Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chief Electrical Inspector and Collector of Electricity Duty, State Service, Class-I (Under the Energy and Petrochemicals Department) Recruitment Rules, 2004 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Chief Electrical Inspector and Collector of Electricity Duty, State Service, Class-I (Under the Energy and Petrochemicals Department) Recruitment Rules, 2004 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the existing recruitment rules for the post of Commissioner of Electricity, the Governor of Gujarat hereby makes the following rules for Regulating recruitment to the post of Chief Electrical Inspector and Collector of Electricity Duty in the State Services, Class-I, under the Energy and Petrochemicals Department, namely : 1. . :- These rules may be called the Chief Electrical Inspector and Collector of Electricity Duty, State Service, Class-I (under the Energy and Petrochemicals Department) Recruitment Rules, 2004. 2. . :- Appointment to the post of Chief Electrical Inspector and Collector of Electricity Duty in the General State Services, Class-I under the Energy and Petrochemicals Department shall be made either: (a) by direct selection; or (b) by promotion on the basis of principle of selectivity within the zone of consideration irrespective of seniority from amongst the persons who has worked as Deputy Chief Electrical Inspector, State Services, Class I atleast for a period of five years and have passed the qualifying examination for computer knowledge prescribed by the Government from time to time or (c) by temporary transfer on deputation of an officer not below the rank of Superintending Engineer (Electrical) working in the Public Undertakings of the Central or the State Government and who possesses educational qualification and experience prescribed in Rule 3, if the suitable candidate is not available as per sub-clauses (a) and (b) of Rule 2. 3. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall :- (a) not be more than 45 years of age; (b) possesses a degree in Electrical Engineering obtained from an University established by law in India or an institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956 or its equivalent qualification or higher qualification duly recognized by the State Government; (c) must have basic knowledge of computer application equivalent to Course on Computer Concepts (CCC) of Department of Electronic Accreditation of Computer Courses (DOEACC) society or of the level as may be prescribed by the Government from time to time. (d) have been regularly engaged in practice of Electrical Engineering for a period of fifteen years out of which atleast five years must be in generation or transmission or distribution of electricity or have worked in a responsible capacity in the administration of the Electricity Act, 2003 , and rules made there under after acquiring the Qualification referred in Clause (b). Explanation. For the purpose of this rule and words "responsible capacity" shall ordinarily mean work experience on a post which can be treated equivalent to Class I post under the State or Central Government or Executive post in private or joint sector or Government undertaking: Provided that the candidate who does not belong to the cadre of Electricity Inspectorate of the State must have three years of experience in installation and maintenance of large air conditioners as well as electrical lifts and the same shall be counted for the purpose of computing the total period of aforesaid experience : Provided further that the above proviso shall not be applicable to those candidates who are appointed on deputation basis : Provided further that preference may be given to the candidate having a post graduate degree in Electrical Engineering or research experience in the field of electricity generation, transmission or distribution of electricity. 4. . :- The selected candidate shall be on probation for a period of two years. 5. . :- The selected candidate shall be required to undergo such training and pass the Pre-service training examination in accordance with the Gazetted Officers (Pre-service Training and Examination) Rules, 1970. 6. . :- The 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 in that behalf. 7. . :- The selected candidate shall be required to furnish a security and surety bond in such form, for such period and for such amount as may be prescribed by the Government.