Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Additional Assistant Engineer (Civil) (Class-III) (Panchayat Service) Recruitment Rules, 2002 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Additional Assistant Engineer (Civil) (Class-III) (Panchayat Service) Recruitment Rules, 2002 In exercise of the powers conferred by Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) and on supersession of all the rules made in this behalf, the Government of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Additional Assistant Engineer (Civil) (Class-III) (Panchayat Service), namely: 1. . :- These rules may be called the Additional Assistant Engineer (Civil) (Class-III) (Panchayat Service), Recruitment Rules, 2002. 2. . :- Appointment to the post of Additional Assistant Engineer (Civil) (Class-III), (Panchayat Service) shall be made by direct selection. 3. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be more than 28 years of age; (b) possess a diploma in Civil Engineering of a University established by Law in India or deemed University as provided in as Section 3 of the University Grants Commission Act, 1956 (Act 3 of 1956) or of a Technical Examination Board or an Institution recognised by the Government of Gujarat or qualification equivalent thereto recongised by the Government of Gujarat; (c) have adequate knowledge of Gujarati and Hindi. 4. . :- A selected candidate shall be on probation for a period of one year. 5. . :- A selected candidate shall be required to undergo such training for such period and pass such post-training examination as may be prescribed by the Government. 6. . :- A selected candidate shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both as may be prescribed- by the Government. 7. . :- A selected candidate shall be required to furnish security and surety bond for such amount, in such form and for such period as may be prescribed by the Government.