Fitter (Class-Iv) (Panchayat Service) Recruitment Rules, 1999
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Fitter (Class-IV) (Panchayat Service) Recruitment Rules, 1999. CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule 7. Rule Fitter (Class-IV) (Panchayat Service) Recruitment Rules, 1999. In exercise of the powers conferred by Sec. 227 read with Sec. 274 of the Gujarat Panehayats 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 Fitter (Class-IV) (Panchayat Service), namely 1. Rule :- These rules may be called the Fitter (Class-IV) (Panchayat Service) Recruitment Rules, 1999. 2. Rule :- Appointment to the post of Fitter (Class-IV) (Panchayat Service) shall be made by direct selection. 3. Rule :- To be eligible for appointment by direct selection to the post sanctioned in Rule 2, a candidate shall. (a) not be less than 18 years and not more than 25 years of age; (b) possess a certificate in the trade of Fitter from an Industrial Training Institute or an equivalent qualification; (c) have adequate knowledge of Gujarati and Hindi. 4. Rule :- A Candidate appointed by direct selection shall be on probation for a period of six months. 5. 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. 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 candidate appointed by direct selection 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: Fitter (Class-Iv) (Panchayat Service) Recruitment Rules, 1999
- Type: S
- Subtype: Gujarat
- Act ID: 16761
- Digitised on: 13 Aug 2025