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State of Bihar - Section

Section 6 in Bihar Gram Katchahry Nyaya Mitra (Employment, Service Conditions and Duties) Rules, 2007

6. Procedure for employment.

(1)A Nyaya Mitra may be appointed on contract basis to assist each Gram Katchahry or its bench in the district.
(2)On the basis of roster prepared on district level details of vacancies of Nyaya Mitra (as per reservation), conditions of appointment and qualifications for it shall be displayed on the notice board of the offices of District Board, Panchayat Samiti, Gram Panchayat and Gram Katchahry concerned.
(3)Application in prescribed form (Schedule-I) shall be received in the office of the Block Development Officer concerned. The Block Development Officer will nominate Gram Panchayat Supervisor or in his/her absence any other block level supervisor as Nodal Officer for this purpose who will receive applications and give receipt to the applicants and maintain them in the register Katchahry-wise.
(4)The panel for employment of Nyaya Mitra, Gram Katchahry will be prepared by the Secretary of Gram Katchahry on marks basis.
(5)Marks obtained by law graduates will be the basis for determination of merit.
(6)Panel prepared for employment of Nyaya Mitra, Gram Katchahry will be approved by the Committee consisting of the following:-
(a) Sarpanch of Gram Katchahry - Chairman
(b) All other Panch of Gram Katchahry - Member
(c) Secretary of Gram Katchahry - Member Secretary
(7)The Block Development Officer shall depute nominated Nodal Officer to participate in the meeting of the Committee as "Facilitator".
(8)The proceeding of the meeting of the committee must be sent to the District Panchayat Raj Officer and Block Development Officer.
(9)After the approval of the committee the said panel will be displayed within one month from the last date of receipt of the application on the Notice Board of the offices of the District Magistrate, District Board, Panchayat Samiti, Gram Panchayat and Gram Katchahry concerned. For raising any objection to the panel a period of fifteen days will be allowed.
(10)Any objection to the panel will be filed to the office of the Block Development Officer concerned within fifteen (15) days from the date of its publication.
(11)The objector will be given acknowledgement receipt for the objection received.
(12)The objection will be met by the Block Development Officer concerned within seven (7) days from the last date of its receipt and Gram Katchahry will be intimated thereafter which will amend the panel as per need and republish it as per sub-rule (9) as usual.
(13)The panel finally published will be valid for the entire tenure of Gram Katchahry.
(14)First of all the vacancy of the Gram Katchahry concerned will be filled from the Gram Katchahry-wise merit list.
(15)The date of counselling will be published on the Notice Board of the offices of the District Magistrate, District Board, Panchayat Samiti, Gram Panchayat and Gram Katchahry concerned. The candidates will be given receipt of their presence in the counselling.
(16)The letter (Schedule-II) for employment on contract basis to the candidates selected by the Samiti for Gram Katchahry will be sent by the Secretary of the Gram Katchahry after verification of the certificates. Joining will be accepted on the basis of consent letter (Schedule-III).
(17)After filling the vacancy of the Gram Katchahry concerned from its merit list, the panel prepared, Gram Katchahry-wise will be preserved, so that in case any vacancy occurs in future it may be filled from the merit list of the Gram Katchahry concerned in descending order on the basis of counselling by the Samiti mentioned above.