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 4 in Bihar Commercial Taxes Department Field Auditors Cadre Rules, 2009

4. Procedure of recruitment.

- (i) Direct recruitment shall be made on the post of Auditor Cadre.
(ii)The minimum educational qualification for appointment to the post of Auditor shall be second class graduate (with Mathematics) or Commerce graduate Passed from any recognized University.
(iii)The minimum age limit shall be 21 years and the maximum age shall be the age determined by the State Government (Personnel & Administrative Reforms Department) from time to time.
(iv)The requisition shall be sent by the Appointing Authority to the Commission by 30th April after calculation on the basis of vacancies determined on 1st April of every year.
(v)The Commission shall invite applications from eligible candidates by advertisement in daily newspapers and prepare a merit list of candidates obtaining minimum qualifying marks on the basis of written competitive examination and send its recommendation to the appointing authority.
(vi)The syllabus for the conduct of Competitive examination shall be determined by the State Government in consultation with the Commission.