Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS ALLOCATED SERVANTS EXAMINATION RULES, 1965 CONTENTS 1. Short title 2. Definitions 3. . 4 . R u l e , Order, Notification, etc., relating to department examination to continue until superseded GUJARAT PANCHAYATS ALLOCATED SERVANTS EXAMINATION RULES, 1965 No. K.P/360/PRR-57/65-JH- In exercise of the powers conferred by section 323 read with sub-section (3) of section 203 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 Allocated Servants Examination Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires:- (1) "allocated servant" means an officer or servant- (a) of a district school board who has been transferred to a panchayat under clause (e) of sub-section (1) of section 155; (b) of Government who has been allocated to the panchayat service out of the staff transferred to a panchayat under sections 157 and 158. (c) of a municipality who has become an officer or, as the case be, a servant of a panchayat under clause (g) of section 307; (d) of a village panchayat who become an officer or, as the case may be, a servant of a panchayat under clause (x) of sub-section (1) of section 325; (e) of a district local board who has been transferred to a panchayat under clause (K) of section 326; (2) "section" means a section of the Act; (3) "the Act" means the Gujarat Panchayats Act, 1961 (Guj. VI of 1962). 3. . :- (1) Examination of allocated servants.-If an allocated servant, according to the conditions of service applicable to him immediately before his transfer or allocation to a panchayat was required to pass any departmental examination prescribed by Government or any other competent authority, the condition of passing such examination and other conditions (including grant of exemption of grant of special chances) ancillary thereto shall continue to be applicable to him notwithstanding his transfer or allocation to the panchayat: Provided that the power to hold such examination and to declare the results shall vest in the Gujarat Panchayat Service Selection Board, and other power exercisable by any authority under any such conditions shall be exercisable by the [* * * * *] the Development Commisssioner or by the District Development Officer in respect of such class of allocated servants in the district as the State Government may by order specify in that behalf. (2) If in respect of any such examination a period has been prescribed for passing the examination and in the case of a servant such period has expired by reason of the fact that during the period between 1st April 1963 and 31st March 1967 no rules for holding such examination were made under section 203 or that no examination under such rules was held, then notwithstanding the expiry of such period such servant may be given such further chances to pass the examination as the State Government may by general or special order determine and where such servant so passes the examination, he shall be deemed to have passed the examination wtthin the period prescribed therefor. 4. Rule, Order, Notification, etc., relating to department examination to continue until superseded :- Any law, rule, or notification regulating the conditions of service relating to the passing by an allocated servant of a departmental examination and other matters (including grant of exemption or grant of special chances), ancillary thereto and in force immediately before the date of transfer or allocation of such servant to a panchayat shall continue to be applicable to him accordingly subject to the modifications contained in the proviso to rule 3, until it is superseded by anything done under the Act.