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State of Bihar - Section

Section 6 in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007

6. Procedure for employment.

(1)One Secretary may be employed on contract for the execution of works and maintenance of documents relating to the office of every Gram Katchahry and its judicial bench in the district.
(2)The details of the vacancies of the Secretary, Gram Katchahry in the district (as per reservation) on the basis of roster, conditions of employment and qualification for employment shall be published on the notice board of the offices of the District Board, concerned Panchayat Samiti, concerned Gram Panchayat and concerned Gram Katchahry.
(3)Application in prescribed form (Schedule-1) shall be received in the office of the Block Development Officer. The Block Development Officer will nominate the Gram Panchayat Supervisor or in his/her absence any other supervisor of block level as nodal officer in this behalf who will receive the applications and give receipt to the applicant and maintain the applications received in the Katchahry-wise register.
(4)The panel for employment of Secretary, Gram Katchahry will be prepared by the nodal officer nominated by the Block Development Officer on the basis of merit.
(5)The marks obtained in the secondary (matric) examination will be the basis for determination of merit.
(6)The panel prepared for employment of Secretary, Gram Katchahry will be approved by the following Committee:-
(a) Sarpanch of Gram Katchahry - Chairman
(b) All other Panch of Gram Katchahry - Member
(c) Nodal Officer nominated by Block Development Officer - Member Secretary
(7)The Block Development Officer may attend the meeting of the committee as "Facilitator" according to the need.
(8)The proceeding of the meeting of the committee must be sent to the District Panchayat Raj Officer and the Block Development Officer.
(9)After the approval of the committee the said panel will be published within one month from the last date of receipt of the application on the notice board of the offices of the District Magistrate, District Board, concerned Panchayat Samiti, concerned Gram Panchayat and Gram Katchahry. For raising any objection to the panel a period of fifteen days will be granted.
(10)Any objection to the panel will be filed to the office of the Block Development Officer concerned within fifteen days from the date of its publication.
(11)The objection received will be acknowledged to the objector.
(12)The objection will be removed,by the concerned Block Development Officer within seven days from the last date of its receipt and there after the Gram Katchahry will be intimated which will amend the panel accordingly and republish it as per sub-rule (9) as was done before.
(13)The panel finally published will remain valid till the whole tenure of the Gram Katchahry.
(14)First of all the vacancy of the Gram Katchahry concerned will be filled up from the Katchary-wise merit list.
(15)The date of counselling will be published on the Notice Board of the offices of the District Magistrate, District Board, concerned Panchayat Committee, concerned Gram Panchayat and Gram Katchahry. The attendance of the candidates in the counselling will be acknowledged.
(16)The letter (Schedule-ll) for employment on contract to the candidates selected by Samiti for Gram Katchahry will be sent by the Block Development Officer or Nodal Officer nominated by him/her after verification of the certificates and under the signature of the Sarpanch. The **, on the basis of the consent letter (Schedule-III), will be accepted by the Sarpanch.
(17)After filling the vacancy of the concerned Gram Katchahry from its merit list, the Katchahry-wise panel prepared will be preserved so that in case any vacancy occurs in future it may be filled up from the merit list of the concerned Gram Katchahry in descending order and on the basis of the counselling by the Samiti mentioned above.