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State of Gujarat - Section
Section 13 in Planning Assistant, Class III, (Departmental Examination) Rules, 2012
13.
The Chief Town Planner, Gujarat State, Gandhinagar shall declare the result of the examination and communicate the same to the Government.Appendix A[See Rule 9]Syllabus for the departmental examination for promotion to the post of Junior Town Planner Class-11 in the Town Planning and Valuation DepartmentPaper-I: Theory' and Practice of Town Planning| Duration -3 hours (with books) | Marks 100 |
| 1. Concept ofRegional Plan.2. Functions of TownPlanning and Valuation Department, Development Authority andPlanning Committee.3. Development Plan.4. GeneralDevelopment Control Regulations.5. ZoningRegulations.6. Preparation,Publication, Submission and Variation of Development Plan andTown Planning Scheme.7. Classification ofUrban Areas.8. Pattern ofdevelopment of a town9. Various concepts of town planning. | |
| -x- | |
| Paper -2 : Theory and Practice of Valuation | |
| Duration -3 hours (with books) | Marks 100 |
| 1. Methods ofValuation and various terminologies used in valuation includingexamples of open land as well as built up land, method ofcalculating depreciation of building.2. Easement right andits implication on value of a land.3. Original Plot andFinal Plot value in town planning scheme.4. Process ofvaluation of Government land.5. Land AcquisitionAct, 1894, its procedure section 4, 6, 9, 23, and 24 of the Actand award procedure, solatium considerations, preparation of casepapers under the Land Acquisition Act, 1894, time frame, etc.6. Freehold and Leasehold property.7. Valuation Tables. | |
| -x - | |
| Paper -3 : Planning Legislation | |
| Duration -3 hours (with books) | Marks 100 |
| 1. The Gujarat TownPlanning and Urban Development Act, 1976 (President's Act No. 27of 1976) (including Amendments).2. Functions andlimitations of Board of Appeal.3. Procedure forobtaining Non-Agriculture Permission.4. Functions ofGujarat Housing Board, Gujarat Urban Development Mission, GujaratState Disaster Management Authority, Gujarat Municipal FinanceBoard, Urban Development and Urban Housing Department ofGovernment of Gujarat.5. Provisions, sourceof income as well as carrying out town development works underGujarat Provincial Municipal Corporation Act, 1949 and GujaratMunicipalities Act, 1963 and Gujarat Slum improvement (Clearanceand Re-development) Act, 1973.6. Content of draft,preliminary and final town planning scheme.7. Role of TownPlanning Officer.8. Illegalconstruction/unauthorized development in context of various lawsand constitutional rights.9. Procedure forobtaining development permission by public, Government andvarious other organization.10. Implementation oftown planning scheme.11. Withdrawal of town planning scheme andvariation in town planning scheme. | |
| -x- | |
| Paper -4 : General | |
| Duration - 4 hours (with books) | Marks 100 |
| 1. Preparation of alay out plan for residential, industrial, all purpose in a landarea of around 10 hectares considering various provisions underthe Gujarat Town Planning and Urban Development Act, 1976 andGeneral Development Control Regulations.2. Operationalconstruction as defined under the Gujarat Town Planning and UrbanDevelopment Actl976.3. Basic informationon the functioning of various courts including preparation ofparawise remarks.4. Principle ofnatural justice and opportunity of being heard in context ofpreparation of town planning scheme at various stages.5. Exposure to legalterminology like: C.A., SCA, MCA, PIL, LPA, SLP, etc.6. E-Governance.7. Difference betweendevelopment charges and betterment charges.8. Special Economic Zone (SEZ). | |
| -x- | |
| Appendix B | |
| [See Rule 10] |
| Application for appearing at the DepartmentalExamination for the post of Junior Town Planner Class II to beheld by the Chief Town Planner, Gujarat State, Gandhinagar. | ||
| 1. Applicant's name in fill (Surname first) | : | |
| 2. Designation | : | |
| 3. Name of the Office in which at presentserving | : | |
| 4. Birth date and age at the time of examination | : | |
| 5. Date of appointed in the Department | : | |
| 6. Whether he has appeared at the examinationpreviously, If so | : | |
| (a) Month and year ofexamination at which he appeared,(b) The resultthereof (if any Exemptions earned details of Marks, years ofexamination and subject should be given,(c) Whether he intends to avail himself ofexemptions obtained? State 'Yes' or 'No' (The choice will betreated as final and no change will be allowed). | : | |
| : | ||
| : | ||
| 7. Authority or the rule under which he has toappear for the examination. | : | |
| 8. Number of chances,and tine limit within whichhe has to appear for the examination, date of expiry of theperiod for appearing at the examination should be mentioned. | : | |
| 9. Number of trials exhausted. | : | |
| 10. Whether additional (Special chances has beengranted if so number and date of order by which the additionalchances has been granted to him. | : | |
| 11. Number and date of orders relaxing age and/or service limits from competent authority (copies of ordersshould be sent). | : | |
| 12. Purpose of passing the examination | : | |
| 13. Whether he is eligible to appear at theexamination according to rules of the departmental examination? | : | |
| 14. Whether he intends to answer all his papersin English or in Gujarati? Give details regarding papers which hedesires to answer in English and Gujarati. | : | |
| 15. Remarks, if any. | : | |
| Place: | Signature of the Applicant | |
| Date: |
| Seal | Signature and Designation of the Head of theOffice |