In exercise of the powers conferred by
sub-sec. (5) of Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993
(Guj. 18 of 1993) and in supersession of all the rules made in this behalf, the
Government of Gujarat hereby makes the following rules to provide for
regulating recruitment to the post of Mukhya Sevika, Class-III in the superior
Panchayat service, namely:-- These rules may be called the Mukhya Sevika,
Class-III in the Superior Panchayat Service Recruitment Rules, 2013. Appointment to the post of Mukhya Sevika,
Class-III, in the Superior Panchayat Service shall be made either (i)
by
direct selection, or (ii)
by
direct selection from amongst the persons working as Anganwadi Workers. To be eligible for appointment by direct
selection to the post mentioned in Rule 2, a candidate shall, (a)
not
be more than 30 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: Provided further that the upper age limit may
be relaxed in favour of a candidate who is already in the service of Panchayat
in accordance with the Gujarat Panchayat Services Classification and
Recruitment (General) Rules, 1998. (b)
possess-- (i)
a
Bachelor's degree obtained from any of the Universities established or incorporated
by or under the Central or State Act in India; or any other educational
institution recognized as such or declared as deemed to be deemed a University
under Sec. 3 of the University Grants Commission Act, 1956 or an equivalent
qualification recognized by the Government; (ii)
the
basic knowledge of computer application as prescribed in the Gujarat Civil
Services Classification and Recruitment (General) Rules, 1967; (iii)
adequate
knowledge of Gujarati or Hindi or both. To be eligible for appointment by direct
selection from amongst the persons working as Anganwadi worker to the post
mentioned in Rule 2, a candidate shall-- (a)
be
a Anganwadi Worker; (b)
not
be more than 45 years of age; (c)
have
passed the Secondary School Certificate Examination from Secondary and/or
Higher Secondary Education Board; (d)
have
atleast ten years experience as Anganwadi worker under the integrated Child
Development Services Programme; (e)
possess
the basic knowledge of computer application as prescribed in the Gujarat Civil
Services Classification and Recruitment (General) Rules, 1967; and (f)
possess
adequate knowledge of Gujarati or Hindi or both. The appointments under Rule 3 and Rule 4
shall be made in the ratio of 1:1. A candidate appointed under Rules 3 and 4
shall be on probation for a period of one year. A candidate appointed under Rule 3 or Rule 4
shall during his probation period, require to pass the qualifying examination
for computer knowledge in accordance with the provisions of the Gujarat Civil
Services Computer Competency Training and Examination Rules, 2006. A candidate appointed under Rule 3 or Rule 4
shall, during his probation period, require to undergo pre-service training and
to pass the post training examination in accordance with the rules as may be
prescribed by the Government. A candidate appointed under Rule 3 or Rule 4
shall require to pass an examination in Hindi or Gujarati or both in accordance
with the rules prescribed by the Government. A candidate appointed under Rule 3 or Rule 4
shall have to undergo such training and to pass such examination as may be
prescribed by the Government. A candidate appointed under Rule 3 or Rule 4
shall be required to furnish a security and surety bond in such form, for such
amount and for such period as may be prescribed by Government.MUKHYA
SEVIKA, CLASS-III IN THE SUPERIOR PANCHAYAT SERVICE RECRUITMENT RULES, 2013
PREAMBLE