Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayat Services (Class-III) Recruitment (Examination) Rules, 1999 CONTENTS 1. Short title 2. Definitions 3. Holding of the Examination 4. Candidate to bear expenses 5. Syllabus of the Examination 6. Medium of Examination 7. Qualifying Standard for the examination 8. Fees for the Examination 9. Date, Place and time of the examination 10. Publication of result 11. Rule 12. Physical fitness test for qualified candidates 13. Success in an Examination not to confer right 14. Candidates to join duty on being appointed Gujarat Panchayat Services (Class-III) Recruitment (Examination) Rules, 1999 In exercise of the powers conferred by sub-sec. (5) of Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), and in Supersession of all existing rules made in this behalf, the Government of Gujarat hereby makes the following rules for regulating the method of Examination for recruitment to the different posts specified in Schedule-I of Gujarat Panchayats Services Classification and Recruitment (General) Rules, 1998, falling under Superior Panchayat Service (Class-III), namely: 1. Short title :- (1) These rules may be called the Gujarat Panchayat Services (Class-III) Recruitment (Examination) Rules, 1999. (2) These rules shall apply to the recruitment to the post specified in Schedule-I of Gujarat Panchayats Services Classification and Recruitment (General) Rules, 1998. 2. Definitions :- In these rules, unless the context otherwise requires, (a) The "Act" means the Gujarat Panchayats Act, 1993. (b) "Annexture" means an Annexture appended to these Rules; (c) "Board" means the Gujarat Panchayat Service Selection Board constituted under Sec. 235 of the Act; (d) "Selection Committee" means the District Panchayat Service Selection Committee of the respective district constituted under Sec. 236 of the act; (e) "Examination" means the examination prescribed under these rules; (f) "Government" means the Government of Gujarat; (g) "Panchayat Service" means the Panchayat Service as constituted under Sec. 227 of the Act; 3. Holding of the Examination :- The Board or the Selection Committee as the case may be shall hold a competitive examination for the purpose of selection of candidates for recruitment to the posts specified in Schedule I of Gujarat Panchayats Services Classification and Recruitment (General) Rules, 1998. 4. Candidate to bear expenses :- The candidate shall have to appear at the examination at their own expense. 5. Syllabus of the Examination :- (1) The examinations for the posts having pay scale of Rs. 3050- 4590 shall comprise of papers I, II and III specified in annexture. (2) The examination for the posts other than specified in sub-rule (1) above shall comprise of all four papers specified in annexture. 6. Medium of Examination :- The medium of examination shall be Gujarati, except in case of Paper-I specified in annexture. 7. Qualifying Standard for the examination :- The qualifying standard for the examination shall be determined by the Board or the Selection Committee as the case may be from time to time. 8. Fees for the Examination :- (1) A candidate shall be required to pay Application Fee alongwith examination fee in such manner as may be prescribed by the Government from time to time. (2) A candidate belonging to the Scheduled Castes, Scheduled Tribes or Socially and Educationally Backward Class or a candidate who is Physically Handicapped shall be exempted from paying Application Fee and examination fee in accordance with the rules prescribed or orders issued by the Government in that behalf from time to time. (3) A candidate, belonging to Scheduled Castes, Scheduled Tribes or Socially and Educationally Backward Classes shall be required to produce necessary proof for such exemption from an authority prescribed by the Government in this behalf. (4) A physically handicapped candidate shall be required to produce a Medical Certificate issued by the Superintendent of the concerned General Hospital in support of his claim. 9. Date, Place and time of the examination :- The written examination shall be held at the places as may be fixed by the Board or Selection Committee. The Board or Selection Committee as the case may be shall intimate the candidates about the date, place and time of the examination. 10. Publication of result :- The Board shall declare and publish the result of the examination and shall put it on the notice board at the office of Board or the Selection Committee. The names of candidates who qualify for the posts shall be arranged in order of their merit on the basis of the total number of marks obtained by each candidate. 11. Rule :- The select list shall be forwarded to the District Development Officers with recommendation of the Board or Selection Committee for the purpose of appointment strictly in accordance with the order of merit of the candidates in the select list. However, in order to maintain the percentage of reservation of Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes and Physically handicapped persons, appointment shall be given to the extent necessary as per the reserved quota decided in this behalf to such candidates, who may stand lower in the rank in the select list. While doing so, the appointment of the candidates as specified above, shall also be given strictly in accordance with the order of merit in the select list. 12. Physical fitness test for qualified candidates :- The candidates qualified for appointment shall be required to undergo physical fitness test in accordance with the provisions contained in Gujarat Panchayats Services Classification and Recruitment (General) Rules, 1998, so as to be eligible for appointment. 13. Success in an Examination not to confer right :- Success in the examination shall not by itself confer any right to appointment. It shall be open to the Board or the Selection Committee to pass over a candidate, if after such inquiries as considered necessary or on District Development Officer's repor.t, it is satisfied that the candidate is not suitable for Panchayat Service. 14. Candidates to join duty on being appointed :- If the candidate who has been given an appointment by the Board or Selection Committee fails to join his duties as directed in the appointment order, his appointment shall be liable to be cancelled and his name shall be struck off from the select list.