Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Police Sub-Inspector (Unarmed Branch) Special Competitive Examination Rules, 2004 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . Gujarat Police Sub-Inspector (Unarmed Branch) Special Competitive Examination Rules, 2004 In exercise of the powers conferred by clause (b) of Sec. 5 of the Bombay Police Act, 1951 (Bom. XXII of 1951), and in supersession of all previous rules made in this behalf, the Government of Gujarat hereby makes the following rules, namely: 1. . :- (i) These rules may be called the Gujarat Police Sub-Inspector (Unarmed Branch) Special Competitive Examination Rules, 2004. (ii) They shall apply to each persons who are eligible to be appointed as Police Sub-Inspector (Unarmed Branch) under clause (b) of rule (2) of the Police Sub-Inspector (Unarmed Branch, Class- III) Recruitment Rules, 2003, (hereinafter referred to as the said rule). 2. . :- In these rules, unless the context otherwise requires, (a) "Board" means the Gujarat Subordinate Services Selection Board. (b) "Appendix" means Appendix appended to these rules. (c) "Examination" means the Special Competitive Examination held by the Board. (d) "Government" means "the Government of Gujarat". (e) "Paper" means any question paper set at an examination. 3. . :- The Board on receiving the order from the Government shall hold a Special Competitive Examination for selection of candidates for appointment to the post of Police Sub-Inspector (Unarmed Branch). 4. . :- The date and the place of examination shall be fixed by the Board. 5. . :- The examinations shall be held in written test, physical test and interview test for selection of Police Sub-Inspector (Unarmed Branch). 6. . :- (1) The medium of examinations shall be Gujarati except paper-III. (2) The answers to the question paper-III shall be given in English language. 7. . :- The syllabus for the examination shall be as specified in appendix. 8. . :- The qualifying standard for passing the examination shall be determined by the Board from time to time. 9. . :- The Board shall publish the result of the examination and communicate to the Government in Home Department, and display on the notice board in DG and IGP's office at Gandhinagar. 10. . :- The Board shall regulate all matters regarding appointment of examiners and conduct of the examinations. 11. . :- The candidate shall have to appear at the examination at their own expense. 12. . :- The candidate shall ordinarily be considered for appointment to the posts in order of merit of result of the examination. It shall not confer any right to appointment.