In exercise of the powers conferred by the proviso to Art.
309 of the Constitution of India and in super session of all previous rules
made in this behalf, the Governor of Gujarat hereby makes the following rules,
namely:- (1) These rules may be called the Gujarat Administrative
Service, Class I and the Gujarat Civil Service (Class I and Class II),
Competitive Examination Rules, 2017. (2) They shall come into force on the date of their publication
in the Official Gazette. (3) They shall apply to the persons who are eligible to be
appointed to the post specified in Schedule I. 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, 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 in the Gujarat Civil Services as specified in Schedule I. The Commission, on receiving the requisition from the
Government shall hold a combined competitive examination for selection of
candidate for recruitment to the posts specified in Schedule I. (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. The [1][Commission] shall
determine the details of syllabus for each subject and such syllabus shall be
supplied to the candidates along with the application form. (1)
The medium of examination shall be
Gujarati and English for Section II and Section III under Schedule II. (2)
The medium of 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. (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
Gandhi Nagar. (3)
The candidates shall attend the
written examination and Personality Test at their own expenses. (1)
The candidate who desires to appear at
the Preliminary Examination shall submit an application in such form as may
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 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. (1)
The candidate at the time of
Personality Test shall indicate in his own hand writing, the order of
preferences for the posts for which he desires to be considered for
appointment, in such manner as may prescribed by the [2][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 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 be allotted to any of the remaining vacant posts after
allocation of all the candidacies to the posts in accordance with their
preferences. (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 stipulated time, his name shall be deleted from the
list of candidate 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. (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 allowed to appear in the
Examination conducted by the Commission and he may also be appointed
provisionally subject to the production of eligibility certificate. (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. A candidate for
admission to the 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. (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 Examination: Provided that a
candidate who has appeared at a degree examination, the passing of which would
render him educationally qualified for the examination mentioned in the Rule 3,
but the result is not declared, shall also be eligible for admission to the
Preliminary examination, but a candidate shall fulfill the minimum age criteria
on the date mentioned by [3][Commission] in the
advertisement. (2)
All candidates who are declared
qualified by the Commission for appearing in the Main Examination shall be
required to produce proof of passing the degree examination along with their
application for the Main Examination. A candidate who fails to produce the
proof of passing the degree examination shall not be eligible for admission to
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. (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 lest, 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. (1)
No candidate shall be allowed to appear
at the Main Examination unless the Commission is satisfied that 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 legibility of a candidate for admission to the main examination shall be
final. (1)
The candidate shall answer all
question papers in his own hand writing. However, the blind candidates shall be
allowed to write in the Examination with the help of a scribe subject to such
instructions as may be issued by the Commission in that behalf from time to
time. (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 calculator in the Preliminary Examination: Provided that the
candidate may be permitted to bring and use the simple battery operated [4][non-programmable]
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 he permitted. The candidate who
obtains such minimum qualifying marks in the Prehminary Examination, as may be
fixed by the Commission at its discretion, shall be 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 at its
discretion, shall be called by it for Personality Test: Provided that
candidates belonging to the Scheduled Castes or Scheduled Tribes or Socially
and Educationally Backward Classes (including Nomadic Tribes and De-notified
Tribes) 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 communities 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. (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 Main
Examination. Thereafter, the Commission shall, for the purpose of recommending
candidates against unreserved vacancies fix a qualifying mark (hereinafter
referred to as general qualifying standard) 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 candidacy belonging to Scheduled
Castes, Scheduled Tribes and Socially and Educationally Backward Classes
(including Nomadic Tribes and De-notified Tribes) 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 or the
basis of the Main Examination: Provided that the
candidates belonging to Scheduled Castes, Scheduled Tribes and Socially and
Educationally Backward Classes (including Nomadic Tribes and De-notified
Tribes) 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 and Socially and
Educationally Backward Classes (including Nomadic Tribes and De-notified
Tribes). (2)
While considering the preferences, the
candidates belonging to Scheduled Castes, Scheduled Tribes and Socially and
Educationally Backward Classes (including Nomadic Tribes and De-notified
Tribes) recommended against unreserved vacancies may be adjusted against reserved
vacancies by the 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
qualifying Standard to take care of any shortfall of candidates for appointment
against reserved vacancies and any surplus of candidates against reserved
vacancies arising out of the provision of this rule. (4)
There shall be no waiting list. The
residual vacant posts, if any, due to non-joining of candidates (who have been
allotted the posts of the Gujarat Administrative Service, Class I and the
Gujarat Civil Service Class I or II, as the case may be) for any reason, shall
be carried forward to the next recruitment. The candidate, who
is qualified for the Personality Test but fails to attend it shall not be
eligible for selection. (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 the total marks obtained by each of the candidates. (2)
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. (3)
The Commission shall, thereafter send
a copy of the result to be published in the Official Gazette, to the
Government. (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
thirty days from the date of declaration of the final result of the Main
Examination. (2)
The candidate who desires to have the
mark-sheet of the Main Examination or part there of 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. 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. 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. The selected
candidate shall pass a medical fitness and/or meet physical parameters in
accordance with the relevant recruitment rules, made by Government in this
behalf: Provided that the
candidate shall have to appear at the Physical Test for the posts of
Superintendent of Prohibition and Excise and Deputy Superintendent of Police,
conducted by the Commission on the day of Personality Test. The candidates who
do not fulfill the physical measurement as mentioned for 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. The selected
candidate shall be on probation for a period of two years. The period of
probation may be extended in accordance with The Gujarat Civil Services
Classification and Recruitment (General) Rules, 1967. The selected
candidate shall undergo such training and to pass such examination as may be
proscribed by the Government from time to time. 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 tempered 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 specified 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 Government service. 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. [1] Substituted for the word "commission" by Rule 2
of the Gujarat Civil Service (Class I and Class II), Competitive Examination
(Amendment) Rules, 2017 vide Noti. No. GS/2017/BRT/102016/1050 (652823/K, dt.
9.3.2017-Guj. Govt. Gaz., Ordy., Pt. IV-A, dt. 2.3.2017. [2] Substituted for the word "commission" by Rule 3
of the Gujarat Civil Service (Class I and Class II), Competitive Examination
(Amendment) Rules, 2017 vide Noti. No. GS/2017/BRT/102016/1050 (652823/K. dt.
9.3.2017-Gui. Govt. Gaz. Ordv Pt. TV-A, dt. 2.3.2017. [3] Substituted for the word "commission" by Rule 4
of the Gujarat Civil Service (Class I and Class II), Competitive Examination
(Amendment) Rules, 2017 vide Noti. No. GS/2017/BRT/102016/1050 (652823/K, dt.
9.3.2017-Guj. Govt. Gaz., Ordy., Pt. IV-A, dt. 2.3.2017. [4] Substituted for the words "not programmable" by
Rule 5 of the Gujarat Civil Service (Class I and Class II), Competitive
Examination (Amendment) Rules, 2017 vide Noti. No. GS/2017/BRT/102016/1050
(652823/K, dt. 9.3.2017-Guj. Govt. Gaz., Ordy., Pt. IV-A, dt. 2.3.2017.GUJARAT ADMINISTRATIVE SERVICE, CLASS I AND
THE GUJARAT CIVIL SERVICE (CLASS I AND CLASS II), COMPETITIVE EXAMINATION
RULES, 2017
PREAMBLE