Additional Director (Gujarat State Forensic Science Laboratory) Class-I, Recruitment Rules, 2007

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Additional Director (Gujarat State Forensic Science Laboratory) Class-I, Recruitment Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . Additional Director (Gujarat State Forensic Science Laboratory) Class-I, Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment of the post of Additional Director in the Directorate of Forensic Science in the General State Service, Class I, namely: 1. . :- These rules may be called the Additional Director (Gujarat State Forensic Science Laboratory), Class-I, Recruitment Rules, 2007. 2. . :- Appointment to the post of Additional Director, in the Directorate of Forensic Science, in the General State General Service, Class I shall be made either, (a) by promotion on the basis of the principle of selectivity within the zone of consideration irrespective of seniority in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 from amongst the persons who, (i) have worked for not less than five years in the cadre of Deputy Director in the Directorate of Forensic Science; and (ii) have passed the qualifying examination for computer knowledge as may be prescribed by the Government from time to time; or (b) 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 forty five years of age ; (b) Possess a second class Post-Graduate degree in Chemistry or Physics or Botany or Zoology or Bio Chemistry or Information Technology or Micro Biology or Forensic Science or Life Science or Bio Science or Psychology (with clinical/experimental psychology as one of the subjects) of a university incorporated by an Act of the parliament or the Legislature of a state or other educational institute established by an Act of Parliament or declared to be deemed as University under Section 3 of the University Grants Commission Act, 1956 or a degree in medicine of a recognized university or any other equivalent qualification specified in the First or Second Schedule to the Indian Medical Council Act, 1956; (c) have (i) about ten years research or analytical experience in one of the above subjects. (ii) about five years administrative experience of running a scientific laboratory, as in-charge: Provided that preference may be given to a candidate having such experience in a Forensic Science Laboratory; (d) shall possess the basis knowledge of Computer Application at the time of appointment, as may be prescribed by the Government from time to time. 4. . :- The selected candidate shall be on probation for a period of two years. 5. . :- A selected candidate shall be required to pass the departmental examination, if any, and an Examination in Hindi or Gujarati or both in accordance with the rules prescribed by the Government. 6. . :- The candidate appointed either by direct selection or by promotion shall have to undergo such training and pass such examination as may be prescribed by the Government. 7. . :- The candidate appointed by direct seelction shall, during his probation period be required to undergo Pre-service Training and pass the post training examination in accordance with the Gazzetted Officers Pre-service Training Examination Rules 1970. 8. . :- The selected candidate shall be required to furnish a security and surety bond in such form, for such amount and for such period as may be prescribed by the Government.

Act Metadata
  • Title: Additional Director (Gujarat State Forensic Science Laboratory) Class-I, Recruitment Rules, 2007
  • Type: C
  • Subtype: Central
  • Act ID: 8727
  • Digitised on: 13 Aug 2025