Labour Investigator, Class-Iii, Recruitment Rules, 2000

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Labour Investigator, Class-III, Recruitment Rules, 2000 CONTENTS 1. . 2. . Labour Investigator, Class-III, Recruitment Rules, 2000 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the recruitment rules in this behalf the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Labour Investigator in the Gujarat Labour Service, Class-III, namely: 1. . :- These rules may be called the Labour Investigator, Class-III, Recruitment Rules, 2000. 2. . :- Appointment to the post of Labour Investigator, in the Gujarat Labour Service, Class-III shall be made by promotion of a person of proved merit and efficiency on the basis of seniority from amongst the persons who have worked for not less than five years in the cadre of Senior Clerk or Statistics Clerk in the office of the Commissioner of Labour and subordinate offices thereof and have passed the departmental examination. Provided that where the appointing authority is satisfied that a person having an experience specified above is not available for promotion and it is in the public interest to fill up the post by promotion of a person having an experience for a lesser period, it may, for reasons to be recorded in writing, promote such person having an experience for a period not less than two third of the period specified above.

Act Metadata
  • Title: Labour Investigator, Class-Iii, Recruitment Rules, 2000
  • Type: S
  • Subtype: Gujarat
  • Act ID: 17562
  • Digitised on: 13 Aug 2025