Section 4 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
4. Appointment to the posts of Gram Panchayat Secretary.
(1)There shall be cent percent direct appointment to the posts of Gram Panchayat Secretary.(2)Every year as on the 1st April, after assessing vacancies and getting clearance of Roster as per the actual and probable vacancies, a reservation category wise requisition shall be sent to the Commission by the District Magistrate.(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. ^(4)Desirable Qualification. - Knowledge of computer application (viz. Computer typing and MS-Office) shall be considered as desirable qualification. Such candidates, who do not have knowledge of computer application at the time of participation in the open competitive examination, but possess prescribed qualification, may take part in the examination:Provided that they shall have to attain the desirable qualification as fixed by the Notification no. 1609 dated 24.5.2011 of the General Administration Department during the probation period prescribed under Rule 5, otherwise their services shall not be confirmed and the services shall be terminated.(5)The Commission shall advertise the number of vacant posts of Gram Panchayat Secretary through an open advertisement in the manner which it may deem fit and invite applications from the eligible candidates for appointment. The Commission shall hold open competitive examination in accordance with the Conduct of Examination Rules as prescribed for by the General Administration Department and recommend the names of successful candidates from amongst the merit list, prepared on the basis of the examination.(6)Such Dalpatis, who possess of requisite qualification, but don't have eligibility to participate in the open competitive examination to be held by the Commission due to expiry of upper age limit, and, if, they attain this eligibility on grant of condonation of age by the Government/Department, then they can be granted age relaxation in accordance with Rules, so that they can take part in the competitive examination, but they will have to succeed in the open competitive examination.They will not get any priority or weightage in the competitive examination on account of being Dalpati.They will have to appear in the competitive examination like other candidates and if they get a place in the merit list then only their names shall be recommended on that basis by the Commission.
