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State of Jharkhand - Section

Section 6 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

6. Mode of Recruitment of Class HI Employees.

(1)In order to conduct centralised written examination and oral interview for the selection of the candidates for appointment to Cass III posts, the State shall be divided into five zones, namely (a) Patna, (b) Muzaffarpur, (c) Bhagaipur, (d) Ranchi and (e) Saharsa, each of the aforesaid zones shall consist of the following Districts:-
(1) Patna Zone ... Patna, Bhojpur, Gaya, Rohtas, Aurangabad, Nalanda, Nawadah.
(2) Muzaffarpur Zone ... Muzaffarpur, Vaishali, Chapra, Siwan, Gopalganj, Sitamarhi,Motihari, Bettiah (West Champaran).
(3) Bhagalpur Zone ... Bhagalpur, Munger, Begusarai, Khagaria, Dumka, Godda, Deoghar.
(4) Ranchi Zone ... Ranchi, Palamau, Gumla, Chaibasa, Jamshedpur, Dhanbad,Giridih, Hazaribagh.
(5) Saharsa Zone ... Saharsa, Madhepura, Purnea, Katihar, Darbhanga, Madhubani,Samastipur.
Explanation. - Any Judgeship carved out of any of the existing Judgeship shall continue to remain in the same zone.
(2)In each of the aforesaid five zones, a Selection Committee shall be constituted consisting of all the District and Sessions Judges of all the Judgeships of that particular zone. The Senior-most District Judge of each zone shall be the Chairman of the respective Zonal Selection Committee.
(3)At the level of the State, a Co-ordination Committee shall be constituted which shall consist of the Chairman of each of the Zonal Selection Committees, the District Judge, Patna shall be its Convenor.
(4)The members of the Co-ordination Committee, regard being had to the number of vacancies available and likely to be available in near future, and such other relevant consideration, may fix criteria for appointment and the Syllabus for holding written examination.
(5)All the vacant posts shall be advertised by the Co-ordination Committee at least in two daily newspapers having wide circulation in the State of Bihar, one of such newspapers must be in Hindi.
(6)In the advertisement it shall be mentioned that a candidate should give three options relating to the place of his posting in the event of his selection. However, any candidate may be posted at any place other than the places opted for by him.
(7)For the purpose of selection of candidates, a written examination shall be conducted on the basis of the objective questions, framed by any reputed professional management group who normally undertakes the conduct of such examinations for selection/appointment of candidates in public or private sector/organisations.
(8)The selection examination shall be conducted at the headquarters of each of the aforesaid five zones on the same date and at the same time.
(9)The Co-ordination committee shall determine the manner in which the question papers are to be distributed and examination at each zone conducted, and shall also take decisions on all matters incidental to the conduct of the examination.
(10)As soon as the examination is over, the answer books of the candidates shall be sealed and sent for evaluation to the professional management group to whom the conduct of the examination had been entrusted.
(11)The written test/tests in typing and short-hand shall consist of 90 marks. 10 marks shall be allotted for personality test and interview. Interview shall be held by the Selection Committee in each Zone on the date to be specified for that purpose by the Co-ordination Committee. The ratio in which the candidates would be called for interview would be not less than three times the number of vacancies available and likely to be available in near future.
(12)A panel of successful candidates shall be prepared on the basis of total marks obtained in written examination as also in the interview. After the selection tests (both written and oral) are over, a common panel shall be prepared by the Co-ordination Committee in order of merit for all the Judgeships in the State of 'Bihar.
(13)The aforesaid panel shall remain valid for a period of two years.
(14)The existing vacancies as also any future vacancies occuring within the aforementioned period shall be filled up from amongst the candidates in the said panel, in order of merit.
(15)The Co-ordination Committee may form different panels for different types of posts, namely (i) Clerk, (ii) Stenographer and (iii) Typist etc.
(16)Notwithstanding anything to the contrary, the High Court may on its own motion or on the recommendation of the Standing Committee, by a special or general order, direct that Class III posts in any of the Judgeship may be filled up in the following manner:-
(i)In each districts, there shall be an Appointment Committee comprising of the District Judge and two Senior-most Additional District Judges in the Judgeship. In case however it comes to the knowledge that any one of the candidates is a relation of any one of the members of such Committee and or for any other reason, if any, of the Members of the Committee is unable to participate, in that event the next senior-most Judicial Officer available in the Judgeship shall be included in the Appointment Committee.
(ii)It is, however, made clear that irregularity in the constitution of such Committee shall not invalidate any appointment or any other action taken by such Committee on that ground alone.
(iii)The entire process of recruitment from the stage of advertisement upto preparation of the panel shall be completed under the supervision and control of the Appointment Committee.
(iv)The Appointment Committee may lay down the criteria regarding physical fitness of the candidates.
(v)The selection of the candidates shall be made by the Appointment Committee on the basis of total marks obtained in written examination and in interview also.
(vi)The Appointment Committee shall advertise all vacancies in relation to Class III staff in the Judgeship in two daily newspapers having wide circulation in the State of Bihar, one of which must be in Hindi and also in a local daily newspaper published from the concerned District Headquarter if any.
In the advertisement, the number of vacant posts in each category as for example Clerks, Typists, Stenographers etc. shall clearly be specified.
(vii)All appointments shall be made from the merit list prepared on the basis of the written examination and the oral interviews. Only those candidates shall be called for interview who secures the qualifying marks in the written examination as prescribed by the Appointment Committee.
(viii)The Appointment Committee shall get the written examination conducted, including evaluation of answer papers done by any reputed professional management group or agency, who hold normally recruitment tests for public or private sector organisation.