Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Administrative Officer, Class-II, Recruitment Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . Administrative Officer, Class-II, Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating the recruitment to the post of Administrative Officer, Class-II, in the General State Service, in the office of the Chief Electrical Inspector, Gandhinagar and the Collector of Electricity Duty, Gujarat State, namely 1. . :- These rules may be called the Administrative Officer, Class II, Recruitment Rules, 2007. 2. . :- Appointment to the post of Administrative Officer, Class II, in General State Service in the office of the Chief Electrical Inspector and the Collector of Electricity Duty, Gujarat State shall be made either; (a) by promotion of a person of proved merit and efficiency from amongst the persons who (i) have worked for not less than seven years in the cadre of Head Clerk in the subordinate service of the office of the Chief Electrical Inspector; and (ii) have passed the qualifying examination for computer knowledge as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, as amended by the Government from time to time. Provided that where the appointing authority is satisfied that a person having the experience as specified above is not available for promotion and that it is necessary in the public interest to fill up the post by promotion of a person having experience for a lesser period, it may, for reasons to be recorded in writing, promote such person who possesses experience of a period of not less than two- thirds of the period specified above, or (b) by direct selection. 3. . :- Appointment by direct selection and promotion shall be made in the ratio of 1:3. 4. . :- 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: Provided that the upper age limit may be relaxed in favour of a candidate who is already in the service of the Government of Gujarat, in accordance with the provisions of the Gujarat Civil Services Classifications and Recruitment (General) Rules, 1967, as amended from time to time. (b) possess a degree of any of the University incorporated in India by the Act of the Parliament or the State Legislature or other educational institution established by an Act of Parliament or declared to be a deemed University under Sec. 3 of the University Grants Commission Act, 1956, or possess an equivalent qualification recognised as such by the Government for his purpose; (c) possess the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, as amended from time to time. (d) possess adequate knowledge of Gujarati and Hindi 5. . :- The candidate appointed by direct selection shall be on probation for a period of two years. 6. . :- The selected candidate shall be required to pass an examination in Gujarati or Hindi or both in accordance with the rules prescribed in that behalf by the Government from time to time. 7. . :- The candidate appointed by direct selection shall, during this probation period be required to undergo pre-service training and pass the post-training examination in accordance with the Gazetted Officer Pre-service Training and Examination Rules, 1970, as amended from time to time. 8. . :- The candidate appointed either by direct selection or by promotion shall have to undergo such training and to pass such examination as may be prescribed in that behalf by the Government from time to time. 9. . :- The candidate appointed by direct selection shall be required to furnish a security and surety bond in such form, for such amount and for such period as may be prescribed in that behalf by the Government from time to time. 10. . :- 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; Provided that the upper age limit may be relaxed in favour of a candidate who is already in the service of the Government of Gujarat, in accordance with the provisions of the Gujarat Civil Services Classifications and Recruitment (General) Rules, 1967, as amended from time to time. (b) possess a degree of Arts or Commerce or Science or Law or Business Administration of the University incorporated in India by the Act of the Parliament or State Legislature or other educational institution established by an Act of Parliament or declared to be a deemed University under Sec. 3 of the University Grants Commission Act, 1956 or possess an equivalent qualification recognized as such by the State Government for this purpose; (c) possess the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, as amended from time to time. (d) possess adequate knowledge of Gujarati and/Hindi; 11. . :- A candidate appointed by direct selection shall be on probation for a period of two years. 12. . :- The selected candidate shall be required to pass an examination in Gujarati or Hindi or both in accordance with the rules prescribed in that behalf by the Government from time to time. 13. . :- The candidate appointed by direct selection shall be required to undergo such training and pass such examination in accordance with the Ga/ettcd Officers (Pro-service Training and Examination) Rules, 1970, as amended from time to time. 14. . :- A candidate appointed cither by direct selection or by promotion shall have to undergo such training and to pass such examination as may be prescribed by the Government from time to time. 15. . :- The candidate appointed by direct selection shall be required to furnish a security and surety bond in such form, for such amount and for such period as may be prescribed in that behalf by the Government from time to time.