Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Forester, Class-III, Gujarat Subordinate Forest Service Recruitment Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . Forester, Class-III, Gujarat Subordinate Forest Service Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, and in suppression of all the exis'ting rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Forester, Class III, in the Gujarat Subordinate Forest Service in the Forests Department, namely :- 1. . :- Those rules may be called the Forester, Class III, Gujarat Subordinate Forest Service Recruitment Rules, 2007. 2. . :- Appointment to the post of Forester, Class III shall be made either, (a) by promotion of a person of proved merit and efficiency from amongst the persons who have: (i) worked for not less than five years in the cadre of Guards, Class- Ill in the subordinate Services of the Forest Department; and (ii) passed the qualifying examination for computer knowledge as may be prescribed by the Government in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967. Provided that where the appointing authority is satisfied that a person having the experience specified in sub-clause (aXi) of above is not available for promotion and that it is necessary in the public interest to fill up a 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 in sub-clause (a) (i) above; or (b) by direct selection. 3. . :- The appointment by direct selection and by promotion shall be made in the ratio of 1:2 respectively. 4. . :- 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 of age and not be more than 25 years of age. Provided that the upper age limit may be relaxed in favour of a candidate who is already in the service of the Government of Gujarat in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967; (b) have passed the Higher Secondary School Certificate Examination conducted by the Gujarat Secondary and Higher Secondary Education Board or its equivalent qualification recognized by the Government; (c) possess the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967; (d) Possess adequate knowledge of Gujarati and/or Hindi; (e) Possess the following standard of physique, (i) In case of a male candidate not be less than 163 centimeters in height (155 centimeters in case of candidate belonging to Scheduled Tribes of the Gujarat Origin) and have a chest measurement of not less than 84 centimeters (81 centimeters in case of candidate belonging to Scheduled Tribes of the Gujarat Origin) when fully expanded with a minimum expansion of 5 centimeters. (ii) In case of a female candidate, not be less than 150 cms. in height (142 cms in case of candidates belonging to Scheduled Tribes of the Gujarat Origin) and have chest measurement of not less than 74 cms (71 cms, in case of candidate belonging to Scheduled Tribes of the Gujarat Origin) when fully expanded with a minimum expansion of 5 centimeters; (f) be required to undergo a walking test of 25 kms. in 4 hours and a medial examination. 5. . :- A candidate appointed by direct selection shall be on probation for a period of one year. 6. . :- A selected candidate shall be required to pass the examination in Hindi or Gujarati or both in accordance with the rules prescribed by the Government. 7. . :- A candidate appointed by direct selection or by promotion shall have to undergo such training and pass such examination as may be prescribed by the Government. 8. . :- A selected candidate shall be required to furnish a security and surety bonds in such form, for such amount and for such period as may be prescribed by the Government.