Section 147 in Bihar Board's Miscellaneous Rules, 1958
147. Probationary clerks in divisional, district and sub-divisional offices.
- The posts of probationers in district and divisional offices were converted into probationary clerks with effect from the 1st September, 1944, in district and sub-divisional offices and from the 1st February, 1945, in divisional offices. The ministerial cadre in these offices was in consequence permanently increased by fifteen per cent. In divisional offices, the posts of probationary clerks are temporary or permanent according to the nature of corresponding posts of probationers in the General and the Wards Department of those offices. Each of these posts will carry a pay of *Rs. 50-2-70-EB-2-90 a month. Appointments to these posts will be made after advertisement, at the discretion of the head of the office as laid down in Rule 151, only when vacancies actually occurs in the cadre of the office concerned. The Commissioner or the District Officer may fill any vacancy after considering the suitability of the temporary clerks already employed in his office alongwith other candidates. Preference should however, be given to the temporary clerks when other things are equal or almost equal. [Now 1200-30-1800 as per Revised Pay Scales.]Note. - In case of an appointment in the upper division requiring special qualifications it is open to the Commissioner or the District Officer to appoint an outsider possessing such qualifications.
