Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gram Sevak (Panchayat Service) Recruitment (Examination) Rules, 1992. CONTENTS 1. Short title. 2. Definition. 3. Examination to be held by Board. 4. Candidate to bear expenses. 5. Fees for examination. 6. Syllabus of examination. 7. Medium of Examination 8. Committee to take decision about applications received. 9. Date and place of examination. 10. Candidate to be informed of the examination by the Secretary of the Committee 11. Conduct of the examination 12. Appointment of Paper Setter. 13. Appointment of Examiner. 14. Action to be taken for misbehaving in the Examination. 15. Result of the Examination. 16. Publication of result of selected candidates. 17. Success in the Examination not to confer right. 18. Candidates to resume duty and consequence of not joining. 19. The Board competent for issuing necessary instruction to the Committee. Gram Sevak (Panchayat Service) Recruitment (Examination) Rules, 1992. 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) and in supersession of all the rules made in this behalf, the Government of Gujarat hereby makes the following rules, namely: 1. Short title. :- (i) These rules may be called the Gram Sevak (Panchayat Service) Recruitment (Examination) Rules, 1992. (2) They shall apply to the recruitment of Gram Sevak in the Panchayat Service. 2. Definition. :- In these rules, unless the context otherwise requires. (1) "Board" means the Gujarat Panchayat Service Selection Board constituted under Section 210 of the Gujarat Panchayats Act, 1961. (2) 'Candidate" means the person who is eligible for appointment to the post of Gram Sevak as per Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967: and who desires to appear at the examination under these rules; (3) "Committee" means the District Panchayat Service Selection Committee constituted under section 211 of the Gujarat Panchayats Act, 1961; (4) "Examination" means the written examination held under rule 3 for recruitment to the post of Gram Sevak in the Panchayat Service. (5) "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 the candidates for recruitment to the post of Gram Sevak in the Pancbayat Service. 4. Candidate to bear expenses. :- The candidatf s shall have to appear at the examination at their own expenses. 5. Fees for examination. :- A candidate applying for the post of Gram Sevak shall be required to pay fee as prescribed by Government from time to time alongwith his application. A candidate belonging to the Scheduled Castes, Scheduled Tribes or Socially and Educationally Backward Classes shall be required to pay fee as prescribed by Government from time to time. 6. Syllabus of examination. :- There shall be one paper of 100 marks of objective test covering the following subjects: (1) General Knowledge; (2) Agriculture and allied subjects and; (3) Village life. 7. Medium of Examination :- The medium of examination shall be Gujarati. 8. Committee to take decision about applications received. :- T h e Secretary of the Committee 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 of 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 the examination :- The written examination shall 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 by itself. 13. Appointment of Examiner. :- The Board may appoint Class-I or Class-II Officer of the Government as Examiners. Normally there may be 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 candidate misbehaves at the examination, the District Development Officer shall take immediate action on the spot as deemed fit and the case shall be reported to the Board. The Board shall take such action as it may deem fit. 15. Result of the Examination. :- On receipts of the result of the examination, the Secretary of the Committee shall place it before the Committee, who shall publish the same on Notice Board. The minimum standard of passing in the written examination shall be determined by the Board from time to time. 16. Publication of result of selected candidates. :- The Committee shall publish the select list on the Notice Board of the District Panchayat. 17. Success in the Examination not to confer right. :- Success in the examination shall not by itself confer any right 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. 18. Candidates to resume duty and consequence of not joining. :- I f 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 name shall be struct off from the selection list. 19. The Board competent for issuing necessary instruction to the Committee. :- The Board shall be competent to issue necessary instructions to the committee in regard to the conduct of the written examination and selection of the candidates under these rules.