In exercise of the powers conferred by the proviso
to Article 309 of the Constitution of India, the Governor of Sikkim hereby
makes the following rules further to amend the Junior Engineer (Civil)
Recruitment Rules, 1993, namely:- (1) These rules may be called the Junior Engineer (Civil) Recruitment
(Amendment) Rules, 2004. (2) They shall come into force at once. In the Junior Engineer (Civil) Recruitment Rules,
1993, (herein after referred to as the said rules), after rule 6, the following
rule shall be inserted, namely:- "7.
Training:- All the members of the Service shall, in a span of
every two years, undergo one training course successfully either at Accounts
& Administrative Training Institute, Gangtok or State Institute of Rural
Development, Karfectar or any other training institute outside the State. The
requirement of undergoing this training will be applicable only upto the age of
50 years of the Government servant and will be compulsory for promotion of the
Government servants to the next higher grade and failure to undergo such
training course will render denial of promotion when due and the next in the line
will be considered." In the said rules, the existing rules 7 and 8 shall
be renumbered as rules 8 and 9 respectively.JUNIOR ENGINEER (CIVIL)
RECRUITMENT (AMENDMENT) RULES, 2004
PREAMBLE