Section 41 in The Bihar Co-operative Service Rules, 1975

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

State of Bihar - Section

Section 41 in The Bihar Co-operative Service Rules, 1975

41. Seniority.

- Seniority of officers appointed to the service shall be determined in accordance with the instructions issued by the State Government from time to time.By order of the Governor of Bihar(R. K. Srivastava.)Secretary to the Government, Department of Co-operation,Bihar, PATNA.Memo. No. 281 Patna, the 10th February, 1976.Appendix-'A'

Administrative		Audit wing
Bihar Co-operative Service Class-I
(a)	Joint Registrar, Co-operative Societies.	(a)	Addl. Registrar,Co-operative Societies (Audit) or/and JointRegistrar, Cooperative Societies (Audit).
(b)	Deputy Registrar, Co-operative Societies.	(b)	Deputy Chief Auditor, Co-operative Societies.
(c)	Any other post in the department in the scale of DeputyRegistrar.	(c)	Any other post in the Department in the scale of Deputy ChiefAuditor.
Bihar Co-Operative Service Class-II (SeniorBranch)
(a)	District Co-operative Officer		Nil.
(b)	Principal, Co-operative Training Centre.
(c)	Any other post in the department in the scale of DistrictCo-operative Officer.
Co-Operative Service Class-II (Junior Branch)
(a)	Assistant Registrar, Co-operative Societies.	(a)	District Audit Officer Co-operative Societies.
(b)	Lecturers, Co-operative Training Centres.	(b)	Any other post in the Department in the scale of DistrictAudit Officer, Cooperative Societies.
(c)	Any other post in the department in the Scale of AssistantRegistrar, Co-operative Societies.

Appendix-BInstructions Governing Refund of Admission and Examination FeesApplication fee will not ordinarily be refunded. If however, for any reason a candidate in unable to sit at the examination, half of the examination fee may be refunded on application to the Secretary to the Commission:Provided that the Secretary to the Commission may sanction refund of:-

(i)90 percent of the fees paid when a candidate after paying the fees dose not submit an application;

(ii)Whole for application and/ or examination fee paid, as the case may be, where an alteration is made in the terms of advertisement or in the conditions of recruitment so that the candidate who would otherwise have been eligible, becomes ineligible due to such alteration; and

(iii)Whole of the application and/or examination fee paid, as the case may be, if the vacancies advertised are decided by Government to be abolished or accepts in abeyance, before and after the candidates are interviewed.

Appendix-CStudy of Tribal LanguagePart-1 Compulsory examination in tribal languages. - 1. An Officer posted in the areas mentioned below must pass the compulsory examination in the tribal language noted against the district in which he is posted:-

1.	Hazaribagh	Santhali
2.	Ranchi	Mundari
3.	Palamau	Orson
4.	Singhbhum	Ho
5.	Santha Parganas	Santhali
6.	Dhanbad (only Chas and Chandan Kiaripolice Station of BaghmaraSub-division) of the District of Dhanbad.	Santhali

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Section

Section 41 in The Bihar Co-operative Service Rules, 1975

41. Seniority.