Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Director, Sainik Welfare and Resettlement, Class-I, Recruitment Rules, 2003 CONTENTS 1. . 2. . 3. . 4. . 5. . Director, Sainik Welfare and Resettlement, Class-I, Recruitment Rules, 2003 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the rules made in this behalf except things done or omitted to be done before such supersession the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Director Sainik Welfare and Resettlement in the General State Service, Class-I, namely: 1. . :- These rules may be called the Director, Sainik Welfare and Resettlement, Class-I, Recruitment Rules, 2003. 2. . :- Appointment to the post of Director, Sainik Welfare and Resettlement in General State Service, Class-I shall be made either (a) by promotion of a person from amongst District, Sainik Welfare and Resettlement Officers Class-I, who shall be a retired military officer not below the rank of Lieutenant Colonel or its equivalent rank from Navy or Air Force, on the Principal of Selectivity framed under Rule 11(3)(a) in Gujarat Civil Service classifications and Recruitment (General) Rules, 1967, as amended from time to time, or (b) by direct selection from a panel of names recommended by the Directorate General Resettlement, Government of India, New Delhi. 3. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (i) not be more than 56 years of age. (ii) be a retired Brigadier or colonel or a person of equivalent rank from the Navy or Air Force : Provided that preference shall be given to a candidate who shall have (a) knowledge of accounts and having interest in the Welfare of ex- servicemen. (c) ability to operate Computer/Programmes : Provided further that if a suitable candidate of the rank mentioned above is not available a candidate of the rank of (Retired) Lieutenant Colonel or its equivalent rank from the Navy or Air Force shall be considered. 4. . :- The candidate appointed by direct selection shall be on probation for a period of six months. 5. . :- The candidate appointed by direct selection 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.