Peon (Panchayat Service) Recruitment Rules, 1998

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Peon (Panchayat Service) Recruitment Rules, 1998 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule Peon (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 peon (Panchayat Service), Class-IV, namely: 1. Rule :- These rules may be called the Peon (Panchayat Service) Recruitment Rules, 1998. 2. Rule :- Appointment to the post of Peon (Panchayat Service) Class-IV shall be made either (a) by transfer of a person who has worked as Hamal (Panchayat Service) Class-IV for not less than three years and who possesses qualifications prescribed in sub-rule (b) of Rule 3; or (b) by direct selection. 3. Rule :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall (a) not be less than 18 years and not more than 25 years of age, (b) have passed the fourth standard examination: (c) have adequate knowledge of Gujarati and Hindi 4. Rule :- A selected candidate shall be required to pass an examination in Gujarati or Hindi or both as may be prescribed by the Government.

Act Metadata
  • Title: Peon (Panchayat Service) Recruitment Rules, 1998
  • Type: S
  • Subtype: Gujarat
  • Act ID: 17622
  • Digitised on: 13 Aug 2025