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State of Bihar - Section

Section 4 in Bihar Outstanding Sportsperson Appointment Rules, 2014

4. Selection procedure.

- (i) Appointment in selected sports discipline of the outstanding sports persons shall be done within 10% of total strength (basic grade) of any cadre.
(ii)Provisions of the horizontal reservation (quota under quota) shall be applied in the appointment of outstanding sports persons. The selected sports persons shall be counted in the same category of reservation from which category they belong, i.e. selected sportsperson of the reserved category shall be counted in the relevant reservation category and those of unreserved category shall be counted under unreserved category.
(iii)On the basis of the achievement in the selected sports disciplines and prescribed educational qualification appointment shall be made in the Bihar Secretariat Clerical service, Collectorate regional Clerical cadre and on the other posts of group 'C' and 'D' under the state government. In a case of obtaining First/Second/Third prize in games competition of A-1, A-2 and A-3 described in Annexure-1 and having required educational qualification by a sportsperson, appointment may be made on Group B posts also, but sanction of State Government shall be necessary for such appointments.
(iv)Advertisement shall be published by the General Administration Department after obtaining vacancies from all the departments/offices.
(v)After scrutiny of the applications received on the basis of the advertisement published by the General Administration Department, merit list of candidates shall be prepared by the selection committee constituted by the state government on the basis of interview, achievement of the candidate in the selected sports discipline and prescribed educational qualification.
(vi)For selection of outstanding sports persons, the following shall be the Chairman/members of the selection committee constituted by the state government:-
(a) Principal Secretary/Secretary,GeneralAdministration Department - Chairman
(b) Secretary, Art, Culture and youth Department - Member
(c) Director General, Bihar Sports Authority - Member
(d) Sports specialist nominated by the Art, Cultureand youth Department - Member
(e) An officer not below the rank of DeputySecretary belonging to SC/ST nominated by the GeneralAdministration Department - Member
(vii)For the appointment of outstanding sports persons having prescribed educational qualification and sports qualification in the selected sports discipline, merit list shall be prepared in the following manner:-
(a)Sportsperson having obtained first/second/third/other prize or having participated as a player in those competition representing India in the sports competition described in A-1 and A-2 of schedule-1 shall be placed at the top of the merit list.
(b)Merit list of sports persons of sports discipline of sports competition described in A-3, A-4, A-5, A-6, A-7 and A-8 of schedule-1, shall be prepared on the basis of total marks obtained on the basis of marks determined in schedule-2.
(viii)In case of having obtained several achievements by a sports persons, selection shall be made on the basis of his/her best three achievements during the prior five years from the date of the publication of the advertisement.
(ix)In case of two or more than two sports persons having the same marks on the basis of the said sports achievements, the following priority shall be adopted for selection:-
(a)Priority shall be given to the concerned sports persons making new record,
(b)The personal achievement shall be treated as larger against the team achievement ,
(c)Priority shall be given to the high level competition described serially in schedule-1.
(d)The achievement of current year shall be given priority,
(e)Qualification/marks remaining the same despite adopting the above said process, seniority shall be given to the date of birth,
(f)Despite adopting the processes of para 4(ix)(a)(b)(c)(d)(e) If qualifications/marks of two or more than two sports persons remain the same then selection shall be made on the basis of the percentage of marks of the prescribed educational qualification.
(x)In case of all the members of a Team qualified in Team Event, apply for appointment, selection procedure shall be adopted as described in the above mentioned para 4(ix).
(xi)Not more than five outstanding sports persons in any one sports disciplines shall be appointed in one year. All recognized sports disciplines organized for physically handicapped sports persons shall be treated as one sports discipline collectively for the purpose of appointment and appointment shall be made on maximum of three percent of the total vacancy.
(xii)Provisional merit list prepared on the basis of achievements in different competition as per the prescribed marks of the category of competitions in schedule 2 of the rules, shall be published. Any objection may be submitted to the Principal Secretary/Secretary of the General Administration Department within 15 days of the publication of the merit list. Received objections shall be examined by the committee constituted under para 4(vi) and the final merit list of every category and post shall be issued after the scrutiny, on the basis of which appointment shall be made on seniority basis. The final merit list shall be valid for one year from date of its publication.
(xiii)Merit list prepared by the selection committee for appointment of outstanding sports persons shall be sent to the General Administration Department. After verification of the certificates, list of the outstanding sports persons shall be sent by the General Administration Department to the concerned appointing authority on the basis of the vacancies as per their requisitions.