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State of Gujarat - Act

Research Assistant, Class III, (Pre-service Training and Passing of Post-Training Examination) Rules, 2015

GUJARAT
India

Research Assistant, Class III, (Pre-service Training and Passing of Post-Training Examination) Rules, 2015

Rule RESEARCH-ASSISTANT-CLASS-III-PRE-SERVICE-TRAINING-AND-PASSING-OF-POST-TRAINING-EXAMINATION-RULES-2015 of 2015

Published on 21 November 2015
Commenced on 21 November 2015
[This is the version of this document from 21 November 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Research Assistant, Class III, (Pre-service Training and Passing of Post-Training Examination) Rules, 2015Published vide Notification No. 38/AAK/102014/1514/S, dated 21.11.2015Last Updated 2nd November, 2019Notification No. 38/AAK/102014/1514/S. - 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 directly recruited to the post of Research Assistant, Class III, in so far as they relate to their Pre-service training and passing of the Post-training Examination, namely:-

1. Short title, extent and commencement.

(1)These rules may be called the Research Assistant, Class III, (Pre-service Training and Passing of Post-Training Examination) Rules, 2015.

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

(3)They shall apply to the persons directly recruited as Research Assistant, Class III, in the Directorate of Economics and Statistics, Gujarat State, otherwise than by promotion from a lower post.

2. Definitions.

- In these rules, unless the context otherwise requires:-

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

(b)"Contractual Post" means the post of the Research Assistant, Class III, in the Directorate of Economics and Statistics, Gujarat State on which direct recruits are appointed on contractual basis;

(c)"Director General" means the Director General of Sardar Patel Institute of Public Administration (SPIPA);

(d)"direct recruit" means a person appointed on contractual basis on the post of Research Assistant, Class III, in the Directorate of Economics and Statistics, Gujarat State, through the competitive examination:

(e)"examination" means the post-training examination held by the Institute that has imparted pre-service to the direct recruit Research Assistant, Class III, in the Directorate of Economics & Statistics, Gujarat State;

(f)"Institute" means the Sardar Patel Institute of Public Administration or such other Institute as may be notified by the Government;

(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. Institutional training and scheme of examination.

- The direct recruit shall be required to undergo institutional training, in the Institute in accordance with the following provisions, namely:-

(1)The institutional training shall be for a period of eight weeks. The training shall be imparted by the Institute.

(2)The direct recruit shall be under the control of the Director General of the Institute during the period of their institutional training.

(3)The post training examination shall be held by the Institute after the institutional training period is over. The direct recruits who have completed the institutional training programme shall be required to pass the examination. After completion of the institutional training, the direct recruits shall be required to work in their respective offices until their examination.

4. Examination and Syllabus.

(1)The examination shall consist of four papers. Each paper shall be of 100 (one hundred) marks. The syllabus of each paper shall be as specified in Appendix-I.

(2)The examination shall consist of Multiple Choice Questions (MCQs) except Paper 4 which shall be descriptive. Answers in Paper 4 shall be required to be written in English or Gujarati, as per the instructions given in the question paper.

(3)The candidate shall be allowed to answer the question papers 1 to 3 with the help of books. Paper 4 shall be without books.Explanation. - "With Books", means original books of the subjects approved by the Government or the Institute from time to time which includes bare Acts and / or Rules without any commentaries or case laws and includes manuals issued under the Act and published by the Government of Gujarat

5. Attempts for passing examination.

(1)The direct recruit shall be required to pass the examination within three, attempts and within five years , of their contractual period:Provided that a person belonging to the Scheduled Castes or Scheduled Tribes who is unable to pasS the examination within three attempts shall be allowed an additional attempt which shall have to be availed of within a period of one year from the date of declaration of the result of the Examination of his third attempt.

(2)If a direct recruit fails to pass the examination in the prescribed attempts as required under these rules, his services shall be terminated:Provided that if, the State Government is satisfied that person could not pass the Examination within the prescribed attempts for the reasons beyond' his control, it may after recording the reasons in writing allow him not more than two additional attempts to pass such examination on payment of an examination fees as determined by the Government from time to time :Provided further that, if a person passes the examination after availing the additional attempts, he shall not be entitled to claim seniority over those persons who have passed the examination earlier than him, within the specified attempts and specified period.

(3)In the circumstances mentioned in sub-rule (1) and sub-rule (2) above, if the Examination is not conducted in time or result thereof cannot be declared before the contractual period of the direct recruit is over, his contractual period shall be deemed to have been extended till the declaration of the result of the examination of his last additional attempt.

(4)Not appearing in the examination, shall be considered as an attempt.

6. Publication of result.

- The Director General, SPIPA shall declare the result of the examination and submit the same to the Government. The Government shall publish the result in the Official Gazette.

7. Qualifying Standard for passing of examination.

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

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

(3)The direct recruit shall not be entitled to any travelling allowance for the journey performed by him to attend the institutional training and for appearing the examination.

8. Eligibility to appear in Examination.

(1)In order to qualify for appearing at the examination, a direct recruit shall be required to attend minimum 85% of the total number of lectures in the institutional training, otherwise he shall be disqualified for appearing in the examination and shall be liable to be terminated from his contractual appointment.

(2)During the period of institutional training, a direct recruit shall not be allowed" any type of leave or absence for more than three days. If the direct recruit remains absent for more than three days and the Director General of the Institute is satisfied that his absence is not due to any unavoidable circumstances beyond his control, he may direct to deduct the pay of the direct recruit for the days of absence.

9. Books for Institutional training.

- The Institute shall provide books for institutional training and for examination, to the direct recruit Without obtaining any security deposit during their institutional training in the Institute. The direct recruit shall be required to return the books as soon as the examination is over. In case of their loss or damage, price of the books shall be recovered from the direct recruit by the Institute.

10. Prohibition to use certain device in the Examination Hall.

- No direct recruit shall be allowed to carry with him any other communication device like pager, cellular phone, lap-top, i-pad, calculator, etc in the examination hall.

11. Security and Surety.

- Even direct recruit shall be required to execute a bond in the form as specified in Appendix-II.

12. Miscellaneous Provisions.

(1)The Director General shall be entitled to change or alter the training schedule of the examination as per the prevailing circumstances.

(2)After passing the Post-training Examination, the direct recruit shall be required to work as a Research Assistant, Class-Ill in the Directorate of Economics and Statistics, Gujarat State.Appendix-I[See Rule 4(1)]Syllabus for institutional training and Post-training Examination for the direct recruit. Statistical Assistant, Class III.

Paper 1: Gujarat Civil Service Rules, 2002,Total-100 Marks, Duration : (With Books)	2 hours,
1.	Gujarat Civil Service Rules, 2002:
(1) The Gujarat Civil Service (General Conditions of Services)Rules, 2002.
(2) The Gujarat Civil Service (Pay) Rules, 2002.
(3) The Gujarat Civil Service (Pay Related Allowances) Rules,2002,
(4) The Gujarat Civil Service (Occupation of GovernmentResidential Accommodation) Rules, 2002.
(5) The Gujarat Civil Service (Leave) Rules, 2002,
(6) The Gujarat Civil Service (Pension) Rules, 2002.
(7) The Gujarat Civil Service (Joining Time) Rules, 2002.
(8) The Gujarat Civil Service (Travelling Allowance) Rules, 2002.
Paper 2 : Acts and Rules and FinancialMatters, Total-100 Marks, Duration	2 hours (With Books)
1.	Acts and Rules :	50 marks
1. The Gujarat Civil Services (Conduct) Rules,1971 and Gujarat Civil Services (Discipline and Appeal) Rules,1971.
2. The Gujarat Civil Services (Classificationand Recruitment) (General) Rules, 1967.
3. The Prevention of Corruption Act, 1988.
4. The Right to Information Act, 2005.
2.	Financial Matters:	50 marks
1. The Gujarat Financial Rules, 1971.
2. The Gujarat Treasury Rules, 2000 (Chapter 1,2, 3, 7, 8 & 9).
3. The Bombay Contingency Expenditure Rules,1959.
4. The Gujarat Budget Manual Book-1 Rules, 1983.
5. The Bombay General Provident Fund Rules,1959.
Reference books :
	1. The Gujarat Civil Services (Conduct) Rules, 1971 and GujaratCivil Services (Discipline and Appeal) Rules, 1971.
2. The Gujarat Civil Services (Classification and Recruitment)(General) Rules, 1967.
3. The Prevention of Corruption Act, 1988.
4. The Right to Information Act, 2005.
5. The Gujarat Financial Rules. 1971 (Whole Book).
6. The Gujarat Treasury Rules, 2000 (Whole Book).
7. The Bombay Contingency Expenditure Rules, 1959.
8. The Gujarat Budget Manual Book-1, Rules, 1983.
9. The Bombay General Provident Fund Rules. 1959.
Paper 3: Statistics, Economics and OfficialStatistics, Total-100 Marks, Duration :	2 hours (With Books)
1.	Statistics:	30 marks
(1) Mathematical Statistics :
1. Frequency Distribution and Measurement of Central Tendency
2. Dispersion - Skewness
3. Principle of Sot
4. Probability
5. Mathematical Expectation
6. Probability Distribution
7. Interpolation - Extrapolation
(2) Sampling Methods and Experimental Designs:
1. Introduction
2. Simple Random Sampling Method
3. Stratified Random Sampling Method
4. Systematic Sampling Method
5. Cluster Sampling
(3) Business Statistics :
1. Correiating,
2. Regression
3. Association
4. Time Series
5. Index Number
6. Vital Statistics
2.	Economics :	30 marks
(1)	Principles of Economics :-
1. Economics and Basic Economic Problems
2. Assumption of Economic and Methods of Analysis
3. Principle of Consumer Behaviour - Choice of Utility
4. Indifference Curve Analysis and Choice
5. Consumer's Surplus G. Elasticity of Demand
7. Rules of Production
8. Production Cost
9. Supply
10. Price Determination in Market
11. Competition
12. Monopoly
13. MonopoHstic Competition
14. Oligopoly
15. Principle of Allocation
16. Pay
17. Rent
18. Interest
19. Profit
20. Point of General Equilibrium
21. Welfare Economics
3.	Official Statistics :	40 marks
1. Central and State Statistical Organisation
2. Planning
3. National Sample Survey
4. National Sample Survey (Poverty)
5. Economic Census and Survey
6. Population Census
7. Agriculture Statistics
8. Animal Husbandry Statistics
9. Fisheries Statistics
10. Irrigation Statistics
11. National Income and State Income Estimates
12. Capital Formation
13. Price Statistics
14. Transport Statistics
15. Education Statistics
16. Industrial Statistics
17. Statistics of Municipal Towns and Cities
18. Socio-Economic Review
19. Statistics of Co-operative Activities
20. Statistical Arrangement of Co-operative Activities
21. Evaluation Process and its various stages
22. Health Statistics
Books recommended :
	- Mathematical Statistics, Author :- Prof.H.D.Shah, Fifth Edition :- 1994 (Published by the UniversityGranth Nirmdn Board, Gujarat State, Ahmedabad)
- Sampling Methods and Experimental Designs,Author - Shri S.M.Shah Edition :-1992, (Published by theUniversity Granth Nirman Board, Gujarat State, Ahmedabad)
- Business Statistics, T.Y.B.Com., Edition :-1995, (Published, by the University Granth Nirman Board, GujaratState, Ahmedabad)
- Principles of Economics, (Price andAllocation), Author - Shri H.K.Trivedi, Edition :-2005.(Published by the University Granth Nirman Board, Gujarat State,Ahmedabad)
- Official Statistics, (Prepared by theDirectorate of Economics and Statistics, Gujarat StateGandhinagar)
Paper 4 : Official Writing Method and OfficeProcedure, Noting and Drafting (Non-Secretariat) Total-100 Marks,Duration :	3 hours (Without Books)
Chapter-1	General Instructions:	50 Marks
	Parishist-K : Official Language Policy ofAssociation
Parishist-KH : Gujarat Official Languages Act,1960
Parishist-G : Government Motives
Chapter-2	Noting Method (Note Writing)
Chapter-3	Draft Writing-I (Letter Method)
	Government Writing Method:
(4) Letter
(5) Reminder Letter
(6) Demi-official Letter
Chapter-4 Draft Writing-2 (other appearancein Government Writing Behavior) :
	(1) office Memo
(2) Office order
(3) Circular
(4) Remark
(5) Resolution
(6) Notification
(7) Telegraph
(8) Saving Telegraph
(9) Press Note
(10) Press Statement
(11) Agenda
(12) Minutes
Chapter-5 (K) Some Samples of Standard :
	(1) Bond of Surety
(2) Tender, Notice, Samples, Instructions
(3) Advertisement
(4) Notice
(5) Certificate
(D) Certificate of Medical Inquiry
(E) Certificate relating to Office Work
(F) Certificate of Salary
(6) Plaque and Invitation Letters
(Kh) Correspondence in Hindi
Chapter-6 Easy-Translation - Some samples:
	Gujarati Translation in Important Sentences
Chapter-7 Rules of Spelling :
	(A) Proofreading
(B) Spelling of Administrative Words
Chapter-8	Abstract Writing :	50 Marks
	Parishist-3 Gujarati-Hindi Synonyms of SomeImportant English Words in Administration (2) Official Procedure,Noting and Drafting (Non-Secretariat)
1. Various form of correspondence used in Government offices
2. Noting, Drafting and Filing, etc.
Books recommended :
	- Official Writing Method, 4th Edition-1996(Office of the Director of Languages, Gujarat State,Gandliinagar-382 010)
- Office Procedure. Official Writing Methods(Non-Secretariat) (Published by the Government of Gujarat)

Appendix-II[See Rule 11]Security BondKnow all men by these presents that I................ a candidate selected for appointment to the post of...................... on contractual basis in accordance with the rules contained in the Government Notification.......................... Department, No.......................... dated the ......................... (hereinafter referred to as "the rules") am held and firmly bound up; to the Governor of Gujarat exercising the executive powers of the Government of the State of Gujarat (hereinafter referred to as "the Government" which expression shall, unless the context otherwise requires, include his successors in office and assignees) in the amount equal to pay and allowances paid to me by the Government during my training plus amount prescribed by the Government from time to time towards the cost of training imparted to me by the Institute, being an expenditure incurred by the Government to my training and which is to be paid to the Government for which payment, well and truly to be made, I bind myself, my heirs, executors, administrators and legal representatives by these presents .................. Whereas, I am required under the rules to execute a bond for refund to the Government of the amount equal to pay and usual allowances drawn by 1110 during the training in the event of my (a) failure to complete the institutional training, or (b) failure to appear in the examination, or (c) failure to comply with any of the provisions of the contractual appointment rules, if any, to the satisfaction of the Government or (d) quitting service before the completion of the period of 3 years from the date of my regular appointment on satisfactory completion of the contractual period. Now, the condition of the above written bond is that, if, I shall duly and faithfully observe and perform the stipulations and conditions on my part to be observed and performed as contained in the said rules (Which rules shall be deemed to form part of these presents), then the above written bond shall be void, otherwise the same shall remain in full force and effect:Provided that without prejudice to other rights or remedies, it shall be open to the Government to recover the amount payable under this bond as arrears of land revenue.In witness whereof 1 have here to set my hand this day of.............. 20.............Signature of candidateSigned and delivered by the above named in the presence of:-

1. Signature and full address,

2. Signature and full address

SuretyWe .................. and residing at in Taluka .............. District ........... declare ourselves sureties for the above names ........(hereinafter referred to as "the candidate") and guarantee that the candidate shall do and perform all that he has undertaken to do' and perform and in case of his (1) failure to complete the institutional training or (2) failure to appear in the examination, or (3) failure to comply with any of the provisions of the contractual appointment rules, if any, to the satisfaction of the Government, we hereby bind ourselves jointly and severally to forfeit to the Government of Gujarat exercising the executive power of the Government of State of Gujarat (hereinafter referred to as "the Government") the amount equal to the pay and allowances paid to him by the Government during his training plus amount prescribed by the Government from time to time towards the cost of training imparted to him by the Institute being an expenditure incurred by the Government on his training in which the candidate has bound himself and we agree that the Government may, without prejudice to other right or remedies available to the Government recover the said amount from us as an arrear of land revenue; and we also agree that any variation of the terms and conditions specified in the said rules shall not discharge us from our liabilities to pay the said amount and for the purpose of enforcement of our liability under this agreement, our liability shall be joint and several with that of the candidate.

Date:	Signature of Surety.
Place:	Full address and occupation.
Date:	Signature of Surety.
Place:	Full address and occupation.
In the presence of:
Signature
Full address and
Occupation of witness:
Signature
Full address and
Occupation of witness:

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