Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Junior Inspector of Weights and Measures, Class-III, Recruitment Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . Junior Inspector of Weights and Measures, Class-III, Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, and in supersession of all the existing rules made in this behalf, the Governor of Gujarat hereby makes the following rule to provide for regulating Recruitment to the post of Junior Inspector Class-III in the subordinate service of the Controller of Weights and Measures, namely: 1. . :- These rules may be called "The Junior Inspector of Weights and Measures, Class-III, Recruitment Rules, 2007. 2. . :- Appointment to the post of Junior Inspector shall be made 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) (i) possess degree in Science with Physics as one of the subject, with atleast 55% of a University established by law in India; (ii) possess degree in mechanical electrical/electronic/chemical technology or Engineering of a University established by law in India, Or; (iii) possess at least Second Class Diploma in mechanical/electrical/electronic/chemical technology or Engineering o f an institute recognized by the Government with two years experience in the filed, in which he obtained the diploma in workshop/industrial/chemical concern; (iv) possess the basic knowledge of computer Application as prescribed in Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 as amended from time to time: Provided that the upper age limit may be relaxed in respect of a candidate who is already in the service of the Government of Gujarat in accordance with the provision of the Gujarat Civil Service Classification and Recruitment (General) Rules, 1967, as amended from time to time. (c) Possess adequate knowledge of Gujarati, Hindi and English. 4. . :- The selected candidate wIII be kept on probation for a period of one year. 5. . :- (i) A selected candidate shall during his probation period, be required to undergo the four months basic training programme at the Indian Institute of Legal Metrology at Ranchi or at any other place and to pass the examination of Indian Institute of Legal Metrology. (ii) A selected candidate fails to undergo such training successfully within the probation period + his probation period may be extended from one year and during the extended probation period, he will have to pass the such training examination: Provided that if the candidate shall not be sent for training for administrative reason, the period wIII not be counted towards this stipulated period referred to in this rules: Provided further that the Inspector who have been recruited before the issue of this Notification wIII also have to undergo training successfully within two years from the date of issue of this Notification. (iii) A selected candidate who has not passed the such examination during the extended probation period, his service may be terminated: Provided that if in the case of any such person, the State Government is satisfied that he could not pass the examination at which he had his last chance for the reason beyond his control or that he failed to pass such examination by a very narrow margin of marks, the State Government may after recording the reasons in writing, give him one additional chance to appear at the examination on payment of the fee payable to Institute. If such person passed the examination in this additional chance, the Government may consider him for new appointment if post is available in the cadre. (iv) A person who fails to pass the examination in the first chance shall not be required to undergo training again for appearing in the remaining chances. (v) Where a candidate failed to pass the examination in first chance, he shall, not withstanding such failure, be eligible to appear at such examination on his own cost and payment on an examination fees as may be prescribed by the concerned institute. 6. . :- Candidate appointed by direct selection shall during his probation period, be required to pass the qualifying examination for computer knowledge in accordance with Gujarat Civil Service Computer Competency Training and Examination Rules-2006 as amended from time to time. 7. . :- The selected candidate shall be required to pass the examination in Gujarati or Hindi or both in accordance with the rules prescribed by the Government in that behalf from time to time. 8. . :- A candidate appointed by direct selection shall have to undergo such training and pass, such examination as may be prescribed by the Government from time to time. 9. . :- A selected candidate wIII be required to furnish a security and surety bond in such form, for such amount and for such period as may be prescribed by the Government from time to time.