Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tracer (Class-III) (Panchayat Service) Recruitment Rules, 1998 CONTENTS 1. 1. 2. 2. 3. 3. 4. 4. 5. 5. 6. 6. 7. 7. Tracer (Class-III) (Panchayat Service) Recruitment Rules, 1998 In exercise of the powers conferred by section 227 read with section 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 f o r regulating recruitment to the post of Tracer (Class- III) (Panchayat Service), namely :- 1. 1. :- These rules may be called the Tracer (Class-III) (Panchayat Service) Recruitment Rules, 1998. 2. 2. :- Appointment to the post of Tracer (Class-III), (Panchayat Service) shall be made by direct selection. 3. 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 and not more than 25 years of age; (b) (i) have passed Secondary School Certificate Examination or an equivalent examination recognised by the Government. (ii) possess a certificate of Civil Draftsmanship and Estimations awarded by the Department of Technical Education, Government of Gujarat or by the Institution recognised by the Government or have successfully undergone a trade course in Civil Draftsmanship in an Industrial Training Institution recognised by the Government: Provided that preference shall be given to a candidate who possesses a diploma in Civil Engineering; (c) have adequate knowledge of Gujarati and Hindi. 4. 4. :- A candidate appointed by direct selection shall be on probation for a period of one year. 5. 5. :- A candidate appointed by direct selection shall be required to undergo such training, for such period and pass such post training examination as may be prescribed by the Government. 6. 6. :- A candidate appointed by direct selection shall be required to pass the departmental examination and an examination in Gujarati or Hindi or both as may be prescribed by the Government. 7. 7. :- A candidate appointed by direct selection shall be required to furnish security and surety bond for such amount, in such form and for such period as may be prescribed by the Government.