Deputy Resident Commissioner, Class-I, Recruitment Rules, 2003
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Deputy Resident Commissioner, Class-I, Recruitment Rules, 2003 CONTENTS 1. . 2. . Deputy Resident Commissioner, Class-I, Recruitment Rules, 2003 In exercise of the powers conferred by the proviso to the Art. 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 Resident Commissioner, Class-I, in the General State Service, namely: 1. . :- These rules may be called The Deputy Resident Commissioner, Class-I, Recruitment Rules, 2003. 2. . :- Appointment to the post of Deputy Resident Commissioner, Class-I, in the General State Service, shall be made either- (a) by promotion of a person of a proved merit and efficiency from amongst the persons who have worked for not less than five years in the cadre of Assistant Resident Commissioner, Class I, in the Office of the Resident Commissioner, New Delhi: 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 transfer on deputation from amongst the persons working on the cadre of Deputy Secretary to the Government of Gujarat or from equivalent cadre from the other State Services.
Act Metadata
- Title: Deputy Resident Commissioner, Class-I, Recruitment Rules, 2003
- Type: S
- Subtype: Gujarat
- Act ID: 16721
- Digitised on: 13 Aug 2025