Ministry of Corporate Affairs notified the National Company Law Tribunal (Recruitment, Salary and other Terms and Conditions of Service of Officers and other Employees) Rules, 2020 on 21-01-2020 through Notification No. G.S.R. 42(E).
The said notification has 17 Rules laid down along with 2 Schedules.
Excerpt from the Notification is as follows:
4. Initial Constitution.—The incumbent of the post shown in the column 1 of the said Schedule-I, who is holding such post on regular basis by becoming employee/officer of the Appellate Tribunal on and from dissolution of Company Law Board /Competition Appellate Tribunal shall deemed to have been duly appointed under the Provisions of these rules and service rendered by him/her in said post before the said commencement shall be taken into account for the purpose of rights and privileges as to pension, gratuity and other like benefits.
5. Number of post, classification and level in pay matrix.—The number of post of officers and employees, their classification and level in pay matrix attached thereto shall be as specified in columns (2) to (4) of Schedule-I.
6. Method of recruitment, age-limit, qualifications, etc.—The method of recruitment, age limit, qualifications and other matters relating thereto shall be as specified in columns (5) to (13) of Schedule-I.
7. Appointment.—Appointment of Officers and other employees of Appellate Tribunal shall be made by Appointing Authority, provided that the appointments to the posts in Level 11 or above in Pay Matrix of Seventh Central Pay Commission shall be made with the approval of Central Government.
The detailed notification can be accessed here: NCLT (Recruitment, Salary and other Terms and Conditions of Service of Officers and other Employees) Rules, 2020
Ministry of Corporate Affairs
[Notification dt. 21-01-2020]
