Section 5 in Bihar Police Driver Cadre Rules, 2017
5. Recruitment eligibility in the cadre.
(1)In July, the Director General of Police, Bihar will get calculated the number of reservation category-wise vacant posts of Driver Constables to be filled up by direct recruitment.(2)The selection of candidates for the appointment to the posts of Driver Constables to be filled up by direct recruitment shall be made by the Central Selection Board (Constable Recruitment) through separate/ Combined Competitive Examination. For the appointment to post of Driver Constables Combined Examination may be held jointly with the examination to be held for the appointment of Constables. A requisition shall be sent to the Central Selection Board (Constable Recruitment) in the prescribed proforma, in which information regarding number of vacant posts and category-wise reservation will also be mentioned. The Central Selection Board (Constable Recruitment) shall set question papers, conduct examinations, appoint examiners to examine the answer-sheets and conduct physical eligibility test and eligibility test of motor vehicle driving and shall send the recommended list of successful candidates.(3)The Board shall advertise the number of vacancies in widely circulated news papers and through website as per requisition received from the Director General of Police, Bihar. The candidates shall abide by the directions and conditions given in the advertisements. Examination fees shall be charged from the candidates, which may be fixed by the Board. The candidates shall submit their application forms in the prescribed proforma online through the website as per the terms and conditions published by the Board in the advertisement. In case of Combined Examination candidates fulfilling the determined qualifications will have to give their preference for the selection of posts.(4)The Board shall hold Written Competitive Examination for all the candidates in the first stage. The paper of written examination shall be based on multiple choice questions. There will be one paper of 100 questions of 100 marks and the examination period shall be of two hours. One mark will be given for each correct answer. Candidates securing less than 30 marks in this paper shall be declared unsuccessful to appear for physical eligibility test. In the said paper, questions related to the General Knowledge and Current issues will asked. 05 times successful candidates to existing vacancies shall be selected reservation category-wise, on the basis of marks obtained in the written examination. Answer-sheets shall be in two copies, in which one copy shall be kept as reserve in the Board for one year after declaration of result but if any case is under consideration in the court related to answer sheet of the examination will be kept as reserve till the disposal of the case. In case of unavailability of sufficient number of eligible candidates for the physical eligibility test, the Board may reduce the above mentioned proportion suitably.(5)Required Physical Eligibility Tests of the selected candidates on the basis of written exam held in First Phase will taken itself by the Board in which it will be compulsory to qualify only. Determined measurements and other required tests in Physical Eligibility Tests, transparent procedure based on electronic and computerized methods based on modern technology will be adopted. Videography of the entire procedure will also be made. The Board shall inform all the candidates regarding their success and failure provisionally in PET everyday and the unsuccessful candidates shall require to put their signatures on the Master-Chart. Any candidate, dissatisfied with the result of PET, shall place his objections before the Board within 03 days. The Board shall, after hearing the representations related to the objections, dispose of the same on the date of receipt of the objections.(6)The successful candidates in the physical eligibility test shall be given an opportunity to appear in the eligibility test of motor driving as, per the provisions prescribed in this Rules.(7)Appointment to the post of Driver Constable will be made by Senior Superintendent of Police/Superintendent of Police/Commandant/Officers of equivalent rank on the basis of list of recommendation received from the Board.
