Section 11 in Bihar Staff Selection Commission Rules, 2003
11. Officers and Staff of the Commission.
(1)Strength of post of the subordinate officers and staff for conduct of the business of the Commission shall be the same which may be sanctioned by the Government from time to time. The officers and staff shall be made available against the sanctioned strength of post by the Department of Personnel and Administrative Reforms.(2)The conditions of service of the officers and staff of the Commission shall be the same which are applicable to the Government servants. The rules, resolutions, orders regarding disciplinary action as applicable to the government servants of equivalent rank shall be applicable to the officers and staff of the commission.(3)The Commission may engage on contract the services of persons for specified period for smooth conduct of the examinations in addition to the post sanctioned by the Government on the basis of advertisement and the Commission shall terminate their services as soon as the examination procedure is over. The Commission shall obtain the prior approval of the State Government on the number of such persons to be engaged and on the rate of the amount payable to them.
