Head Clerk, Class-Iii, Recruitment Rules, 2005

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Head Clerk, Class-III, Recruitment Rules, 2005 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Head Clerk, Class-III, Recruitment Rules, 2005 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of the Head Clerk, Class-III, in the subordinate service in the office of the Chief Electrical Inspector, namely 1. . :- These rules may be called the Head Clerk, Class-III, Recruitment Rules, 2005. 2. . :- Appointment to the post of Head Clerk, Class-III, shall be made either- (a) by promotion of a person of proved merit and efficiency from amongst the person who- (i) have worked for not less than five years in the cadre of Junior Assistants in the subordinate service in the office of the Chief Electrical Inspector; and (ii) have passed the prescribed departmental examination; and (iii) have passed the qualifying examination for computer knowledge as may be prescribed by Government from time to time. Provided that where the appointing authority is satisfied that a person having an experience specified in clause a(i) above is not available for promotion and that it is necessary in the public interest to fIII up the post by promotion even of a person having experience for a lesser period, it may, for reasons to be recorded in writing, promote such person who possesses experience for a period not less than two third of the period specified in clause (a)(i) above, or; (b) by direct selection. 3. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall- (a) not be more than 28 years of age; (b) possess a Bachelor's degree of any of the University incorporated by an act of the Central or State Legislature in India or other educational institute established by an act of Parliament or declared to be deemed as University under Sec. 3 of the University Grants Commission Act, 1956 or possess an equivalent qualification recognized as such by the Government for this purpose; (c) possess the basic knowledge of computer application equivalent to course on computer concepts (ccc) of Department or Electronic Accreditation of Computer Courses (DOEACC) Society or of the level as may be prescribed by the Government from time to time. Provided that the upper age limit may be relaxed in favour of a candidate who possess exceptionally good qualifications or experience or both. Provided further that the upper age limit may be relaxed in case of candidate already in the service of the Government of Gujarat, in accordance with the provisions of the Gujarat Civil Services Classifications and Recruitment (General) Rules, 1967, as amended from time to time. 4. . :- A candidate appointed by direct selection shall be on probation for a period of one year. 5. . :- A selected candidate will be required to pass the department examination, and an examination in Gujarati or Hindi or both in accordance with the rules prescribed by the Government from time to time. 6. . :- A candidate appointed either by direct selection or by promotion shall have to undergo such training and pass post training examination as may be prescribed by the Government from time to time. 7. . :- A candidate appointed by direct selection shall be required to furnish a security and surety bonds in such form and for such amount and for such period as may be prescribed by the Government from time to time.

Act Metadata
  • Title: Head Clerk, Class-Iii, Recruitment Rules, 2005
  • Type: C
  • Subtype: Central
  • Act ID: 10618
  • Digitised on: 13 Aug 2025