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 13 in Indian Forest Service (Departmental Examination) Rules, 1989

13.

(1)Any officer of the Indian Forest Service posted in the areas mentioned in Part I of Appendix II will have to pass the examination in the tribal language mentioned therein against the district in which he is posted at least by the lower standard, within a period of eighteen months from the date on which he is posted to that district. If he fails to do so, his increments will be stopped until such time as he passes the examination:Provided that if an officer is prevented from passing the examination by circumstances beyond his control the Head of the Forest Department may grant him such further time for passing the examination as he considers fit.
(2)An officer whose increments have been stopped for failure to pass the compulsory examination in a tribal language shall get his increments as soon as he is transferred to a district outside the areas mentioned in Part I of Appendix II or as soon as he crosses the age of 50 years whichever is earlier.
(3)The stoppage of increments under sub rule (1) or sub-rule (2) of this Rule shall not have cumulative effect.
(4)An officer of the Indian Forest Service posted in Bihar outside the areas mentioned in Part I of Appendix II will be eligible to appear at the optional examination in the tribal language mentioned in Part II of Appendix II.