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State of Gujarat - Act

Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015

GUJARAT
India

Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015

Rule ASSISTANT-INSPECTOR-OF-MOTOR-VEHICLES-CLASS-III-DEPARTMENTAL-EXAMINATION-RULES-2015 of 2015

Published on 30 September 2015
Commenced on 30 September 2015
[This is the version of this document from 30 September 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015Published vide Notification No. PT/2015/39/MVD/102011 /1155/KH, dated 30.9.2015Last Updated 2nd November, 2019Notification No. PT/2015/39/MVD/102011 /1155/KH. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and in supersession of all the 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 Inspector of Motor Vehicles, Class III in the subordinate service of the Commissionerate of Transport, Gujarat State, in so far as they relate to passing of the departmental examination, namely:-

1. Short title, extent and commencement.

(1)These rules may be called the Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015.

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

(3)They shall apply to the persons appointed as Assistant Inspector of Motor Vehicle, Class III, in the subordinate service of the Commissionerate of Transport, Gujarat State, whether by promotion or otherwise.

2. Definitions.

- In these rules, unless the context otherwise require,-

(a)"Appendix" means an Appendix appended to these rules;

(b)"appointed date" means the date on which these rules shall come into force;

(c)"Board" means the Gujarat Subordinate Service Selection Board, Gandhinagar;

(d)"Direct recruit" means a person appointed by direct recruitment as Assistant Inspector of Motor Vehicles Class III;

(e)"old rules" means the rules for the departmental examination of Assistant Inspector of Motor Vehicles Class III which were in force immediately before the appointed date.

(f)"examination" means the departmental examination prescribed under these rules as a prerequisite for promotion to the post of Inspector and includes such respective departmental examination as were prescribed under the old rules;

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

(h)"specified period" means the period specified in these rules within which a person is required to pass the examination.

3. Eligibility to appear in the examination.

- To be eligible for promotion to the post of Inspector of Motor Vehicles, Class II, a person shall be required to pass the examination within a period of three years from the date of his appointment to the lower post unless he has passed such departmental examination under the old rules:Provided that where any such person has before the appointed date passed the departmental examination or has been exempted under the old rules from passing such examination, shall not require to pass the examination as provided under these rules:Provided further that the chances for passing the departmental examination under the old rules shall be deemed to have been provided under these rules and a person who has been provided any such chance shall be allowed to avail the remaining chances under these rules:Provided also that any such person, before the appointed date, who has availed of all the chances, prescribed under the old rules for passing the examination, shall be allowed to avail one additional chance to pass such examination under these rules, which shall have to be availed of at the first examination to be held under these rules, subject to the condition that he shall not to be entitled to claim seniority and shall become junior to all those who have passed the examination and have been promoted regularly to higher post earlier than him.Provided that if the period for passing the examination as provided in these rules, expires before the date of holding of the next examination, the said period shall be deemed to have been extended until the date of the declaration of the result of the examination so held.

4. Attempts for passing examination.

- The relevant examination referred to in Rule 3 shall have to be passed in not more than three chances within the specified period:Provided that the chances for passing the examination already availed of or which should have been availed of before the appointed date under the old rules shall be counted as having been availed of under these rules:Provided further that a person belonging to the Scheduled Castes or Scheduled Tribes may be given one more chance which shall have to be availed of within a period of one year from the date of the expiry of the period mentioned in Rule 3 or, as the case may be, in this rule.

5. Effect of failure to pass the examination.

- If a person fails to pass the examination referred to in Rule 3 within the specified period and specified chances, he shall, notwithstanding such failure, be eligible to appear at any time in the examination on payment of an examination fee as may be determined by the Government from time to time and if he passes the said examination, he shall be eligible for promotion:Provided that a person shall not be entitled to claim seniority over those persons who have passed the examination within the specified period and specified chances earlier than him and also have been promoted regularly to the higher post before he became eligible for such promotion on passing the departmental examination.

6. Seniority.

- A person who passes the examination within the specified period and specified chances shall, on his promotion, be assigned seniority over a person junior to him in the lower cadre, if latter had been promoted to the higher post earlier by reason of his having passed the examination earlier than him.

7. Venue of examination.

(1)The Board shall hold the examination twice in a year, ordinarily in the month of June and December.

(2)The place, date and time for holding the examination shall be communicated by the Board directly to the candidate under intimation to the Secretary to the Government of Gujarat, Ports and Transport Department and the Commissionerate of Transport, Gujarat State.

8. Syllabus.

(1)The syllabus of the examination shall be as specified in the Appendix A'. The examination shall consist of Multiple Choice Questions (MCQs) except Paper IV which shall be descriptive.

(2)Answers in Paper IV shall be required to be written in English or Gujarati, as per the instructions given in the question paper.

9. Admission to the examination.

(1)A Assistant Inspector of Motor Vehicles Class III, who desires to appear at the examination, shall submit his application in the Form as specified in Appendix 'B', to the Head of Office in which he is serving through the Commissionerate of Transport, Gujarat State, for enlisting his name as a candidate for such examination at least sixty days before the date of the commencement of the examination.

(2)The Head of Office shall scrutinise the application with regard to his eligibility for appearing at the examination and forward the same to the Board through the Commissionerate of Transport, Gujarat State, along with the Certificate of Eligibility as specified in Appendix 'C'.

(3)If the applicant subsequently decides not to appear at the examination, he shall give the intimation thereof to the Board through the Commissionerate of Transport, Gujarat State, at least thirty days before the date of the commencement of the examination.

(4)In the event of any person fading to appear at the examination after having enlisted his name as a candidate for appearing thereat but without intimating referred to in sub-rule (3), he shall be deemed to have lost one chance to pass the examination.

(5)The Board shall admit the candidate to the examination on the strength of the certificate issued by the Commissionerate of Transport, Gujarat State, that he is eligible to appear at such examination:Provided that the Commissionerate of Transport, Gujarat State, may condone the failure on the part of the person to give intimation referred to in sub-rule (3), and the consequences arising there from if it is satisfied that the person had failed to give the intimation within time for reasons beyond his control.

10. Qualifying standard for passing examination.

(1)The standard for passing the examination shall be fifty per cent. (50%) of the total marks assigned to each paper.

(2)The subject papers shall be allowed to be answered with the help of Books except paper IV.Explanation. - "With books" means the original books of the subjects approved by the Government or the Institute having bare Acts and / or Rules without any commentaries or. case laws and includes manual issued under the Act published by the Government of Gujarat.

(3)An unsuccessful candidate, who secures sixty per cent or more marks in any one or more papers, shall be exempted from appearing in those papers at the subsequent examination.

(4)A candidate who has secured 80% (eight percent.) or more aggregate marks in the examination shall be paid cash amount as an incentive as determined by the Government.

11. Publication of result.

- The Board shall publish the result of the examination in the Gujarat Government Gazette and also communicate the same to the Government, in Ports and Transport Department.

12. Prohibition to used certain devices in the Examination hall.

- A candidate shall not be allowed to carry with him any other electronic communication devices like cellular phone, calculator, lap-top, pager, i-pad etc.Appendix "A"[See Rule 8]Syllabus for Assistant Inspector of Motor Vehicles Class III, Departmental ExaminationPaper I-Service Matters: Marks - 100 (Duration: 2.5 Hours) (With Books)

1. The Gujarat Civil Services (General Conditions of Services) Rules, 2002 (Vol. I to VIII).

2. The Gujarat Civil Services (Conduct) Rules, 1971.

3. The Gujarat Civil Services (Discipline and Appeal) Rules, 1971.

4. The Gujarat Civil Services Classification and Recruitment (General) Rules, 1967.

Paper II - Departmental Acts and Rules - 1: MARKS- 100 (Duration: 2.5 Hours) (With Books)

(1)The Motor Vehicles Act, 1988, the Central Motor Vehicles Rules. 1989 and the Gujarat Motor Vehicles Rules, 1989.

(2)The Gujarat Motor Vehicles Tax Act, 1958 and the rules made there under.

(3)The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958 and the rules made there under.Paper III-Technical Matters (Duration: 2.5 Houre, With Books), Marks:100 (Paper-III)

(1)Theory of Automobile Engineering (including (a) I.C. Engine And (b) Compression Ignition Engines)- Questions shall be put on Advanced Automobile Engineering.

(2)Motor Vehicles Repairs.

(3)Principles of Driving.Paper IV-Gujarati and English Language: (Duration: 3 Hours, Without Books), Marks-100

1. Translation from English to Gujarati and fromGujarati to English.	20 Marks
2. English Essay/Gujarati Essay	30 Marks
3. English Grammar	25 Marks
4. Gujarati Grammar.	25 Marks

Appendix 'B'[See Rule 9 (1)]Application for appearing at the departmental Examination for promotion to the post of inspector of Motor Vehicles Class II

1.	Applicant's name in full (Surname first) (In English andGujarati)-
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 hisexamination.
5.	Date of appointment and total years of service(Gazetted/Non-gazetted)
6.	Whether he/she has appeared at the Examinationpreviously? if so,
	(a) Month and Year of examination at which he had appeared:
	(b) Whether any exemption is secured ? If so, details of marks,Year of examination and subject should be given.
	(c) Whether he intends to avail of exemptions earned. State "Yes"or "No" (The choice shall be treated as final and nochange shall be allowed):
7.	Authority or the rule under which he has toappear for the examination:
8.	Number of chances and time limit within which heis required to pass then 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 orders, under which the additional(Special) chance has been granted to him should be specified anda copy thereof should be sent:
11.	No. and date of orders relaxing age and/orservice limit from competent authority (copies of orders shouldbe sent):
12.	Purpose of passing the examination (e.g.confirmation, retention in Government Service, promotion, etc.:
13.	Whether he is eligible to appear at theexamination according to rules of the departmental examination:
14.	Whether he intends to answer all papers inEnglish or in Gujarati? If not, give details regarding papers inwhich he desires to answer in English and Gujarati:
15.	Remarks if any.

Place:	Signature of the Applicant
Date:

"Certified that the above particulars of the applicant/candidate are verified and found correct, Shri..........is eligible to appear at the examination to be held -Signature and Designation of the Head of the Department/Office)Appendix-C[See Rule 9 (2)]

(1)"Certified that the above particulars of the applicant/candidate are verified and found correct. Shri is eligible to appear at the examination to be held in "

(2)Necessary fees is paid, copy of challan is attached herewith.

(3)*Candidate is granted additional change, a copy of order is attached.(Signature and Designation of the head of the Department/Office)(Signature and Designation) of the Head of the Department/Office)Place:-Date:-

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