Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Civil Services Computer Competency Training and Examination Rules, 2006 CONTENTS 1. Short title, commencement and application 2. Definitions 3. Examination and Syllabus 4. Holding of Examination 5. Admission to the Examination 6. Examination Fee 7. Medium of Examination 8. Duration of Training and Expenses of Training 9. Passing of Examination 10. Standard of Passing 11. Publication of Result Gujarat Civil Services Computer Competency Training and Examination Rules, 2006 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor of Gujarat hereby makes the following rules to provide for regulating the conditions of service of Government employees who are appointed to Class I or II or III services and posts, in the State of Gujarat, either by direct recruitment or by selection or by promotion, so far as they relate to computer competency training and examination, namely: 1. Short title, commencement and application :- (1) These rules may be called the Gujarat Civil Services Computer Competency Training and Examination Rules, 2006. (2) They shall come into force on and from 1st October, 2006. (3) Notwithstanding anything contained in any other rules, these rules shall apply to all the civil services and posts'of Class I, II, III in the State of Gujarat, whether the appointments to these services and posts are made either by direct recruitment or by selection or by promotion. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "'Government' means the Government of Gujarat; (b) "examination" means the examination specified under these rules, and (c) "Appendix" means an appendix appended to these rules. 3. Examination and Syllabus :- The Government employees appointed to Class I or II or III services and posts, in the State of Gujarat, either by direct recruitment or by selection or by promotion, shall be required to pass the following examination, namely: (a) (i) the Government employees appointed to Class III services and posts shall be required to pass the examination of "CCC" level course, as may be determined by the Government from time to time. (ii) the syllabus for the training and the examination shall be as specified in Appendix-A. (b) (i) the Government employees appointed to Class II and Class I services and posts shall be required to pass the examination of "CCC+" level course, as may be determined by the Government from time to time. (ii) the syllabus for the training and the examination shall be as specified in Appendix-B. 4. Holding of Examination :- The Government shall determine the Institution or agency for the purpose of conducting the examination under these rules. 5. Admission to the Examination :- The Government employee who intend to appear in the examination shall apply in the form specified in Appendix "C" with examination fee, as may be determined under Rule 6, by the Government from time to time, shall be admitted to the examination. 6. Examination Fee :- (1) The examination fee shall be determined by the Government from time to time. , (2) The fee for the examination for first attempt shall be paid by the Government in case of all the Government employees. (3) If the employee fails to pass the examination in first attempt, he shall be allowed to appear in the subsequent examination on payment of prescribed examination fee by him. 7. Medium of Examination :- The medium of the written examination shall be Gujarati or English. 8. Duration of Training and Expenses of Training :- (1) The duration of period of training for "CCC" level course shall be 45 hours and that for "CCC+" level course shall be 75 hours. The training shall include theory as well as practical training. The training shall be imparted by the institutes as may be determined by the Government from time to time, for this purpose. (2) The one time fees for training, as may be determined by the Government, shall be borne by the Government. The respective Head of the Office shall arrange to pay the training fee to the institution. (3) The Government employee who desires to appear in the examination without undergoing the training shall be permitted to appear dii ectly in the examination. 9. Passing of Examination :- (1) A Government employee appointed either by direct recruitment or on the basis of the result of a competitive examination held for the purpose of appointment or by selection shall during his probation period be required to pass the examination under these rules: Provided that if the Government employee fails to pas the examination during the probation period, notwithstanding anything contained in any other rules, his probation period may be extended, (a) in respect of class III employees for a further period not exceeding one year, and (b) in respect of class II and I posts for a further period not exceeding two year: Provided further that if he foils to pass the examination during his extended period of probation, his services shall be terminated. In case he passes the examination thereafter he may be reinstated. (2) Where as appointment to any post is to be made by promotion, no employee shall be entitled to such promotion without having passed the examination prescribed under these rules: Provided that the Government may promote any employee provisionally, subject to the condition that he shall have to pass the examination on or before the 31st March, 2007. Explanation. The Government employee who has passed once the requisite examination as specified in Rule 3, shall not be required to pass such examination again at the time of his next promotion. 10. Standard of Passing :- The standard of passing the examination shall be 50% of the marks, in each part of examination i.e. written and practical examination. 11. Publication of Result :- (1) The agency or institution conducting the examination under Rule 4 shall forward the result to the respective Secretariat Department and the department shall publish the result of the examination in the Official Gazette, within fifteen days from the date of receipt of such result. (2) The office concerned shall intimate the result to the candidate.