Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayat Service (Eligibility for Promotion to Cadres in State Services) Rules, 1996 CONTENTS 1. Short title and commencement 2. Cadres for Promotions in the State Service and Personnel eligible there to 3. Publication of combined seniority list 4. Continuance of service 5. Repeal and Saving Gujarat Panchayat Service (Eligibility for Promotion to Cadres in State Services) Rules, 1996 In exercise of the powers conferred by Section 274, read, with sub- section (5) of Section 227 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993); the Government of Gujarat hereby makes the following rules, namely: 1. Short title and commencement :- These rules may be called the Gujarat Panchayat Service (Eligibility for Promotions to Cadres in State Services) Rules, 1996. 2. Cadres for Promotions in the State Service and Personnel eligible there to :- An officer or servant holding a post belonging to a cadre in Panchayat Service specified in column 1 of the Schedule annexed to these rules (hereinafter referred to as "the said Schedule") shall be eligible for promotion to the post or posts belonging to the cadres i n the State Service specified against it in column 2 of the said Schedule, subject to the conditions specified in column 3 thereof, having regard to the relevant recruitment rules for the time being in force. 3. Publication of combined seniority list :- (1) For the purpose of promotions to the post or cadre in the State Service specified in column 2 of the said Schedule the concerned Head of Department under the State Government, or where there is no such Head of Department, the authority competent to promote person to such posts, shall be prepare or cause to be prepared a combined seniority list of those in the State Service who are eligible for promotion as well as those in the Panchayat Service, who are holding the posts of who belong to the cadre specified in column 1 of the said schedule and shall published such combined seniority list every year in the month of April, or in any case not later than 30th June. (2) The Seniority list referred to in sub-rule (1) shall be prepared on the basis of the length of continuous service of the person in the post or the cadre from which such person is eligible for promotion so that the inter-seniority or persons belonging to the State Service or, as the case may be, Panchayat Service is maintained. (3) For the purpose of preparing such a combined seniority list, the Head of Department or as the case may be, the authority aforesaid shall call for from the District Panchayats, copies of seniority lists and other particulars, if any, of persons in the Panchayat service who are holding the posts or who belong to the cadre specified in column 1 of the said Schedule and it shall be the duty of the Panchayat concerned to supply all relevant information to such Head of Department or authority without any delay: Provided that no such list shall be published under sub-rule (1) until Previous publication there of is made and after taking into consideration the objections or suggestions that may be received in respect of such list from the persons aforesaid thereby. 4. Continuance of service :- (1) The Service, rendered by a person in the Panchayat service under the relevant District Panchayat prior to his appointment by promotion to any of the posts in the State Service specified in column 2 of the, said Schedule, shall be deemed to be the service rendered under the State Government. (2) The liability on account of contribution to be made to person or provident fund established under the State Government on account of such person, till he is appointed to such post in accordance with the provisions of these rules, shall be borne by the State Government or as the case may be, the District Panchayat concerned, which would otherwise have borne such liability had such person continued to serve under such District Panchayat but for his appointment by promotion to the said post. 5. Repeal and Saving :- The Gujarat Panchayat Service (Eligibility for promotion to cadres in State .Service) Rules, 1974 are hereby repealed. Such repeal shall not affect anything done or any action taken under the rules so repealed,