Section 1 in Gujarat Civil Services (Conduct) Rules, 1971
1. Short title, commencement and application.
(1)These rules may be called the Gujarat Civil Services (Conduct) Rules, 1971.(2)They shall come into force from 15th August, 1971.(3)They shall apply to all persons appointed to Civil Services and posts in connection with the affairs of the State of Gujarat, whose conditions of Service are regulated in accordance with the rules made under Article 309 of the Constitution.Provided that nothing in these rules shall apply to members of the All India Services.Provided further that nothing in these rules except rules 2, 3, 5, 6, 12, 15 and 19 shall apply to persons appointed as Police Patels under the Bombay Village Police Act, 1867.
