Section 6 in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001
6.
[(1) [(a) mEehnokj L=h ;k iq:"k gks ldrk gS vkSj ftl eghus esa ijh{kk gks mldh iwoZorhZ igyh vxLr dks mldh mez 22 o"kZ ls de ugha gks ijUrq mudh vf/kdre vk;q >kj[k.M ljdkj }kjk fofHkUu Jsf.k;ka ;Fkk lkekU; tkfr] vuqlwfpr tkfr@tutkfr] fiNM+k oxZ@vR;ar fiNM+k oxZ ,oa efgykvksa ds fy, ;Fkk ladYi la[;k&3122] fnukad 5-9-2001 ds vuqlkj fu/kkZfjr gksxhA [Rule 6 renumbered as 6(1) by Notification No. III/RI-4017/60-A-14218, dated 30.12.1961.]](b)[ must hold a degree in Arts, Science, Commerce or Agriculture of any statutory university or possess other qualifications which the Governor of Jharkhand may declare from time to time to be equivalent to the said degrees.] [Substituted by Notification No. A-2246 dated 10.2.1968.][Note. - Persons who hold posts in Government service in a temporary or officiating capacity or on probation are eligible to offer themselves for the examination, provided they possess the educational and other qualifications, prescribed in the rule. Persons holding non-gazetted posts substantively, whether technical or nontechnical, are also eligible to offer themselves for the examination provided they possess the requisite qualifications. This concession, will not, however, apply to such technical persons who have been trained at the expense of Government or those who are by contract bound to serve in a technical post for a specified period.] [Substituted by No. III/PSC-5018/59-A-9452, dated 9.7.1960.]Applications from Government servants who are eligible under the rules should be submitted through the authority empowered to forward the application under the Jharkhand Government Servants Applications for Posts Rules.(2)[ A non-gazetted non-technical Government servant or a temporary nontechnical gazetted officer appointed against a permanent or temporary post under the Government shall be eligible to appear in the examination, if he/she possesses the requisite qualification, has rendered at least three years of continuous service under the State Government and is under 35 years of age (under 40 years of age in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes), on the first day of August, last preceding the month in which the examination is held. Such a Government servant may submit his/her application in the prescribed form and in the manner prescribed in the rules through the Head of his/ her Department to the Secretary to the Commission, but he/she shall not be entitled to sit at more than three Examinations. Such Government servant can, however, send an advance copy of his/her application direct to the Commission, the Commission may, at the time of interviewing such a candidate, call for his/her service records. If such a candidate is actually appointed to the Jharkhand Civil Service (Executive Branch) or to the Jharkhand Junior Civil Service, his/her previous service under the Government shall not be taken into account for the purposes of determining his/her seniority in the new cadre.] [Added by Notification No. III/RI-4017/60-A-14218, dated 30.10.1961.]Explanation. - The term 'technical' has been used in its ordinary etymological sense and in case of any doubt, a reference should be made to the Government in the Appointment Department for clarification.Note. - (1) The three chances for which a candidate is eligible under this sub-rule shall be in addition which he/she can avail of before attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes).(2)The Head of Department concerned shall make a note of forwarding such applications in the Service Book of the Government servant concerned and may also call upon the Government servant to submit a declaration of the number of chances which he/she has availed of after attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes).
