Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assistant Government Labour Officer, Class-III, Recruitment Rules, 2006 CONTENTS 1. . . . 3. . . . 5. . 6. . 7. . Assistant Government Labour Officer, Class-III, Recruitment Rules, 2006 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the recruitment rules published vide Government Notification, Labour and Education Department No. : GSH-458-CLE-1079-J-l(ii), dt. 30.7.1981 No. : CLE-1079-23896-93900. dt. 16.10.1982 and No. : GSH-2000-62- CLE-1908-1138-M(l), dt. 28.4.2000, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of the Assistant Government Labour Officer, Class-III, in the subordinate service of the Commissionerate of Labour, Directorate of Industrial Safety and Health and Commissionerate of Rural Labour, namely: 1. . :- These rules may be called the Assistant Government Labour Officer, Class-III, Recruitment Rules, 2006. . . :- 3. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be less than 21 years of age and not be more than 28 years of age; (b) possess a degree with second class in the subject of Commerce or Mathematics or Statistics or Social Work of any of the University incorporated by an Act of the Central or State Legislature in India or other educational institute established by an Act of Parliament or declared to be deemed as a University under Sec. 3 of the University Grants Commission Act, 1956, or possess an equivalent qualification recognised by the Government; (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/or Hindi. . . :- 5. . :- A selected candidate will be required to pass the departmental examination and an examination in Gujarati or Hindi or both in accordance with the rules prescribed by the Government from time to time. 6. . :- A candidate appointed 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. . :- A selected candidate will be required to furnish a security and surety bond in such forms, for such amount and for such period as may be prescribed by the Government from time to time.