[21st November 2024] In
exercise of the powers conferred by Section 18 of the Goa Staff Selection
Commission Act, 2019 (Goa Act 11 of 2019) and with the approval of the
Government, the Goa Staff Selection Commission hereby makes the following
regulations, so as to further amend the Goa Staff Selection Commission
(Examinations, Selection of candidates to the sub-ordinate services/posts and
procedure for conduct of the business of the Commission) Regulations, 2023,
namely:- (1)
These regulations may
be called the Goa Staff Selection Commission (Examinations, Selection of
candidates to the sub-ordinate services/posts and Procedure for conduct of the
business of the Commission) (Second Amendment) Regulations, 2024. (2)
They shall come into
force on the date of their publication in the Official Gazette. In
regulation 4 of the Goa Staff Selection Commission (Examinations, Selection of
candidates to the sub-ordinate services/posts and procedure for conduct of the
business of the Commission) Regulations, 2023 (hereinafter referred to as the
"principal Regulations"), for clause (3), the following clause shall
be substituted, namely:- "(3) The vacancies to be intimated to the Commission
shall be clear vacancies and shall not include anticipated vacancies.". In
regulation 5 of the principal Regulations, for clause (9), the following clause
shall be substituted, namely:- "(9) The Commission may direct the candidate to
upload such documents as may be required during online submission of
application form. Non-submission of documents or submission of incorrect or
false document/s shall be a ground for rejection of application without any
notice.". In
regulation 10 of the principal Regulations, in clause (4), for the expression
"minimum 2 invigilators", the expression "minimum 1
invigilator" shall be substituted. In
regulation 11 of the principal Regulations, for clause (2), the following
clause shall be substituted, namely:- "(2) In respect of posts requiring skill test as
essential qualification, the Commission shall either itself, or through any
Department or any agency or a committee of such officers as may be constituted
by it, conduct a skill test. The Commission may decide the sequence of
conducting skill test and the decision of the Commission shall be final. The
candidates qualifying the skill test shall be recommended based on the merit
decided by the Computer Based Test (CBT).". In
regulation 12 of the principal Regulations,- (i)
in clause (2), for
the expression "25% or two", the expression "40% or
"five" shall be substituted. (ii)
in clause (7), for
the expression "up to 25% of the vacancies or two candidates", the
expression "up to 40% of the vacancies or five candidates" shall be
substituted.Goa
Staff Selection Commission (Examinations, Selection Of Candidates To The
Sub-Ordinate Services/Posts And Procedure For Conduct Of The Business Of The
Commission) (Second Amendment) Regulations, 2024
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