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 7 in Bihar Drivers (Appointment and Service Conditions) Rules, 2005

7. Appointing Authority.

- The concerned Engineer-in-Chief shall be the Appointing Authority with respect to Engineering/Works Departments. His power shall not be delegated in any circumstance. In other departments, the appointment shall be made by an Officer not below the rank of Deputy Secretary with the approval of Departmental Commissioner and Secretary/Secretary. In respect of muffasil offices, the appointing authority shall be the same officer who are already declared as Appointing Authority.