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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Police Sub-ordinate Services Commission Rules, 2017

(1)
(a)The State Government may appoint/ nominate two serving or retired officer of the rank of Inspector General of Police/ Deputy Inspector General of Police/ Superintendent of Police to the posts of the Members of the Commission.
(b)One of the two Members will be nominated as the 'Member-Secretary' by the Chairman.
(c)Department shall nominate maximum 2 (Two) Members, not below the rank of Joint Secretary, from other departments such as, Home Department, Environment and Forest Department, Registration, Excise & Prohibition Department, Transport Department and Disaster Management Department. At least one member shall be from Scheduled Caste/Scheduled Tribe in the said Members.