Inspector, Class Iii, Prohibition And Excise Department, (Departmental Examination) Rules, 2025

[19th February 2025]

PREAMBLE

In exercise of the powers conferred by proviso to Article 309 of the Constitution of India, the Governor of the Gujarat hereby makes the following rules to provide for regulating the conditions of service of persons appointed to the post of Sub-Inspector, Class-III in the Prohibition and Excise Department, in so far as they relate to the passing of the departmental examination, to be eligible for promotion to the post of Inspector, Class III, in the Prohibition and Excise Department, namely:-

Rule 1. Short title, commencement and application.

(1)     These rules may be called the Inspector, Class III, Prohibition and Excise Department, (Departmental Examination) Rules, 2025.

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

(3)     They shall apply to persons appointed to the post of Sub-Inspector, Class III in the Prohibition and Excise Department by promotion or by direct selection.

Rule 2. Definitions.

In these rules, unless the context otherwise requires, -

(a)      Appendix means an Appendix appended to these rules;

(b)      Appointed date means the date on which these rules shall come into force;

(c)      Director means Director of Prohibition and Excise;

(d)      Examination means the departmental examination prescribed under these rules for promotion to the post of Inspector, Class III in the Directorate of Prohibition and Excise;

(e)      Inspector means Inspector in the Prohibition and Excise Department;

(f)       specified chances means the number of chances specified in these rules within which a person is required to pass the examination;

(g)      specified period means the period specified in these rules within which a person is required to pass the examination;

Rule 3. Requirement to pass the examination.

The person appointed to the post of Sub-Inspector, Class III in the Prohibition and Excise Department shall be required to pass the departmental examination to be eligible for promotion to the post of the Inspector, Class III.

Rule 4. Eligibility to appear in the examination.

(1)     No person shall be eligible to appear in the examination unless he has completed two years of continuous service after his appointment on the post of Sub-Inspector.

(2)     No person shall be eligible to appear in the examination unless he has passed the post-training examination for the post of Sub-Inspector or he has been exempted from the post-training examination by competent authority.

Rule 5. Specified chances and period for passing the examination.

(1)     To be eligible for promotion to the post of Inspector, a person shall be required to pass examination within a period of three years and within three chances from the date of his completing three years continuous service after his appointment on the post of Sub-Inspector:

Provided that a person belonging to the Scheduled Castes or Scheduled Tribes may be given one additional chance without payment of prescribed fees which shall have to be availed of within a period of one year from the date of declaration of the result of the examination of his third chance;

(2)     If a person fails to pass the examination referred to in these rules within the specified period and within the specified chances, he shall notwithstanding such failure, be eligible to appear at any time in the examination on payment of an examination fee as may be determined by the Government from time to time and if he passes the said examination, he shall be eligible for promotion.

Provided that such person shall not be entitled to claim seniority over those persons who have passed the examination earlier than him and have been promoted to the post of Inspector under these rules before he became eligible for such promotion on passing examination.

(3)     Not appearing in the examination shall be considered as a chance.

Rule 6. Syllabus and scheme of the examination.

(1)     The syllabus for the examination shall be as mentioned in Appendix A appended to these rules.

(2)     The examination shall consist of four papers each of 100 (one hundred) marks. The examination shall consist of Multiple-Choice Questions (MCQ) except paper IV which shall be descriptive.

(3)     The candidate shall be allowed to answer the questions of papers with the help of books, excect paper IV shall be required to be answered without books.

Explanation: "With books" means the original book of the subjects approved by the Government or the institute having bare Acts and / or rules without any commentaries or case laws and includes manuals issued under the Act published or approved by the Government of Gujarat.

Rule 7. Holding of examination.

(1)     The Director shall hold the examination at least twice in a year;

(2)     The Director shall communicate the tentative programme of examination to the concerned Heads of the Offices at least ninety days before provisional date determined by the director.

(3)     A person, who desires to appear in the examination shall be required to send his application in the form as specified in Appendix B, to the Director through the concerned Heads of the Offices under which he is serving, for enlisting his name as a candidate for such examination at least sixty days prior to date of the examination;

(4)     The concerned Heads of the Offices in which the person is serving, shall scrutinize his application with regard to his eligibility for appearing in the examination and forward the same to the Director with Certificate of Eligibility as specified in Appendix C;

(5)     If the applicant subsequently decides not to appear in the examination, he shall give intimation thereof to the Director through concerned Heads of the Offices at least thirty days prior to the date of examination.

(6)     If any person fails to appear in the examination after having enlisted his name as a candidate without giving intimation referred in sub-rule (5), he shall be deemed to have lost one chance to pass the examination:

Provided that the Director may condone the failure on the part of the person to give intimation referred to in sub-rule (5) and the consequences arising therefrom, if it is satisfied that the person has failed to give intimation within time for reasons beyond his control.

(7)     The Director shall admit the candidate to the examination based on the certificate issued by the concerned Heads of the Offices that he is eligible to appear in the examination.

(8)     The place, date and time for holding the examination shall be communicated by the Director to the concerned Heads of the Offices and the same shall be communicated to the candidates by the concerned Heads of the Offices.

Rule 8. The Standard for passing the examination.

(1)     The standard for passing the examination shall be fifty percent (50%) of the total marks assigned to each paper;

(2)     An unsuccessful candidate who secures fifty percent (50%) or more marks in any one or more papers shall be exempted from appearing in those papers at the subsequent examinations.

(3)     In case a candidate is not able to obtain the qualifying standard in only one question paper in this examination, such candidate shall be given grace marks up to 5% of total marks for that question paper and thereafter, if he obtains the marks equal or more than qualifying standard, he shall be declared pass.

Rule 9. Medium of examination.

The medium of the examination shall be Gujarati or English as per instructions given in the question paper.

Rule 10. Result of examination.

The Director shall publish the result of the examination on its official website and shall forward the same to the State Government and concerned Heads of the Offices. The concerned Head of the Office shall intimate the result to the candidates.

Rule 11. Prohibition to use certain devices in the examination Hall.

No candidate shall be allowed to carry with him any electronic communication devices like cellular phone, calculator, laptop, pager, smart watch, i-pad etc. in the examination hall.

Rule 12. Incentives.

The candidate who secures eighty percentage (80%) or more aggregate marks in the examination in first chance shall be paid such amount as an incentive as determined by the Government from time to time.

APPENDIX A

(See rule 6(1))

Time: 3 hours

Total Marks: 100

Objective-With books

(MCQ)

Paper I

(1)     Gujarat Prohibition Act, 1949

(2)     Bombay Rectified Spirit Rules, 1951

(3)     Bombay Foreign Liquor and Rectified Spirit (Transport) fees Rules, 1954

(4)     Bombay Foreign Liquor Rules, 1953

(5)     Bombay Foreign Liquor Storage in bond Regulations, 1959

(6)     Gujarat Foreign Liquor (Import and Export) Rules, 1965

(7)     Bombay Prohibition (Manufacture of Spirit) (Gujarat) Rules, 1963

(8)     Bombay Molasses Rules, 1955

(9)     Bombay Molasses storage and supply Regulations, 1959

(10)   Gujarat Through Transport Rules, 1966

(11)   Gujarat Methyl Alcohol Rules, 1981

(12)   Gujarat Rottengur and Ammonium Chloride (Manufacture and Possession) Rules, 1977

(13)   Bombay Denatured Spirit Rules, 1959

(14)   Gujarat Denatured Spirituous Preparation Rules, 1962

(15)   Gujarat Spirit Denaturing Rules, 1964

(16)   The Gujarat Spirituous Preparation Rules, 2005

(17)   Gujarat Industrial Alcohol Import, Storage and Sale for export overseas in bond Rules, 1966

(18)   Gujarat Articles Unfit for use as Intoxicating Liquor manufacture and Import Regulation Rules, 1966

(19)   Bombay Opium Rules, 1953

(20)   Bombay Ganja and Bhang Rules, 1953

(21)   Gujarat Poppy Capsules Rules, 1963

(22)   Bombay Prohibition (Privileges Fees) Rules, 1954

(23)   Miscellaneous Rules

(24)   Bombay Prohibition Appeal Rules, 1953

Paper II

Time: 3 hours

Total Marks: 100

Objective-With books

(1)     The Gujarat Civil Services (Conduct) Rules, 1971 and Gujarat Civil Services (Discipline and Appeal) Rules, 1971

(2)     Gujarat Civil Services Classification and Recruitment (General) Rules, 196

(3)     Gujarat Treasury Rules, 2000

(4)     The Gujarat Civil Services (General Conditions of Services) Rules, 2002

(5)     The Gujarat Civil Services (Joining Time, Foreign Service, Deputation Out of India, Payment during Suspension) Rules, 2002

(6)     The Gujarat Civil Services (Leave) Rules, 2002

(7)     The Gujarat Civil Services (Additions to Pay) Rules, 2002

(8)     The Gujarat Civil Services (Pensions) Rules, 2002

(9)     The Gujarat Civil Services (Traveling Allowance) Rules, 2002

(10)   The Gujarat Civil Services (Pay) Rules, 2002

(11)   The Right to Information Act, 2005

(12)   The Gujarat Right to Information Rules, 2010

(13)   Right of Citizens to Public Services Act, 2018

(14)   Constitution of India (Article-47 and schedule -VII)

(15)   The Gujarat Financial Rules, 1971

(16)   Bombay Contingent Expenditure Rules, 1959

(17)   The Financial Powers (Delegation) Rules, 1998

Paper III

Time: 3 hours

Total Marks: 100

Objective-With books

(1)         The Dangerous Drugs Act, 1930

(2)         Bombay Dangerous Drugs Rules, 1935

(3)         Narcotic Drugs and Psychotropic Substances Act, 1985

(4)         The Bhartiya Nyay Sanhita, 2023 Chapter I and Chapter III, Section 58, Chapter VI, IX, XII, XIII, XIV, XVII, XVIII (Section 336 to 344) and XIX (Section 356)

(5)         The Bhartiya Sakshya Adhiniyam, 2023- Section 1 to 121

(6)         The Bhartiya Nagrik Suraksha Sanhita, 2023 Chapter II, III, IV, XI-B, XXII, XXVI (Section-338, 339, 360), XXXIV(Section-473, 474)

Paper IV

Time: 3 hours

Total Marks: 100

Descriptive-Without books

(1)     Ascertainment of Proof Strength of Alcohol for a given sample.

(2)     Convert the above found Proof Strength into Volume by volume Percentage.

(3)     Calculate Escort Charges for a given route.

(4)     Calculate Duty for a given Quantity of Foreign Liquor.

(5)     Calculate Transport Fees for given Quantity of Foreign Liquor or Rectified Spirit

(6)     Distillery and Warehouse management and procedure based on the Colonel Bedfords Technical Excise Manual and the Bombay Excise Manual. The questions in this paper shall be set to test the general knowledge by the Candidate.

(7)     Office Procedure Manual (For Non-Secretariat Offices only)

(8)     Letter Writing:

(a)      Formal Letter

(b)      D.O. Letter

(c)      Confidential Letter on a matter

(9)     Report Writing: Report to Superintendent/ Head Office on matters such as confiscation, sealing a premise, addition/deletion of a Product, quota increase/decrease in case of denatured spirit license/ distillery license, application for a foreign liquor license, addition or deletion of name of partners/directors in a firm/company, vigilance related matter, inquiry etc.

(10)   Panchnama/Rojkam Writing

APPENDIX B

(See rule 7(3))

Form of Application

Application for appearing in the Departmental Examination for promotion to the post of Inspector, Class III, in the Directorate of Prohibition and Excise, to be held on ......

Place:

Date:

(Signature of applicant)

APPENDIX C

(See rule 7(4))

CERTIFICATE FOR ELIGIBILITY

Certified that-

(1)     The above particulars are verified and found correct.

Shri/Smt./Kum.................. is eligible to appear at the Departmental examination for promotion to the post of Inspector, Class III, in the Directorate of Prohibition and Excise to be held on ..........20......

(2)     [1]Necessary fee is paid; copy of Challan is attached herewith.

(3)     [2]Candidate is granted additional chance; a copy of order is attached.

Place:

Date:

Signature and designation of the

Head of Department/Office