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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(6) in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019

(6)The Selection Committee shall short-list the applicants in the following manner, namely-
(a)in the case of candidates having judicial background, on the basis of the judgements and other judicial orders passed by such candidates;
(b)in the case of candidates having experience of working under the Central Government or any State Government or an undertaking under the Central Government or the State Government, on the basis of their available Annual Confidential Reports for the last ten years and their experience relevant to the post applied for;
(c)In other cases, on the basis of a written test of two papers as per the following scheme. The qualifying marks in each paper shall be 50%.
Paper- I Topics Nature of test Max. marks Duration
Paper- I (a) General Knowledgeand Current Affairs(b) Broad features ofthe Code of Civil Procedure(c) Knowledge ofvarious Consumer related Laws as indicated in the schedule.(d) Knowledge of Constitution of India Objective Type 100 2 hours
Paper- II (a) One Essay ontopics chosen from issues on trade & commerce, consumerrelated issues or Public Affairs(b) One case study of a consumer case fortesting the abilities of analysis and cogent drafting of orders. Descriptive type 100 3 hours