Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Deputy Director of Fisheries (Planning), Class-I and Deputy Director of Fisheries (Administration), Class-I, in the Commissionerate of Fisheries, Gujarat State, Recruitment Rules, 2001 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Deputy Director of Fisheries (Planning), Class-I and Deputy Director of Fisheries (Administration), Class-I, in the Commissionerate of Fisheries, Gujarat State, Recruitment Rules, 2001 In exercise of the powers conferred by the proviso to Art. No. 309 of the Constitution of India, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Deputy Director of Fisheries (Planning), Class I and Deputy Director of Fisheries (Administration), Class I in the Commissionerate of Fisheries, Gujarat State, namely: 1. . :- These rules may be called the Deputy Director of Fisheries (Planning), Class I and Deputy Director of Fisheries (Administration), Class I, in the Commissioner-ate of Fisheries, Gujarat State, Recruitment Rules, 2001. 2. . :- Appointment to the post of Deputy Director of Fisheries (Planning), Class I, and to the post of Deputy Director of Fisheries (Administration), Class I, in the Commissionerate of Fisheries shall be made, either: (a) by promotion of a person of proved merit and efficiency from amongst the persons who have worked for not less than five years as Assistant Director of Fisheries (Planning), or Assistant Director of Fisheries (Administration), or Assistant Director of Fisheries (Loan and DIR), or Assistant Director of Fisheries (Inspection) in the Commissionerate of Fisheries, Gujarat State : Provided that where an appointing authority is satisfied that a person having an experience specified in clause (a) is not available for promotion and that it is necessary in 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 has experience of a period not less than two-thirds of a period specified, in clause (a), or (b) by direct selection. 3. . :- To be eligible for appointment by direct selection to the post mentioned in R. 2, a candidate shall, (a) not be more than 35 years of age, (b) posses a second class degree in Arts, Science, Commerce or Business Administration or Law obtained from a University, recognized or established by law in India or an institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956; (c) possess at least five years administrative experience after obtaining the qualification prescribed in clause (b) and be well conversant with administration or Planning or Procedure for institutional financing. (d) have adequate knowledge of Gujarati and Hindi : Provided that the upper age limit may also 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 Service Classification and Recruitment (General) Rules, 1967 (as amended from time to time) : Provided further that the upper age limit may be relaxed in favour of a candidate possessing exceptionally good qualification or experience or both. 4. . :- A candidate appointed by direct selection shall be on probation for a period of two years. 5. . :- The selected candidate shall be required to pass the departmental examinations, if any, and an examination in Hindi or Gujarati or both in accordance with rules prescribed by the Government in that behalf from time to time. 6. . :- A candidate appointed either by promotion or by direct selection shall be required to undergo such training as may be prescribed by the Government in that behalf from time to time. 7. . :- The candidate appointed by direct selection who will be imparted training at Government cost shall be required to serve Government for a period of two years and he 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 Government.