ASSISTANT CHARITY COMMISSIONER, CLASS I 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 the recruitment to the post of
Assistant Charity Commissioner, Glass I in the Legal Department, namely:
Rule - 1.
These rules may be called the
Assistant Charity Commissioner Class I Recruitment Rules, 2015.
Rule - 2.
Appointment to the post of Assistant
Charity Commissioner, Class I in the Legal Department shall be made either
(a)
by direct selection; or
(b)
by temporary transfer on deputation basis
from amongst the persons who has worked or is working on the cadre of Civil
Judge and who possess the experience as prescribed in clause (d) (i) of Rule 3
for direct selection or working on the post which can be considered to
equivalent to Civil Judge and who possess the educational qualification as
prescribed in clause (b) and sub-clause (ii) of clause (d) of Rule 3 for direct
selection.
Rule - 3.
To be Eligible for appointment by
direct selection to the post mentioned in Rule 2, a candidate shall
(a)
not be more than 40 years of age:
Provided that the upper age limit may
be relaxed in favour of a candidate who is already in service of the Government
of Gujarat in accordance with the provisions of the Gujarat Civil Services
Classification and Recruitment (General) Rules, 1967.
(b)
possess a Special Degree in law or Integrated
LL.B. obtained from any of the Universities established or incorporated by or
under the Central or State Act in India; or any other educational institutions
recognized as such or declared to be deemed as a University under Sec. 3 of the
University Grants Commission Act, 1956; or possess and equivalent qualification
recognised by the Government;
(c)
possess the basic knowledge of computer
application as prescribed in Gujarat Civil Services Classification and
Recruitment (General) Rules, 1967; and
(d)
(i) have atleast four years experience on the
post not below the rank of Civil Judge; or
(ii) have atleast four years
experience on the post which can be considered equivalent to the post not below
the rank of Civil Judge; or
(iii) a person who has been for at
least seven years--
(a)
an Advocate enrolled under the Advocate Act.
1961; or
(b)
an Attorney of a High Court.
Explanation. Such experience
certificate shall be certified in case of an advocate practicing in the High
Court by the Registrar General and in other cases by the Presiding Officer of
the Court or the Tribunal where he practices as an Advocate.
(e)
possess adequate knowledge of Gujarati or
Hindi or both.
Rule - 4.
The selected candidate shall be on
probation for a period of two years.
Rule - 5.
The selected candidate shall; during
his probation period, require to undergo pre-service training and to pass the
post training examination in accordance with the provisions of the Gazetted
Officer (Pre-Service Training and Examination) Rules, 1970.
Rule - 6.
The selected candidate shall, during
his probation period, require to pass the qualifying examination for computer
knowledge in accordance with the provisions of the Gujarat Civil Services
Computer Competency Training and Examination Rules, 2006.
Rule - 7.
The selected candidate shall be
required to pass an examination in Hindi or Gujarati or both in accordance with
the rules prescribed by the Government.
Rule - 8.
The selected candidate shall have to
undergo such training and pass such examination as may be prescribed by the
Government.
Rule - 9.
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.