ADDITIONAL ASSISTANT ENGINEER (CIVIL), CLASS-III, RECRUITMENT RULES, 2015

PREAMBLE

In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Additional Assistant Engineer (Civil), Class III in the subordinate service of the Narmada, Water Resources, Water Supply and Kalpasar Department, namely:

Rule - 1.

These rules may be called the Additional Assistant Engineer (Civil), Class-III, Recruitment Rules, 2015.

Rule - 2.

Appointment to the post of Additional Assistant Engineer (Civil), Class III, in the subordinate service of the Narmada Water Resources, Water Supply and Kalpasar Department shall be made by direct selection.

Rule - 3.

To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall,

[1][(a) not be more than 33 years of age:

Provided that nothing contained in clause (b) of sub-rule (9) of Rule 8 of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 shall be applicable in so far as relaxation of upper age limit as prescribed above is concerned:

Provided further that the 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 Services Classification and Recruitment (General) Rules, 1967.]

(b) possess,

(i)       a Diploma in Engineering (Civil) obtained from Technical Examination Board or any of the Universities established or incorporated by or under the Central or State Act in India; or any other educational institution recognized as such or declared' to be deemed as University under Sec. 3 of the University Grants Commission Act, 1956;

(ii)      the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967; and

(iii)     adequate knowledge of Gujarati or Hindi or both.

Rule - 4.

The provisions of Rule 9-A of the Gujarat. Civil Services Classification and Recruitment (General) Rules, 1967, shall be applicable in respect of a candidate appointed by direct selection.

Rule - 5.

The candidate appointed by direct selection shall have to undergo such training and to pass such examination as may be prescribed by the Government.

Rule - 6.

The candidate appointed by direct selection 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 Government.