Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYAT SERVICE (Examination Rules) (Amendment) RULES, 1966 CONTENTS 1. Short title 2. Amendment of Rules SCHEDULE 1 :- SCHEDULE GUJARAT PANCHAYAT SERVICE (Examination Rules) (Amendment) RULES, 1966 No.KP/705/PRR-65-66-JH- In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj.VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Panchayats Service (Examination Rules) (Amendment) Rules, 1966. 2. Amendment of Rules :- The rules specified in column 1 of the Schedule hereto annexed shall in their application to the members of the Panchayat Service, be amended in the manner and to the extent set forth in column 2 of that Schedule. SCHEDULE 1 SCHEDULE SCHEDULE Rules Amendments 1 2 Rules for the Exami (1) In rule nation qualifying for the appointment of Accounts (i) in sub-rule (1) of District Local Boards. (a) in clauses (i) for the word "Every clerk who is" the words "Every clerk who was" shall be substituted; (b) for the existing proviso occuring after clause (ii) the following provisos shall be substituted, namely: "Provided that the period for passing or, as the case may be, for making the first attempt, prescribed in clauses (i) and (ii) may, in exceptional cases and for reasons "to be recorded in writing, be extended by a further period of one year by the Development Commissioner on the recommendation of the District Development Officer and the Assistant Examiner, Local Fund Accounts: Provided further that if in respect of any clerk the period prescribed under clause (i) or, as the case may be, clause (ii) for making the attempt passing the examination has expired before the commencement of the Gujarat Panchayat Service (Examination Rules) (Amendment) Rules, 1966 ior expires before the 1st November, 1966 such clerk shall pass the examination within a period of one year from the 1st November 1966, (ii) for sub-rule (2) the following shall he substituted, namely: Rules for the Examination "(2) Notwithstanding anything contained ...for Accounts Clerks in sub-rule (1) the State Government or (contd.) any Officer authorised by it in this behalf may, on the recommendation of the District Development Officer and the Assistant Examiner, Local Fund Accounts exempt any person son the requirement of passing the accounts examination." (2) For rule 2, the following rule shall be substituted, namely: "2. The examination shall be held by the Gujarat Panchayat Service Selection Board (hereinafter referred to as "the Board") once a year at Ahmedabad and if the Board considers in necessary at such other place or places as may be notified by the Board" (3) In rule (3) (i) for sub-rule (1) the following shall be substituted, namely: "(1) (i) An examination fee of ten rupees per candidate shall be paid to the Board by the District Panchayat concerned, on behalf of the candidates sent by it for admission to the examination (ii) The District Panchayat shall be entitled to recover from a candidate the amount of fees paid by the panchayat for his admission to the examinations, if (a) such candidate fails in those examinations successively for two times; or (b) in the opinion of the panchayat the candidate has not displayed a reasonable standard of proficiency in the examination or had not prepared himself for the examination"; (ii) in sub-rule (2) (a) clause (ii) shall be deleted, (b) in clause (iii) for the words "Secretary Gujarat Public service Commission" the words "Secretary of the Board" shall be substituted; (c) in clause (iv) for the words "Gujarat Public Service Commission" the word ''Board" shall be substituted. (4) In rule 4 for the proviso to subrule (4) the following proviso shall be substituted. Rules for the Examination "Provided that the State Government or for Accountants any Officer authorised by it in this behalf may, (contd.) on the recommendation of the District Development Officer, concerned, grant a fourth chance to candidate". (5) In rule 5 for item (IV) the following shall be substituted, namely: "(IV) (a) The Gujarat Panchayat Act, 1961. (b) The Gujarat Taluka and District Panchayats, Financial Accounts and Budget Rules, 1963". Rules for the exami (1) For sub-rule (2) of the rule 1, the nation qualifying for the following shall be substituted, namely: appointment of Local Boards Accountants of District Local Boards. "(2) Every candidate shall alongwith his application produce a certificate from the District Development Officer in the following form namely: "Certified that Shri.........is an Ex-District rict Local Board Servant, transferred to the District Panchayat under section 3 .'6 of the Gujarat Panchayats Act, 1961 and has worked satisfactorily as an Accounts Clerk/a clerk on the establishment of the District Local Board/ District Panchayat and fulfills the conditions prescribed in rule 1 of the Rules for the Examination Qualifying for the appointment of Local Fund Accountants of the District Local Boards, as they apply to the Panchayats Service. He is eligible and is recommended for appearing at the examination. District Development Officer. Note.Persons who have passed the School Board Accounts Examination shall be permitted to appear in the examination with the previous sanction of the State Government or any other officer authorised by it in this behalf". (2) For rule 2, the following rule shall be substituted, namely: "2. The examination shall be held by the Gujarat Panchayat Service Selection Board (hereinafter referred to as "the Board") once a year at Ahmedabad and if the Board considers it necessary, at such other places as may be notified by the Board". Rules for the (3) In rule 3 Examination of Accountants (i) for sub-rule (1) the following shall be (contd.) substituted, namely: "(1) (i) An examination fee of fifteen rupees per candidate shall be paid to the Board by the district panchayat concerned on behalf of the candidates sent by it for admission to the examination. (ii) The District Panchayat shall be entitled to recover from a candidate the amount of fees paid by the panchayat for his admission to the examination, if (a) such candidate fails in those examinations successively for two times, or (b) in the opinion of the panchayat the candidate has not displayed a reasonable standard of proficiency in the examination or had not prepared himself for the examination". (ii) in sub-rule (2). (a) clause (ii) shall the deleted (b) in clause (iii) for the words "Secretary Gujarat Public Service Commission" the words "Secretary of the Board" shall be substituted. (c) in clause (iv) for the words "Gujarat Public Service Commission" the word "Board" shall be substituted. (4) In rule 4 for the proviso to sub-rule (4) the following proviso shall be substituted, namely: "Provided that the State Government or any officer, authorised by it in this behalf may on the recommendation of the District Development Officer concerned grant a fourth chance to a candidate". (5) In rule, for item II, the following shall be substituted, namely: "II Acts and Rules (Theoretical) (3 Hours) 100 (a) The Gujarat Panchayats Act, 1961, (b) The Gujarat Local Fund Audit Act, 1963 and Rules thereunder. (c) The Gujarat Taluka and District Panchayats Financial Accounts and Budget Rules, 1963", Rules for the Examination (1) In rule 1. qualifying for the (i) sub-rule (a) shall be renumbered as subrule appointment of Clerks in the (1) and in sub-rule (1) as so renumbered. offices of school Board of District Local Boards and (a) for the words "unless the Chairman of Local authority, Municipalities. the School Board" the words "unless the District Development Officer of the District Panchayat" shall be substituted. (b) for the words, figure, brackets and letters "except as provided in rules 1 (b) and (c) below" words, figures and brackets "except as provided in sub-rules (1) and (3)" shall be substituted. (ii) for sub-rule (b), the following sub-rule shall be substituted; namely: "(2) The examination will also be open to a person who before his allocation to the panchayat service was a permanent clerk of the Educational Department". (2) For rule 2 the following shall be substituted, namely: "2. The examination shall be held by the Gujarat Panchayat Service Selection Board (hereinafter referred to as "the Board") once a year at Ahmedabad and if the Board considers it necessary, at such other place or places as may be notified by the Board". (3) In rule 3 (i) for the paragraph beginning with the words "The Examiner will be required" and ending with the words "reasonable standard of proficiency" the following shall be substituted, namely: "3. (1) An examination fee of ten rupees per candidate shall be paid to the Board by the District Panchayat concerned on behalf of the candidates sent by it for admission to the examination; (2) The District Panchayat shall be entitled to recover from a candidates the amount of fees paid by (he panchayat for his admission to the examinations, if (a) such candidate fails in those examinations successively for two times, or (b) in the opinion of the Panchayat the candidate has not displayed a reasonable standard of proficiency in the examination or had not prepared himself for the examination"; Rules for the Examination (ii) paragraph (2) of the Note shall be of Accountants deleted; (contd.) (iii) in paragraph (3) of the Note for the words "the Secretary, Gujarat Public Service Commission", the words "the Secretary of the Board" shall be substituted. (4) in rule 4. (i) in sub-rule (ii) portion beginning with the word "Notwithstanding" and ending with the word "concession" shall be deleted; (ii) in sub-rule (iii) for the portion begining with the words "Notwithstanding" and ending with the words "concession" the following shall be substituted, namely : (iiia) Notwithstanding anything contained in sub-rule (ii) and (iii) the State Government or any officer authorised by it in this behalf may, on the recommendation of the District Development Officer concerned grant to a candidate additional chances not exceeding two in number, for appearing in the examination." Rules for the Examination (5) In rule 6 for the words "the Gujarat Qualifying for the Public Service Commission" the words "the appointment of accountants Board" shall be substituted". of the School Boards and (1) In rule 1, for the words "who obtain the Local Board and Local authority, previous permission of the Director of Public Municipalities. Instruction to sit for it" the words "who are allocated to the Panchayat Service" shall be substituted. (2) For rule 2, the following rule shall be substituted namely: "2. The examination shall be held by the Gujarat Panchayat Service Selection Board (hereinafter referred to as "the Board") once a year at Ahmedabad and if the Board considers it necessary, at such other place or places as may be notified by the Board". (3) In rule 3. (i) for the portion beginning with the words "The Examinee will be required" and ending with the words "a reasonable standard of proficiency" the following shall he substituted namely: Rules for the Examination "3. (1) An examination fee of fifteen rupees of Accountants per candidate shall be paid to the Board by (contd.) the District Panchayat concerned on behalf of the candidates sent by it for admission to the examination; (2) The District Panchayat shall be entitled to recover from a candidate the amount of fees paid by the panchayat for his admission to the examinations, if (a) such candidate fails in those examinations successively for two times, or (b) in the opinion of the panchayat the candidate has not displayed a reasonable standard of proficiency in the examination or had not prepared himself for the examination". (ii) Paragraph (2) of the Note shall be deleted. (iii) in paragraph (3) of the Note for the words "the Secretary Gujarat Public Service Commission" the words "the Secretary of the Board" shall be substituted. (4) In rule 4 in sub-rule (iii) for the paragraph beginning with the word "Notwithstanding" and ending with the word ''concession" the following shall be substituted, namely: "(iiia) Notwithstanding anything con- tained in sub-rules (iii and (iii), the State Government or any officer authorised by it in this behalf may, on recommendation of the concerned District Development Officer, to a candidate additional chances not exceeding two in number for appearing in the examination". (5) In rule 5 in item II for the sub-item (e) the following shall be substituted, namely: "(e) The Bombay Provincial Municipal Corporations Act, 1949 or the Gujarat Municipalities Act, 1963 (questions to be restricted to responsibilities of local authorities in respect of primary education)". (6) In rule 6 for the words " the Gujarat Public Service Commission" the words "the Board" shall be substituted.