PREAMBLE
In exercise of the powers conferred by the
proviso to Article 309 of the Constitution of India, the Governor of Gujarat
hereby makes the following rules, namely:
Rule - 1. Short title, commencement and application.
(1)
These
rules may be called Gujarat Civil Services (Conditions of Service Relating to
Departmental Examination) (General) Rules, 2015.
(2)
They
shall come into force at once.
(3)
Notwithstanding
anything contained in any others rules, these rules shall apply to all the
Class III posts as mentioned in Appendix A belonging to subordinate services in
the State of Gujarat, except such posts in the offices mentioned below,
(i)
the
Departments of Sachivalaya;
(ii)
the
Gujarat Public Service Commission;
(iii)
the
Vigilance Commission, Gujarat State;
(iv)
the
Gujarat Legislature Secretariat;
(v)
Judicial
Courts in the State of Gujarat;
(vi)
the
Secretary to Governor of Gujarat;
(vii)
the
Comptroller of Household to the Governor of Gujarat;
(viii)
the
Director of Sainik Welfare and Resettlement;
(ix)
the
Gujarat Subordinate Service Selection Board, Gandhinagar;
(x)
the
Resident Commissioner, New Delhi; and
(xi)
the
Liaison Office, Bombay.
Rule - 2. Definitions.
In these rules, unless the context otherwise requires,-
(1)
"Appointed
date" means the date on which these rules shall come into force;
(2)
"Board'
means the Gujarat Subordinate Service Selection Board, Gandhinagar;
(3)
"Government"
means the Government of Gujarat;
(4)
"Examination"
means the examination specified under these rules;
(5)
"Appendix"
means an appendix appended to these rules;
(6)
"Concerned
Department" means the respective Head of the department;
(7)
"Lower
level departmental examination" means an examination prescribed in part-I
of Appendix-B;
(8)
"Higher
level departmental examination" means an examination prescribed in part-II
of Appendix-B;
(9)
"Departmental
examination" means higher level departmental examination or lower level
departmental examination as the case may be;
(10)
"Old
rules" means the departmental examination rules made for promotion to the
posts mentioned in part-II and part-III of the Appendix-A existing prior to
appointed date;
(11)
"Relevant
departmental examination" means departmental examination prescribed under
the old rules.
Rule - 3. Requirement to pass the Departmental Examination.
(1)
The
person appointed to the post specified in Part-I of Appendix-A shall be
required to pass the lower level Departmental Examination to be eligible for
promotion to the posts specified in part-II of Appendix-A.
(2)
The
person appointed to the posts specified in Part-II of Appendix-A shall be
required to pass the higher level Departmental Examination to be eligible for
promotion to the posts specified in part-III of Appendix-A.
(3)
Notwithstanding
anything contained in sub-rules (1) and (2), where any such person has before
the appointed date passed the relevant departmental examination or has been
exempted under the old rules from passing the relevant departmental
examination, shall not be required to pass the departmental examination.
Rule - 4. Eligibility to appear in examination.
No person shall be eligible to appear at the
departmental examination unless he has completed two years' service after his
regular appointment on the post mentioned in part-I or part-II of Appendix-A as
the case may be.
Rule - 5. Specified Chance for passing relevant Examination.
A person shall require to pass such
departmental examination within three chances. To appear in the departmental
examination up to three chances, no examination fees shall be required to be
paid. After the third chance the person shall be eligible to appear in the
departmental examination at any time on payment of an examination fees as may
be determined by the Government:
Provided that
(a)
The
person shall not be entitled to claim seniority over those persons who have
passed the departmental examination earlier than him and also have been
promoted to the higher post before he became eligible for such promotion on
passing such departmental examination after three chances.
(b)
A
person who has been provided any chance under the old rules shall be allowed
the remaining chances under these rules.
(c)
No
person shall be eligible to appear at the departmental examination unless he
has passed the post-training examination for existing post or he has been
exempted from the post- training examination, if any.
(d)
a
person belonging to the Scheduled Castes or Scheduled Tribes may be allowed one
additional chance without payment of prescribed fees.
Rule - 6. Syllabus and scheme of Departmental Examination.
(1)
The
syllabus for lower level Departmental Examination shall be as mentioned in
Part-I of Appendix-'B', the syllabus of paper V shall be determined by the
concerned Sachivalya Department in consultation with General Administration
Department.
(2)
The
syllabus for higher level Departmental Examination shall be as mentioned in
Part-II of Appendix-'B', the syllabus of paper V shall be determined by the
concerned Sachivalya Department in consultation with General Administration
Department.
(3)
Lower
level and higher level Departmental Examination shall consist of five papers
each of 100 (one hundred) marks. The examination shall consist of multiple
choice questions except paper IV which will be descriptive.
(4)
The
candidate shall be allowed to answer the entire subjects of papers 1 to 3 and 5
with the help of books. Whereas, paper 4 shall be answered without books.
Explanation. "With books" means
original book of the subjects approved by the Government or the institute which
includes bare Acts and/or rules without any commentaries or case laws and
manuals issued under the Act published by the Government of Gujarat.
Rule - 7. Holding of Examinations.
(1)
The
Board shall hold the departmental examination at least twice in a year,
ordinarily in the month of July and December.
(2)
The
Board shall communicate the tentative programme of departmental examinations to
the concerned Sachivalaya Department and the Heads of the Department at least
ninety days before provisional date prescribed by the Board.
(3)
A
person who desires to appear at the departmental examination shall send his
application in the form as specified in Appendix-'C' to the Board through the
concerned Head of the Department for enlisting his name as a candidate for such
examination at least sixty days before the date of the departmental
examination.
(4)
The
Head of Department in which the person is serving shall scrutinize the
application with regard to his eligibility for appearing in the departmental
examination and forward the same to the Board with the certificate of
eligibility as specified in Appendix-'C' to appear at the departmental
examination.
(5)
If
the applicant subsequently decides not to appear at the departmental
examination, he shall give intimation thereof to the Board through concerned
Head of Department at least thirty days before the date of commencement of the
departmental examination.
(6)
In
the event of any person failing to appear at an examination after having
enlisted his name as a candidate for appearing thereat but without intimating
referred to in sub-rule (5), he shall be deemed to have lost one chance to pass
the departmental examination.
(7)
The
Board shall admit the candidate to the examination on the strength of the
certificate issued by the concerned Head of the Department that he is eligible
to appear in the departmental examination:
Provided that the concerned Head of the
Department may condone the failure on the part of the person to give intimation
referred to in sub-rule (5) and the consequences arising there from if he is
satisfied that the person has failed to give intimation within time for reasons
beyond his control.
(8)
The
place, date and time for holding the departmental examination shall be
communicated by the Board directly to the candidates under intimation of the
concerned Head of the Department.
Rule - 8. The Standard for Passing the Departmental Examination.
(1)
The
standard for passing the departmental examination shall be fifty percent of
total marks assigned to each paper.
(2)
An
unsuccessful candidate who secures sixty percent or more marks in any or more
papers shall be exempted from appearing in those papers at the subsequent
examination:
Provided that any exemption obtained by such
candidate in any paper under the old rules shall be deemed to have been
obtained in the corresponding paper under these rules.
Rule - 9. Medium of Examination.
The medium of the written examination shall
be Gujarati or English as per instructions given in the question paper.
Rule - 10. Result of Examination.
The Board shall publish the result of the
examination in the Official Gazette and shall forward the same to the General
Administration Department and concerned department of Sachivalaya and Heads of
the Department concerned. The concerned Head of the Department shall intimate
the result to the candidates.
Rule - 11. Prohibition to use certain devices in the examination hall.
A candidate shall not be allowed to carry
with him any electronic communication devices like cellular phone, calculator,
pager, etc.
Rule - 12. Incentives.
The candidate who secures eighty present or
more aggregate marks in the examination in first chance shall be paid cash
amount as an incentive as determined by the Government.
Rule - 13. Repeal and Saving.
The old rules made by the concerned
Sachivalaya Department for promotion to the post mentioned in Part-II and
Part-III of the Appendix-'A' and any other rules corresponding thereto in force
immediately before the coming into force of these rules are hereby repealed:
Provided that such repeal shall not affect
the things done or action taken under any of the rules so repealed.
APPENDIX-"A"
[See Rule 3]
Part-I
(1)
Clerk,
Class III and any other post having pay Band of Rs. 5200-20200, Grade pay Rs.
1900.
Part-II
(2)
Senior
Clerk, Class III and any other post having pay Band of Rs. 5200-20200, Grade
pay Rs. 2400.
Part-III
(3)
Head
Clerk, Class III and any other post having pay Band of Rs. 9300-34800, Grade
pay Rs. 4200.
APPENDIX
"B"
[See Rules 6]
PART-I (Lower Level Departmental
Examination)
Paper I Constitution of India and
Service matters Marks: 100, Duration: 2
Hrs.
(1)
Constitution of India (Art. -32, 226,
309, 310, 311 and 320, Fundamental Rights, Directive Principles).
(2)
Gujarat Civil Service Rules (Conduct)
Rules, 1971 and Gujarat Civil Service Rules (Discipline and Appeal) Rules,
1971.
(3)
Panchayati Raj and structure of
Panchayati Raj in Gujarat.
(4)
Prevention of Corruption Act, 1988.
Paper II Financial Matters. Marks:
100, Duration: 2 Hrs.
(1)
Gujarat Civil Services Rules
(G.C.S.R.), 2002; Vol. I to VIII.
(2)
Gujarat Budget Manual, Part I and II.
(3)
Gujarat Financial Rules, 1971.
(4)
Bombay Contingent Expenditure Rules.
(5)
Gujarat Treasury Rules, 2000.
Paper III Office Procedure. Marks:
100, Duration: 2 Hrs.
(1)
Manual of Office procedure.
(2)
Rules of Business and instructions
there under.
(3)
Set up of the machinery of the
Government.
(4)
Confidential Report Rules and
Guidelines.
(5)
Right to Information Act, 2005 (with
all amendments).
(6)
Gujarat Civil Service Classification
and Recruitment (General) Rules, 1967.
Paper IV GUJARATI-ENGLISH LANGUAGE:
Marks: 100, Duration: 3 Hrs. Without Books
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(1) Translation from English to Gujarati and from Gujarati to English
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25 Marks
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(2) Noting and Drafting in Gujarati or English
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25 Marks
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(3) Gujarati Grammar
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25 Marks
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(4) English Grammar
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25 Marks
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Paper V This paper shall consist of
one or more parts pertaining to Acts, Rules of the concerned department and
other activities relating to such Department.
Marks: Per part 100 marks. Duration: 2 Hrs.
PART-II (Higher Level Departmental
Examination)
Paper I Constitution of India and
Service matters. Marks: 100,
Duration: 2 Hrs.
(1)
Constitution of India with reference
to,-
(1)
Articles 309;
(2)
Provision of Panchayats and
Municipalities with focus on amendment 73 and 74;
(3)
Election commission;
(4)
Finance commission;
(5)
Concurrent list and State list; and
(6)
Supreme Court and High Courts.
(2)
The Gujarat Civil Services (Conduct)
Rules, 1971 and The Gujarat Civil Service Rules (Discipline and Appeal) Rules,
1971.
(3)
The Gujarat Legislative Assembly Rules.
(4)
Current Five Year Plans with special
reference to Gujarat.
(5)
Structure of Panchayati Raj in
Gujarat, its power and limitations.
Paper II Financial Matters. Marks:
100, Duration: 2 Hrs.
(1)
The Gujarat Civil Service Rules
(G.C.S.R.), 2002; Vol. I to VIII.
(2)
The Gujarat Budget Manual, Part I and
Part II.
(3)
The Gujarat Treasury Rules, 2000.
(4)
Delegation of Financial Powers.
(5)
Purchase policy of Government of
Gujarat.
(6)
Existing Higher Pay Scale Scheme.
Paper III Office Procedure. Marks:
100, Duration: 2 Hrs.
(1)
Rules of Business and instructions
issued there under.
(2)
Manual of Office Procedure.
(3)
Organizing and structure of the
machinery of the Government.
(4)
Performance Appraisal Report.
(5)
Instructions Roster Manual (How to
prepare, maintain roster register and allocation of Roster points).
(6)
The Gujarat Civil Services Tribunal
Act, 1972.
(7)
Right to Information Act, 2005 (with
all amendments)
Paper IV Gujarati and English language
and General Subject. Marks: 100, Duration: 3 Hrs. (Without Books)
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(1) Essay in English and Gujarati
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15 Marks
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(2) Secretariat and field Relationship
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10 Marks
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(3) High Court mattersPreparation para wise remarks, and Drafting of
'Speaking-Orders'
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10 Marks
|
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(4) Government Correspondence-different type of letters and difference
between them
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25 Marks
|
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(5) Grammar-English-Grammar-Gujarati
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15 Marks
15 Marks
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(6) Administrative Vocabulary- Gujarati and English and its usage
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10 Marks
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Paper: V This paper shall consist of
one or more parts pertaining to Acts, Rules of the concerned department and other
activities relating to such Department.
Marks: Per part 100 marks. Duration: 2 Hrs
APPENDIX
'C'
[See Rule 7]
Application for appearing at Lower
level/Higher level Departmental Examination to be held by the Board.
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1.
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Applicant's name in full (Surname first) (In English and Gujarati):
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2.
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Designation (In English and Gujarati):
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3.
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Name of the office in which at present serving:
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4.
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Birth date and age at the time of this examination.
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5.
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Date of appointment and total years of service:
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6.
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Whether the applicant had appeared at the Examination previously if so-
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(a) Month and year of examination at which he appeared:
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(b) Whether any exemption is earned. If so, details of marks. Year of
examination and subject should be given:
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(c) Whether the applicant intends to avail of exemptions earned? State.
"Yes"s or "No" (The choice will be treated as final and
no change shall be allowed):
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7.
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Authority of the Rule under which the applicant has to Appear for the
examination:
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8.
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Number of chances and time limit within which the applicant is required
to pass the examination (date of expiry of the period for appearing at the
examination should be mentioned):
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9.
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Number of trials exhausted.
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10.
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Whether additional (special chance) has been granted? Number and date
of orders, under which the additional chance has been granted to the
applicant should be specified and a copy thereof should be sent):
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11.
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Purpose of passing the examination (e.g. confirmation, retention in
Government service, promotion, etc.):
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12.
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Whether the applicant is eligible to appear at the examination
according to the rules of the Departmental Examination:
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13.
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Number and date of orders relaxing age and service limit from competent
authority (copies of orders should be attached)
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14.
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Remarks, if any:
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PLACE:
DATE:
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Signature of the applicant
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CERTIFICATE OF ELIGIBILITY
[See Rule 7(4)]
Certified that-
(1)
The above particulars are verified and
found correct. Shri/Smt./Kum......is eligible to appear at the Lower
level/Higher Level Departmental Examination for promotion to the post
of.............to be held in.............
(2)
Necessary fee is paid; copy of Challan is attached
herewith.
(3)
Candidate is granted additional chance, a copy of order is
attached.
Place:............
Date............