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 4 in Rules for Appointment to the Bihar Medical Service

4.

The number of vacancies in the Provincial Medical Service within the complete year for which applications are to be invited will be calculated on the basis of the actual vacancies existing at the time of issuing the advertisement plus the number of vacancies bound to occur by the retirement of the members of the service due for superannuation and the vacancies likely to occur through casualties calculated on the average of the previous five years. The selection board will nominate twice the number of candidates likely to be required on this estimate. The final selection will be made by Government as vacancies actually occur. The selected candidates will be on probation for one year, and will be confirmed after that period on the recommendation of the Inspector-General of Civil Hospitals.