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State of Gujarat - Section

Section 13 in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016

13. Working as a Commercial Tax Officer.

- After passing the post-training examination, the direct recruit shall require to work as a Commercial Tax Officer in the Department of Commercial Tax.Appendix-I[See Rule 4 (1)]
PaperNo. Subject Marks Time
1 Proceduraland Other Laws (With Books) 100Marks 3Hours
▻The Constitution of India.PART XI(Articles 24G, 248, 249, 251,253, 254, 25G to 258 and 260)PART XII andPART XIX Article 3GG-(29A only) 20Marks  
▻The Indian Penal Code, I860.ChapterII and IV, Section 119, Chapter VA Chapter IX, X, XI, XVII, XVIII(Section 463 to 477A). Chapter XXI (Section 499 and 500) 30Marks  
▻TheCode of Criminal Procedure, 1973.ChapterII, III, IV, VIII, IX, XI, XXIX, and XXXVII 20Marks  
▻The Indian Evidence Act, 1872. (Section 1 to 115) 20Marks  
▻TheCode of Civil Procedure, 1908.(OrderV, XIII, XVI, XVIII and Section 80) 20Marks  
2. GujaratValue Added Tax Act (With Books) 100Marks 3Hours
▻The Gujarat Value Added Tax Act, 2003 and, Rules, Notificationand Orders issued there under. 40Marks  
▻TheCentral Sales Tax Act, 1956 and Rules, Notification and Ordersissued there under. 15Marks  
▻TheGujarat Tax on Entry of Specified Goods into Local Areas Act,2001. 05Marks  
▻TheIndian Sales of Goods Act/1930. 20Marks  
▻TheIndian Contract Act, 1872. Chapter 1 (Section 3, 5 and 8) Chapter II(Section 10, 11,13, 14, 15,16, 17, 18, 22 to 25 and 27) 15Marks 0
  ▻Chapter IV* (Section 37 to 40, 46 and 47) Chapter X (Section 182 to188,211,213 and 214)    
  ▻The Gujarat Panchayats Act, 1993, The Gujarat Municipalities Act,19G3, The Gujarat Provincial Municipal Corporation Act, 1949 andThe Gujarat State Tax on Professions, Trades, Callings andEmployments Act, 1976. 05Marks  
3. CommercialAccount and Assessment (with books) 100Marks 3Hours
Part-I▻Theory and Practice of Double EntryBook keeping Including the Preparation of trading and profit andloss accounts and balance sheet. 40Marks  
▻Administrationof the Gujarat Value Added Tax Act and office Organization (withbooks). The test in this Paper shall be designed as to test theknowledge of the candidate regarding instruction issued by thedepartment concerning administrative aspect of the Value AddedTax such as Registration, Return, Assessment, check postrecovery, Refund, Offences, Prosecution etc. Question may alsoinclude various Instruction issued by the department regardingOrganization of the department, offices and Procedural method. 35Marks  
Part-II▻Assessment Case (Without books) 25Marks  
Appendix-II[See Rule 3(1)]
  Total Durationof Training 18Weeks
1. TheoreticalTraining at Training Centre of the department 14Weeks
2. DepartmentalTraining(Practical)(a)VATIS Module(b)Practical Training in the field offices. 1Week3Weeks
Appendix-III[See Rule 12]Security BondKnow all men by these presents that I a candidate selected for appointment to the post of. in accordance with the rules contained in Government Notification, Department No Dated the (hereinafter referred to as "the rules") an held and firmly bound up to the Governor of Gujarat exercising the executive power of the Government of the State of Gujarat (hereinafter referred to as "the Government" which expression shall, unless the context otherwise requires, include his successors in office and assigns) in the amount equal to pay and allowances paid to me by Government during my training plus amount prescribed by the Government from time to time towards the cost of training imparted to me by the Training Institute. Being an expenditure incurred by the Government to my training and which is to be paid to the Government for which payment, well and truly to be made I bind myself, my heirs, executors, administrators and legal representatives by these presents ............... whereas I am required under the rules to execute a bond for refund to the Government of the amount equal to pay and usual allowance drawn by me during the training in the event of my (a) failure to complete the institutional training, or (b) failure to appear in the Post-training Examination, or (c) quitting service before the completion of the period of 3 years from the date of if any, to the satisfaction of the Government my regular appointment on satisfactory completion of the probation period. Now, the condition of the above written bond is that, if, I duly and faithfully observe and perform the stipulations and condition on my part to be observed and performed as contained in the said rules (which rules shall be deemed to form part of these presents), then the above written bond shall be void, otherwise the same shall remain in full force and effects; provided that without prejudice to other right or remedies, it shall be open to the Government to recover the amount payable under this bond as arrears of land revenue.In witness whereof I have here to set my hand this day of 20..........................(Signature of Candidate)Signed and delivered by the above named in the presence of;- ,