Section 45 in Gujarat Government Rules of Business, 1990
45. (i) All matters pertaining to appointments, postings transfers, promotions, conduct, grant of leave, pension etc. in respect of all officers of the Indian Administrative Service and (Date 29/07/2005)
(ii)All matters pertaining to appointments, postings, transfers, promotions, conduct and grant of leave exceeding two months etc. in respect of Class-I Officers of the Secretariat Departments except officers not borne on the Secretariat Cadre; and(iii)All matters pertaining to appointments, postings, transfer, promotions, proposals of administrative departments for inflictment of any of the penalties as specified at serial numbers 3 to 8 in rule 6 of the Gujarat Civil Services (Discipline and Appeal) Rules, 1971, in respect of all class-ii officers of the Secretariat Departments except offices not borne on the Secretariat Cadre.(see also entry No. 24 under the FD, entry No. 33 under the LD, No. 14 under the NWR WS&KD, entry No. 32 under the RD, entry No. 17, under the PRH & RDD, entry No. 13 under the ED, entry No. 8 Under the HD, entry No. 31 under the I & MD, entry No. 27 under the A& CD entry No. 10 under the FCS & CAD, entry No. 13 under the H & FWD, entry No. 33 under the SJ & ED, entry No. 28under the R&BD, entry No. 16 under the L&ED, entry No. 18 under the UD&UHD, entry No. 10. Under the I & BD, entry No. 14 under the F&ED, entry No. 6 under the SY & CAD, entry No. 7 under the E&PCD, entry No. 11 under the L&PAD, entry No. 10 under the P&TD, entry No. 18 under the W&CDD, entry No. 19 under the S&TD entry No. 15 under the TDD and entry No. 18 under the CLCD).
