Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYAT SERVICE (Promotions to Cadres in State Services) RULES, 1974 CONTENTS 1. Short title 2. Cadres for promotions in the State service and personnel eligible thereto 3. Publication of combined seniority list 4. Continuance of service SCHEDULE 1 :- SCHEDULE GUJARAT PANCHAYAT SERVICE (Promotions to Cadres in State Services) RULES, 1974 No.KP/207/PRR-1069/74-TH.-In exercise of the powers conferred by section 323 read with clause a of sub-section (4) of section 203 the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the Government of Gujarat here by makes the following rules namely :- 1. Short title :- These rules may be called the Gujarat Panchayat Service (Promotion to cadres in State Services) Rules, 1974. 2. Cadres for promotions in the State service and personnel eligible thereto :- An officer or servant holding a post belonging to cadre in Panchayat Service specified in column I 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 in the State Service specified against it in column 2 of the said Schedule, subject to conditions specified in column 3 thereof, having regard to the relevant recruitment rules for the time belong in force. 3. Publication of combined seniority list :- (1) For the purpose of promotions to the post or cadre in the Slate 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 persons to such posts, shall 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 or who belong to the cadre specified in column 1 of the said schedule and shall publish such combined seniority list every year in the month of April, or in any case not later than the 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 however that the inter se seniority of persons belonging to the State Service or, as the case may be, Panchayat Service is maintained. (3) For the purpose of preparing such 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 after previous publication thereof and after taking into consideration the objections or suggestions that may be received in respect of such list from the persons affected 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. SCHEDULE 1 SCHEDULE Posts and cadre in the Post and cadre in Conditions Panchayat Service the State Service to which eligible for Promotion 1 2 3 PART 1 1. (i) Medical Officer Gujarat Public (1) Persons holding the post (Health,) Health Service, mentioned in column 1 (ii) Medical Officer Class 11. shall satisfy all the conditions (Epidemic) laid down by Government from time to time for promotion to the post specified in 2. Medical Officer Gujarat Medical column 2, including that (Medical) Service, Class II. of passing of the departmental examination and that; in cases where such 3. (i) Ayurvedic Gujarat Ayurvedic examinations are held by Inspector Service Class-II. the Gujarat Public (ii) Vaidya Service Commission (here inafter referred to- as "the Commission") they shall have to pass examination held by the Commission and subject 4. (i) Social Worker Information and to the approval of the. (Family Planning) Education Officer Commission. (Family Planning), Class-II. (ii) Block or District Extension Educater (Family Planning (2) Persons specified in column 1, under Parti (ii) Extension worker of the Schedule shall be (Family Planning) eligible for promotion either to the post respectively specified in column 2 or to post in the Gujarat Development Service, Class II provided they satisfy the 5. Veterinary Officers in Gujarat Animal conditions laid down for charge of Veterinary Husbandry Services, promotion to these posts dispensaries and in- Class. II. including that of passing charge of other of the departmental activities. examination and that in cases where such examinations are held by the Commission, they shall have to pass the examination held by the Commission. Such persons should give their option in writing to the District Development 6. Manager, Poultry De- Gujarat Animal Officer and to the Head monstration-cum-ext en- Husbandry Service of Departments concerned sion Centres. Class-II. within four months from the date of publication of these rules and in case of those, who are 7. (i) Chitnis (in the Mamlatdar in appointed to post specified Mahalkari Grade) Revenue in column 1 after (Allocated from the Department. the publication of these Revenue Department rules, in clear vacancy, within 4 months from (ii) Assistant Taluka the date of their Development Officer appointment to such (Allocated from the posts, *and the* option Revenue Department), once so exercised shall and be final: (iii) A valkarkuns (Allocated Provided that those from the persons, who have failed Revenue Department) to exercise, the option within the a fore said period of four months, shall, be deemed to have opted for the Gujarat Development Service, Class-II. 8. Office Superintendent Class II post in Head Clerk allocated the Government from the Government Department from Department. was allocated. 9 (i)Overseer || Gujarat Service of Engineers, Class- II (ii) Supervisor (iii) Junior Engineer (iv) Extension Officer (Rural Engineering) 10. (i) Agricultural Officer, Gujarat Agriculture Grade-I. Service, Class-II. (ii) Assistant District Aglicultural Officer, Grade-I. (iii) Extension Officer, (Agriculture) Grade-I. 11. (i) Internal Auditor Accounts Officer, ClassII. (ii) Accountant (Senior) (iii) Divisional Accountant 12. (i) Assistant Deputy Gujarat Education Educational Service, Class-II. Inspector (ii) Administrative officer. (Education) (iii) Extension Officer (iv) Kelavni Nirikshak 13. Mechanical Supervisor || Gujarat State Services, Class-II 14. Research Assistant Gujarat Statistical Service, Class.II 15. Extension Officer District Co- operative (Co-operation) or Officer (non- Assistant District Gazetted). Co-operative Officer. 16. Co-operative Supervisor Assistant Co- operative Grade-II. Officer or sub-auditor or Junior Supervisor (non-Gazetted). PART 2 1. Extension Officer (Village Gujarat Develo- Persons holding the posts Panchayats), (Except ment Service, mentioned in column 1 drafted from the cardre Class-II. of Part II must satisfy of Avalkarkun allocated all the conditions laid by the Revenue Department.) down by Government from time to time for promotion to the posts specified in column 2, including passing of the departmental examination and that in cases where such examinations are held by the Commission, they will have to pass examinations held by the Commission and subject to the approval of the Commission. 2. Aval Kurkuns Gujarat Development (Other than those allocated Service, from the Revenue Class-II. ue Department). 3. Office Superintendent or Gujarat Development Head Clerk (other than Service those allocated from Class-II. any Government Department.