Rule - 1.
GUJARAT
MUNICIPAL CHIEF OFFICER (PRE-SERVICE TRAINING AND EXAMINATION) (AMENDMENT)
RULES, 2016
PREAMBLE
Whereas,
the Government of Gujarat is satisfied that circumstances exist which render it
necessary to take immediate action to make rules and to dispense with the
previous publication thereof under the proviso to sub-sec. (3) of Sec. 277 of
the Gujarat Municipalities Act, 1963 (Guj 34 of 1964); (herein after referred
to as "the said Act");
Now
therefore, in exercise of the powers conferred by sub-secs. (1) and (2) of Sec.
47-A read with sub-sec. (1) and clause (b) of sub-sec. (2) of Sec. 277 of the
said Act the Government of Gujarat hereby makes the following rules further to
amend the Gujarat Municipal Chief Officer (Pre-Service Training and Examination)
Rules, 2003, namely:--
Rule - 1.
These rules
may be called the Gujarat Municipal Chief Officer (Pre-Service Training and
Examination) (Amendment) Rules, 2016.
Rule - 2.
In the
Gujarat Municipal Chief officer (Pre Service Training and Examination) Rules,
2003 (hereinafter referred to as "the said rules"), in Rule 2 after
clause (g), the following clause shall be added, namely:--
"(h) Training Institute means The Sardar Patel Institute of Public
Administration, Ahmedabad.
Rule - 3.
In the said
rules, for Rule 5 the following rule shall be substituted, namely:--
"5. Pre service Training for
Probationary Municipal Chief Officers shall be as under:--
(a)
for Municipal Chief Officers, Class
II:
(i)
Institutional Training..........Six
weeks,
(ii)
Practical Training.............Three
months,
(b)
for Municipal Chief Officers, Class
III:
(i)
Institutional Training
.............Six weeks,
(ii)
Practical Training............Three
Months,
(iii)
The institutional training shall be
imparted by the Sardar Patel Institute of Public Administration (SPIPA). The
Trainee Probationary Municipal Chief Officer shall be under the control of the
Director General of The Training Institute during the period of the
institutional training.
(iv)
The Probationary Municipal Chief
Officers Class II and III shall be appointed in Grade-A Municipalities to work
as Trainee Chief Officer along with Chief Officer, Class-I for Practical
training.
Rule - 4.
In the said
rules, for Rule 7 the following rule shall be substituted, namely:--
"7. (a) The standard of passing the
examination shall be fifty percent of the total marks assigned in each paper.
The examination shall be of Multiple Choice Questions (MCQs) Except Part (B) of
paper IV. Answers in Part (B) of paper IV shall require to be written in
English or Gujarati, according to instructions given in the examination paper.
The subject papers shall be allowed to be answered with or without books,
except paper III and IV, as mentioned in APPENDIX-1.
Explanation.--
With books means the original books of the subject having bare Act and/or Rules
without any commentaries or case laws and includes manuals issued under the Act
published by the Government of Gujarat.
(b) An
unsuccessful candidate who secures 60 percent or more marks in one or more
papers shall be exempted from appearing in that or those papers at the
subsequent examination.".
Rule - 5.
In the said
rules, Rule 8 shall be deleted.
Rule - 6.
In the said
rules, in Rule 9, in the third proviso, for the words "an examination fee
of thirty rupees", the words "such examination fees as may be fixed
by the Government from time to time" shall be substituted.
Rule - 7.
In the said
rules, for Rule 17 the following rules shall be substituted namely:--
"17. After completion of the institutional and practical training.
The Chief Officer, class II and the Chief Officer, Class III shall require to
work as a Probationary Chief Officer in their respective offices for remaining
probation period.".
Rule - 8.
In the said
rules, for APPENDIX-I, the following shall be substituted, namely:--
"APPENDIX-I
[See Rule 6]
|
Paper No. |
Syllabus |
Marks |
Duration |
|
I. |
The
Gujarat Municipalities Act, 1963 and The rules made thereunder:-- (Gujarat
Municipalities Act, 1963 and the Rules thereunder), relating to Election,
Formation of different committees-their powers and duties; control over
Municipalities-by the Chief officer. Collector, Director of Municipalities
and State Government-Powers, duties and responsibilities of the chief
officer. Constitution
of India and various Acts:-- Provisions
related to Municipalities in the 74th the Constitutional Amendment,
Fundamental Rights, Judiciary, |
100 (with
Books) |
3 Hours |
|
II. |
The
Gujarat Town Planning and Urban Development Act, 1976 and the rules there
under relating to:-- Development
control and building bye-laws-Fire Safety, Sewerage and draining. Ecological
and Environmental factors. Planning
of utilities services. Provisions
of the following Acts concerning to Municipalities:-- 1. The
Industrial Disputes, Act 1947. 2. The
Gujarat Shops and Establishment Act, 1948. 3. The
Registration of Births and Death Act, 1969. 4. The
Minimum Wages Act, 1948 and the Minimum Wages (Gujarat) Rules of 1961. 5. The
Gujarat Primary Education Act, 1947. 6. The
Right to Information Act, 2005. 7. The
Gujarat Tax on professional Trades, callings and Employments Act, 1976 8. The
Prevention of Corruption Act, 1986. |
100 (with
Books) |
3 Hours |
|
III. |
Various
Schemes:-- Integrated
Development of Small and Medium Towns, Jawaharlal Nehru National Urban
Renewal Mission (JnNURM), Garib Samruddhi Yojna, Swarna Jayanti Shaheri
Rojgar Yojna (SJSRY), Umeed, Bajpai Nagar Vikas Yojana, Basic Service to
Urban Poor, Public Private Partnership, Nirmal Gujarat. Management
of Urban Services:-- 1. Water
Supply, Street Light and Energy Saving, Roads and Transportation. 2. Health
Service and Public Health Management. 3. Solid
Waste Management, Crematorium. 4. Fire
Service. 5. Parks
Cleanliness Campaign and Model Town. 6. Green
City, Recycling Treatment and Disposal of Sewerage. 7. Urban
Environment Management. 8. Low
Cost sanitation Education. |
100 (with
Books) |
3 Hours |
|
IV. |
Part-A:
Municipal Finance and Accounts:-- Taxation,
Property Tax and Scientific Assessment of Taxation, Budget of Municipalities,
Municipal Accounts Code, Control over receipts and expenditure. Accounts, -
Clearance of Audit Paras, Grant-in-aid, Rent, Interest, Penalty, Donations
and Loans, introduction to the activities of Gujarat Municipal Finance Board,
Double Entry Accounting System, Computerization of Accounts, Financial Management,
Municipal Credit Retting, Municipal Audit. Part-B:
General Administration 1. Office
Administration, Office Inspection and Supervision, Co-ordination. 2. Public
Relation. 3.
Noting, Drafting and Minutes Book. 4.
Filling and Record Management. 5. Disaster
Management. 6.
Computer Application (G.I.S. Map reading). 7.
Responsive and Accountable Management 8. Human
Recourses Management. 9.
Reducing Litigation. 10. The
way of working with Higher Officers, Colleagues and Subordinate Staff. |
100 (with
Books) |
3 Hours |
|
V. |
The
Gujarat Civil Services Rules, 2002 (Vol. 1 to 8) |
100 (with
Books) |
3 Hours |