Section 6 in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012
6. Recruitment and Appointment.
(1)Recruitment will be made through any of the following three routes:-(i)Appointment from open market: All such appointments will be made on contract/outsourcing basis including campus placements for a fixed tenure preferably for 3 years and may be extended to 5 years with the approval of a committee consisting of the Vice Chairperson, Members and CEO.(ii)Appointments on deputation basis: All such appointments will be regulated by the laws/rules of the State Government for deputation of its officers/staff.(iii)Rules and Regulations regarding reservation of posts in the State Government shall be applicable to the Authority.(2)Individuals recruited and paid for by an outside agency [e.g. Government of India and/or Development/ Private Partners] but posted to work in the Authority shall be governed by the terms of employment of the organization/agencies concerned.(3)Posts and Appointments to be of temporary nature: All appointments will be temporary and will be made for the period of the contract/deputation as determined by the Vice Chairperson.(4)All the employees on contract will enter into a contract as prescribed by the Authority.(5)The Secretary shall be responsible for managing the human resources of the Authority including advertisement for the vacant positions with approval of the Vice Chairperson.
