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 10 in Bihar Police Sub-ordinate Services Commission Act, 2016

10. Transfer of Pending Selection Process Related to Cadre Posts of Group C.

- Selection process shall be completed by the "Bihar Police Sub-ordinate Services Commission" for the appointment to all such cadre posts as mentioned in the appended schedule of this Act, in respect of which the advertisement has not been issued or published by the Bihar Staff Selection Commission or Bihar Technical Staff Selection commission or any other Commission or Board;Provided that the selection process shall be completed by such other respective Commission or Board for appointment to all such cadre posts as mentioned in the appended schedule of this Act, in respect of which the advertisement has been issued or published by any other Commission or Board till the date of commencement of this Act.Chapter - IV 11. Financial Provisions.
(1)All expenditures incurred for functioning of the Commission shall be borne by the State Government.
(2)The Commission shall charge examination fee from the candidates as determined by the State Government, from time to time for conduct of competitive examinations which shall be deposited in the appropriate Receipt- Head in the State Treasury by the Commission.