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State of Gujarat - Section

Section 2 in Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012

2.

In these rules, unless the context otherwise requires, -
(a)"Appendix" means an appendix Appended to these rules;
(b)"Appointed date" means the date on which these rules shall come in to force;
(c)"Assistant Education Inspector" means the Assistant Education inspectors in the office of the Commissioner, Schools and other subordinate offices under him;
(d)"Assistant Teachers" means the Assistant Teacher in the Secondary Schools under the control of the Commissioner, School and other subordinate offices under him;
(e)"Assistant District Education Inspector" means Assistant District Education Inspector of Panchayat Service.
(f)"Candidate" means a person who is appointed to the post of Assistant Education Inspector and Assistant Teacher, class III, in the subordinate service of the Education Department; and includes the Assistant District Education Inspector, Extension Officer (Education) and Kelavani Nirikshak in the panchayat Service;
(g)"Examination" means the departmental examination for promotion to the Gujarat Education Service, class II post prescribed under these rules as specified in Appendix 'A';
(h)"Specified chance" means the number of chances specified in these rules within which a person is required to pass the examination;
(i)"Specified period" means the period specified under these rules within which a person is required to pass the examination;
(j)"Chairman" means the Chairman, of the State Examination Board;
(k)"Old rules" means the rules of the departmental examination which were in force immediately before the appointed date.