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State of Chattisgarh - Section

Section 7 in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004

7. Selection and method of recruitment.

(1)Selection of Samvida Shala Shikshaks shall be done by the method of direct recruitment.
(2)The officer authorised by the Slate Government shall communicate to the appointing authority the posts available for the appointment of Samvida Shala Shikshaks every year.
(3)Advertisement of the posts available for appointment of Samvida Shala Shikshaks shall be done in the following manner-
(a)by advertisement in at least one newspaper having large circulation in the Panchayat area; and
(b)by notification in the local Employment Exchange; and
(c)by displaying at the notice board of the concerned Panchayat.
(4)Scrutinising Committee shall scrutinise the applications received.
(5)The candidates found qualified after scrutiny shall be called before the Scrutinising Committee to test the knowledge of local language.
(6)Scrutinising Committee shall compute the marks on the basis of Schedule-3 after testing the knowledge of local language.
(7)After computing the marks, categorywise selection lists shall be prepared separately for unreserved category, scheduled caste category, scheduled tribe category and other backward classes category in the following manner-
(a)Selection lists shall be prepared in the order of merit in such a manner that the name of the candidate getting highest marks shall be kept at the top of the list, and other names shall be kept in descending order.
(b)In the event of marks being equal, the decision of which name is to be kept higher will be taken by the Scrutinising Committee by draw of lots.
(c)Names of all the candidates of unreserved and reserved category shall be kept in the selection list of unreserved category in the order of merit, and if any candidate of reserved category finds a place in this list on merit, his appointment shall not be considered to be against the vacancy in reserved category.
(d)In the selection lists of scheduled caste category, scheduled tribe category and other backward classes category, the names of candidates of these categories shall be kept in the order of merit, and the vacancies reserved for these categories shall be filled from these selection lists.
(8)A waiting list which shall remain valid for 9 months, shall be prepared for each category for 20 percent posts or a minimum of 5 posts.