Gujarat Administrative Service, Class 1, The Gujarat Civil Service (Class 1 And Class Ii) And Gujarat State Municipal Chief Officers Service (Combined Competitive Examination) Rules, 2025

[03rd March 2025]

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India and in supersession of all previous rules made in this behalf, the Governor of Gujarat hereby makes the following rules, namely:

Rule 1. Short title, commencement and application.

(1)     These rules may be called the Gujarat Administrative Service, Class 1, the Gujarat Civil Service (Class 1 and Class II) and Gujarat State Municipal Chief Officers Service (Combined Competitive Examination) Rules, 2025.

(2)     They shall come into force on the date of their publication in Official Gazette.

(3)     They shall apply to the persons who are eligible to be appointed to the post specified in Schedule I.

Rule 2. Definitions.

In these rules, unless the context otherwise requires,-

(a)      "Commission" means the Gujarat Public Service Commission;

(b)      "Examination" means the Combined Competitive Examination for recruitment to the posts specified in Schedule I and includes the Preliminary Examination and Main Examination as referred to in rule 4;

(c)      "Government" means the Government of Gujarat;

(d)      "prescribed" means prescribed by regulations made by the Commission;

(e)      "Schedule" means the Schedule appended to these rules;

(f)       "Scheduled posts" means the posts as specified in Schedule I.

Rule 3. Holding of Examinations.

The Commission, on receiving the requisition from the Government, shall hold a Combined Competitive Examination for the selection of candidates for recruitment to the posts specified in Schedule I.

Rule 4. Mode of Examination.

(1)     The examination shall be held in two successive stages, namely:-

(i)       Preliminary Examination (Objective Type) for selection of candidates for Main Examination; and

(ii)      Main Examination (Written and Personality Test) for final selection of candidates for the Scheduled posts.

(2)     The Preliminary Examination and the Main Examination shall be held in such manner as specified in Schedule II.

Rule 5. Syllabus.

The Commission shall determine the details of syllabus for each paper and such syllabus shall be notified by the Commission on its official website.

Rule 6. Medium of Examination.

(1)     The medium of examination shall be Gujarati and English for Section II and Section III under Schedule II.

(2)     The medium of the Examination for Paper I of Section III under Schedule II shall be Gujarati and for Paper II of Section III under Schedule II shall be English.

Rule 7. Place of Examination.

(1)     The Commission shall determine the dates on which and the places at which the Preliminary and Main Examination (Written) shall be held.

(2)     The Personality Test shall be held at Gandhinagar.

(3)     The candidates shall be required to attend the Preliminary examination and Main examination including Personality Test at their own expenses, on the date, time and place notified by the Commission.

Rule 8. Application for Examination.

(1)     The candidate who desires to appear at the Preliminary Examination shall submit an application in such form as may be prescribed by the Commission along with such fees as may be fixed by the Government from time to time.

(2)     The candidates who are declared by the Commission to have provisionally qualified for admission to the Main Examination shall apply again in such form as may be prescribed by the Commission along with such fees as may be fixed by the Government from time to time.

(3)     The fees shall be paid in such manner as may be prescribed by the Commission and fees once paid shall not be refunded or held over for the subsequent examination.

(4)     The request for withdrawal of the application by the candidate shall not be entertained under any circumstances.

Rule 9. Order of Preference.

(1)     The candidate at the time of the Personality Test shall indicate, the order of preferences for the posts for which he desires to be considered for appointment, in such manner as may be prescribed by the Commission:

Provided that the preference once given by the candidate shall be treated as final and no request for revision, addition, alteration or change in the preference shall be entertained by the Commission or by the Government.

(2)     (a) The order of preference for the posts indicated by the candidate shall not confer any right for appointment to those posts. Having regard to the rank in the order of merit and the number of posts available, the preference given by the candidate shall be considered by the Government at the time of his appointment.

(b) Where a candidate has not given preference for any post, or the candidate has given preference only for a few posts, and the number of posts for which he has given preference are not available to accommodate the candidate as per his preference, he shall not be allotted to any of the post advertised for which he has notgiven preference, and all such candidate shall be considered as deemed unsuccessful candidates.

All such candidates shall not be included in the List of Candidates to be recommended to the Government for appointment and they shall not confer any right for appointment.

(3)     The appointment of a candidate to a particular post shall be subject to the provisions of recruitment rules in force relating to that post.

(4)     Where a candidate fails to join the post offered to him within the stipulated time, his name shall be deleted from the list of candidates recommended by the Commission for appointment.

(5)     Where the candidate has been appointed to a particular post, no request shall be entertained by the Government for change of appointment to another post.

Rule 10. Condition for Eligibility.

(1)     The candidate shall not be qualified for admission to the Examination unless he is -

(a)      a citizen of India, or

(b)      a subject of Nepal, or

(c)      a subject of Bhutan, or

(d)      a Person of Indian Origin who has migrated from Pakistan, Myanmar, Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire, Ethiopia and Vietnam, with the intention of permanently settling in India:

Provided that the candidates belonging to categories (b), (c) or (d) shall furnish a certificate of eligibility issued by the Government.

(2)     The candidate who is required to produce a certificate of eligibility, may be provisionally allowed to appear in the Examination conducted by the Commission and he may also be appointed provisionally subject to the production of eligibility certificate.

Rule 11. Disqualification for appointment on ground of plural marriage.

(1)     No person who,-

(a)      has entered into or contracted a marriage with a person having a spouse living, or

(b)      having a spouse living, has entered into or contracted a marriage with any other person shall be eligible for appointment to the scheduled posts:

Provided that subject to the provisions of any law for the time being in force, the State Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this sub-rule.

(2)     The candidate shall declare in the application form whether he or she, as the case may be, is married and, in the case of the male candidate whether he has more than one wives living and in the case of a female candidate whether she has married to a man who has already another wife living.

Rule 12. Age limit.

A candidate for admission to the Preliminary Examination shall have attained the age of 20 years and shall not have attained the age of 35 years on the date mentioned by the Commission in the advertisement.

Rule 13. Educational qualifications.

(1)     The candidate possessing the requisite educational qualifications and other requirements for appointment, under the relevant recruitment rules of the Scheduled Posts shall be eligible for admission to the Preliminary Examination:

Provided that the candidates who have appeared at an examination, the passing of which would render them educationally qualified for the Preliminary Examination, but have not been informed of the result as also the candidates who intend to appear at such a qualifying examination shall also be eligible for admission to the Preliminary Examination.

(2)     All candidates who are declared provisionally qualified by the Commission for appearing in the Main Examination shall be required to produce proof of passing the requisite degree examination along with their application for the Main Examination. A candidate who fails to produce the proof of passing the requisite degree examination shall not be eligible for admission to the Main Examination:

Provided that the candidate, in addition to the qualification specified in sub-rule (1), shall possess the requisite qualifications as prescribed in the relevant recruitment rules of the respective post:

Provided further that all the candidates who are declared provisionally qualified subject to their fulfilling all the conditions of eligibility of the advertisement by the Commission for appearing in the Main Examination, but fails to attend the Main Examination or fails to attend any paper of the Main Examination shall be considered as ineligible for further selection.

(3)     The candidate who has passed the final professional M.B.B.S. or any other Medical Examination but has not completed his internship at the time of submission of his application for the Main Examination and who is declared qualified by the Commission for appearing in the Main Examination may provisionally be allowed to appear in the Main Examination subject to the condition that such candidate shall submit along with his application a copy of the Certificate from the concerned authority of the University or Institution that he has passed the requisite final professional Medical Examination. Such candidate shall produce at the time of his Personality Test, original Degree Certificate or a certificate from the concerned competent authority of the University or Institution that he has completed all requirements (including completion of internship) for the award of the Degree.

Rule 14. Commissions decision shall be final.

(1)     The candidates who are provisionally admitted to the Main Examination shall not be considered for further selection unless the Commission is satisfied that the candidate is eligible in all respects and that he has complied with all the requirements including the payment of the requisite fees.

(2)     The decision of the Commission as to the eligibility of a candidate for further selection shall be final.

Rule 15. Restrictions to Examination.

(1)     The candidate shall answer all question papers in his own handwriting. However, the candidates with Benchmark Disabilities who are eligible to have scribe shall be allowed to write in the Examination with the help of a scribe subject to the approval of the Commission.

(2)     (a) The candidate shall not be permitted to carry with him, in the examination hall, a cellular phone, pager or any other mobile communication device.

(b) The candidate shall not be allowed to use the calculator in the Preliminary Examination:

Provided that the candidate may be permitted to bring and use the simple battery operated nonprogrammable pocket calculator in such conventional type paper as may be prescribed by the Commission. But the exchange or transfer of calculator amongst the candidates in the examination hall shall not be permitted.

Rule 16. Appearance to Main Examination.

The candidate who obtains such minimum qualifying marks in the Preliminary Examination, as may be fixed by the Commission, shall be provisionally admitted to the Main Examination and a candidate who obtains such minimum qualifying marks in the Main Examination (Written), as may be fixed by the Commission, shall be called by it for Personality Test, subject to the condition that he is otherwise eligible for admission to the Personality Test:

Provided that candidates belonging to the Scheduled Castes or Scheduled Tribes or Socially and Educationally Backward Classes (including Nomadic Tribes and Denotified Tribes)or Economic Weaker Sections may be called for Personality Test, by the Commission, by applying relaxed standards in the Preliminary Examination as well as in the Main Examination (Written), if the Commission is of the opinion that sufficient number of candidates from these reserved categories are not likely to be called for Personality Test on the basis of the general standard in order to fill up the vacancies reserved for them.

Rule 17. List of order of merit.

(1)     After, the Main Examination, the candidates shall be arranged by the Commission in the order of merit on the basis of the aggregate marks finally awarded to each candidate in the papers to be counted for merit (Paper-III to Paper-VII) referred in Section-I under Schedule-II in the Main Examination. Thereafter, the Commission shall, for the purpose of recommending candidates against unreserved vacancies, fix a qualifying mark (hereinafter referred to as "the general qualifying standard") in the papers to be counted for merit (Paper-III to Paper-VII) in the Main Examination with reference to the number of unreserved vacancies to be filled up on the basis of the Main Examination. For the purpose of recommending Reserved Category candidates belonging to Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes (including Nomadic Tribes and Denotified Tribes) and Economic Weaker Sections against reserved vacancies, the Commission may relax the general qualifying standard with reference to number of reserved vacancies to be filled up in each of these categories on the basis of the Main Examination:

Provided that the candidates belonging to Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes (including Nomadic Tribes and Denotified Tribes) and Economic Weaker Sections who have not availed themselves of any of the relaxations in the eligibility or the selection criteria, at the Main Examination and who, after taking into account the general qualifying standards, are found fit for recommendation by the Commission shall not be recommended against the vacancies reserved for the Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes (including Nomadic Tribes and Denotified Tribes) and Economic Weaker Sections.

(2)     While considering the preferences, the candidates belonging to Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes (including Nomadic Tribes and Denotified Tribes) and Economic Weaker Sections recommended against unreserved vacancies may be adjusted against reserved vacancies bythe Commission if by this process they get a post of higher choice in the order of their preference.

(3)     The Commission may further lower the general qualifying standard to take care of any shortfall of candidates for appointment against unreserved vacancies and any surplus of candidates against reserved vacancies arising out of the provisions of this rule.

(4)     There shall be no waiting list. The residual vacant posts, if any, due to the non-joining of candidates (who have been allotted the post as specified in Schedule I) for any reason, shall be carried forward to the next recruitment.

Rule 18. Ineligible if fails to attend Personality Test.

The candidate, who is qualified for the Personality Test but fails to attend it shall not be eligible for selection.

Rule 19. Result of examination.

(1)     The result of the candidates whose names are to be recommended to the Government for appointment to the Scheduled Posts, shall be arranged according to the order of merits of candidates along with the seat number and total marks obtained by each of the candidates.

(2)     The Commission shall also display on its notice board the result of Deemed Unsuccessful Candidates (as referred to in sub-rule 2(b) of rule 9) containing the names, seat number and total marks obtained by each of the candidates.

(3)     The Commission shall also display on its notice board the result of unsuccessful candidates containing the names, seat number and total marks obtained by each of the candidates.

(4)     The Commission shall, thereafter send a copy of the result to be published in the Official Gazette, to the Government.

Rule 20. Rechecking of marks of Main Examination.

(1)     The candidate who desires to have his marks of the Main Examination rechecked, may apply to the Commission along with such fee as may be fixed by the Commission for each paper within a period of fifteen days from the date of declaration of the final result.

(2)     The candidate who desires to have the mark-sheet of the Main Examination or part thereof shall apply to the Commission along with such fee as may be fixed by the Commission within a period of fifteen days from the date of declaration of the final result.

(3)     In no circumstances, the marks of any part of the Main Examination shall be disclosed before the official declaration of the final result.

Rule 21. Forwarding the result to Government.

The Commission, on declaration of the result, shall forward to the Government, the list of candidates who are recommended for appointment along with necessary particulars such as category of candidate, his date of birth, educational qualifications, order of preference for post and such other particulars as the Government may direct.

Rule 22. No right to appointment.

The mere success in the examination shall not confer any right to appointment and no candidate shall be appointed to the post unless the Government is satisfied after such inquiries as may be considered necessary that the candidate is suitable in all respects for appointment to the post.

Rule 23. Medical examination.

The selected candidate shall pass a medical fitness and/or meet physical parameters in accordance with the relevant recruitment rules of the respective Scheduled posts:

Provided that the candidate shall have to appear at the Physical Standard Test for the posts of Superintendent of Prohibition and Excise and Deputy Superintendent of Police, conducted by the Commission on the day of the Personality Test. The candidates who do not fulfil the physical measurement as mentioned in the recruitment rules of the said post, shall not be considered for such post and accordingly such candidate shall not be entitled to give the preference of such post.

Rule 24. Disciplinary actions.

The candidate who is or has been declared by the Commission to be guilty of:-

(i)       obtaining support for his candidature by any means;

(ii)      impersonating:

(iii)     procuring impersonating by any person;

(iv)    submitting fabricated documents or documents which have been tampered with;

(v)      making statements which are incorrect or false or suppressing material information;

(vi)    resorting to any other irregular or improper means in connection with his candidature for the examination;

(vii)   using unfair means during the examination;

(viii)  writing irrelevant matter, including absurd language or pornographic matter in the scripts;

(ix)    misbehaving in any other manner in the examination hall;

(x)      harassing or doing bodily harm to the staff employed by the Commission for the conduct of the Examination;

(xi)    attempting to commit or as the case may be, abetting the Commission of all or any of the acts specified in the foregoing clauses; or

(xii)   violating any of the instructions issued to the candidates along with his admission Certificate permitting him to take the examination shall, in addition to rendering himself liable to criminal prosecution, be liable -

(a)      to be disqualified by the Commission from the examination for which he is a candidate: or

(b)      to be debarred either permanently or for a specific period,

(i)       by the Commission from appearing in any examination or from any interview for direct selection to be held by them; or

(ii)      by the State Government from any employment under it:

Provided that no penalty under clause (a) or clause (b) shall be imposed except after giving the candidate an opportunity of making such representation in writing as he may wish to make in that behalf.

(c)      to disciplinary action under the appropriate rules if he is already in the Government service.

Rule 25. Savings.

Notwithstanding anything contained in these rules, any action initiated under the previous rules before the commencement of these rules shall be valid till it is completed.

SCHEDULE I

(See rule 2(f))

Class I Posts:

(1)     Posts under Gujarat Administrative Service.

(2)     District Registrar of Co-operative Societies.

(3)     Superintendent of Prohibition and Excise.

(4)     Deputy Superintendent of Police

(5)     Assistant Commissioner, Tribal Development.

(6)     Assistant Commissioner of State Tax.

(7)     Deputy Director, Developing Castes Welfare.

(8)     Deputy Director, Scheduled Castes Welfare.

Class II Posts:

(1)     Mamlatdar.

(2)     Taluka Development Officer or Block Development Officer.

(3)     Government Labour Officer.

(4)     District Inspector of Land Records.

(5)     Superintendent of Prohibition and Excise.

(6)     Assistant Registrar of Co-operative Societies.

(7)     Section Officer in Secretariat Department and allied offices.

(8)     Assistant Director of Civil Supplies.

(9)     Social Welfare Officer- Directorate of Developing Castes Welfare.

(10)   Social Welfare Officer- Directorate of Scheduled Castes Welfare.

(11)   State Tax Officer.

(12)   Chief Officer

(13)   Inspector of Registration.

(14)   Assistant Inspector General of Registration.

(15)   Assistant Director of Information (Administrative).

(16)   District Youth Development Officer.

SCHEDULE II

 

(See rule 4)

 

SECTION I

 

PLAN OF EXAMINATION

The Examination shall comprise of two successive stages:

(A)     Preliminary Examination (objective type) for the selection of candidates for Main Examination; and

(B)     Main Examination (Written and Personality Test) for selection of candidates for the Scheduled posts.

(A)     Preliminary Examination:-

The Preliminary Examination shall consists a paper of Objective type (multiple choice questions) and carry a maximum of 200 total marks as shown in SECTION II of this SCHEDULE. This examination is meant as a screening test only. The marks obtained in the Preliminary Examination by the candidates, who are declared provisionally qualified for admission to the Main Examination shall not be counted for determining their final order of merit. The number of candidates to be allowed to appear to the Main Examination shall be about fifteen times the total approximate number of vacancies so advertised. The candidate, who is declared qualified in the Preliminary Examination by the Commission, shall be provisionally allowed to appear in the Main Examination, subject to the condition that he is otherwise eligible for admission to the Main Examination.

(B)     Main Examination:-

The Main Examination shall consist of Written Examination as shown in the SECTION III and Personality Test as shown in SECTION IV of this SCHEDULE.

The written examination will consist of seven papers of descriptive type in the subjects as shown in SECTION III out of which papers of Gujarati language and English language shall be of qualifying in nature. Marks obtained for Papers-III to Paper-VII (250 Marks of each paper), (Total 1250 Marks) shall be counted for merit. The personality test shall carry 150 Marks without any minimum qualifying Marks. The marks obtained in Papers-III to VII and the marks obtained in the Personality Test (Total 1400 Marks) shall be counted for ranking.

The Commission shall prepare the list of eligible candidates for document verification from the candidates who obtain such minimum qualifying marks as may be fixed by the Commission, in the written part of the Main examination. The number of candidates to be included in this list shall be decided by the Commission. After document verification, eligible candidate shall be called for the Personality Test. The number of candidates to be called for the personality test shall be about thrice the number of vacancies so advertised.

SECTION II

 

SCHEME AND SUBJECTS FOR THE PRELIMINARY

 

EXAMINATION

The Preliminary Examination shall consist of a Paper of total 200 Marks as follow:-

Note: 1. The syllabus for the General Studies paper shall be such as may be prescribed and notified by the Commission.

2. The standard and the course content of the syllabus for the General Studies paper shall be of a degree level.

3. The question paper shall be of the objective type (Multiple choice questions).

4. The candidates with Benchmark Disabilities who are eligible to have a scribe will only be allowed to availcompensatory time for twenty minutes per hour for each paper.

SECTION III

 

SCHEME AND SUBJECTS FOR THE MAIN

 

EXAMINATION

The scheme and subjects of the Main Examination shall consist of the following papers:

Note: 1. The Standard of Gujarati Paper shall be equivalent to Gujarati subjects (higher level) of the Twelfth standard of Gujarat Secondary and Higher Secondary Education Board.

2. The Standard of English Paper shall be equivalent to English subjects (Lower level) of Twelfth standard ofGujarat Secondary and Higher Secondary Education Board.

3. The minimum qualifying standard for Paper-1 (Gujarati Language) and Paper-II (English Language) shall be 25 percentage of the total marks allocated to each paper. For the candidates who fail to obtain the minimum qualifying standard either in Paper-1 (Gujarati Language), or in Paper-II (English Language) shall not be eligible for further selection.

4. The standard and the course content of the syllabus for the General Studies papers shall be of a degree level.

5. The syllabus of each paper shall be such as may be prescribed and notified by the Commission.

6. The question papers for the Main examination shall be of conventional type (Descriptive)

7. The candidates with Benchmark Disabilities who are eligible to have a scribe will only be allowed to availcompensatory time for twenty minutes per hour for each paper.

SECTION IV

 

Personality Test-150 Marks

The Personality Test shall carry 150 marks without any minimum qualifying marks. The aggregate marks obtained by the candidates in the Mains Examination (Written) and the Personality Test shall determine their final ranking.