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State of Bihar - Section

Section 3 in Labour Enforcement Officer Recruitment Rules, 1990

3.

(i)Method of recruitment, age limit and other qualifications etc. -
(a)Method of Recruitment - The post of Labour Enforcement Officer is a non-gazetted class-III post on which appointment is made on the recommendation of Bihar Sub-ordinate Service Selection Board.
(b)In case of appointment through promotion such employee working under the administrative Control of the Commissioner of Labour, Bihar whose Scale of pay is lower than that of Labour Enforcement Officer; are eligible for promotion.
(ii)Age limit and other qualification -
(a)In case of direct recruitment - Minimum 18 years-Maximum 30 years or as decided by the State Government from time to time, 35 years in respect of Scheduled Castes and Scheduled Tribes Candidates. The maximum age limit of the State Government, employees may be relaxed upto 5 (Five) years.The decisions taken from time to time in this respect by the State Government shall be applicable.
(b)Educational and other qualification in case of direct recruitment-Degree in Arts/Science/Commerce from a recognised university and Labour and Social Welfare subject is essential as one of the optional subjects in competitive examinations.
(c)The following qualification shall be applicable in case of recruitment through promotion -
(i)Graduate from a recognised University;
(ii)Class-III employees who have completed 5 (five) years of continuous service under the administrative control of the Commissioner of Labour, Bihar;
(iii)Maximum Age limit 45 years.