Loading...
Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

SUPERINTENDENT OF LAND RECORDS, CLASS-I, IN THE COMMISSIONERATE OF SETTLEMENT AND DIRECTORATE OF LAND RECORDS RECRUITMENT RULES, 2016

SUPERINTENDENT OF LAND RECORDS, CLASS-I, IN THE COMMISSIONERATE OF SETTLEMENT AND DIRECTORATE OF LAND RECORDS RECRUITMENT RULES, 2016

SUPERINTENDENT OF LAND RECORDS, CLASS-I, IN THE COMMISSIONERATE OF SETTLEMENT AND DIRECTORATE OF LAND RECORDS RECRUITMENT RULES, 2016

PREAMBLE

In exercise of the powers 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 post of Superintendent of Land Records in General State Service, Class I, under the Commissionerate of Settlement and Directorate of Land Records, Gujarat State namely:

Rule - 1.

These rules may be called the Superintendent of Land Records, Class I, in the Commissionerate of Settlement and Directorate of Land Records Recruitment Rules, 2016.

Rule - 2.

In these rules, unless the context otherwise requires Superintendent of Land Records means a post included in the Annexure-I appended to these rules.

Rule - 3.

In these rules, unless the context otherwise requires District Inspector of Land Records means a post included in Annexure-II appended to these rules.

Rule - 4.

Appointment to the post of Superintendent of Land Records in General State Service, Class 1, under the Commissionerate of Settlement and Directorate of Land Records shall be made either,

(a)      by promotion of a person of proved merit and efficiency from amongst the persons who:

(i)       have worked for not less than eight years in the cadre of District Inspector of Land Records in General State Service, class II, under the Commissionerate of Settlement and Directorate of Land Records; and

(ii)      have passed the qualifying examination for computer knowledge in accordance with the provisions of the Gujarat Civil Services Computer Competency Training and Examination Rules, 2006.

Provided that, where the appointing authority is satisfied that a person having the experience specified in sub clause (i) above is not available for promotion and that it is necessary in the public interest to fill up the post by promotion even of a person having experience for a lesser period; it may, for reasons to be recorded in writing, promote such person who possesses experience of a period of not less than two-thirds of the period specified in sub clause (i) above; or

(b)      by temporary transfer on deputation basis from amongst the persons working on the cadre of the Gujarat Administrative Service (Junior Scale), Class I.

Rule - 5.

The candidate appointed by promotion shall have to undergo such training and to pass such examination as may be prescribed by the Government.

Annexure-I

1.        Superintendent Land Records Cum Consolidation Officer.

2.        Superintendent Land Records.

3.        Deputy Director (SLR Cadre).

4.        Enquiry Officer, City Survey, Class I

Annexure-II

1.        District Inspector of Land Records.

2.        City Survey Superintendent.

3.        Survey Mamlatdar.

4.        Assistant Consolidation Officer.

5.        Office Superintendent.

6.        Enquiry Officer, Class II.

7.        Special District Inspector of Land Records.

8.        Assistant Director.