Deputy Accountant, Class-Iii (Panchayat Service) Recruitment Rules, 1999

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Deputy Accountant, Class-III (Panchayat Service) Recruitment Rules, 1999 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule Deputy Accountant, Class-III (Panchayat Service) Recruitment Rules, 1999 In exercise of the powers conferred by Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) and in supersession of all the rules made in this behalf, the Government of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Deputy Accountant, Class-III, (Panchayat Service), namely: 1. Rule :- These rules may be called the Deputy Accountant, Class-III (Panchayat Service) Recruitment Rules, 1999. 2. Rule :- Appointment to the post of Deputy Accountant, Class-III (Panchayat Service) shall be made by promotion of a person of proved merit and efficiency from amongst the persons who have worked for not less than five years in the cadre of Senior Accounts Clerk, Class-III, (Panchayat Service) and have passed the prescribed departmental examination. 3. Rule :- A candidate appointed shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both as may be prescribed by the Government. 4. Rule :- A candidate appointed shall be required to undergo such training for such period, and to pass such post training examination, as may be prescribed by the Government.

Act Metadata
  • Title: Deputy Accountant, Class-Iii (Panchayat Service) Recruitment Rules, 1999
  • Type: S
  • Subtype: Gujarat
  • Act ID: 16715
  • Digitised on: 13 Aug 2025