Section 12 in Bihar Public Works Contracts Disputes Arbitration Tribunal Rules, 2009
12. Secretary of the Tribunal.
(1)The State Government shall appoint/ depute the Secretary.(2)The State Government may depute Officers from Bihar Administrative Service or Judicial Services cadre or retired Officer of Bihar Administrative Service as Secretary, who may be a retired Joint Secretary/Officer in the rank of Joint Secretary of Bihar Government or Deputy Secretary/Officer in the rank of Joint Secretary of the State Government.(3)The appointment to the post of Secretary shall be for a period of three years from the date of appointment or till the age of 65 years, whichever is earlier. But in case of special experience and competence, the State Government shall have the power to relax the age.(4)Appointed/deputed officer to the post of Secretary shall be entitled to the same salary and allowances and other benefits which he was receiving before the appointment in the previous different post or as at the time of his retirement, subject to revision from time to time.(5)In the event of appointment of a retired person in the post of Secretary, he shall be paid salary and allowances etc. deduction his pension etc.(6)In the case of appointment of a retired Officer as Secretary, he may remain in the post of Secretary to the extent of maximum age of 65 years. But the State Government shall have the powers to relax the provision taking into notice special experience and competence.
