Section 6 in The West Bengal Regulation of Recruitment in State Government Establishments And Establishments of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999
6. Employment exchange to submit list of registrants to appointing authority.
- The employment exchange shall, on receipt of the requisition under section 5, submit to the appointing authority a list of registrants, other than the registrants who belong to the exempted category, in order of seniority determined on the basis of the length of the period of registration in that employment exchange and in accordance with such principle of rotation as the Director of Employment may prescribe from time to time and also in conformity with the qualification, age, experience or other requirement, if any, as slated in the requisition:[Provided that while submitting the list of registrants to the appointing authority, the employment exchange shall include the names of the candidates, who are registered with the employment exchange for a period not less than ten years and who meet the qualification, age, experience or other requirement, if any, stated in the requisition and whose names have not been submitted earlier to any appointing authority and who will cross, within the next one year, the upper age-limit as stated in the requisition.] [Proviso inserted by W.B. Act 20 of 2005.]
