Court of India
[Notification dt. 16-09-2019]
