Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Superintendent, Class-III, Recruitment Rules, 2006 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Superintendent, Class-III, Recruitment Rules, 2006 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 published vide Government Notification, Labour and Education Department No.: GSH-93/167-CLE-1091-2082-M-1, dt. 8.9.1993 and No. : GSH-457-CLE-1070-J-l(iv), dt. 30.7.1981 the Governor o f Gujarat hereby makes the following rules to provide for regulating recruitment to the post of the Superintendent, Class-III, in the subordinate service of the Commissionerate of Labour, Directorate of Industrial Safety and Health and Commissionerate of Rural Labour, namely: 1. . :- These rules may be called the Superintendent, Class-III, Recruitment Rules, 2006. 2. . :- Appointment to the post of Superintendent, Class-III, in the subordinate service of the Commissionerate of Labour, Directorate o f Industrial Safety and Health and Commissionerate of Rural Labour, shall be made either (a) by promotion of a person of proved merit and efficiency from amongst the person who, (i) have worked for not less than five years in the cadre of Assistant Government Labour, Officer, Class-III in the subordinate service of the Commissionerate of Labour, Directorate of Industrial Safety and Health and Commissionerate of Rural Labour, and; (ii) have passed the prescribed departmental examination (Course- III) and; (iii) have passed the qualifying examination for Computer knowledge as may be prescribed by the Government from time to time in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, as amended from time to time: Provided that where the appointing authority is satisfied that a person having the experience specified above is not available for promotion and that it is necessary in the public interest to fill up a post by promotion even of a person having experience for a lesser period; it may, for the reasons to be recorded in writing, promote such person who possesses experience of a period of not less than two-third of the period specified above, or; (b) 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 less than 21 years of age and not be more than 28 years of age; (b) possess a degree in the subject of Economics or Commerce or Mathematics or Statistics or Social Work of any of the University incorporated by an Act of the Central or State Legislature in India or other educational institute established by an Act of Parliament or declared to be deemed as a University under Sec. 3 of the University Grants Commission Act, 1956, or possess an equivalent qualification recognised by the Government; (c) Possess the basic knowledge of Computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967, as amended from time to time. (d) Possess adequate knowledge of Gujarati and/or Hindi. 4. . :- A candidate appointed by direct selection will be kept on probation for a period of one year. 5. . :- A selected candidate will be required to pass the departmental examination and an examination in Gujarati or Hindi or both in accordance with the rules prescribed by the Government from time to time. 6. . :- A candidate appointed by direct selection or by promotion shall have to undergo such training and pass such examination as may be prescribed by the Government from time to time. 7. . :- A selected candidate will be required to furnish a security and surety bond in such forms, for such amount and for such period as may be prescribed by the Government from time to time.