Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Divisional Accountant (Class-III) (Panchayat Service) Recruitment Rules, 1999 CONTENTS 1. RULE 2. RULE 3. RULE 4. RULE 5. RULE 6. RULE 7. RULE 8. RULE Divisional 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 Divisional Accountant, (Class-III) (Panchayat Service), namely: 1. RULE :- These rules may be called the Divisional Accountant (Class-III) (Panchfeyat Service) Recruitment Rules, 1999. 2. RULE :- Appointment to the post of Divisional Accountant (Class-III) (Panchayat Service) 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 Deputy Accountant or Taluka Panchayat Accountant (Class-III) (Panchayat Service), or (b) by direct selection. 3. RULE :- The appointment by direct selection and promotion shall be made in the ratio of 1:3. 4. RULE :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be less than 21 years and not more than 28 years of age, (b) possoss a second elnss bachelor's degree in Commerce with Accountancy and Auditing as special subjects from a university established by law in India or deemed to be a university, as per the provisions of Sec. 3 of the University Grants Commission Act, 1956 (Act 3 of 1956), (c) have adequate knowledge of Gujarati and Hindi. 5. RULE :- A candidate appointed by direct selection shall be on probation for a period of one year. 6. RULE :- A candidate appointed by direct selection shall be required to undergo such training for such period and pass such post-training examination as may be prescribed by the Government. 7. RULE :- A selected candidate shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both as may be prescribed by the Government. 8. RULE :- A candidate appointed by direct selection 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 the Government.