Section 37 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
37. Time limit to notify the vacancies.
(1)Vacancies required to be notified to the local special Employment Exchange shall be notified at least thirty days before the date on which applicants will be interviewed or tested where interviews or tests are held or the date on which vacancies are intended to be filled, if no interviews or tests are held.(2)Vacancies required to be notified to the Special Employment Exchange notified under the sub-rule (2) of Rule 36 shall be notified at least three weeks before the date on which applicants will be interviewed or tested where interviews or tests are held or the date on which vacancies are intended to be filled if no interviews/ tests are held.(3)An employer shall furnish to the concerned Special Employment Exchange the result of selection within fifteen days from the date of selection.
