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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(d) in The Goa State Fire Force Rules, 1997

(d)For the purpose of assessing the merit and ability, the following aspects shall be taken into consideration:-
(i)The performance of the officer in the professional training college (National Fire Service, College, Nagpur) or any other equivalent establishment. The officer shall have to qualify in the Station Officers, and Divisional Officers' course from the National Fire Service College. The officer who is qualified in both the categories of courses will be considered as superior to an officer who has qualified in anyone of the courses and an officer who has qualified in anyone of the courses will be considered as superior to an officer who has not qualified in any of the courses provided;
(ii)The officer who was given an opportunity in anyone or both the courses in training shall not be considered as inferior in merit mainly on the ground of his not having qualified therein, except in a case where he did not avail himself of the opportunity at his own request or due to personal inconvenience;
(iii)An officer who has not qualified in any of the courses shall not be considered inferior in the circumstances stated in item (i), if otherwise eligible and suitable and shall be included in the select list mentioned above on condition that his appointment to the higher category and or continuance in the select list shall be provisional till he qualifies himself in one or more courses mentioned above and in which the officer next junior to him has qualified and who has been included in the select list or is due for consideration for inclusion in the select list;
(iv)An officer provisionally included in the select list in item (iii), but fails to qualify in the courses of training which he requires to qualify, shall, if already appointed to the higher category, be reverted to the lower category or removed from the select list with effect from the date of publishing of the results of the post;
(v)An officer shall not, under any of the provisions of these rules, be given more chances to qualify himself for the course mentioned in item (i).