Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT RAJYA KHADI GRAMODYOG BOARD OFFICERS AND SERVANTS (CONDITIONS OF SERVICE) REGULATIONS, 1973 CONTENTS 1. Short title 2. Definitions 3. Appointment by Board initially to be on probation 4. Conduct and Discipline 5. Pay and other conditions of service GUJARAT RAJYA KHADI GRAMODYOG BOARD OFFICERS AND SERVANTS (CONDITIONS OF SERVICE) REGULATIONS, 1973 In exercise of powers conferred by sub-section (1) read with clause (b) of sub-section (2) of Section 30 of the Bombay Khadi and Village Industries Act, 1960 (Bom. XIX of 1960) and in supersession of all regulations in force in this behalf, the Gujarat Khadi Gramodyog Board hereby with the previous sanction of Government of Gujarat given under letter No. VIS-1073/4759-K, dated 12-11-1973 (The Industries, Mines and Power Department) makes the following regulations, namely:- 1. Short title :- These regulations may be called the Gujarat Rajya Khadi Gramodyog Board Officers and Servants (Conditions of Service) Regulations, 1974. 2. Definitions :- In these regulations, unless the context otherwise requires "Officers and Servants" shall include officers and servants allotted to the Board for service under sub-section (5) of Section 33 of the Act. (a) "Act" means the Bombay Khadi and Village Industries Act, 1960. (b) "Section" means the Section of the Act. 3. Appointment by Board initially to be on probation :- (1) Any person appointed by the Board shall be on probation: (a) for a period of one year from the date of his appointment in the case where the appointment is to a permanent post, and (b) for a period of three months from such date in the case where t he appointment is to a temporary post: Provided that the Board may in any case extend the period of probation by a further period of six months. (2) Every person appointed by the Board shall within one month from the date of his appointment produce a Medical Certificate of Health in the form appended to these regulations, from such authority as may be prescribed by the Board. (3) The Board may for sufficient cause extend the period mentioned in clause (2) by a period not exceeding three months within which the Medical Certificate shall be produced under clause (2). (4) Any person discharged on account of non-production of the necessary Medical Certificate shall not be re-employed under the Board unless he produces such a certificate. (5) A fresh certificate of health shall not be required to be produced by a discharged person if he is re-employed under the Board within six months of the date of certificate, produced during his previous employment under the Board. 4. Conduct and Discipline :- (1) The provisions contained in the Gujarat Civil Services (Conduct) Rules, 1971 for the time being in force shall mutatis mutandis apply to the officers and servants subject to the modifications that reference to Government shall be construed as reference to the Board and reference of the Board. 1 [(2) Discipline and Appeal.-The provisions contained in the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 in from time to time shall, mutatis mutandis, apply to the officers and servants subject to the modifications that reference to Government shall be construed as reference to the Board and reference t o the Government Servant shall be construed as reference to an officer or servant of the Board]. 1. Subs, by Notfn. dt. [23-5-75]. 5. Pay and other conditions of service :- (1) When the pay and other conditions of service of any officer or servant are laid down in a contract entered into by the Board with him the Officer or servant shall be governed by that contract in so for as the pay and other conditions of Service are concerned. (2) In other cases the Bombay Civil Service Rules, 1959 as applied from time to time to Government servants, shall apply to officers and servants of the Board as regards their pay, joining time, Foreign Service, Maintenance of Records of service, Addition to pay, Travelling Allowances, Combinations of appointments, Leave, Revised leave and Superannuation.