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Chhattisgarh State Eligibility Test Rules, 2013
Published vide Notification No. /412/F 1-28/2005/38-1, dated 5th February, 2013
Last Updated 15th October, 2019 [cg206]
(a) "Act" means all Acts related to Universities (Government and Private) of the State of Chhattisgarh;
(b) "Commission" means the Chhattisgarh Public Service Commission;
(c) "College" means a College affiliated to a University or a constituent college under a University;
(d) "Government" means the Government of Chhattisgarh;
(e) "NET" means the National Eligibility Test;
(f) "SET" means the State Eligibility Test;
(g) "State Agency" means a university or a reputed body conducting the examination or a reputed agency identified by the State Government from time to time, to conduct the SET;
(h) "State" means State of Chhattisgarh;
(i) "University" means University (Government and Private) established in the State under relevant Acts.
3. Applicability. - These rules shall be applicable for the purpose of determination of the eligibility regarding appointment to the posts mentioned in this rule and for conducting examination and to those candidates who aspire for the post of Assistant Professor, Librarian, Sports Officers in Government and Non-Government (aided and non-aided) Colleges and Assistant Professor, Assistant Librarian and Assistant Director (Physical Education) in Universities. 4. Subject. - (1) Examination shall be conducted only in those subjects which are permitted by University Grants Commission and notified accordingly prior to the commencement of the examination. (2) It shall be an essential pre-requisite for the candidates to pass two year post graduate degree or an equivalent post graduate degree in concerned subject with minimum marks, as prescribed in sub-rule 5(1) and 5(2) of these rules from a recognized university or an equivalent degree from a Foreign University. (3) Valid degree holder candidates are eligible to participate in subjects corresponding to the subject group as under :-|
S. No. |
Subject Group |
Subjects |
|
1. |
Political Science |
Political Science or Public Administration |
|
2. |
Economics |
Economics or Applied Economics |
|
3. |
History |
History or ancient Indian History Culture and Archeology |
|
4. |
Physical Science |
Physics or Electronics |
|
5. |
Chemical Science |
Chemistry or Biochemistry or Applied Chemistry or Industrial Chemistry or Environmental Chemistry or Applied Biochemistry |
|
6. |
Life Science |
Botany or Zoology or Microbiology or Bio-Science or Bio-technology or Limnology or Genetics or Environmental Science or Bioinformatics or Industrial Microbiology. |
|
7. |
Mathematics |
Mathematics or Statistics |
Note. - In addition to the above, State/State Agency shall have the power to add or alter the subjects and the subject groups in accordance with the directions of the University Grant Commission in this matter. But the same must be duly notified prior to the commencement of the examination.
(3) A candidate shall be eligible for appointment only in a subject in which he has passed the Post-Graduate Examination and SET. 5. Eligibility. - (1) Candidates belonging to General and Other Backward Classes category must have passed post graduate or equivalent examination with at least 55% marks (or an equivalent grade in a grading system) from a recognized university so as to appear in SET examination. (2) Candidates belonging to Scheduled Castes/Scheduled Tribes/Persons with disability category, the minimum requirement is post-graduation or equivalent with at least 50% marks (or an equivalent grade in a grading system) from a recognized university so as to appear in SET examination. (3) Candidates who have secured 54.99% marks or below (49.99% marks or below for Scheduled Castes/Scheduled Tribes and persons with disability candidates) at post graduate level or its equivalent examination shall not be eligible for this test. There is no provision of rounding off the marks in this matter. (4) Candidates, who have appeared or are appearing for the qualifying Master's Degree examination and whose result is awaited or candidates whose qualifying examination has been delayed, may also apply for SET, however, such candidates will be admitted provisionally and shall be considered eligible only after they have passed the Master's Degree examination or equivalent degree with at least 55% marks (50% in case of Scheduled Castes/Scheduled Tribes and persons with disability candidates) within one year from the date of the SET examination in which they have appeared and upon failure to do so, they shall be treated as disqualified. (5) Only Indian Nationals can appear in the test, candidates from other States can also appear in this test (6) Only Scheduled Castes/Scheduled Tribes candidates, who are local residents of the State are entitled to get relaxation in minimum marks, as mentioned in sub-rule (2) above. (7) SET is only an eligibility examination and passing this examination does not confer any right for appointment. 6. Validity. - The validity of the SET certificate is forever. This provision shall also be applicable on those certificates which were issued after the State Level Eligibility Test (SLET) was organised by the State in the year 2006. 7. Age limit. - Though there shall be no age limit for appearing in SET examination, however, the provisions of respective Rules/Acts/Regulations/Statutes/Ordinances etc. along with the directions mentioned in circular regarding age and relaxation in age issued by the General Administrative Department of State, wherever applicable, shall prevail, mutatis mutandis, for appointments. 8. Selection procedure. - (1) The State Eligibility Test shall be conducted by the State agency, assigned by the State Government. (2) (a) Candidates who have already cleared Chhattisgarh SLET conducted by the State in the concerned subject, need not clear the SET again;(b) Candidates belonging to other States, who have cleared SET/SLET organised in other States, after 1st June, 2002 are not eligible for appointment in this State and are therefore required to clear the SET organised by the State of Chhattisgarh, so as to attain eligibility;
(c) NET qualified candidates shall be exempted from the condition of qualifying SET.
(3) Recruitment in Universities, Government Colleges and Private Colleges (Aided and Non-Aided) shall be made as per the respective existing Rules/Acts/Statutes/ Ordinances/Regulations etc. prevailing at the time of advertisement for recruitment. 9. Conduct of SET. - (1) The SET shall be conducted as per the guidelines issued by the UGC. (2) The syllabus and pattern of SET shall be the same as prescribed for NET conducted by UGC and CSIR. 10. SET fee. - The State Agency shall decide the SET fee. 11. Dispute. - (1) The State Agency, in consultation with the State Government, shall resolve the dispute, if any, in all matter(s) related to the conduct of the examination. (2) In matter relating to dispute on policy matter, decision shall be taken by the Government of Chhattisgarh, department of higher education and the decision shall be binding for all. 12. Repeal and saving. - (1) All rules corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules : Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules. (2) Nothing in these rules shall affect reservation to be provided for the Scheduled Castes, Scheduled Tribes or Other Backward Classes in accordance with the orders issued by the State Government from time to time in this regard.
