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 Assistant
Controller of Legal Metrology and Assistant Consumer Affairs Officer, Class II,
General State Service, in the Food Civil Supplies and Consumer Affairs
Department, Gujarat State, namely: These rules may be called the
Assistant Controller of Legal Metrology and Assistant Consumer Affairs Officer,
Class II, Recruitment Rules, 2016. Appointment to the post of Assistant
Controller of Legal Metrology and Consumer Affairs Officer, Class-II, in the
Food, Civil Supplies and Consumer Affairs Department, shall be made either, (a)
by promotion of a person of proved merit and
efficiency for being considered fit for promotion as laid down in the Gujarat
Civil Services Classification and Recruitment (General) Rules, 1967; from
amongst the persons, who,- (i)
have worked for not less than seven years in
the cadre of Senior Inspector of Legal Metrology and Consumer Affairs Officer
Class III, in the Subordinate Service of the Controller of Legal Metrology and
Consumer affairs; and (ii)
have passed the qualifying examination for
computer knowledge in accordance with the provisions of the Gujarat Civil
Services Computer Competency Training and Examination Rules, 2006: Provided that, where the appointing
authority is satisfied that a person having the experience specified in
sub-clause (i) above is not available for promotion and that it is necessary in
the public interest to fill up the post by promotion even of a person having
experience for a lesser period; it may, for reasons to be recorded in writing,
promote such person who possesses experience of a period of not less than two
thirds of the period specified in sub-clause (i) above; or (b)
By direct selection. The appointment by direct selection
and promotion shall be made in the ratio of 1:3 respectively. To be eligible for appointment by
direct selection to the post mentioned in Rule 2, a candidate shall,-- (a)
not be more than 35 years of age: Provided 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, a second class degree in Physics as
a Principal subject or Mechanical Engineering or Electrical Engineering or
Instrumentation and Control or Electronics and Communication or Electronic
Engineering or Chemical Technology of any of the Universities established or
incorporated by or under the Central or State Act in India; or any other
educational institution recognised as such or declared to be deemed University
as a under Sec. 3 of the University Grants Commission Act, 1956. (c)
possess the basic knowledge of computer
application as prescribed in the Gujarat Civil Services Classification and
Recruitment (General) Rules, 1967; and (d)
possess adequate knowledge of Gujarati or
Hindi. The candidate appointed by direct
selection shall be on probation for a period of two years. (i)
The candidate appointed by direct selection
shall during his probation period, undergo the four months basic training
programme at the Indian Institute of Legal Metrology at Ranchi or at any other
place and pass the examination of Indian Institute of Legal Metrology, (ii)
If the candidate appointed by direct
selection fails to undergo such training successfully during the probation
period, his probation period may be extended for one year and during the
extended probation period he will have to pass such training examination: Provided that if the candidate is not
sent for training for administrative reasons, the period will not be counted
towards this stipulated period referred to in this rules. Provided further that the Assistant
Controller of Legal Metrology and Consumer Affairs Officer who have been
appointed either by direct selection or by promotion before the issuance of
this notification shall undergo such training and pass such examination successfully
within two years from the date of this notification if he has not completed
such training and passed such examination successfully before issuance of this
notification. (iii)
The Service of a candidate appointed by
direct selection who has not passed such examination during the extended
probation period, may be terminated. Provided that if in the case of any
such person, the State Government is satisfied that he could not pass the
examination at which he had his last chance for the reason beyond his control
or that he had failed to pass such examination by a very narrow margin of
marks, the State Government may, after recording the reasons in writing, give
him one additional chance to appear at the examination on payment of the fees
payable to Institute. "if such person passed the
examination in this additional chance, the government may consider him for new
appointment, if post is available in the cadre" (iv)
A person who fails to pass the examination in
the first chance shall not be required to undergo training again for appearing
in the remaining chances. (v)
Where a candidate fails to pass the
examination in the first chance, he shall notwithstanding such failure, be
eligible to appear at such examination at his own cost and payment of an
examination fees as may be prescribed by the concerned Institute: Provided that, a candidate appointed
either by direct selection or by promotion who have undergone such training and
have passed the relevant examination before his direct selection or promotion
to the post, he shall not be required to undergo such training and to pass such
examination again. The candidate appointed by direct
selection shall during his probation period require to undergo pre-service
training and pass the post-training examination in accordance with the
provisions of the Gazetted Officer's Pre-service Training and Examination
Rules, 1970. The candidate appointed by direct
selection shall, during his probation period, be required 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. The Selected candidate shall required
to pass an examination in Gujarati or Hindi or both in accordance with the rules
prescribed by the Government. The candidate appointed either by
promotion or by direct selection shall have to undergo such training and pass
such examination as may be prescribed by the Government. The candidate appointed by direct
selection will be required to furnish security and surety bond in such form,
for such amount and for such period as may be prescribed by the Government. ASSISTANT CONTROLLER OF LEGAL METROLOGY AND ASSISTANT
CONSUMER AFFAIRS OFFICER, CLASS II, RECRUITMENT RULES, 2016
PREAMBLE