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 5 in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Non-teaching staff Service Conditions Rules, 2015

5. Appointment and Process of appointment/Recruitment.

(1)All the appointments for non-teaching post shall be made after the post advertised in at least two main Hindi daily News Papers the State level.
(2)The School shall obtain prior approval of the Secretary Bihar Sanskrit Shiksha Board on format of advertisement. In addition to other things name of the post of advertisement, vacancy as per reservation roster, required eligibility, achievement and other related qualification shall be specified in the format.
(3)School Managing Committee, shall prepare a list of applications and call the candidates for interview by issuing notice through registered post within 15 days who shall be found eligible as per advertisement. The date of interview shall be fixed by the members of the Committee in the General Meeting specially called for.The Committee shall fix the date of interview and give prior information to the Chairman/Secretary, Bihar Sanskrit Shiksha Board, patna with respect of the aforesaid interview. The Chairman/Secretary,Bihar Sanskrit Shiksha Board, Patna or his representative will participate in the said meeting. The School Managing Committee shall not conduct interview in absence of representation of the Board. A merit list shall be prepared after the interview which shall be duly signed by all the members.
(4)If a candidate is relative of Headmaster or any member/expert then such a Headmaster or member/expert shall give prior information to the Board before interview with respect to his actual relation and shall not participate in the interview. If participated in the interview and concealed the above fact, then appointment of his concerned relative shall be deemed to be illegal but appointment of others shall not be affected.
(5)That Committee shall prepare a panel of candidates appeared in the interview in respect of every post to be filled up on the basis of marks obtained in the interview and weight age points in the educational qualification by the respective candidates.Marks for merit shall be counted as follows: -
Sl.No. Interview :- 20 Marks Education Qualification: -80 Marks.
01 Interview conducted by the Managing Committeewill be of 20 Marks. (a) For the post ofClerk- maximum 80 marks obtained in intermediate.(b) For the post of Peon- maximum 80 marksobtained in the Metric.
(6)Determination of marks of educational/teaching qualification shall be done as follows :-
(1)For the post of clerk (maximum- 80 marks) :- Marks obtained in Intermediate examination :-
(a) 45 % to 59 % :- 60 marks
(b) 60 % to 74 % :- 70 marks
(c) 75 % and above :- 80 marks
(2)For the post of peon (maximum- 80 marks) :- Marks obtained in Matric examination :-
(a) 45 % to 59 % :- 60 marks
(b) 60 % to 74 % :- 70 marks
(c) 75 % and above :- 80 marks
Note. - Educational qualification passed with minimum second division is compulsory for the above mention posts.
(7)Committee shall send three list of panel of candidates within one week of interview to the Secretary, Bihar Sanskrti Shiksha Board, Patna for approval of the Board with the following documents- (i) A copy of advertisement (ii) Merit list of all applicants
(iii)Table wise description of all the applicants, eligibility and other specializations (iv) Photo copy of original application of all applicants and letter of appreciation and annexure.
(8)The Secretary, Bihar Sanskrit Shiksha Board shall verify the recommendations of the Committee and will return back to the committee within a month after giving approval or non-approval or after changing & correcting the merit list and in that case reasons shall be assigned by the Secretary.
(9)If Committee is aggrieved by the decision of the Secretary may present an appeal before the Special Director, Secondary Education, Bihar, Patna within 60 days of such decision.
(10)In case of any dispute arising out of their appointment may prefer an appeal and the same shall be settled by Special Director, Secondary Education, Bihar, Patna.