Female Health Worker (Class-Iii) (Panchayat Service) Recruitment Rules, 1999
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Female Health Worker (Class-III) (Panchayat Service) Recruitment Rules, 1999 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule 7. Rule Female Health Worker (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 Female Health Worker (Class-III) (Panchayat Service) namely 1. Rule :- These rules may be called the Female Health Worker (Class-III) (Panchayat Service) Recruitment Rules, 1999. 2. Rule :- Appointment to the post of Female Health Worker (Class-III) (Panchayat Service) shall be made by direct selection. 3. Rule :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be less than 18 years and not more than 25 years of age. (b) have passed the Secondary School Certificate Examination or an equivalent examination; (c) have passed the Female Health Workers' Basic Training Course recognised by the Government. 4. Rule :- A candidate appointed by direct selection shall be on probation for a period of one year. 5. Rule :- A selected candidate shall be required to undergo such training for such period and pass such post-training examination as may be prescribed by the Government. 6. 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. 7. Rule :- A selected candidate shall be required to furnish security and surety bond for such amount, in such form and for such period as may be prescribed by the Government.
Act Metadata
- Title: Female Health Worker (Class-Iii) (Panchayat Service) Recruitment Rules, 1999
- Type: S
- Subtype: Gujarat
- Act ID: 16759
- Digitised on: 13 Aug 2025