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State of Gujarat - Act

Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012

GUJARAT
India

Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012

Rule ASSISTANT-EDUCATION-INSPECTOR-AND-ASSISTANT-TEACHER-CLASS-III-DEPARTMENTAL-EXAMINATION-RULES-2012 of 2012

Published on 21 December 2012
Commenced on 21 December 2012
[This is the version of this document from 21 December 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012Published vide Notification No. KH/SH/88-EDI-5075-C/1969-L, dated 21.12.2012Last Updated 24th June, 2019No.KH/SH/88-EDI-5075-C/1969-L. - In exercise of the power conferred by the proviso to article 309 of the Constitution of India and in supersession of all rules made in this behalf, the Governor of Gujarat hereby makes the following rules to provide for regulating the conditions of service of persons appointed to the post of Assistant Education Inspector and Assistant Teacher, Class III in the subordinate services of the Education Department for promotion to the Gujarat Education Service, Class II post so far as they relate to the departmental Examination namely

1.

(1)These rules may be called Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012.

(2)They shall come into force on the date of their publication in the Official Gazette.

(3)They shall apply to the persons appointed to the post of Assistant Education Inspector Inspector and Assistant Teacher, Class III in the subordinate service under the Education Department.Provided that where any such person has, before the appointment date, passed the examination or has been exempted from passing the examination under the old rules, he/she shall not be required to pass the examination under these rules.

(4)They shall also apply to the Assistant District Education Inspector, Extension Officer (Education) and Kelavani Nirikshak, Class III, of Panchayat Service who are eligible for promotion to the post or posts belonging to the cadres in the State service (Class-II posts) under the Education Department in accordance with the provisions of the Panchayat Service (Eligibility for promotion to cadres in State Services) Rules, 1966.

2.

In these rules, unless the context otherwise requires, -

(a)"Appendix" means an appendix Appended to these rules;

(b)"Appointed date" means the date on which these rules shall come in to force;

(c)"Assistant Education Inspector" means the Assistant Education inspectors in the office of the Commissioner, Schools and other subordinate offices under him;

(d)"Assistant Teachers" means the Assistant Teacher in the Secondary Schools under the control of the Commissioner, School and other subordinate offices under him;

(e)"Assistant District Education Inspector" means Assistant District Education Inspector of Panchayat Service.

(f)"Candidate" means a person who is appointed to the post of Assistant Education Inspector and Assistant Teacher, class III, in the subordinate service of the Education Department; and includes the Assistant District Education Inspector, Extension Officer (Education) and Kelavani Nirikshak in the panchayat Service;

(g)"Examination" means the departmental examination for promotion to the Gujarat Education Service, class II post prescribed under these rules as specified in Appendix 'A';

(h)"Specified chance" means the number of chances specified in these rules within which a person is required to pass the examination;

(i)"Specified period" means the period specified under these rules within which a person is required to pass the examination;

(j)"Chairman" means the Chairman, of the State Examination Board;

(k)"Old rules" means the rules of the departmental examination which were in force immediately before the appointed date.

3.

(1)Every Candidate shall require to pass the departmental examination within three chances and within a period of three years, (four chances within a period of four years in the case of candidate belonging to Scheduled Castes and Scheduled Tribs) from the date of his appointment in the respective cadre;Provided that the chance for passing the relevant examination under the old rules shall be deemed to have availed under these rules and a person who before the appointed date has been provided any chance under old rules shall be allowed to avail the remaining chances under these rules:Provided further that in the case of a person who has a last chance and if the period for passing the examination as provided in these rules expires before the date of holding the next examination, the said period shall be deemed to have been extended up to the date of the declaration of the result of the examination so held.

(2)If he/she fails to pass the examination within the specified chances and specified period his/her increment shall be withheld;Provided that any increments so withheld shall become payable to him/her from the date on which he/she passes the examination and all further increments shall accrue to him/her if no increment has been withheld:Provided further that candidate shall not be entitled to claim the arrears of the increments having withheld.

4.

The candidates who fails to pass the examination within the specified chances and specified period shall, notwithstanding such failure, be eligible to appear at any time in such examination, on payment of the examination fee as may be determined by the state Government from time to time and if he/she shall be eligible for promotion in Gujarat Education Service (Administrative Branch) Class-II post:Provided that such candidate shall not be entitled to claim seniority in the Gujarat Education Service (Administrative Branch) Class-II over those persons who may have been already promoted before such candidate becomes eligible for promotion on account his having passed the departmental examination later.

5.

(1)A candidate who intends to appear in the Examination shall, send his/her application to the Chairman, State Examination Board, through the office of the Head of the Department atleast 30 days before the date of the commencement of the examination, in the form as specified in the Appendix B, tor enlisting his/her name as a candidate for the relevant examination.

(2)The respective Heads of the Department shall scrutinize the application with regards to his/her eligibility for appearing the examination and forward the same to the chairman, State Examination Board.

(3)The Chairman, State Examination Board shall admit the candidates to the examination on strength of the eligibility certificate given by the respective Head of the Department.

(4)if the applicant subsequently decides not to appear at the examination he/she shall give intimation thereof to the Chairman, State Examination Board through his/her heads of the Department at least thirty days before the date of the commencement of the examination.

(5)In the event of any person failing to appear at an examination after having enlisted his/her name as a candidate for appearing thereat but without intimating as referred to sub-rule(4) he/she shall be deemed to have lost one chance for passing the examination:Provided that the State Government may condone the failure on the part of the candidate to give intimation as referred to in the sub-rule (4) and the consequences arising there from if it is satisfied that the person had Failed to give such intimation within time for reasons beyond his/her control.

(6)The Examination shall be held by the Chairman, State (Examination Board twice in a year, generally in the month of January and July on the date notified by him.

6.

The syllabus of the examination shall be as, specified in the Appendix "A".

7.

(1)The standard for passing the examination shall be fifty percent of the total marks assigned to each paper.

(2)The candidates shall be allowed to answer the papers of all the subjects with the help of books.Explanation. - "With books" means original books of the relevant subjects, bare Acts, rules and text without commentary or case laws and manuals issued or published by the Government.

(3)An unsuccessful candidate who secures sixty percent of more marks in any one or more papers shall be exempted from appearing in those papers at the subsequent examination:Provided that any exemption obtained by such candidate in the paper under the old rules specified in column-1 of Appendix-C shall be deemed to have been obtained in the corresponding papers specified under these rules, in column-2 of Appendix-C.

(4)A candidate who has secure eighty percent or more aggregate marks in the examination shall be paid an amount in cash as an incentive as may be determined by the Government.Appendix 'A'(See rule 6)Syllabus of the Departmental Examination.

Paper I	Duration 3 hours
Service matter	100 marks

1. The Gujarat Civil Sen/ices (Conduct) Rules, 1971 and The Gujarat Civil Services (Discipline and Appeal) Rules, 1971 (Whole Book).

2. The Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 (Whole book).

3. Gujarat Civil Services Rules, 2002 Vol. 1 to VIII.

Paper II	Duration 3 hours
Accountant matters	100 marks

1. Gujarat Financial Rules, 1970 (Except the following)

Chapter 2
General System of Financial Management and Control.

Chapter 3
Works and Public Building.

2. The Gujarat Treasury Rules, 2000 (Except the following)

Chapter-1 Short title and definitions. General Principal and Rules.Chapter-2 Treasury working.Chapter-4 Custody of money relating to or standing in the Government Accounts.Chapter-5 Withdrawal from the Government Accounts.Chapter-9 Contingent Charges Rules 220 to 225.Chapter-10 Withdrawal from the Government Accounts-Pension Payment, *Chapter-11 Withdrawal from the Government Accounts- works Expenditure.Chapter-12 Withdrawal from the Government Accounts-Miscellaneous.Chapter-13 Special Rules for Banks, Treasuries.Chapter-14 Special Rules for Particular Department.Chapter-15 Public Debt, Transactions.Chapter-16 Deposits Transactions.

3. The Bombay Contingent Expenditure Rules, 1959 (Except the following).

Section X Inspecting officer's bill.Section XII Special Rules for the Public Works Department.Section XXI Medicine and Tin Medicine Boxes.Section XXV Clothing.Section XXVIII Tents.Section XXIX Rewards.Section XXX Diet and road money to witnesses.Section XXXI Fees to pleaders and law charges.Section XXXII Arts and Account rements,Section XXXIII Epidemic charges.Section XXXIV Stores.Section XXXV Repeals and Savings.

4. The Gujarat Budget Mannual, (Whole Volume-2 and the following Chapters of Volume-1)

Chapter-4, 5, 6, 7 and 18 of Volume-1.

5.

The Bombay General Provident Fund Rules (whole book).

Paper III	Duration 3 hours
Rules and Regulations of the Education Department.	100 marks

1. The Bombay Primary Education Act, 1947 and The Bombay Primary Education Rules, 1949.

2. The Secondary and Higher Secondary Education Act 1972 (Guj, 12 of 1973).

3. The Secondary Education Regulations, 1974.

4. Grant-in-aid code (Except the rule 85 of the Code and the provisions contained in the books mentioned at 'c' and d')

5. Education and Labour Department Resolution No, GAC-1067 dated 08/10/1968 relating to the Grant to Secondary Schools. '

6. General knowledge of the Bombay Education Mannual.

Paper IV	Duration 3 hours
Miscellaneous	100 marks

1. Current education problems concerning the administrative branch of the Education Department.

2. A general knowledge of five year plan with special reference to the development schemes of the Education Department.

3. A general knowledge of rules regarding scholarship and other education concessions.

Appendix 'B'See rule 5(1)Form of ApplicationApplication for appearing at the examination fo be held by the State Examination Board.

1.	Applicant's Name (in full) (Surname first) (inEnglish and Gujarati)	:
2.	Designation (in English and Gujarati)	:
3.	Name of the Office in which at present serving.	:
4.	Birth Date and Age at the time of thisExamination.	:
5.	Date of Appointment and Total Year ofService, (Gazetted/Non-Gazetted)	:
6.	Whether he/she has appeared : at the examinationpreviously? if so -
	(a) Month and Year of the Examination at whichhe appeared.	:
	(b) Whether any exemption is earned? If so,details of marks, Year of Examination and subject should begiven.	:
	(c) Whether heintends to avail : of exemption earned? State Yes or No.
	(The option will be treated as final and nochange will be allowed.)
7.	Authority of the rule under which, he has toappear for the examination.	:
8.	Number of chances and time limit within which heis required to pass the examination. (Date of eligibility andexpiry for appearing at the examination should be mentioned).	:
9.	Number of Trials Exhausted
10.	Whether additional (Special) chance has beengranted.(Number and date of order under which the additional(special) chance has been granted to him should be specified anda copy thereof should be sent).	:
11.	Number and Date of order relaxing: age and/orservice limits from competent authority (Copies of orders shouldbe sent).
12.	Purpose of passing the examination: (e.g.confirmation in government, service)
13.	Whether he is eligible to appear at: theexamination according to the Departmental Examination Rules.
14.	Whether he intends to answer all his: papers inEnglish or Gujarati, if so, give details regarding papers inwhich he desired to answer in English and in Gujarati.
15.	Remarks if any.
Place:_________________		(Signature of the Applicant)
Date : _______________
Certified that the above particulars areverified and found correct. Shri …....................(Name,Designation and name of the office) is eligible to appear at theexamination to be held in_______________20___.
Place:_______________	(Signature of the Applicant)
Date: _______________	(Name and Designation of the Heads of Department/ Office)

Appendix 'C'(See rule 7 (3))

Sr. No.	Paper in which the exemption was earned underthe old rules	Corresponding paper in which exemptionadmissible according to the rules
1	Paper-I	Paper-I
2	Paper-II	Paper-II
3	Paper-III	Paper-III
4	Paper-IV	Paper-IV

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