Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The Indian Forest Service (Probationers' Final Examination) Regulations, 2016

5. Subjects for Qualifying tests.

(1)Every probationer shall also be required to obtain such standards of proficiency in the following subjects as the Director of the Academy may determine, namely:-
(a)Regional language:
(i)The probationer should be examined in the regional language specified in the column (2) of the Second Schedule against the cadre to which he is allocated.
(ii)Where more than one regional language is shown against the cadre concerned, the Director of the Academy shall ascertain whether the probationer is already familiar with any of them and thereafter may decide in consultation with the State Government the regional language in which the probationer shall be examined.
(iii)The test shall comprise of translation, free composition, set composition, conversation and dictation.
(iv)The Probationer's knowledge of grammar should be tested mainly by composition, conversation and passage for comment.
(b)National language:-
(i)The test shall comprise of translation, free composition, set composition, conversation and dictation.
(ii)The probationer's knowledge of grammar shall be tested mainly by composition, conversation and passage for comment.
(iii)Qualifying the national language is compulsory even if a probationer has studied Hindi as regional language.
(c)Motor Mechanics. - The probationers shall be trained in the mechanics of petrol and diesel engines; four stroke and two stroke engines; fuel system, ignition system; lubrication system; transmission system; cooling system; fault detection and daily checks and also in driving motor vehicles.
(d)First aid and ambulance drill. - The Probationers shall be trained and tested in first aid and ambulance drill.
(e)Swimming. - The standard of training and proficiency for swimming shall be determined by the Director.
(f)Weapon Training. - The probationers shall be trained and tested in the use of weapon, viz, light machine gun, rifles, pistols and revolvers.
(g)Equitation Training. - The equitation training shall include the walk, trot and canter.
(2)The maximum marks allotted to each of the above qualifying tests shall be as specified in the following table, namely:-Table
Sl.No. Qualifying Tests Maximum Marks
1 Regional Language 10
2 National Language 10
3 Motor Mechanics 10
4 First Aid and Ambulance drill 05
5 Swimming 05
6 Weapon Training 05
7 Equitation Training 05
  Total 50