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State of Gujarat - Act

Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012

GUJARAT
India

Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012

Rule INSPECTOR-CLASS-III-PROHIBITION-AND-EXCISE-COMPETITIVE-EXAMINATION-RULES-2012 of 2012

Published on 22 February 2012
Commenced on 22 February 2012
[This is the version of this document from 22 February 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012Published vide Notification No. GG/6/2012/MKM/102008 /423/E-1, dated 22.2.2012Last Updated 6th November, 2019No. GG/6/2012/MKM/102008 /423/E-1. - In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor of Gujarat hereby/makes the following rules to provide for regulating the method of examination for recruitment to the post of Inspector, Class III, Prohibition and Excise, in the Gujarat Subordinate Service, Prohibition and Excise Department, Gujarat State, namely:-

1. Short title.

- These rules may be called the Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012.

2. Definitions.

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

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

(b)"Board" means the Gujarat Subordinate Services Selection Board, Gandhinagar;

(c)"Examination" means the competitive examination for the recruitment to the post of Inspector, Class III, Prohibition and Excise and includes the Preliminary Examination, Physical Test and Main Examination as referred to in Rule 6;

(d)"Government" means the Government of Gujarat;

(e)Main examination means the objective type written examination and interview as specified in part III of the Appendix.

3. Eligibility.

(1)A candidate shall not be qualified for admission to the examination unless he is,-

(a)a citizen of India, or

(b)a subject of Nepal, or

(c)a subject of Bhutan, or

(d)a person of Indian origin who has migrated from Pakistan, Myanmara, Sri Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire, Ethiopia and Vietnam, with the intention of permanently settling in India:

Provided that candidates belonging to categories (b), (c) and (d) shall be required to furnish a certificate of eligibility issued by the Government.

(2)A candidate who is required to produce a certificate under sub-rule (1), may be allowed to appear at the examination conducted by the Board on production of the same.

(3)A candidate shall have attained the age of 21 years and shall not have attained the age of 28 years on the date specified by the Board in the advertisement.

4. Educational Qualification.

- A candidate possessing the requisite qualifications for the appointment to the post of Inspector, Class III, Prohibition and Excise, under the relevant recruitment rules shall be eligible for admission to the examination.

5. Holding of Examination.

(1)The Board shall, on receiving the requisition from the Government, by an advertisement published in the prominent news papers widely circulated in the State call for the application in the prescribed form from the candidates possessing required qualifications for the post specified in Rule 1.

(2)The date, tune and the places for holding the examination shall be decided by the Board.

(3)The candidate shall be required to attend Preliminary Examination, physical test and Main Examination at his own expenses.

6. Mode of Examination.

(1)The examination shall be held in three successive stages as specified in Appendix, in the following manner, namely,-

Part I	:	Preliminary Examination (Screeningtest-Objective type) for selection of candidates for admission tothe physical test;
Part II	:	Physical Test for selection of candidates foradmission to the main examination;
Part III	:	Main Examination (objective type-writtenexamination and interview).

(2)The Board shall, after receiving the applications from the candidates, verily the applications in accordance with these rules and call the eligible candidates for Preliminary Examination (Screening test-Objective type) as specified in Part I of the Appendix.

(3)The candidates who have obtained the minimum qualifying marks in the preliminary examination as may be fixed by the Board, shall be allowed to appear in the physical test.

(4)The Board shall hold the physical test to ascertain the physical standards of the candidates in accordance with the standards as specified in Part II of the Appendix. No candidates other than those who have qualified in the physical test shall be allowed to appear in the main examination.

(5)The Board shall hold the main examination as specified at para A in Part III of the Appendix. No candidates other than those who have qualified in main examination shall be allowed to appear in the interview.

(6)The successful candidates who have obtained the minimum qualifying marks in the main examination as may be fixed by the Board, shall be called for interview as specified at para (B) in part III of the Appendix.

(7)The Board shall declare the names of successful candidates, after completion of interview, equal to the number of vacancies requisitioned.

7. Syllabus of Examination.

- The events for the Physical Screening Test, the syllabus of the Preliminary Examination and the Main Examination and the qualifying standard thereof, shall be as specified in Part I, II and III of the Appendix, respectively.

8. Medium of Examination.

- The medium of examination shall be Gujarati except paper of English specified at serial number 2 under the heading (A) Written Examination-Objective type in Part III.

9. Disqualification for appointment on the ground of plural marriage.

(1)No person, who,-

(a)has entered into or contracted a marriage with a person having spouse living; or

(b)having a spouse living, has entered into or contacted a marriage with any person; shall be eligible for appointment to the said post:

Provided that the Government may if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

(2)The candidate shall declare in the application form whether he or she, as the case may be, is married and, in the case of male candidate he has more than one wife living and in the case of a female candidate whether she has married to man who has already another wife living.

10. Application to appear in examination.

(1)A candidate who desires to appear at the preliminary examination shall submit an application in such form, within such time limit as may be prescribed by the Board along with such fees as may be fixed by the Board.

(2)The candidate who is declared by the Board to be qualified for appearing at the main examination shall be required to submit an application in such form, within such time limit as may be prescribed by the Board alongwith such fees as may be fixed by the Board. Fees once paid shall not be refunded or held over for the subsequent examination.

(3)The fees shall be paid in such manner as the Board may direct.

(4)The request of a candidate for withdrawal of application form and refund of fees shall not be entertained in any circumstances.

11. Decision of Board to be final.

(1)No candidate shall be allowed to appear at the main examination unless the Board is satisfied that-

(i)the candidate possesses the required qualifications under the recruitment rules of the post;

(ii)he has paid the requisite fees along with the applications; and

(iii)he possesses the requisite physique prescribed under the recruitment rules of the post,

(2)The decision of the Board as to the eligibility of a candidate for admission to the main examination shall be final.

(3)No candidate shall be allowed to appear at the main examination unless the Board is satisfied that the candidate is eligible in all respect and complied with all the requirements.

12. Duty of candidate.

(1)The candidates shall be required to answer all the question paper) in his own handwriting.

13. Ineligibility on failure to attend interview.

- The candidate who is qualified in the main examination and called for interview but fails to attend the interview on the specified date and time shall not be eligible for selection.

14. Qualifying Standard and Marks.

(1)The Board shall fix the qualifying standard for preliminary examination (screening test-objective type) and main examination (written) for all the candidates.

(2)The candidate who has obtained minimum qualifying marks in main examination (objective type-written examination) as may be fixed by the Board, shall be called for an interview:Provided that candidates belonging to the Schedule Castes or Schedule Tribes or Socially and Educationally Backward Classes may be allowed to appear in the physical test or, as the case may be, in interview by relaxing the standard in the preliminary examination or, as the case may be, in the main examination (Objective type-written examination) if the Board is of the opinion that sufficient number of candidates from these communities are not likely to be available for physical test or, as the case may be, for interview on the basis of the qualifying standard fixed for general category to fill up the vacancies reserved for such categories.

15. Preparation of Select List and Waiting List.

(1)The Board shall cause to prepare a select list of the successful candidates in order of merit on the basis of aggregate marks finally awarded to each candidate in the main examination and in that order, the Board shall forward the same with its recommendation to the Government.

(2)The Board shall also prepare a waiting list showing the names of successful candidates as far as feasible for about twenty-five per cent of number of successful candidates recommended by the Board under sub-rule (1) for recommending further candidates to the Government on demand.

(3)The result of the examination shall be divided into two parts as follows, namely :-

Part-I.	:	Select List-Names of successful candidates.
Part-II.	:	Waiting List-Names of candidates to be kept onthe waiting list.

(4)The Board shall submit a copy of the result to be published in the Official Gazette, to the Government.

(5)The Board shall also recommend the names of successful candidates belonging to the Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes, Women and Ex-servicemen to the extent of the number of vacancies reserved for such categories.

16. Result of Examination.

(1)The Board shall declare the result of the examination and submit the same to the Government.

(2)The result of the successful candidates shall be arranged in the order of merit specifying their names, seat numbers and total marks obtained by the candidates and the same shall be caused to be published in the Official Gazette, by the Board.

(3)The Board shall display on the notice board of the Board, the names of the unsuccessful candidates specifying their names, seat numbers and total marks obtained by them.

(4)The Board shall communicate the result to the successful candidates individually in the manner as may be decided by it.

17. No right to appointment.

- The successful candidates shall ordinarily be considered for appointment to the post in order of merit determined by the Board up to the number of posts to be filled in. The mere success in the main examination shall not itself confer any right to appointment and it shall be open to appointing authority to drop a candidate, if, after such inquiries, it is satisfied that the candidate is not suitable for public service.

18. Medical Examination.

- The candidates qualified for appointment shall be required to pass the medical examination in accordance with the rules made by the Government in that behalf.

19. Disciplinary actions.

- A candidate who is or has been declared by the Board to be guilty of-

(i)obtaining support for his candidature by any means, or

(ii)impersonating, or

(iii)procuring impersonation by any person, or

(iv)submitting fabricated documents or documents which have been tampered with, or

(y)making statement which are incorrect or false or suppressing material information, or

(vi)resorting to any other irregular or improper means in connection with his candidature for the Examination, or

(vii)using unfair means during the Examination, or

(viii)writing irrelevant matter, including absurd language or pornographic matter, in the scripts, or

(ix)misbehaving in any other manner in the Examination shall, or

(x)harassing or doing bodily harm to the staff employed by the Board for the conduct of the Examination, or

(xi)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, or

(xii)violating any of the conditions for admission to appear in the Examination as prescribed and specified in the admission certificate to take the Examination, may, in addition to rendering himself liable to criminal prosecution, be liable-

(a)to be disqualified by the Board from the Examination for which he is a candidate, or

(b)to be debarred either permanently or for a specified period-

(i)by the Board, from appearing in any Examination or from any interview for direct selection to be held by it;

(ii)by the State Government from any employment under it:

Provided that no penalty under clause (a) or (b) shall be imposed except after giving the candidate an opportunity of being heard; or

(c)to disciplinary action under the relevant rules, if he is in Government service.

20. Mark-sheet and rechecking of Marks.

(1)A candidate who desires to have his marks of preliminary examination rechecked, may apply to the Board alongwith such fees as may be fixed by the Board within a period of thirty day from the date of declaration of result of the preliminary examination.

(2)A candidate who desires to have the mark-sheet of the main examination shall apply to the Board alongwith such fees as may be fixed by the Board within a period of fifteen days from the date of declaration of the final result.

(3)A candidate who desires to have his marks of main examination rechecked, may apply to the Board alongwith such fees as may be fixed by the Board within a period of thirty days from the date of declaration of final result of the main examination.

21. Prohibition to use certain devices in the examination Hall.

- A candidate shall not be allowed to carry with him a cellular phone, calculator, pager or any other electronic communication device.

22. Conduct and regulation of examination.

- The Board shall regulate all matters relating to appointment of examiners and conduct of examination in accordance with the procedure adopted by it and in uniformly with the Governments order in that behalf.

23. Training and Examination.

- The selected candidate shall require to undergo pre-service training and pass the post-training examination and the departmental examination, if any, in accordance with the rules as prescribed by the Government in that behalf.Appendix[See Rule 6]

Part I – Preliminary Examination (Screening Test-Objective Type):

General Knowledge (Objective Type)

1 Hour:

100 Marks.

Part II – Physical Test (Qualifying Test):

The test and the qualifying standard shall be as under:

Candidates	Test	Qualifying Standard
(1)	For male Candidates.	Running 1600 metres	in 8 minutes.
(2)	For Female Candidates.	Running 800 metres	in 4 minutes and 30 seconds
(3)	For Ex-Servicemen Candidates.	Running 2400 metres	in 14 minutes.

Note. - Only the candidate who qualify in physical standards fixed for them as above, shall be eligible to appear in the main examination as specified in Part III. There shall be no marks for the physical test.

Part III – Main Examination:

The mam examination shall consist written objective type of 100 (Hundred) marks and interview test of 25 (Twenty five) marks, as follows, namely:-

(A)Written Examination-Objective Type:

1 Hour:

100 Marks.

Sr. No.	Subject	Marks
1	Gujarati	35
2	English	30
3	General Knowledge	35

Note. - The Standard of question paper of Gujarati as well as English shall be of the level of the Higher Secondary School Certificate Examination conducted in the State.

(B)Interview : 25 marks.

The Board shall constitute a committee for interview consisting of following members namely:-

(i)The Chairman of the Board,

(ii)One officer of the Prohibition and Excise Department or, of the State Government as may be nominated by the State Government,

(iii)One Member of the Board as may be nominated by the Chairman.

The Committee shall award final marks out of 25. Weightage may be given to the candidates possessing NCC "C level Certificate (Grade wise), or sports (State and National Competition) or extra curricular activities while awarding marks out of 25 to the candidate.

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