Departmental Examination (Central Tax, Central Excise, Customs And
Narcotics) Rules, 2024
[18th
December 2024]
PREAMBLE
In exercise of the powers
conferred by the proviso to article 309 of the Constitution of India and in
supersession of the Departmental Examination (Central Excise and Customs)
Rules, 2008, except as respects things done or omitted to be done before such
supersession, the President hereby makes the following rules, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Departmental
Examination (Central Tax, Central Excise, Customs and Narcotics) Rules, 2024.
(2)
They shall come into force from the date of
their publication in the Official Gazette.
Rule 2. Categories of Departmental Examinations and Syllabus.
(1)
There shall be departmental examinations for
the categories of officers and staff as mentioned in appendix - A in accordance
with the syllabus specified in appendix - B. Appendix - A and appendix - B will
be notified by Central Board of Indirect Taxes and Customs (hereinafter
referred to as the Board) with the approval of Central Government from time to
time.
(2)
The examinations shall be Computer Based
Examinations and shall be introduced in a graded manner over a period of time.
(3)
All officers and staff, gazetted and
non-gazetted referred to in subrule (1) of rule 2, who are required to pass a
departmental examination, shall also pass a test in Hindi.
(4)
The departmental examinations, including test
in Hindi, shall be conducted by the National Academy of Customs, Indirect Taxes
and Narcotics (hereinafter referred to as the NACIN).
(5)
An annual examination schedule shall be
issued by NACIN at the beginning of every financial year by thirtieth day of
April.
(6)
Syllabus of all departmental examinations
conducted under these rules and the annual examination schedule shall be
published by NACIN on its website and on the website of the Board.
Rule 3. Officers required to pass the examination.
(1)
Every direct recruit appointed to a permanent
post or to a temporary post included in sub-rule (1) of rule 2, who is likely
to continue for a period of three years or more, and all officiating and
temporary officers falling under the categories mentioned in the said sub-rule,
whether appointed by promotion from within the department or otherwise, shall
be required to pass the specified departmental examination unless they are
exempted from passing said examination or part thereof under rule 8.
(2)
Officers officiating in a particular grade
shall, unless they are officiating in that grade in a purely temporary capacity
and are likely to revert to the lower grade within a period of six months, be
required to pass the examination specified for that grade.
Explanation I.- For the
purpose of sub-rule (1) of rule 3, the expression otherwise includes transferees
also.
Note 1: Officers transferred
to a Commissionerate from other Central Tax Commissionerate or Customs
Commissionerate shall be governed by these rules and in case they have already
passed the specified examination in their parent office, they shall not be
required to pass the examination again merely on account of any change in their
Commissionerate.
Note 2: A ministerial
officer, who has not passed the departmental examination specified for his
grade, shall be required on promotion to executive grade to qualify in all the
papers specified for the higher grade and the mere fact that he held the lower
ministerial post in a permanent or quasi-permanent capacity shall not entitle
him to claim any exemption from all or any of the papers on this ground alone.
(3)
In case of any conflict, the provisions
relating to examination, as specified in the relevant recruitment rules, will
prevail over these rules.
Rule 4. Qualifying marks.
An officer shall, in order
to pass the examination, be required to secure a minimum of 50% of the total
marks in each paper of the departmental examination in which he or she appears.
Rule 5. Period for passing the departmental examination.
(1)
Officers appointed on probation shall pass
the departmental confirmation examination within their specified probationary
period (or any extended period of probation) and in any case before they are
permitted to cross the probationary stage.
(2)
Directly recruited officers (other than those
appointed on probation) shall pass the departmental confirmation examination
within two years of their appointment.
(3)
Officers appointed by promotion from within
the department or by transfer from other department shall, subject to the
provisions of rule 8, pass the examination specified for the grade to which
they are promoted within two years of appointment.
(4)
Only those officers who have completed at
least 50% of the qualifying service for promotion to any higher grade as
prescribed in the relevant recruitment rules shall be eligible to appear in the
departmental promotion examination, subject to the provisions of rule 8.
(5)
The determining date for becoming eligible to
appear in the departmental promotion examination to a particular grade shall be
the date on which the officer concerned actually completes the eligibility
service as provided in sub-rule (4) of rule 5, subject to satisfactory
completion of probation in the entry grade.
Rule 6. Grant of additional chance.
(1)
All officers who are required to pass the
examination shall be permitted to avail as many chances as occur within the
initial two year period specified under rule 5 or any additional chance as may
be granted in terms of sub-rule (2) to sub-rule (4) of this rule.
(2)
The Principal Commissioner or Commissioner of
Central Tax or the Principal Commissioner or Commissioner of Customs or the
Narcotics Commissioner, as the case may be, (hereinafter referred to as the
Commissioner) shall be competent to grant two additional consecutive chances
immediately occurring, beyond the chances admissible during the normal period
specified in rule 5, to the officers serving under him.
(3)
The Principal Chief Commissioner or Chief
Commissioner (hereinafter referred to as the Chief Commissioner) concerned
shall be competent to grant one additional chance immediately occurring after
the chances referred to in subrule (2).
(4)
In addition, The Chief Commissioner with due
approval of the Board shall grant two additional consecutive chances
immediately occurring after the chances referred to in sub-rule (3) which shall
be final.
Note 1: As every officer is
allowed to take as many chances as he is entitled to within the period
specified in rule 5 in which he has to pass the departmental examination (in
full), there is no objection to his taking it in parts, if he so chooses and
the officer concerned shall be deemed to have failed in the papers in which he
has not appeared.
Note 2: A statement showing
the names of all the officers, who do not take the examination in full, either
because they have been exempted from passing the examinations in the remaining
papers or they intend to appear in the remaining papers at the next possible
attempt, shall be furnished to the Board and also to the NACIN so as to reach
them not later than the last date of examination and the statement shall
mention the papers in which the officers have been exempted by the Board,
giving reference to the Boards orders regarding such exemptions.
Note 3: Where an officer,
who has passed a part of the departmental examination while holding the post in
lower grade and who in the meantime has been promoted to a higher grade as a
regular arrangement in a long term vacancy, such an officer shall take the
examination of the remaining papers in accordance with the syllabus and rules
specified for the higher grade.
(5)
The additional chances granted in terms of
this rule shall be availed at the earliest possible opportunity as per the
examination schedule issued by NACIN.
Rule 7. Consequences of not passing the departmental examination.
(1)
No officer shall be confirmed in quasi-permanent
or substantive capacity unless he/she has passed the departmental confirmation
examination or has been exempted from doing so in accordance with rule 8.
(2)
Officers appointed on probation shall not be
allowed to cross the probationary stage until they pass the departmental
confirmation examination.
(3)
Officers who are required to pass a
departmental confirmation examination under these rules shall not be allowed to
draw further increments if they fail to pass the examination within the period
specified under rule 5.
(4)
The next increment and the increments
withheld in such cases shall be allowed with effect from the date on which the
officer concerned actually passes the departmental confirmation examination in
full, the determining date of passing the examination being the first day of
the written examination in which he passes and not from the date on which he
became due for appearing in such examination.
(5)
Failure to pass the departmental confirmation
examination within the period specified under rule 5 or by availing any
additional chances as may be granted under rule 6 shall entail loss of
appointment in the case of directly recruited officers and reversion to the
lower post in the case of others.
(6)
The determining date of passing the
departmental promotion examination for becoming eligible for promotion to a
particular grade shall be the date on which the officer concerned actually
passes the departmental promotion examination to that grade in full, the
determining date of passing the examination being the first day of the written
examination in which he passes and not from the date on which he became due for
appearing in such examination.
Note 1: Withholding of
increment of a Government servant for failure to pass the departmental
confirmation examination under these rules shall not amount to a penalty within
the meaning of rule 11 of the Central Civil Services (Classification, Control
and Appeal) Rules, 1965 (hereinafter referred to as the CCS (CCA) Rules).
Note 2: In cases where the
services of a probationer, who failed to pass the departmental confirmation
examination within the specified period or extended period of probation, are to
be terminated in accordance with the terms of his appointment, the procedure
provided under the CCS (CCA) Rules shall be followed and the provisions of the
CCS (Temporary Service) Rules, 1965 shall not apply to a probationer as he is
not a temporary Government servant.
Rule 8. Exemptions.
(1)
An officer, who while holding a post in a
lower grade in the Central Tax and Customs Department or in the Central Bureau
of Narcotics, has passed or has been exempted from passing the departmental
examination specified for the grade, shall not on promotion be required to pass
the departmental examination specified for the grade to which he is promoted:
Provided that-
(i)
an officer, who is exempted from passing the
departmental examination for a particular grade on the condition that he shall
pass the examination on his promotion to a higher grade, shall have to pass the
examination specified for the grade to which he is promoted;
(ii)
a ministerial officer promoted to the post of
Inspector of Central Tax and Central Excise shall, if he has already passed the
examination specified for the ministerial grade, pass the departmental
examination in Paper-IV (Law) within one year of his promotion to the said
post;
(iii)
a ministerial officer promoted to the post of
Preventive Officer or Examiner of Customs shall, if he has already passed
examination specified for the ministerial grade, pass the departmental examination
in Paper-I (Customs and Allied Law) within one year of his promotion to the
said post;
(iv)
a ministerial officer promoted to the post of
Sub-Inspector in Central Bureau of Narcotics shall, if he has already passed
the examination specified for the ministerial grade, pass the departmental
examination in Paper-I (International and National Laws on Narcotics) and
Paper-II (Narcotics Control Policy and Procedures) within one year of his
promotion to the said post.
Note: The ministerial
officers shall, if they so desire, be permitted to take the examination in
Paper-IV (Law), or Paper-I (Customs and Allied Laws), or Paper-I (International
and National Laws on Narcotics) and Paper-II (Narcotics Control Policy and
Procedures), as the case may be, specified for the post of Inspector of Central
Tax and Central Excise or Preventive Officer or Examiner of Customs, or
Sub-Inspector in Central Bureau of Narcotics, before they are actually promoted
to the respective post:
Provided that the passing of
the examination shall not entitle them to any special advantage for promotion.
(2)
An officer, who passes the examination in one
or more papers but fails in other papers, may at the next permissible chance
appear only in those papers in which he has failed.
(3)
An officer, who has taken a degree in law
from a recognised institution, shall not be required to pass the test in that
paper.
(4)
An officer, who passed his matriculation or
an equivalent or higher examination with Hindi as one of the subjects, may be
exempted from passing the examination in Hindi by the concerned Commissioner,
provided that this concession shall not be admissible to an officer who offered
Hindi as an optional subject and failed to pass in it at the matriculation or
higher level examination.
(5)
The officers who did not pass the examination
in Hindi as a part of their Matriculation or equivalent examination but who
have passed first year Intermediate Arts Examination with Hindi as a compulsory
subject may also be exempted from passing the departmental examination in
Hindi.
(6)
The officers who have passed the
"Pragya" examination of Central Hindi Teaching Institute or Hindi
Teaching Scheme may also be exempted from passing examination in Hindi by the
concerned Commissioner.
(7)
The Board may, for any special reasons recorded
in writing, exempt an officer from passing either the whole or a part of the
examination.
Rule 9. Power to relax.
Where the Central Government
is of the opinion that it is necessary or expedient to do so, it may, by order
and for reasons to be recorded in writing, relax any of the provisions of these
rules with respect to any class or category of persons.
Appendix
- A
[Please
refer to sub-rule (1) of Rule 2 of Departmental Examination (Central Tax,
Central Excise, Customs and Narcotics) Rules, 2024]
|
Sr. No. |
Categories of officers and staff for whom
departmental examinations are required |
|
(i) |
Appraiser of Customs (Expert) |
|
(ii) |
District Opium Officer / Superintendent of Central
Bureau of Narcotics* |
|
(iii) |
Preventive Officer of Customs |
|
(iv) |
Examiner of Customs |
|
(v) |
Inspector of Central Taxes and Central Excise |
|
(vi) |
Inspector of Central Bureau of Narcotics |
|
(vii) |
Executive Assistant of Central Tax, Central Excise and
Customs |
|
(viii) |
Stenographer Grade-I of Central Tax and Central Excise
and Customs |
|
(ix) |
Stenographer Grade-II of Central Tax and Central Excise
and Customs |
|
(x) |
Women Searcher of Central Tax, Central Excise and
Customs / Draftsman of Central Tax and Central Excise |
|
(xi) |
Tax Assistant of Central Tax, Central Excise and
Customs |
|
(xii) |
Junior Hindi Translator of Central Tax, Central Excise
and Customs |
|
(xiii) |
Upper Division Clerk of Central Bureau of Narcotics |
|
(xiv) |
Sub Inspector of Central Bureau of narcotics |
|
(xv) |
Lower Division Clerk / Head Havaldar of Central Tax,
Central Excise and Customs |
|
(xvi) |
Lower Division Clerk of Central Bureau of Narcotics |
|
(xvii) |
Havaldar of Central Tax, Central Excise and Customs |
|
(xviii) |
Multi Tasking Staff of Central Tax, Central Excise and
Customs |
|
(xix) |
Group ‘C’ staff with grade pay ff Rs. 1800/- in Central
Bureau of Narcotics |
|
(xx) |
Staff Car Drivers of Central Tax, Central Excise and
Customs |
(*) Exam will be held only
till such time all the officers, who have already been promoted as District
Opium Officer / Superintendent before the introduction of departmental
examination in the grade of Inspector [Sl. No. (vi) above], clear the specified
exam.
CADRE-WISE EXAMINATION DETAILS
|
Sr. No. |
Category of officers for whom departmental
exam is prescribed |
Purpose of examination |
Eligible officers |
|
(i) |
Appraiser of Customs (Expert) |
Confirmation |
Officers appointed by direct recruitment |
|
(ii) |
District Opium Officer / Superintendent of Central
Bureau of Narcotics* |
Confirmation |
Officer appointed by direct recruitment – all the
officer who have already been promoted as District Opium Officer /
Superintendent before the introduction of departmental examination in the
grade of Inspector |
|
(iii) |
Preventive Officer of Customs |
Confirmation |
Officers appointed by direct recruitment and who have
successfully completed the mandatory induction training |
|
(iv) |
Examiner of Customs |
Confirmation |
Officers appointed by direct recruitment and who have
successfully completed the mandatory induction training |
|
(v) |
Inspector of Central Taxes and Central Excise |
Confirmation |
Officers appointed by direct recruitment and who have
successfully completed the mandatory induction training |
|
(vi) |
Inspector of Central Bureau of Narcotics |
Confirmation |
Officers appointed by direct recruitment |
|
(vii) |
Executive Assistant of Central Tax, Central Excise and
Customs |
Confirmation |
Officers appointed by direct recruitment |
|
|
|
Promotionexamination for promotion to the grade of
Inspector (Central Excise, Preventive Officer and Examiner) |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(viii) |
Stenographer Grade-I of Central Tax and Central Excise
and Customs |
Promotionexamination for promotion to the grade of
Inspector (Central Excise, Preventive Officer and Examiner) |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(ix) |
Stenographer Grade-II of Central Tax and Central Excise
and Customs |
Confirmation |
Officers appointed by direct recruitment |
|
(x) |
Women Searcher of Central Tax, Central Excise and
Customs / Draftsman of Central Tax and Central Excise |
Promotionexamination for promotion to the grade of
Inspector (Central Excise, Preventive Officer and Examiner) |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xi) |
Tax Assistant of Central Tax, Central Excise and
Customs |
Confirmation |
Officers appointed by direct recruitment |
|
|
|
Promotionexamination for promotion to the grade of
Executive Assistant |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xii) |
Junior Hindi Translator of Central Tax, Central Excise
and Customs |
Confirmation |
Officers appointed by direct recruitment |
|
(xiii) |
Upper Division Clerk of Central Bureau of Narcotics |
Confirmation |
Officers appointed by direct recruitment |
|
(xiv) |
Sub Inspector of Central Bureau of narcotics |
Confirmation |
Officers appointed by direct recruitment and promotion |
|
(xv) |
Lower Division Clerk / Head Havaldar of Central Tax,
Central Excise and Customs |
Promotion – examination for promotion to the grade of
Tax Assistant |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xvi) |
Lower Division Clerk of Central Bureau of Narcotics |
Confirmation |
Officers appointed by direct recruitment |
|
(xvii) |
Havaldar of Central Tax, Central Excise and Customs |
Confirmation |
Officers appointed by direct recruitment |
|
|
|
Promotion – examination for promotion to the grade of
Lower Division Clerk of Central Tax, Central Excise and Customs |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xviii) |
Multi Tasking Staff of Central Tax, Central Excise and
Customs |
Confirmation |
Officers appointed by direct recruitment |
|
|
|
Promotion – examination for promotion to the grade of
Lower Division Clerk of Central Tax, Central Excise and Customs |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xix) |
Group ‘C’ staff with grade pay ff Rs. 1800/- in Central
Bureau of Narcotics |
Promotion – examination for promotion to the grade of
Lower Division Clerk of Central Bureau of Narcotics |
Officers who have completed at least half of the
eligible service in the grade as prescribed in the relevant recruitment rules |
|
(xx) |
Staff Car Drivers of Central Tax, Central Excise and
Customs |
Confirmation |
Officers appointed by direct recruitment |
Appendix
- B
[Please
refer to Sub Rule (1) of Rule 2 of Departmental Examination (Central Tax,
Central Excise, Customs and Narcotics) Rules, 2024]
(Syllabus for departmental examination for different categories of officers
and staff specified in Appendix A of the Rules)
|
Paper |
Syllabus |
|
CONFIRMATIONEXAMINATIONOFAPPRAISEROFCUSTOMS (EXPERT) |
|
|
PAPER-I CUSTOMS LAW (WITHOUTBOOKS) (Time allowed: 3 hours)
(Maxmarks:100) |
1. Customs Act, 1962. 2. CBICs Customs Manual (Latest Edition). 3. Customs Tariff Act, 1975. 4. The Indian Customs Electronic Data Interchange
System Handbook for Customs Officers. |
|
PAPER-II CUSTOMS AND ALLIED LAW (WITH BOOKS) (Time allowed: 3
hours) (Max marks: 100) |
1. Customs Act 1962 and the rules and regulations made
thereunder. 2. Customs Tariff Act, 1975 and all other Acts for the
time being in force imposing duties of Customs on goods imported into or
exported out of India. 3. Section 5 of Integrated Goods and Services Tax Act,
2017. 4. Provisional Collection of Taxes Act, l931 (16 of
1931). 5. Conservation of Foreign Exchange and Prevention of
Smuggling Activities Act, 1974 (52 of 1974). 6. Narcotic Drugs and Psychotropic Substances Act, 1985
(61 of 1985). 7. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act, 1988 (46 of 1988). 8. Imposing cess on various commodities. 9. Overview of WCO and WTO and International Customs
Conventions, Protocols and Agreements – HS Convention, ATA Convention,
Convention on International Trade in Endangered Species of wild Fauna and
Flora, Convention on Containers Movements, Basel Convention, Cartagena
Protocol, Montreal Protocol, Rotterdam Convention, Chemical Weapons
Convention, Trade Facilitation Agreement. 10. Intellectual Property Rights, Trade-Related Aspects
of Intellectual Property Rights and Counterfeit Piracy. 11. Indian Stamp Act, 1899 (II of 1899), Section 2 (5)
and Schedule I, Articles 15, 19, 24, 26 and 34. 12. Important provisions of the following laws, rules
and regulations to the extent they relate to import and export procedures /
requirements and working of customs officers: a) Legal Metrology Act, 2009 and Legal Metrology
(Packaged Commodities) Rules, 2011 and relevant rules thereunder. b) Livestock Importation Act, 1898 and livestock
Importation (Amendment) Act, 2001 and relevant rules thereunder. c) Food Safety and Standards Act, 2006 and relevant
rules thereunder. d) Drugs and Cosmetics Act, 1940 and Drugs and Cosmetic
Rules, l945 and relevant rules thereunder. e) Plant Quarantine (Regulation of Import into India)
Order, 2003 and the relevant rules thereunder. I) The Arms Act, I959 (54 of 1959) and relevant rules
thereunder. g) Hazardous and Other Wastes (Management and Transboundary
Movement) Rules, 2016 and Environment (Protection) Act, 1986. |
|
PAPER-III AW ALLIED TO CUSTOMS AND SERVICE REGULATIONS (WITH
BOOKS EXCEPT CONDUCT RULES) (Time allowed: 3 hours) (Max marks: 100) |
1. Foreign Trade (Development and Regulation) Act, 1992. 2. Bharatiya Sakshya Adhiniyam, 2023. 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. Central Civil Services (Classification, Control and
Appeal) Rules, 1965. 6. Relevant portions of the Bharatiya Nagarik Suraksha
Sanhita, 2023 and the Code of Civil Procedure, 1908. 7. Prevention of Money Laundering Act, 2002 (15 of
2003). 8. Foreign Exchange Management Act, 1999. 9. Foreign Exchange Management (Export of Goods and
Services) Regulations, 2015. 10. Foreign Trade Policy. 11. Export Promotion Schemes under the Foreign Trade
Policy 12. Handbook of Export and Import Procedures. 13. Special Economic Zones Act, 2005. |
|
PAPER-IV LOCAL ORDERS OF THE CUSTOMS HOUSE (WITHOUT BOOKS) (Time
allowed: 3 hours) (Max marks: 100) |
1. Board Circulars and Instructions. 2. Public Notices. 3. Local supplement to the CBICs Customs Manual. 4. Rules and orders in force in the local Customs House
which are included in the standing orders and the Departmental orders and all
instructions relating to the particular Customs House which are contained in
the manual of the Customs House. |
|
PAPER-V COMMERCIAL PRACTICE, MERCANTILE LAW, ECONOMIC AND
COMMERCIAL GEOGRAPHY AND GENERAL KNOWLEDCE (WITHOUT BOOKS) (Time allowed: 3
hours) (Max marks: 100) |
1. Mercantile Law - only general knowledge will be
required. 2. Commercial Practice - only general knowledge will be
required. 3. Elementary Banking and Accountancy. 4. Geography: Geography of the world; knowledge of the
situation of countries with their principal sea ports, trade routes and
articles of commerce. Particular knowledge will be required of the physical
and commercial geography of India. 5. General Knowledge: The candidate is expected to be
able to write a precis and answer questions involving the use of common
English phraseology with some knowledge of current affairs. |
|
PAPER-VI HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words. 3. Answer from the Hindi passage. 4. Conversation. 5. Comprehension of petitions and documents written in
manuscripts in Hindi 6. Official Language Act, 1963 (19 of 1963). 7. Official Language Rules, 1976. |
|
PAPER-VII VIVA VOCE (Max marks: 100) |
The candidates will be examined orally to test their
general fitness for service by a Board of examiners with the Commissioner as
Chairman and two officers not below the rank of Assistant Commissioner as
Members. |
|
CONFIRMATION EXAMINATION OF DISTRICT OPIUM
OFFICER / SUPERINTENDENT OF CENTRAL BUREAU OF NARCOTICS |
|
|
PAPER-I INTERNATIONAL AND NATIONAL LAWS ON NARCOTICS (BOOKS
WILL BE PERMITTED FOR ITEM NUMBERS 8 TO 11) (Time allowed: 3 hours) (Max
marks: 100) |
1. Narcotic Drugs and Psychotropic Substances Act,
1985. 2. Narcotic Drugs and Psychotropic Substances Rules,
1985 (61 of 1985). 3. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act. 1988 (46 of 1988). 4. Customs Act, 1962. 5. Vienna Convention on Psychotropic Substances, I971. 6. United Nations Convention against Illicit Traffic in
Narcotic Drugs and Psychotropic Substances. 7. Single Convention on Narcotic Drugs, 1961 (New York
Convention). 8. Drugs and Cosmetics Act, 1940. 9. Narcotic Drugs and Psychotropic Substances (Madhya
Pradesh) Rules, 1985. l0. Rajasthan Narcotic Drugs and Psychotropic
Substances Rules, 1985. 11. Uttar Pradesh Narcotic Drugs Rules, 1986. |
|
PAPER- II NARCOTICS CONTROL POLICY AND PROCEDURES (BOOKS WILL BE
PERMITTED FOR ITEM NUMBERS 3 AND 4) (Time allowed: 3 hours) (Max marks: 100) |
1. General Orders, Standing Orders, Circulars and
Instructions issued by the Government of India, Board and the Narcotics
Commissioner, relating to Opium Poppy Cultivation and Narcotics. 2. Principles for Licensing of Opium Cultivators. 3. Preventive and Intelligence Manual, Record Rules and
Secret Service Fund Procedure. 4. Factories Act, 1948 (LXIII of 1948) and Factories
Rules for Uttar Pradesh and Madhya Pradesh framed thereunder. |
|
PAPER-III ADMINISTRATION (WITH BOOK, EXCEPT FOR CONDUCT RULES)
(Time allowed: 3 hours) (Max marks: 100) |
1. Civil Service Regulations, so far as they relate to
pensions only. 2. Fundamental Rules and Supplementary Rules. 3. Central Civil Services (Classification, Control and
Appeal) Rules, I965. 4. Central Civil Services (Conduct) Rules, 1964. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. 7. The Central Treasury Rules (Volume I, Part-I,
Section II, Part V, Chapters II to V, IX and Part X) Treasury Rules Volume 2
(Appendix-4). Note: The question will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
|
PAPER-IV LAW (WITH BOOKS) (Time allowed: 3 hours) (Max marks:
100) |
1. Constitution of India. 2. Bharatiya Nyaya Sanhita, 2023. 3. Bharatiya Nagarik Suraksha Sanhita, 2023. 4. Bharatiya Sakshya Adhiniyam, 2023. |
|
PAPER-V HINDI (Time allowed: 3 hours) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words. 3. Answer from the Hindi passage. 4. Conversation. 5. Comprehension of petitions and documents written in
manuscripts in Hindi. 6. Official Language Act, 1963 (19 of 1963). 7. Official Language Rules, 1976. |
|
PAPER-VI (VIVA VOCE) |
Questions will be asked on general working of the
Narcotics Department. Viva Voce shall be conducted by a Board of Examiners
with the Commissioner as Chairman and two Officers not below the rank of Assistant
Commissioner as Members. |
|
CONFIRMATION EXAMINATION OF DIRECT RECRUIT
EXAMINER / PREVENTIVE OFFICER OF CUSTOMS AND PROMOTION EXAMINATION OF EXECUTIVE
ASSISTANT AND STENOGRAPHER GRADE-I OF CUSTOMS TO THE GRADE OF PREVENTIVE
OFFICER / EXAMINER OF CUSTOMS AND PROMOTION EXAMINATION OF WOMEN SEARCHER OF
CUSTOMS TO THE GRADE OF PREVENTIVE OFFICER OF CUSTOMS |
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PAPER-I CUSTOMS AND ALLIED LAW (WITH BOOKS) (Time allowed: 3
hour) (Max marks: 100) |
1. Customs Act, 1962 and the rules and regulations made
thereunder. 2. Customs Tariff Act, 1975 and all other Acts for the
time being in force imposing duties of Customs on goods imported into or
exported out of India. 3. Section 5 of Integrated Goods and Services Tax Act,
2017. 4. Provisional Collection of Taxes Act, l93l (16 of
l93l). 5. Conservation of Foreign Exchange and Prevention of
Smuggling Activities Act, 1974 (52 of 1974). 6. Narcotic Drugs and Psychotropic Substances Act, 1985
(61 of 1985). 7. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act, 1988 (46 of 1988). 8. Imposing cess on various commodities. 9. CBICs Customs Manual (Latest Edition). I0. The Indian Customs Electronic Data Interchange
System Handbook for Customs Officers. 11. Overview of WCO and WTO, International Customs
Conventions, Protocols and AgreementsHS Convention, ATA Convention,
Convention on International Trade in Endangered Species of Wild Fauna and
Flora, Convention on Containers Movements, Basel Convention, Cartagena
Protocol, Montreal Protocol, Rotterdam Convention, Chemical Weapons
Convention, Trade Facilitation Agreement. 12. Intellectual Property Rights, trade-related aspects
of Intellectual Property Rights and Counterfeit Piracy. 13. Indian Stamp Act, 1899 (II of 1899), Section 2 (5)
and Schedule I, Articles 15, 19, 24, 26 and 34. 14. Important provisions of the following laws, rules
and regulations to the extent they relate to import and export procedures /
requirements and working of customs officers: a) Legal Metrology Act, 2009 and Legal Metrology
(Packaged Commodities) Rules, 2011. b) Livestock Importation Act, 1898 and Livestock
Importation (Amendment) Act, 2001. c) Food Safety and Standards Act, 2006. d) Drugs and Cosmetics Act, 1940 and Drugs and Cosmetic
Rules, 1945. e) Plant Quarantine (Regulation of Import into India)
Order, 2003. f) The Arms Act, 1959 (54 of 1959). g) Hazardous and Other Wastes (Management and
Transboundary Movement) Rules, 2016 and Environment (Protection) Act, 1986. |
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PAPER-II LAW ALLIED TO CUSTOMS AND SERVICE REGULATIONS (WITH
BOOKS EXCEPT FOR CONDUCT RULES) (Time allowed: 3 hours) (Max marks: 100) |
1. Foreign Trade (Development and Regulation) Act,
1992. 2. Bharatiya Sakshya Adhiniyam, 2023. 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. Central Civil Services (Classification, Control and
Appeal) Rules, 1965. 6. Relevant portions of the Bharatiya Nagarik Suraksha
Sanhita, 2023 and the Code of Civil Procedure. 1908. 7. Prevention of Money Laundering Act, 2002 (15 of
2003). 8. Foreign Exchange Management Act, 1999. 9. Foreign Exchange Management (Export of Goods and
Services) Regulations, 2015. 10. Foreign Trade Policy. 11. Export Promotion Schemes under the Foreign Trade
policy. 12. Handbook of Export and Import Procedures. 13. Special Economic Zones Act, 2005. |
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PAPER-III LOCAL ORDERS OF THE CUSTOMS HOUSE (WITHOUT BOOKS) (Time
allowed: 3 hours) (Max marks: 100) |
1. Board Circulars and Instructions. 2. Public Notices. 3. Local Supplement to the Customs Manual. 4. Rules and orders in force in the local Customs House
which are included in the Standing Orders and the Departmental orders and all
instructions relating to the particular Customs House which are contained in
the manual of the Customs House. |
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PAPER-IV COMMERCIAL PRACTICE, MERCANTILE LAW, ECONOMIC AND
COMMERCIAL GEOGRAPHY AND GENERAL KNOWLEDGE (WITHOUT BOOKS) (Time allowed: 3
hours) (Max marks: 100) |
1. Mercantile Law- only general knowledge will be
required. 2. Commercial Practice- only general knowledge will be
required. 3. Elementary Banking and Accountancy. 4. Geography: Geography of the world; knowledge of the
situation of countries with their principal sea ports, trade routes and
articles of commerce. Particular knowledge will be required of the physical and
commercial geography of India. 5. General Knowledge: The candidates are expected to be
able to write a precis and answer questions involving the use of common
English phraseology with some knowledge of current affairs. |
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PAPER-V HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of Sentences and giving Hindi words
equivalents for English words. 3. Answer from the Hindi Passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963) 6. Official
Language Rules, 1976. |
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PAPER-VI COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT
INSPECTOR OF CENTRAL TAX & CENTRAI EXCISE AND PROMOTION EXAMINATION OF EXECUTIVE
ASSISTANT, STENOGRAPHER GRADE-I, WOMEN SEARCHER AND DRAFTSMAN OF CENTRAL TAX
& CENTRAL EXCISE |
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PAPER-I CENTRAL EXCISE AND GOODS AND SERVICES TAX (WITH BOOKS)
(Time allowed: 3 hours) (Max marks: 100) |
1. Central Excise Act, 1944 (1 of 1944). 2. Central Excise Rules, 2002. 3. Central Excise Tariff Act, 1985 (5 of 1986), 4. Provisional Collection of Taxes Act, 1931 (16 of
1931). 5. CENVAT Credit Rules, 2004. 6. Boards Standing Orders, Notifications and Circulars
relating to Central Excise. 7. Central Goods and Services Tax Act, 2017. 8. Integrated Goods and Services Tax Act, 2017. 9. State Goods and Services Tax Acts, 2017. 10. Union Territory Goods and Services Tax Act, 2017. 11. Goods and Services Tax (Compensation to States)
Act, 2017. 12. Central Goods and Services Tax Rules, 2017. 13. Integrated Goods and Services Tax Rules, 2017. 14. All State Goods and Services Tax Rules, 2017. 15. Constitution (One Hundred and First Amendment) Act,
2016. 16. Notifications, Circulars and Orders relating to GST
issued from time to time. 17. Finance Act, 1994. 18. Service Tax Rules 1994. 19. Place of Provision of Services Rules, 2012. |
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PAPER-II CUSTOMS (WITH BOOKS) (Time allowed: 3 hours) (Max
marks: 100) |
1. Customs Act, 1962 (52 of 1962). 2. Customs Tariff Act, 1975 (51 of 1975). 3. Customs Rules and Procedures. 4. Foreign Trade Policy. 5. Handbook of export and import procedures. 6. Customs Allied Acts and Rules made thereunder. 7. Special Economic Zone Act, 2005 and rules made
thereunder. 8. Export Promotion Schemes under the Foreign Trade
Policy of India. 9. Narcotic Drugs and Psychotropic Substances Act, 1985
(61 of 1985). 10. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act, 1988 (46 of 1988). |
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PAPER-III ADMINISTRATION (WITH BOOK, EXCEPT CONDUCT RULES) (Time
allowed: 3 hours) (Max marks: 100) |
1. Fundamental Rules and Supplementary Rules. 2. Central Civil Services (Classification, Control and
Appeal) Rules, 1965 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. Note: The questions will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-IV LAW (WITH BOOKS) (Time allowed: 3 hours) (Max marks:
100) |
1. Constitution of India. 2. Bharatiya Nyaya Sanhita, 2023. 3. Bharatiya Nagarik Suraksha Sanhita, 2023. 4. Bharatiya Sakshya Adhiniyam, 2023. 5. Code of Civil Procedure, 1908 (5 of 1908). |
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PAPER- V HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words. 3. Answer from the Hindi passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976 |
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PAPER-VI COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT
INSPECTOR OF CENTRAL BUREAU OF NARCOTICS |
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PAPER-I INTERNATIONAL AND NATIONAL LAWS ON NARCOTICS (BOOKS
WILL BE PERMITTED FOR ITEM NUMBERS 8 TO 11 BELOW) (Time allowed: 3 hours)
(Max marks: 100) |
1. The Narcotic Drugs and Psychotropic Substances Act,
1985. 2. The Narcotic Drugs and Psychotropic Substances
Rules, l98S (61 of 1985). 3. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act, 1988 (46 of 1988). 4. Customs Act, 1962 only with respect to the Import
and Export. 5. Vienna Convention on Psychotropic Substances, 1971. 6. United Nations Convention against Illicit Traffic in
Narcotic Drugs and Psychotropic Substances. 7. Single Convention on Narcotic Drugs 1961 (New York
Convention). 8. Drugs and Cosmetics Act, 1940. 9. Narcotic Drugs and Psychotropic Substances (Madhya
Pradesh) Rules, 1985. 10. Rajasthan Narcotic Drugs and Psychotropic
Substances Rules, 1985. 11. Uttar Pradesh Narcotic Drugs Rules, 1986. |
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PAPER-II NARCOTICS CONTROL POLICY AND PROCEDURES (BOOKS WILL BE
PERMITTED FOR ITEM NUMBERS 3 and 4) (Time allowed: 3 hours) (Max marks; 100) |
1. General Orders, Standing Orders, Circulars and
Instructions issued by the Government of India, Board and the Narcotics
Commissioner, relating to Opium Poppy Cultivation and Narcotics. 2. Principles for Licensing of Opium Cultivators. 3. Preventive and Intelligence Manual, Record Rules and
Secret Service Fund Procedure. 4. Factories Act, 1948 (LXIII of 1948) and Factory
Rules for Uttar Pradesh and Madhya Pradesh framed thereunder. |
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PAPER III ADMINISTRATION (WITH BOOK, EXCEPT FOR CONDUCT RULES)
(Time allowed: 3 hours) (Max marks: 100) |
1. Civil Service Regulations, so far as they relate to
pensions only. 2. Fundamental Rules and Supplementary Rules. 3. Central Civil Services (Classification, Control and
Appeal) Rules, 1965. 4. Central Civil Services (Conduct) Rules, 1964. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017 7. The Central Treasury Rules (Volume I, Part-I,
Section II, Part V, Chapters II to V, IX and Part X) Treasury Rules Volume 2
(Appendix-4) Note: The question will be designed to rest the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-IV LAW (WITH BOOKS) (Time allowed: 3 hours) (Max marks:
100) |
1. Constitution of India. 2. Bharatiya Nyaya Sanhita, 2023. 3. Bharatiya Nagarik Suraksha Sanhita, 2023. 4. Bharatiya Sakshya Adhiniyam, 2023. |
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PAPER-V HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words 3. Answer from the Hindi passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976. |
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PAPER-VI COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT
EXECUTIVE ASSISTANT OF CENTRAL TAX, CENTRAL EXCISE AND CUSTOMS AND PROMOTION EXAMINATION OF TAX ASSISTANT OF
CENTRAL TAX, CENTRAL EXCISE AND CUSTOMS |
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PAPER-I CUSTOMS LAW AND PROCEDURES (WITH BOOKS) (Time allowed:
3 hours) (Max marks: 100) |
1. Customs Act, 1962 (52 of 1962) and the rules and
regulations made there under. 2. Customs Tariff Act, 1975 (51 of 1975). 3. CBICs Customs Manual (Latest Edition). |
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PAPER-II GOODS & SERVICES TAX LAW AND PROCEDURES (WITH
BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. Central Goods and Services Tax Act, 2017. 2. Integrated Goods and Services Tax Act, 2017. 3. Union Territory Goods and Services Tax Act, 2O17. 4. Goods and Services Tax (Compensation to States) Act,
2017. 5. Central Goods and Services Tax Rules, 2017. 6. Integrated Goods and Services Tax Rules, 2017. |
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PAPER-III COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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PAPER-IV ADMINISTRATION (WITH BOOK EXCEPT FOR CONDUCT RULES)
(Time allowed: 3 hours) (Max marks: 100) |
1. Fundamental Rules and Supplementary Rules. 2. Central Civil Services (Classification, Control and
Appeal) Rules, 1965. 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. Note: The question will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-V ECONOMIC AND COMMERCIAL GEOGRAPHY AND GENERAL KNOWELDGE
(WITHOUT BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. Simple questions on commercial geography. 2. A short essay or a draft on a set subject. 3. Making a precis or a passage not exceeding 400
words. |
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PAPER-VI HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words 3. Answer from the Hindi Passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT TAX
ASSISTANT |
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PAPER-I CUSTOMS LAW AND PROCEDURES (WITH BOOKS) (Time allowed:
3 hours) (Max marks: 100) |
1. Customs Act, 1962 (52 of 1962) and the rules and
regulations made thereunder. 2. Customs Tariff Act, 1975 (51 of I 975) 3. CBICs Customs Manual (Latest Edition). |
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PAPER-II GOODS & SERVICES TAX LAW AND PROCEDURES (WITH
BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. Central Goods and Services Tax Act, 2017. 2. Integrated Goods and Services Tax Act, 2017. 3. Union Territory Goods and Services Tax Act, 2017. 4. Goods and Services Tax (Compensation to States) Act,
2017 5. Central Goods and Services Tax Rules, 2017. 6. Integrated Goods and Services Tax Rules, 2017. |
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PAPER-III COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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PAPER-IV ADMINISTRATION (WITH BOOK EXCEPT FOR CONDUCT RULES)
(Time allowed: 3 hours) (Max marks: 100) |
1. Fundamental Rules and Supplementary Rules. 2. Central Civil Services (Classification, Control and
Appeal) Rules, 1965 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. Note: The question will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-V ECONOMIC AND COMMERCIAL GEOGRAPHY AND GENERAL KNOWELDGE
(WITHOUT BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. Simple questions on commercial geography. 2. A short essay or a draft on a set subject. 3. Making a precis or a passage not exceeding 400
words. |
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PAPER-VI HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words 3. Answer from the Hindi passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976. |
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CONFIRMATION EXAMINATION OF UPPER DIVISION CLERK
/ LOWER DIVISION CLERK OF CENTRAL BUREAU OF NARCOTICS |
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PAPER-I ADMINISTRATION (WITH BOOK EXCEPT FOR CONDUCT RULES)
(Time allowed: 3 hours) (Max marks: 100) |
1. Fundamental Rules and Supplementary Rules. 2. Central Civil Services (Classification, Control and
Appeal) Rules, 1965 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. Note: The question will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-II HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and from
Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words 3. Answer from the Hindi Passage. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976. |
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PAPER-III COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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CONFIRMATION EXAMINATION OF SUB INSPECTOR IN
CENTRAL BUREAU OF NARCOTICS |
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PAPER-I INTERNATIONAL AND NATIONAL LAWS ON NARCOTICS (WITH
BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. The Narcotic Drugs and Psychotropic Substances Act,
1985 2. The Narcotic Drugs and Psychotropic Substances
Rules, 1985 (61 of 1985) 3. Prevention of Illicit Traffic in Narcotic Drugs and
Psychotropic Substances Act, 1988 (46 of 1988). 4. Drugs and Cosmetics Act, 1940. 5. Vienna Convention on Psychotropic Substances, 1971. 6. United Nations Convention against Illicit Traffic in
Narcotic Drugs and Psychotropic Substances. 7. Single Convention on Narcotic Drugs 1961 (New York
Convention). 8. Narcotic Drugs and Psychotropic Substances (Madhya
Pradesh) Rules, 1985. 9. Rajasthan Narcotic Drugs and Psychotropic Substances
Rules, 1985. 10. Uttar Pradesh Narcotic Drugs Rules, 1986 |
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PAPER- II NARCOTICS CONTROL POLICY AND PROCEDURES (BOOKS WILL BE
PERMITTED FOR ITEM NUMBERS 3 AND 4) (Time allowed: 3 hours) (Max marks: 100) |
1. General Orders, Standing Orders, Circulars and
Instructions issued by the Government of India, Board and the Narcotics
Commissioner, relating to Opium Poppy Cultivation and Narcotics. 2. Principles for Licensing of Opium Cultivators. 3. Preventive and Intelligence Manual, Record Rules and
Secret Service Fund Procedure. |
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PAPER-III ADMINISTRATION (WITH BOOK, EXCEPT FOR CONDUCT RULES) (Time
allowed: 3 hours) (Max marks: 100) |
1. Fundamental Rules and Supplementary Rules 2. Central Civil Services (Classification, Control and
Appeal) Rules, I965. 3. Central Civil Services (Conduct) Rules, 1964. 4. Central Civil Services (Leave) Rules, 1972. 5. General Provident Fund (Central Services) Rules,
1972. 6. General Financial Rules, 2017. Note: The question will be designed to test the
candidates ability to refer intelligently to the books and to apply the rules
and regulation to practical cases. For this purpose, the paper will contain
questions on the practical aspect of the work, for example, preparation of
pay or travelling allowance bill, contingent bill, calculation of leave due,
joining time etc. |
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PAPER-IV HINDI (Time allowed: 3 hours) (Max marks: 100) |
1. Translation of a passage from English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words 3. Answer from the Hindi Passage. 4. Comprehension of petitions and documents written in manuscripts
in Hindi. 5. Official Language Act, 1963 (19 of 1963). 6. Official Language Rules, 1976. |
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PAPER-V COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. OVERVIEW OF HARDWARE AND SOFTWARE a) Basics of input devices b) Basics on output devices c) Basics of CPU d) Basics of software 2. WINDOWS INCLUDING: 1) Logging into Windows 2) Use of Passwords 3) Shutting down and using of CTRL – ALT – DEL 4) Desktop including customization and screen saver 5) Taskbar 6) Windows Explorer 7) Use of Find or Search 8) Using various external storage devices 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLIDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving / printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction of PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches. |
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PROMOTION EXAMINATION OF LOWER DIVISION CLERK /
HEAD HAVALDAR OF CENTRAL TAX, CENTRAL EXCISE AND CUSTOMS |
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PAPER-I THEORETICAL TEST ON COMPUTER PROFICIENCY (Time allowed:
1 hour) (Max marks: 50) |
1. Overview of Hardware 2. Windows a) Logging onto windows b) Shutting down and use of CTRL-ALT-DEL c) Windows Explorer d) Use of FIND and SEARCH e) Using floppy disk and CD ROM / Pen drive |
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PAPER-II PRACTICAL TEST ON COMPUTER PROFICIENCY (Time allowed:
30 minutes) (Max marks: 50) |
3. MS Office (MS Word and MS Excel) A. MS Word a) Creating a new document b) Basic formatting including bullets and numbering and
Header and Footer c) FIND and REPLACE d) Auto Correct and Spell Check e) Saving documents f) Sending documents through floppy / Pen drive g) Printing the documents including print preview and h) Table handling B. MS Excel including a) Introduction to Excel b) Creating a simple worksheet c) Basic formatting d) Simple functions and calculations e) Saving / Printing of documents f) Print preview 4. Proficiency in use of INTERNET and INTRANET for
e-mailing. |
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PAPER-III TYPING TEST |
Typing test with speed of 35 words per minute in
English or 30 words per minute in Hindi on computer. |
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PROMOTION EXAMINATION OF HAVALDAR AND MULTI
TASKING STAFF OF CENTRAL TAX, CENTRAL EXCISE AND CUSTOMS AND GROUP C STAFF WITH GRADE PAY OF Rs.18OO/- IN
CENTRAL BUREAU OF NARCOTICS |
|
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PAPER-I GENERAL ENGLISH (Time allowed: 1 hour) (Max marks: I00) |
Spot the error, fill in the blanks, Synonyms, Antonyms,
Spellings / detecting mis-spelt words, One-word substitution, Improvement of
sentences, Active / Passive voice of verbs, Conversion into Direct / Indirect
narration, shuffling of sentence parts, Shuffling of sentences in a passage,
Comprehension passage. |
|
PAPER-II NUMERICAL APTITUDE AND GENERAL KNOWLEDGE (Time allowed:
1 hour) (Max marks: 100) |
Questions are designed to test the candidates ability
to interpret, analyse and solving basic numerical problems and to test the
candidates general awareness about current events and of such matters of
everyday observation and experience, questions relating to India and its
neighbouring countries. |
|
PAPER-III HINDI (Time allowed: 1 hour) (Max marks: 100) |
1. Translation of a passage From English to Hindi and
from Hindi to English. 2. Correction of sentences and giving Hindi words
equivalents for English words. 3. Answer from the Hindi passage. 4. Comprehension. |
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CONFIRMATION EXAMINATION OF STAFF CAR DRIVER |
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PAPER-I TRADE TEST PRACTICALS |
1. Reading English numerals and figures. 2. Locating faults and carrying out minor repairs. 3. Knowledge of traffic regulations. 4. Changing wheels and correct inflating of tyres. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT MULTI
TASKING STAFF |
|
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PAPER-I BASIC ENGLISH (Related to the department) (Objective
type) (Time allowed: 1hour) (Max marks: 50) |
1. Basics of English Language, vocabulary, grammar,
sentence structure, synonyms, antonyms and its correct usage and writing
ability. 2. Comprehension of simple passages, filling the blanks
by selecting the appropriate words, finding out correctly / wrongly spelt
words from a list finding out error in sentences, correcting the tenses etc. |
|
PAPER-II GENERAL OFFICE PROCEDURE (Objective type) (Time
allowed: 1 hour) (Max marks: 50) |
1. Knowledge and hierarchy and structure of CBIC,
Sections in the Commissionerates / Directorates, designations, manner and
etiquettes while on duty. 2. Integrity and Ethics, basic aspects of citizen
charter of CBIC, Conduct Rules, Leave Rules, Record maintenance, NPS. 3. E-office - CRU related work. 4. Swachhata in offices, Optimisation of electricity and
water consumption. 5. Types of office machines & equipment and their
usage; handling of office equipment and machines, photocopying, fax,
scanning, elementary aspects of computer operations. |
|
PAPER-III HINDI (Related to the department) (Objective type) (Time
allowed: 1hour) (Max marks: 50) |
Basic Office Terminology in Hindi (CBIC),
comprehension, day to day conversation topics, Standard Notes on day-to-day
usage of Hindi in official notes (English to Hindi and vice versa),
correction of spellings, fill in the blanks etc |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT
HAVALDAR |
|
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PAPER-I BASIC ENGLISH (Related to the department) (Objective
type) (Time allowed: 1 hour) (Max marks: 50) |
1. Synonyms 2. Antonyms 3. Spellings 4. Letter writing 5. Precise writing |
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PAPER-II GENERAL OFFICE PROCEDURE AND BASIC COMPUTER (Objective
type) (Time allowed: 1 hour) (Max marks: 50) |
1. Integrity and Ethics, Basic aspects of Citizen
charter of CBIC, Causing of Summons, Guard Duties, Escort Duties, Precautions
to be taken while arresting the accused, Supreme Court guidelines regarding
arrest of persons/accused. 2. Anti-Evasion in GST & Customs, Airport
procedures. 3. Conduct Rules, Leave Rules, Sevottam, RTI, NPS. 4. E-office - CRU related work. |
|
PAPER-III BASIC HINDI (Related to the department) (Objective
type) (Time allowed: 1 hour) (Max marks: 50) |
1. Synonyms 2. Antonyms 3. Spellings 4. Letter writing 5. Precise writing |
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PAPER-IV PHYSICAL TEST (Max marks: 50) |
1. Walking 5 Km (time limit 35-40 min) 2. Cycling 5 Km (time limit 20-25 min) 3. Salute / March-past / Drill etc. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT
STENPGRAPHER GRADE-ll |
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PAPER-1 ORGANIZATIONAL SETUP AND BASICS OF TAXATION (Objective
type) (Time allowed: 1 hour) (Max marks: 50) |
1. Organization setup - Ministry - Department - Boards
under the Department - CBIC, Organizations under CBIC, Zones - Customs
Commissionerates, Custom House, CGST & Central Excise Commissionerates -
Divisions – Ranges, Audit Commissionerates, Appeal Commissionerates,
Tribunals, Directorates. 2. Taxation in India - Indirect Taxes. 3. Customs (for Stenographers posted to Customs
Formations) a) Basics of Customs Act / Manual b) Basics of Import Procedure c) Basics of Export Procedure d) Adjudication / Appeal - Procedures of Personal
Hearing - PH Intimations - Despatch of Intimation - Recording of submissions
during PH - Draft Order preparation 4. GST (For Stenographers posted to GST formations) GST
Law - CGST, SGST & IGST a) SGST Authorities b) Adjudication / Appeal - Procedures of Personal
Hearing - PH intimations - Despatch of intimation - Recording of submissions
during PH - Draft Order preparation 5. Sevottam / CPGRAMS / RTI / Parliamentary Question /
Welfare measures. 6. Inter Departmental Co-ordination and protocol. |
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PAPER-II ADMINISTRATION & ESTABLISHMENT - (WITH BOOKS) (Time
allowed: 3 hours) (Max marks: 100) |
1. Government, Ministry, Departments, Constitutional
bodies, Statutory bodies, autonomous bodies, Public Sector Undertakings. 2. Office Procedure - Filing system Storage of Records,
retention of records and schedule of retention - Handling of Confidential
Communications and Records - Noting and Drafting. 3. Parliament Questions, Parliament Committees,
Protocol, Type of questions, Type of Committees, Importance, Need for utmost
care. 4. Inter-departmental Communications, Observation of
Protocol - Communication with Higher/ Lower offices, best practices in
Coordination and Communication with other departments / Officers –
Etiquettes. 5. E-Office - Salient feature - Work flow - User names
passwords. |
|
PAPER-III ADMINISTRATION & ESTABLISHMENT – (WITH BOOKS) (Time
allowed: 3 hours) (Max marks: 100) |
1. Conduct & Discipline in Govt. Service, Central
Civil Services (Conduct) Rules, 1964, Obligations of an employee under the
Rules, Central Civil Services (Classification, Control and Appeal) Rules,
I965. 2. Citizen charter, Sevottam, RTI, CPGRAM, Service
functions - Commitments 3. Gender Justice, Ethics for Government Servants 4. Allowances and Welfare measures to Central
Government Employees, Travelling Allowances - Medical Attendance - Leave
Rules - Leave Travel Concession. |
|
PAPER-IV COMPUTER APPLICATION AND USE OF INTERNET (THEORY AND
PRACTICAL) (Time allowed: 3 hours) (Max marks: 100) |
1. Video Conferencing Basics 2. Office Equipment - Operation of Fax, Scanner,
Printer etc - Basics of the working of the equipment – Trouble shooting 3. MS OFFICE - MS WORD, MS EXCEL AND MS POWERPOINT A. MS WORD INCLUDING: 1) Creating a new document 2) Basic formatting including bullets and numbering,
Header & Footer 3) Find and Replace 4) Auto correct, Spell check and corrections in track
changes mode 5) Saving documents 6) Sending documents through mail and external drives 7) Printing documents including print preview and
layout 8) Help Menu 9) Table insertion 10) Mail merger B. MS EXCEL INCLUDING: 1) Introduction to Excel 2) Creating simple worksheet 3) Relation between cells, use of $ sign 4) Basic functioning 5) Simple functions and calculations 6) Saving/printing of documents 7) Print preview C. MS POWERPOINT: 1) Introduction to PowerPoint 2) The power point screen 3) The auto content wizard 4) The slide views-an overview 5) Using the slide views 6) Customizing slide structure 7) Adding text to slides 8) Moving through presentations 9) Inserting and deleting slides 10) Inserting pictures 11) Printing 12) Running a presentation D. INTERNET INCLUDING: 1) Use of webmail including attachment and download of
files 2) Browsing including searches |
|
PAPER-V HINDI (Time allowed: 1 hour) (Max marks: 50) |
1. Classification of Official Language Act, 1963 (19 of
1963). 2. Official Language Policy. 3. Knowledge of Hindi Rules and Regulations. 4. Working Knowledge in Hindi - Reading and
understanding documents written in Hindi - Translation of a passage from
Hindi to English - Hindi version of Terms and Phrases used in official noting
and drafts. |
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CONFIRMATION EXAMINATION OF DIRECT RECRUIT JUNIOR
HINDI TRANSLATOR |
|
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PAPER-I OFFICIAL HINDI AND DEPARTMENTAL PROCEDURES (Objective
type) (WITH BOOKS) (Time allowed: 3 hours) (Max marks: 100) |
1. Official Language Policy of the Union. 2. Official Language Act, 1963 (19 of 1963). 3. Official Language Rules, 1976. 4. Comprehension of petitions and documents written in
manuscripts in Hindi. 5. Information about the incentive schemes of the
Official Language Department. 6. Information on filling the questionnaire of
Parliamentary Committee on Official Language and quarterly progress report. 7. Inspection by Headquarters / Ministry. 8. Information about inspection done by the Official
Language and Official Language Department Regional Implementation Office. |
|
PAPER-II GENERAL OEFICE PROCEDURE (Time allowed: 3 hours) (Max
marks: 100) |
1. Noting and drafting in Hindi. 2. Hindi Technical Terminology / Administrative /
Revenue Terminology. 3. Conduct Rules, CCS (CCA) Rules, Leave Rules,
Sevottam, CPGAMS, RTI, Pension Rules. |
|
PAPER-III COMPUTER TEST AND TRANSLATION (Time allowed: 3 hours)
(Max marks: 100) |
1. Translation from Hindi to English and from English
to Hindi typing of the same in computer through Unicode. 2. Usage of E-office. |