THE RULES FOR THE POST OF STATE EXAMINER QUESTIONED DOCUMENTS, 1958

[1][THE RULES FOR THE POST OF STATE EXAMINER QUESTIONED DOCUMENTS, 1958

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Kerala hereby makes the following Rules for the Post of State Examiner of Questioned Documents.

Rule - 1. Constitution.

The post of State Examiner of Questioned Documents, Kerala, under the administrative control of the Inspector-General of Police shall form a separate class in the Kerala General Service.

Rule - 2. Appointment.

Appointment to the post shall be made-

(i)       by direct recruitment, or

(ii)      for special reasons, by recruitment by transfer from any other class or service.

Rule - 3. Qualification.

No person shall be eligible for appointment to the post unless he possesses the following qualifications:

(a)      A degree, preferably an Honors Degree, in Chemistry, or Physics of the University of Kerala or any other recognized University in India.

(b)      Practical and theoretical knowledge of photography.

(c)      Exceptionally good eye-sight; color blindness will be a disqualification.

Rule - 4. Age.

No person shall be eligible for appointment to the post-

(i)       by direct recruitment if he is below 23 years or above 25 years of age on the first day of July of the year in which the selection is made; and

(ii)      by transfer if he is above 40 years of age on the first day of July of the year in which the selection is made.

Note. Candidates belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes shall be eligible for relaxation of the maximum age-limit prescribed, in accordance with the general rules applicable to them in this regard.

Rule - 5. Probation.

Any person appointed as State Examiner of Questioned Documents shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.

Rule - 6. Training.

Any person appointed to the post shall undergo training under the Examiner of Questioned Documents, Simla, for a period of not less than one year.

Rule - 7. Test.

Any person appointed to the post shall, within the period of his probation pass the Account Test (Lower) or the Account Test for Executive Officers including Madras Account Test for Executive Officers.