Section 35 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
35. Notification of the Special Employment Exchanges.
(1)The State Government shall prescribe the special Employment Exchanges under sub-section (1) of Section 34 of the Act.(2)(a)Vacancies of the posts of a technical and scientific nature occurring in establishments in respect of which the State Government under the Act is the appropriate Government, shall be notified to such Special Employment Exchange as may be specified by the State Government by notification in the Official Gazette in this behalf.(b)Vacancies which as employer may desire to be circulated to the special Employment Exchanges outside the State or Union Territory in which the establishment is situated, shall be notified to such special Employment Exchange as may be specified by the State Government by notification in the Official Gazette, in this behalf. A copy of the notification of vacancies shall be sent to the concerned vocational Rehabilitation Centre for Handicapped.(3)Vacancies other than those specified in sub-rule (2) shall be notified to the local Special Employment Exchange concerned. A copy of the notification of Vacancies shall also be sent to the concerned vocational Rehabilitation Centre for Handicapped.
