Section Officer, Class-Ii, In The Office Of The Gujarat Public Service Commission Recruitment Rules, 1999

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Section Officer, Class-II, in the Office of the Gujarat Public Service Commission Recruitment Rules, 1999 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . Section Officer, Class-II, in the Office of the Gujarat Public Service Commission Recruitment Rules, 1999 In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, and in supersession of the all recruitment rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Section Officer, Class-II in the Office of the Gujarat Public Service Commission, namely: 1. . :- These rules may be called the Section Officer, Class-II, in the Office of the Gujarat Public Service Commission Recruitment Rules, 1999. 2. . :- Appointment to the post of Section Officer shall be made either: (a) by direct selection on the basis of the result of the competitive examination held by the Gujarat Public Service Commission, or (b) by promotion of a person of proved merit and efficiency on seniority cum merit basis from amongst the persons who have worked for not less than seven years as Deputy, Section Officer in the office of the Gujarat Public Service Commission and who have passed the Departmental Examination prescribed for the purpose of promotion to the post of Section Officer, or (c) by special selection from amongst the persons working as Deputy Section Officer, who (i) are graduates and have completed atleast five years regular continuous service in the office of the Gujarat Public Service Commission; (ii) have passed the Special Competitive Examination held by the Gujarat Public Service Commission in accordance with the rules prescribed by the Government in that behalf; and (iii) have passed the Departmental Examination meant for the purpose of promotion to the post of Section Officer; Provided that the Deputy Section Officer who has completed five years regular continuous service on the last day of the month immediately proceeding the month in which the Special Competitive Examination for promotion as Section Officer is held, shall be eligible to appear in the said examination. 3. . :- Appointment to the post of Section Officer shall be made in the ratio of 1:6:1 in accordance with the modes or recruitment provided in clause (a), (b) and (c) or Rule 2, respectively: 4. . :- To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall: (i) not be less than 21 years and not more than 28 years of age. (ii) possess a Bachelor's Degree in Arts, Science, Agriculture, Commerce, Engineering or Law of a recognised University or an equivalent qualification of an institution recognised by the Government. (iii) possess adequate knowledge of Hindi/Gujarati. 5. . :- A candidate appointed by direct selection shall be on probation for a period of two years. 6. . :- A candidate appointed by direct selection shall be required to undergo such training for such period as may be prescribed by the Government and pass the post training examination and also the departmental examination for promotion to the post of Section Officer during the period of probation in accordance with the provisions of the probationary Section Officers (conditions of service relating to training and passing of pre-service Examination) Rules, 1980. 7. . :- A candidate appointed by direct selection shall be required to furnish a security and surety bond in such from, for such amount and for such period as may be prescribed by the Government from time to time. 8. . :- A candidate appointed by direct selection shall be required to pass the examination in Gujarati or Hindi or both in accordance with the rules as may be prescribed by the Government in that behalf.

Act Metadata
  • Title: Section Officer, Class-Ii, In The Office Of The Gujarat Public Service Commission Recruitment Rules, 1999
  • Type: S
  • Subtype: Gujarat
  • Act ID: 17714
  • Digitised on: 13 Aug 2025