Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Law Officer, Class-II, Recruitment Rules, 2004 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Law Officer, Class-II, Recruitment Rules, 2004 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Law Officer, Class-II, in the Commissionerate of Fisheries, Gujarat State, namely: 1. . :- These rules may be called the Law Officer, Class-II, Recruitment Rules, 2004. 2. . :- Appointment to the post of Law Officer, Class-II, in the Commissionerate of Fisheries, Gujarat State shall be made either, (a) by promotion of a person proved merit and efficiency from amongst the persons who have worked for not less than seven years in the office as Office Superintendent, Class-Ill, or Assistant Superintendent of Fisheries (Senior), Class-Ill in the Commissionerate of Fisheries and who possess the educational qualifications as prescribed in clause (b) of the Rule 3: Provided that where the appointing authority is satisfied that a person having an experience specified above is not available for promotion and that it is necessary in the public interest to fill up the post by promotion of a person having an experience of a lesser period, it may for reasons to be recorded in writing, promote such person who possess experience for a period not less than two thirds of period specified above, or (b) by direct selection. 3. . :- To be eligible for the appointment by direct selection to the post mentioned in Rule 2, a candidate shall- (a) not be more than 30 years of age (b) possess a Bachelor's degree in Law (special) obtained from a University recognized or established by law in India or an institution deemed to be a University under Sec. 3 of the University Grant Commission Act, 1956; (c) possess basic knowledge of computer application and operation: Provided that upper age limit may be relaxed in favour of a candidate already in the service of the Government of Gujarat in accordance with the provisions of the Gujarat Civil Service Classification and Recruitment (General) Rules, 1967. 4. . :- A candidate appointed by direct selection shall be on probation for a period of two years. 5. . :- A candidate appointed by direct selection shall be required to undergo such training and pass the post training examination in accordance with the rules as may be prescribed by the Government, in that behalf. 6. . :- A selected candidate shall be required to pass the departmental examination if any and an examination in Gujarati or Hindi or both in accordance with the rules as may be prescribed by the Government in that behalf. 7. . :- A candidate appointed by direct selection shall be required to furnish security and surety bond for such amount, for such period and in such form as may be prescribed by the Government in that behalf.