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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011

(3)The District Magistrate shall be competent authority for appointment on the post of Gram Panchayat Secretary. There cadre shall be of district level. The following will be the prescribed qualification to this post for direct recruitment: -
(a)Essential Qualification. - Passing Higher Secondary/ Intermediate or equivalent examination from recognized educational institution by Government.
(b)Age Limit. - The age limit for candidates for general competitive examination shall not be less than 18 years as on the date fixed by the Commission, and should not exceed the maximum age limit determined by the Government (General Administration Department) from time to time. ^