Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYAT SERVICE (Transfer of Servants) RULES, 1968 CONTENTS 1. Shorit title 2. Transfers of Panchayat servants 3. Inter-District Transfers 4. Inter District transfers subject to conditions SCHEDULE 1 :- SCHEDULE GUJARAT PANCHAYAT SERVICE (Transfer of Servants) RULES, 1968 No.KP/1419/PRR.76-68-JH-In exercise of the powers conferred by section 323 read with section 203 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Shorit title :- These rules may be called the Gujarat Panchayat Service (Transfer of Servants) Rules, 1968. 2. Transfers of Panchayat servants :- The authority specified in column I of the Schedule annexed hereto shall have power to transfer the class of servants in the Panchayat Service specified against them in column 2 thereof subject to the provisions of sub-section (2A) of section 203 of the Gujarat Panchayats Act, 1961, and subject or such general or specifiic instructions, if any, as may be issued by the District Development Officer from time to time in this behalf. 3. Inter-District Transfers :- (1) A member of panchayat service belonging to a district cadre, in a district may, by an order in writing, be transferred by the Development Commissioner to the corresponding cadre in the other district if- (a) in the opinion of the Development Commissioner such transfer is required to be made- (i) in the interest of public, or (ii) in order to absorb the member on account of his service becoming surplus for requirements of the district from which he is transferred, or (b) an application is made to the District Diveloiment Officer in that behalf by the member and the District Development Officer of the other District agrees to such transfer under sub-rule (2). (2) On receipt of an application under sub-rule (1) the District Development Officer shall having regard to the interests of the relevant panchayat in the District, decide whether the member may be transferred or not. Where he decides that the member nuy be transferred he shall consult the District Development Officer of the District, to the corresponding cadre of which the member is to be transferred, as to whether he agrees to: the transfer. Where the latter District Develop Officer agrees to the transfer, the former District Developoment Officer shall forward the application together with other, records to the Development Commissioner for taking action under sub-rule (1). 4. Inter District transfers subject to conditions :- A transfer of a member under rule 3 shall not affect pay, leave, pension, provident fund, gratuity and other rights, and privileges in relation to service, to which such member was entitled immediately before his transfer: Provided that,- (i) in the case of transfer under sub clause (ii) of clause (a) and clause (b) of sub-rule (1) of rule 3, the member shall not claim seniority (ii) in the case of transfer under clause (b) of sub-rule (1) of rule 3, the member shall not be entitled to reimburaement of any cost which he may incur as a Jesuit of the transfer. SCHEDULE 1 SCHEDULE Authority Class of Servants 1 2 1. Deputy District Development Officer (i) Junior Clerks. (ii) Gram Panchayat Secretaries. 1 [(iii) Gram Sevaks] (iv) Gram Sevikas. (v) Prohibition Propoganda Officer. (vi) Sanchalaks (Social Welfare Centres and Balwadis (vii) Organiser, Sanskar Kendra. (viii) Cinema Operator. 2 (viiia) Computers] (ix) Any person holding a post belonging to the Inferior Panchayat Service which is under the District Panchayat 3[except for the categories mentioned in Serial No. 3, 4, 4-A. 4-B, 5 and 6 and Kotwals.] 2. District Agricultural Officer. 1 [(i) Agricultural Assistants. (ii) Gram Sevaks] 3. District Animal Husbandry Officer. (i) Stockmen (Veterinary) (ii) Veterinary Compounder. (iii) Dresser. 4. District Health Officer (i) Vaccinators. (ii) Nurse Midwife (iii) Auxiliary Nurse. (iv) ** Deleted. (v) Compounder. (vi) X-Ray Technician. (vii) ** Deleted. *4.A District Family Planning Officer. (i) Auxiliary Nurse Midwives (ii) Auxiliary Field Workers. **4- B District Ayurvedic Officer Vaidyas 5. Assistant Registrar of Co- operative (i) Instructor. Societies (ii) Assistant Instructor (iii) Hammerer. (iv) Helper 6. Executive Engineer. (i) Draftsman (ii) Assistant Draftsman. (iii) Tracers. (iv) Technical Assistants. (v) *[Deleted. (vi) Mechanics. (vii) Assistant Mechanics. (viii) Electrician. (ix) Wireman. (x) Bull-Dozer-Operator. (xi) Assistant Bull-Dozer Operators (xii) Motor Mechanics. (xiii) Mistries. (xiv) Firemen. (xv) Roler Drivers. 7. District Development Officer. All other persons holding any of the potts included in the District Cadre. 8. Taluka Development Officer. All persons holding any of the posts included in the Taluka Cadre.