Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ACCOUNTS GROUP II (GUJARAT PANCHAYAT SERVICE) RECRUITMENT (Competitive Examination) RULES, 1985 CONTENTS 1. Short title 2. Definitions 3. Examination to be held by Board 4. Candidate to bear expenses 5. Date and place of examination 6. Duty of District Development Officer to collect data 7. Vacancies to advertised 8. Age-limit of candidate 9. Qualification of candidate regarding nationality 10. Educational Qualification of candidate 11. Fees for Examination 12. Syllabus of Examination 13. Medium of Examination 14. Qualifying Standard for Examination 15. Board to take decision about application received 16. Candidates to be informed for the examination by the Secretary of the Board 17. Conduct of Examination 18. Appointment of the Paper Setter 19. Appointment of examiner 20. Result of written Examination 21. Oral interview 22. Board to prepare selection list 23. Board to recommend names of selected candidates 24. Success at examination not to confer right 25. Candidates to resume duty and consequence thereof 26. Action lo be taken for misbehaving in the examination ACCOUNTS GROUP II (GUJARAT PANCHAYAT SERVICE) RECRUITMENT (Competitive Examination) RULES, 1985 In exercise of the powers conferred by section 232 read with sub- section (3) of section 703 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Accounts Group II (Gujarat Panchayat (Service) Recruitment (Competitive Examination) Rules, 1985. 2. Definitions :- In these rules, unless the context otherwise requires:- (i) "Act" means the Gujarat Panchayats Act, 1961; (ii) "Board" means the Gujarat Pantchayat Service Selection Board constituted under section 210 of the Gujarat Panchayats Act, 1961, (iii) "Examination" means the competitive examination held under rule 3 for recruitment to the post of Accounts Group II in the Panchayat Service; (iv) "Panchayat Service" means the panchayats service as constituted under section 203 of the Gujarat Panchayats Act, 1961; (v) "Accounts Group II" means the post of Accounts Group II sphcified in rule 3A of the Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967; (vi) "Appendix" means an Appendix appended to these rules. 3. Examination to be held by Board :- The Board shall held competitive examination for selecting candidates for recruitment to the post of Accounts Group II in the Panchayat Service as and when required. 4. Candidate to bear expenses :- The candidate shall have to appear at the examination at his own expenses. 5. Date and place of examination :- The competitive examination shall be held at suitable places as decided by the Board. 6. Duty of District Development Officer to collect data :- The District Development Officer shall collect the information of his office as well as for the officers subordinate to the District Panchayat in regard to the number of posts to be filled in by direct selection and shall sub-nit the requisition to the Board as and when vacancies arise. 7. Vacancies to advertised :- The Board shall advertise the vacancies for the said post for the purpose of examination in such manner as the State Government may by general or special order direct. 8. Age-limit of candidate :- (1)A candidate for being qualified to appear at a competitive examination for the post of Accounts Group II shall have attained the age of 20 years and shall not have attained the age of 28 years on the last date or receipt of application mentioned in the advertisement at each time. (2) Notwithstanding anything contained in sub-rule (1), the upper age limit specified in the said sub-rule shall be- (i) 33 years in the case of candidates belonging to Schedule Castes and Scheduled Tribes recognised as such by the Government for the purpose of recruitment to the posts and services under panchayat; (ii) 38 years in the case of candidates who are physically handicapped provided they apply for the post along with a medical certificate from a recognised Medical Practitioner indicating such handicap or through the office of the Employment Exchange at which they register their names as physical handicapped persons. 9. Qualification of candidate regarding nationality :- A candidate for admission to the competitive examination shall be- (a) a citizen of India, or (b) a subject of Sikkim, or (c) a subject of Nepal, or (d) a subject of Bhutan, or (e) a Tibettan refugees who come over to India before the 1st January 1962 with the intention of permanently settling in India, or (f) a person of Indian origin who has migrated from Pakistan, Burma, Cylon and East African countries of Kenya, Uganda and the United Republic or Tanzania (formerly known as Tanganika and Zanzibar): Provided that a candidate belonging to a category specified in clause (b), (c), (d), (e) or (f) must be a person in whose favour a certificate of eligibility has been given by the State Government: Provided further that a candidate in whose case a certificate of eligibility is necessary may be admitted to a competitive examination or interview conducted by the Board and he may provisionally be appointed, subject to the necessary certificate being given to him by the Slate Government. 10. Educational Qualification of candidate :- A candidate shall not be qualified to appear at competitive examination for the post of Accounts group unless be has passed a degree in Commerce with Accountancy and Auditing as a special subject. 11. Fees for Examination :- (1)A candidate applying for the post of Accounts Group II shall be required to pay fees of Rs.20/-(Rupees twenty only) as examination fees alongwith his application. (2) A candidate belonging to the Scheduled Castes, Scheduled Tribes Socially and Educationally backward class shall be requested to pay fee of rupees 5/- (five only) as examination fees alongwith his application. (3) No withdrawal of application shall be granted and examination fees once paid shall not be refunded or kept for next examination in any circumstances, except where an application is prima-facie rejected. 12. Syllabus of Examination :- The examination shall comprise of papers specified in Appendix and the syllabus for each paper shall be as specified therein. 13. Medium of Examination :- The medium of examination shall be Gujarati. 14. Qualifying Standard for Examination :- The Standard passing the examination shall be determined by the Board from time to time. 15. Board to take decision about application received :- T he Secretary of the Board shall on receipt of the applications scrutinise the same and place them before the acceptance or otherwise. 16. Candidates to be informed for the examination by the Secretary of the Board :- The Board shall instruct the Secretary of the Board to inform the candidates whose applications are accepted by the Board to appear for the examination at the place and time as may be indicated. 17. Conduct of Examination :- The examination should be conductted by the Board and Secretary of the Board shall be conductor. The conductor shall make necessary arrangements for the examination in accordance with the Government orders. 18. Appointment of the Paper Setter :- The Board may appoint one or more officers from the cadre of Gujarat Administrative Service to set the question paper or set the paper by itself. 19. Appointment of examiner :- The Board may appoint Class I and Class II Officers of Government as examiners. Normally there may be one examiner for about 250 papers or less for assessing answer papers. The Board may also utilise the computor system for assessment work. 20. Result of written Examination :- On receipt of the result of written examination, Secretary of the Board shall place it before the Board which shall publish the same on the notice board. The minimum standard of passing in the written examination shall be determined by the Board from time to time. 21. Oral interview :- There shall be an oral interview of 100 marks from the amongst the candidates whose results have been declared under Rule 20. Candidates not exceeding five times, the number of vacancies to be filled shall be called by the Board for oral interview strictly according to the marks obtained in the written examination. The passing standard for oral interview shall be determined by the Board from time to time. 22. Board to prepare selection list :- After the candidate have been interviewed, a selection list which shall cover up the existing vacancies and fature vacancies, as notified by the District Panchayat shall be prepared by the Board in order of merit on the basis of the total number of marks secured in the written examination and oral interview. While preparing the select list, the number of seats shall include the names of the candidates reserved for Scheduled Castes, Scheduled Tribes and Socially and Educationally backward class candidates. In doing so if as per reserved quota number of Scheduled Castes and Scheduled Tribes candidates are not available sufficient for selection in the selection list, the Board may add to this list such candidates from amongst the Scheduled Castes and Scheduled Tribes candidates who have passed the written examination and oral interview as may be necessary even though on merit the candidates rank lower. The result of the Examination shall be divided into three parts as the under. All the three parts of the result shall be displayed on the notice board in the office of the Board in the following manner, namely:- Part I--The names of the candidates to be recommended t o District Panchayat. Part II-The names of the candidates to be kept on waiting list till the result of the next examination is published. Part III;-The name of the candidates who do not qualify. 23. Board to recommend names of selected candidates :- After the declaration of result and on preparation of selection list the Board shall recommend the District Development Officer in order of merit, the names of such candidites, selected for the post as may be equal to the number of vaeancies as indicated in the' requisition together with such particulars as the Government may by general or special order direct. 24. Success at examination not to confer right :- Success in an examination and viva-voice shall not by itself confer any right to appointment. It shall be opened to the Board to pass over a candidate if after such inquiries as considered necessary or on District Development Officer's reports, it is satisfied that the candidate is not suitable in panchayat Service. 25. Candidates to resume duty and consequence thereof :- If the candidate who lias been given an appointment by the Panchayat, fails to join his duties as directed in the appoinment order, unless otherwise directed by the appointing authority, his appointment shall be liable to cancel and his name shall be struck off from the selection list. 26. Action lo be taken for misbehaving in the examination :- If any candidate misbehaves in the examination, immediate action, as the Secretary of the Board deems, fit, shall be taken on the spot by him and the case shaU be reported to the Board. The Board shall take such action on such report as it may deem fit.