Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assessment Officer, Class-I, Recruitment Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . Assessment Officer, Class-I, Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to the 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 recruitment to the post of the Assessment Officer, Class-I, in General State Service in the Office of the Collector of Electricity Duty, Gujarat State, namely: 1. . :- These rules may be called the Assessment Officer, Class-I, Recruitment Rules, 2007. 2. . :- Appointment to the post of Assessment Officer, Class-I, in the Office of the Collector of Electricity Duty, Gujarat State, in General State Service 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 eight years in the cadre of Administrative Officer, Class-II in General State Service, in the Office of the Collector of Electricity Duty, Gujarat State; (ii) have passed the qualifying examination for computer knowledge as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, and; (iii) possess the educational qualification as prescribed in clause (b) or Rule 3; Provided that where the appointing authority is satisfied that a person having the experience specified above is not available for promotion and that it is necessary in the public interest to fill up the post by promotion even 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. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2 a candidate shall; (a) not be more than 36 years in age; (b) possess a second class degree of Arts or Science with Mathematics or Statistics as the main subject or a second class degree of commerce of an University incorporated by an Act of the Central or the State Legislature in India or other educational institute established by an Act of Parliament or declared to be a d eemed university under Sec. 3 of the University Grants Commission Act, 1956, or possess an equivalent qualification recognized as such by the Government for this purpose; (c) possess the basic knowledge of computer application as prescribed in Gujarat Civil Services Classification and Requirement (General) Rules, 1967; (d) have about eight years experience as Class II officer of the work related to power tariff or power taxation in any State Government or Central Government or on a post which can be treated as equivalent to Class II post under the State or Central Government or in a registered organisation related with matters pertaining to electricity, after obtaining the educational qualification as prescribed in clause (b); (e) possess adequate knowledge of Gujarati and/or Hindi: 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. 4. . :- The candidate appointed by direct selection shall be on probation for a period of two years. 5. . :- 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. 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 from time to time. 7. . :- The candidate appointed by direct selection shall, during his probation period, be required to undergo preservice training and pass the post training examination in accordance with the Gazetted Officer's Pre-service Training and Examination Rules, 1970, as amended from time to time. 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 from time to time.