JUNIOR INDUSTRIES INSPECTOR, CLASS III, IN THE COMMISSIONERATE OF INDUSTRIES, RECRUITMENT RULES, 2016

PREAMBLE

In exercise of the power conferred by the proviso to Art. 309 of the Constitution of India and in supersession of all the rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating recruitment to the post of Junior Industries Inspector, Class III, in the subordinate service under the Commissionerate of Industries, Gujarat State, namely:

Rule - 1.

These rules may be called the Junior Industries Inspector, Class III, in the Commissionerate of Industries, Recruitment Rules, 2016.

Rule - 2.

Appointment to the post of Junior Industries Inspector, Class III in the subordinate services under the Commissionerate of Industries, Gujarat State shall be made by direct selection.

Rule - 3.

To be eligible for appointment by direct selection to the post mentioned in Rule 2, a candidate shall

(a)      not be more than 35 years of age:

Provided that the upper age limit may be relaxed in favour of a candidate who is already in the service of the Government of Gujarat, in accordance with the provisions of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967;

(b)      possess

(i)       a Bachelor's degree in Engineering or Technology (excluding Civil Engineering) obtained from any of the Universities established or incorporated by or under the Central or a State Act in India or any other educational institution recognised as such or declared to be deemed as a University under Sec. 3 of the University Grants Commission Act, 1956; or

(ii)      a diploma in Engineering or Technology (excluding Civil Engineering) of the Technical Examination Board or an institution recognised as such by the Government and; have about two years experience of practical work as a technical worker (but not as a labour) in the Government or the Government undertaking Board or any industry or large scale industrial house or company established under the Companies Act, 2013;

(c)      possess the basic knowledge of computer application as prescribed in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967;

(d)      possess adequate knowledge of Gujarati or Hindi or both.

Rule - 4.

The provisions of Rule 9-A of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 shall be applicable in respect of a candidate appointed by direct selection.

Rule - 5.

The candidate appointed by direct selection shall require to undergo such training and pass such examination as may be prescribed by the Government.

Rule - 6.

The candidate appointed by direct selection shall require to furnish a security and surety bond in such form, for such amount and for such period as may be prescribed by the Government.