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State of Bihar - Section

Section 4 in Bihar Drivers (Appointment and Service Conditions) Rules, 2005

4. Recruitment.

(1)The posts of Basic grade (3050-4590) shall be filled up by direct recruitment on the basis of recommendation of the Commission.
(2)
(i)The minimum educational qualification of the candidate shall be Eighth pass;
(ii)It will be necessary for him to have a legal Driving Licence issued in his name of driving a four-wheeler.
(iii)He must have good knowledge of Traffic Regulation;
(iv)He must have a general knowledge of motor-car;
(v)He must be healthy.
(3)The minimum age of the candidates shall be eighteen years and the maximum age shall be such as fixed by the State Government from time to time.
(4)The candidates shall have to appear at the tests based on sub-rule (2) to be conducted for examination of their eligibility for which total marks shall be 100. The merit list shall be prepared on the basis of marks obtained in the tests and the Commission may recommend to the concerned department/office on the basis of the said list. No weightage shall be given for higher educational qualification.
(5)The drivers working on daily wage fulfilling the eligibility prescribed in sub-rule (2), if apply and appear at the tests, shall be given weightage according to the procedure determined by the State Government for regularisation.