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State of Bihar - Act

Bihar Staff Selection Commission Conduct of Examination Rules, 2010

BIHAR
India

Bihar Staff Selection Commission Conduct of Examination Rules, 2010

Rule BIHAR-STAFF-SELECTION-COMMISSION-CONDUCT-OF-EXAMINATION-RULES-2010 of 2010

  • Published on 25 March 2010
  • Commenced on 25 March 2010
  • [This is the version of this document from 25 March 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bihar Staff Selection Commission Conduct of Examination Rules, 2010Published vide Notification No.-7/p0i0-208 /98-2741, dated 25.03.2010Last Updated 10th February, 2020No-7/p0i0-208 /98-2741. - In exercise of power conferred under sub-section (1) of section 12 of the Bihar Staff Selection Commission Act, 2002 (Bihar Act 7, 2002), the State government of Bihar makes the following rules, to implement the provisions of the said Act :-

1. Short title, extent and commencement.

(1)These rules may be called as the "Bihar Staff Selection Commission Conduct of Examination Rules, 2010".
(2)It shall extend to the whole State of Bihar.
(3)It shall come into force at once.

2. Definition.

- In these Rules, unless there is anything repugnant in the subject or context
(i)'Department' means Personnel & Administrative Reforms Department,
(ii)'Concerned Department' means the requisitioning and appointing department;
(iii)'Commission' means the Bihar Staff Selection Commission; and
(iv)'Annexure' means the annexure attached to the rules.

3.

The following minimum three examination in a year shall generally be conducted for non-technical post by the Bihar Staff Selection Commission:-
(a)Matric or 10th pass level.
(b)Inter (+2) level.
(c)Graduate level.

4.

The list of posts related to Matric level (10th pass level) is annexed as Annexure (1) and the list of posts related to graduate level is annexed as Annexure (2). In the said Annexure, changes may be made by the Personnel and Administrative Reforms Department form time to time and the list of posts for Inter level examination may be made separately. The specific qualifications for specific posts may be determined by the concerned department which will mean that the concerned specific qualification holder only be qualified for said specified posts.

5.

The examinations shall be conducted in two stages -
(a)Preliminary examination.
(b)Main examination.

6.

The preliminary examination shall not generally be taken for examination of any level if the number of application after scrutiny is below 40000 (forty thousand).

7.

The candidates shall be selected through the Preliminary examination, equal to the five times numbers of the available vacancies, who shall be eluded in the Main examination. The draft merit list shall be prepared on the basis of main examination.

8.

After the preparation of draft merit list, the commission with the help of General Administration Department shall cause the preliminary verification of certificates and test of health and thereafter the final recommendation shall be sent to the concerned department. The concerned department shall also cause 152 verification of antecedent after the verification of certificate.

9.

There shall be one paper in the preliminary examination consisting of following subjects
(a)Social Studies;
(b)General Science and Mathematics;
(c)Mental ability test (Comprehension/Logic/Reasoning/Mental ability).
The questions shall be of objective and multi-choice type.

10.

There shall be two paper for main examination -
(a)Hindi [which shall be qualifying, i.e. the second paper of only those examinees shall be evaluated who secure thirty percent or more than thirty percent marks in this paper];
(b)Main paper, which shall include the following subjects-
(i)Social Studies;
(ii)General Science and Mathematics;
(iii)Mental ability test (Comprehension/Logic/Reasoning/Mental ability).
The questions shall be of objective and multiple choice types.

11.

If technical posts are included in the list of posts under rule 4, in such circumstances the additional papers of concerned technical subject shall be included for the main examination for which appropriate decision shall be taken by the Personnel and Administrative Reforms Department.

12.

The preliminary examinations shall be taken with books, i.e. the examinees may take books with them in examination.

13.

At the time of applying for main examination, the examinees shall be required to furnish option for the available posts in the application, which may not be changed. The recommendation of selected candidates shall be made by the Commission in view of merit and option, on the basis of result of main examination and after the verification of certificates and health examination.

14.

The provisions regarding conduct of examination in the concerned Service/Cadre Rules related to posts mentioned in Schedule (1) and Schedule (2), shall be deemed to be amended to the aforesaid extent.

15.

The compliance of the Rules/Instructions issued by the State Government from time to time concerning Reservation/Roster shall be essential in requisition and preparation of merit list.

16.

Keeping in view the aforesaid rules, the Bihar Staff Selection Commission shall have liberty to take decision on the standard and procedure of examination.

Schedule 1

List of Matric level Posts
SI. No. Name of Posts Remarks
1 Lower Division Clerk (Secretariat)  
2 Panchayat Secretary  
3 Lower Division Clerk (Field)  
4 Revenue Karmachari  
5 Moharrir  
6 Copyist (Survey)  
7 Statistical Clerk  
8 Lady Supervisor  

Schedule 2

List of Graduate level Posts
Sl.No. Name of Posts Remarks
1 Secretariat Assistant  
2 Supply Inspector  
3 Circle Inspector & Kanungo  
4 Junior Statistical Assistant  
5 Assistant Project Officer  
6 Gram Panchayat Supervisor  
7 Labour Enforcement Officer  
8 Block Welfare Officer  
9 Industries Extension Officer  
10 Assistant Audit Officer Co-operative Department
11 Co-operative Extension Officer  
12 Statistical Supervisor  
13 Senior Statistical Supervisor