Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Head Mechanic (Class-III) (Panchayat Service) Recruitment Rules, 1998 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule 7. Rule 8. Rule Head Mechanic (Class-III) (Panchayat Service) Recruitment Rules, 1998 In exercise of the powers conferred by Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) and in supersession of all the rules made in this behalf, the Government of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Head Mechanic (Class-III) (Panchayat Service) namely: 1. Rule :- These rules may be called the Head Mechanic (Class-III) (Panchayat Service) Recruitment Rules, 1998. 2. Rule :- Appointment to the post of Head Mechanic (Class-III) (Panchayat Service) shall be made either (a) by promotion of a person of proved merit and efficiency from amongst the persons who have worked as Mechanic (Class-III) (Panchayat Service), for not less than five years; or (b) by direct selection. 3. Rule :- The appointment by direct selection and by promotion shall be made in the ratio of 1: 1. 4. Rule :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be less than 21 years and not more than 30 years of age; (b) possess (i) a Diploma in Automobile Engineering or Diploma in Mechanical Engineering from an institution recognised by the Government; (ii) a valid driving licence for driving heavy vehicles for atleast three years; (c) have adequate knowledge of Gujarati and Hindi. 5. Rule :- A candidate appointed by direct selection shall be on probation for a period of one year. 6. Rule :- A candidate appointed by direct selection shall be required to undergo such training for such period and pass such post training examination as may be prescribed by the Government. 7. Rule :- A selected candidate shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both as may be prescribed by the Government. 8. Rule :- A candidate appointed by direct selection shall be required to furnnish security and surety bond for such amount in such form and for such period as be prescribed by the Government.