Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 9 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

9.

(1)
(a)All constituent colleges and affiliated Degree Colleges under the Universities of Bihar shall allocate Teaching and Non-teaching Staff to the Intermediate Section of their institution under the provision of their respective University Acts.
(b)Such colleges shall appoint departmental heads in each subject or group of subjects in commerce as the case may be for their Intermediate Section. The senior-most among the heads of the Department Incharge of the Intermediate Section:
Provided that if such college is not in a position to allocate teachers independently to the Intermediate Section for dearth of hands, it shall report the matter to the Vice-Chancellor/Governing Body, as the case may be with a copy to the Intermediate Council and the State Government and send proposal for creation of additional posts according to requirement.
(c)Accounts of the Intermediate Section shall be maintained separately.
(2)Subject to the provisions of the Act, Intermediate colleges recognised by the Council shall appoint a Principal, and at least one teacher in each of the recognised subjects.
(3)Subject to the provisions of the Act, a recognised Intermediate Colleges shall have at least the following non-teaching staff :-
(i)Head Clerk-cum-Accountant - One
(ii)Cashier-cum-Counter Clerk - One
(iii)Typist - One
(iv)Asstt. Librarian - One
(v)Class IV employees - Three.
(4)Subject to the provisions of the Act, all appointments of teaching and nonteaching staff of a college shall be made according of the Government.
(5)The salary, allowance, requisite qualifications and other service conditions of services of the teaching and non-teaching staff shall be the same as may be prescribed by the Council with approval of State Government.Admission