Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Technician, Class-III, in the District Institute of Education and Training and Gujarat Council of Educational Research and Training, Recruitment Rules, 2004 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Technician, Class-III, in the District Institute of Education and Training and Gujarat Council of Educational Research and Training, 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 Technicians, Class-III, in the District Institute of Education and Training and Gujarat Council of Education Research and Training, Gujarat State, namely: 1. . :- These rules may be called the Technician, Class-III, in the District Institute of Education and Training and Gujarat Council of Educational Research and Training, Recruitment Rules, 2004. 2. . :- Appointment to the post of Technician, Class-III, in the District Institute of Education and Training and Gujarat Council of Education Research and Training shall be made 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 18 years of age and more than 30 years of age; (b) possess one of the following technical qualifications, (i) a Bachelor degree in Engineering in Computer Science or Computer Engineering or Computer Technology or Instrumentation and Control or Information Technology or Electronics or Power Electronics; obtained from a University established by law in India or an Institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956; or (ii) a Bachelor's degree in Science with Electronics or Computer Science or Information Technology obtained from a University established by law in India or an Institution deemed to be University under Sec. 3 of the Univer- sity Grants Commission Act, 1956; and have minimum 2 years experience in related field; or (iii) a Bachelor's degree in Computer Application obtained from a University established by law in India or an Institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956, and have minimum 2 years experience in related field, or (iv) a Diploma with Computer Science or Information Technology or Instrumentation and Control or Electronics or Power Electronics awarded by the State Technical Education Board and have minimum 2 years experience in related field; or (c) possess adequate knowledge of Gujarati, Hindi and English: Provided that preference may be given to a candidate who possess the following qualification : (i) a degree in Master of Computer Application obtained from a University established by law in India or an Institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956; (ii) a degree in Master of Science with Electronics or Computer Science or Information Technology obtained from a University established by law in India or an Institution deemed to be University under Sec. 3 of the University Grants Commission Act, 1956; (d) possess adequate knowledge of maintenance of Electronics equipments: Provided that upper age limit may be relaxed in favour of a candidate who is 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. . :- The selected candidate shall be on probation for a period of one year. 5. . :- The selected candidate shall be required to pass the departmental examination, if any and an examination in Hindi or Gujarati or both in accordance with the rules made by the Government from time to time in that behalf. 6. . :- The selected candidate shall have to undergo such training and pass post-training examination as may be prescribed by the Government from time to time, in that behalf. 7. . :- The selected candidate shall be required to furnish a security and surety bond in such form for such amount and for such period as may be prescribed by the Government, in that behalf.