Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GRAM SEVAK (Panchayat Service) RECRUITMENT (Examination) RULES, 1982 CONTENTS 1. . 2. Definitions 3. Examination to be held by Board 4. Candidate to bear expenses 5. Fees of examination 6. Syllabus of Examination 7. Medium of Examination 8. Committee to take decision about application received 9. Date and place of Examination 10. Candidate to be informed for the examination by the Secretary of the Committee 11. Conduct of Examination 12. Appointment of Paper Setter 13. Appointment of Examiner 14. Action to be taken for misbehaving in the Examination 15. Result of Examination 16. Oral interview 17. Committee to assign marks for oral interview to candidates 18. Committee to prepare selection list 19. Publication of result of selected candidate 20. Committee to forward selection lists to 1[District Development Officer.] 21. Success at Examination not to confer right 22. Candidates to resume duty and consequence thereof 2 3 . B o a r d competent for issuing necessary instructions to Committee GRAM SEVAK (Panchayat Service) RECRUITMENT (Examination) RULES, 1982 In exercise of the powers conferred by section 323 read with sub- section (3) of section 203 of the Gujarat Panchayats Act, 1961 (Guj VI of 1962), the Government of Gujarat hereby makes the following rules namely:- 1. . :- (1) These rules may be called the Gram Sevak (Pauchayat Service Recruitment (Examination) Rules, 1982. (2) They shall apply to the recruitment of Gram Sevak (Training and Visit System) and Gram Sevak (Multipurpose) in the Panchayat Service. 2. Definitions :- In these rules, unless the context otherwise requires (i) "board" means the Gujarat Panchayat Service Selection Board constituted under section 210 of the Gujarat Panchayats Act, 1961; (ii) "candidate" means the person who is eligible for appointment to the post of Gram Sevak (Training and Visit System) or Gram Sevak (Multipurpose) as the case may be as per Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967; and who desires to appear at the examination under these rules; (iii) "committee" means the District Panchayat Service Selection Committee constituted under section 211 of the Gujarat Panchayat Act, 1961. (iv) "examination" means the written examination held under rule 3 for recruitment of the post of Gram Sevak (Training and Visit System) and Gram Sevak (Multipurpose) in the Panchayat Service. (v) "Panchayat Service" means the Panchayat Service as constituted under section 203, of the Gujarat Panchayats Act, 1961. 3. Examination to be held by Board :- The Board shall hold written examination for selecting candidates for recruitment to the post of Gram Sevak (Training and Visit System) and Gram Sevak (Multipurpose) in the Panchayat Service. 4. Candidate to bear expenses :- The candidates shall have to appear at the examination at their own expenses. 5. Fees of examination :- (1) A candidate applying for the post of Gram Sevak shall be required to pay fee of Rs. ten as examination fee along with his application. A candidate belonging to Schedule Caste, Scheduled Tribe or Socially and Educationally Backward Class shall be required to pay fee of Rupees two and fity paise only. (2) Examination fee will be refunded only in case of appliecants whose applications are prima facie rejected. 6. Syllabus of Examination :- These shall be one paper covering the following subjects of 100 marks of one hour for objective test 3 hours for subjective test for (i) Gram Sevak (Training and Visit System) (1) General knowledge. (2) Agriculture and allied subjects and; (3) Village life, (ii) Gram Sevak (Multipurpose) (1) General knowledge; (2) Agriculture Practice; and (3) Village life. 7. Medium of Examination :- The medium of examination shall be Gujarati. 8. Committee to take decision about application received :- The Secretary of the Commjttee shall on receipts of the applications scrutinise the same and place them before the Committee for acceptance or otherwise. The Secretary shall thereafter notify to the Secretary of the Board, the number of applications that have been accepted by the Selection Committee. 9. Date and place of Examination :- The written examination shall be held at suitable places fixed by the Board : Provided that the Committee may in consultation with the Board change the place of examination if necessary. 10. Candidate to be informed for the examination by the Secretary of the Committee :- The Board shall instruct the secretary of the selection committee to inform the candidates whose applications are accepted by the Committee to appear for the examination at the place and time as may be indicated. 11. Conduct of Examination :- The written examination will be conducted by the District Development Officer as the conductor and the Secretary of the District Panchayat Service Selection Committee shall be the Joint Conductor. The Conductor shall make necessary arrangements for the examination. 12. Appointment of Paper Setter :- The Board may appoint one or more persons to set the question paper or set the paper itself. 13. Appointment of Examiner :- The Board may appoint Class I and Class II Officers of Government as Examiners. Normally there by one examiner for about 250 papers or less for assessing answer papers. The Board may also utilise the computer system for assessment work]. 14. Action to be taken for misbehaving in the Examination :- If any candidates misbehaves at the examination, the District Devlopment Officer shall take immediate action as deem fit, on the spot and the case shall be reported to the Board, the Board shall take such action as may deem fit. 15. Result of Examination :- On receipts of the result of examination, Secretary of the Committee shall place it before the Committee who shall publish the same on the Notice Board. The Minimum Standard of passing in the written examination shall be determined by the committee from time to time. 16. Oral interview :- There shall be oral interview of 10 marks from amongst the candidates whose results have been declared under rule 15. Candidates not exceeding five times, the number of vacancies to be filled shall be called by the Committee for oral interview strictly according to the marks obtained in the written examination. 17. Committee to assign marks for oral interview to candidates :- There shall be oral interview of 10 marks. 18. Committee to prepare selection list :- After the candidates have been interviewed a selection list which shall cover up the existing vacancies, and future vacancies, as notified by the District Panchayat shall bs prepared by the Committee in order of merit on the basis of the total number of marks secured in the written examination and oral interview. While preparing this selection list, the number of seats shall include names of the candidates reserved for Scheduled Castes, Scheduled Tnbes and Socially and Educationally backward class candidates. In doing so if as per reserved quota number of Scheduled Castes and Scheduled Tribe candidates are not available sufficient for selection in the selection list, the committee may add to this list such candidates from amongst the Scheduled Castes and Scheduled Tribes candidates who have passed the written examination and oral interview as may be necessary even though on merit the candidates rank lower. 19. Publication of result of selected candidate :- The Committee shall publish the select list on the Notice Board of the District Panchayat. The list shall remain in force till the result of the next examination is published. 20. Committee to forward selection lists to 1[District Development Officer.] :- The select list shall be forwarded to the respective District Development Officer with recommendation to give appointment strictly in accordance with the rank of the candidates in the select list. However, in order to maintain the percentage of Scheduled Castes, Scheduled Tribes and Socially and Educationally Bacxward Class, appointment may be given to the extent necessary as per reserved quota decided in this behalf to such candidates who may stand lower in rank in the select list. While doing so the appointment of the Scheduled Castes, Scheduled Tribes and Socially and Eduationally Backward Class candidates shall also be strictly according to the rank in the selection list. 21. Success at Examination not to confer right :- Success in an examination shall not by itself confer and ri ht to appointment. It shall be open to the appointing authority to pass over a candidate if after such inquiries as considered necessary, it is satisfied that the candidate is not suitable for panchayat service. 22. Candidates to resume duty and consequence thereof :- If the candidate who has been given an appointment by the Panchayat, fails to join his duties as directed in the appointment order, unless otherwise, directed by the appointing authority, his appointment shall be liable to cancellation and his names shall be struck off from the selection list, 23. Board competent for issuing necessary instructions to Committee :- T he Board shall be competent to issue necessary instructions in regard to the conduct of written examination and selection of the candidates under these rules.