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 Jharkhand - Section

Section 800 in Bihar Education Code, 1961

800. Appointment to the Subordinate Educational Service.

- All vacancies occurring in the Subordinate Educational Service shall ordinarily be advertised and filled by selection from among the candidates who reply to the advertisement or are nominated by the Principals of the Training Colleges. The District Education Officer shall furnish to the Director, by the 15th April each year, the particulars of qualifications, categories, etc., of all vacancies that are likely to occur in the following year. These vacancies shall then be advertised by the Director before the 1st May and a division-wise list of applicants suitable for appointment shall be drawn up by the Central Selection Board by the 31st May. The District Education Officers shall make appointments out of this list. The list shall ordinarily remain valid for one year but its validity may be extended, if necessary, by the State Government. In the event of urgent and unforeseen vacancy, District Educational Officer may make temporary appointment without reference to the Director for a period not exceeding three months, but when the need is so urgent as to make it difficult for an appointment to be made out of the list, the District Education Officers may permit the managing committee of the school to make an appointment for a period not exceeding one month after advertising the post locally.(G. O. no. 790-E., dated the 12th June 1919, G. O. no. 1627-E., dated the 30th January 1954, and G. O. no. 18362-E., dated the 29th October 1954.)