In exercise of the powers conferred by the proviso to Art.
309 of the Constitution of India, the Governor of Gujarat hereby makes the
following rules further to amend the Deputy Mamlatdar, Class III, in the
Subordinate Revenue Service Recruitment Rules, 2010 namely:-- These rules may be called the Deputy Mamlatdar, Class III,
in the Subordinate Revenue Services Recruitment (Amendment) Rules, 2016. In the Deputy Mamlatdar, Class III, in the Subordinate
Revenue Services Recruitment Rules, 2010 in Rule 4, in clause (a), for the
figures and word "30 years", the figures and word "35
years" shall be substituted. In the said rules, for Rule 5 the following rule shall be
substituted, namely:-- "5. The provisions of Rule 9-A of the Gujarat Civil Services
Classification and Recruitment (General) Rules, 1967 shall be applicable in
respect of candidate appointed by direct selection.".DEPUTY MAMLATDAR, CLASS III, IN THE
SUBORDINATE REVENUE SERVICES RECRUITMENT (AMENDMENT) RULES, 2016
PREAMBLE