The Bihar Technical Staff Selection Commission (Amendment) Act, 2018

Bihar · state statute
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(Bihar Act 9, 2018) 
Bihar Technical Staff Selection Commission (Amendment) Act, 2018   
AN  
ACT  
to amend The Bihar Technical Staff Selection Commission Act, 2014 (Bihar Act 13, 2014) 
Preamble:-  
 WHEREAS, According to section-08 of Bihar Technica l Staff Selection Commission Act, 
2014, The Bihar Technical Staff Selection Commissio n has to select and recommend for 
appointment to the Technical Services/Cadres/ Posts  of Group 'B' and 'C' of grade pay less than, 
Rupees 4800/-or corresponding grade pay revised fro m time to time in different departments and 
regional offices of the State Government.  
 AND WHEREAS, the process of selection and recommen dation for the  technical posts of 
the State Government such as Assistant  Engineer, D octor and  Veterinary Doctor is presently done 
by the Bihar Public Service Commission; 
AND WHEREAS, it is presumed that the process of sel ection and recommendation for the 
above said posts will be executed with speed and co nvenience by The Bihar Technical Staff 
Selection Commission; 
AND WHEREAS, amendment in the said Act is necessary  for making provision for 
procedure of selection and recommendation on the te chnical post of grade pay 4800/- and above of 
the State Government also by the Bihar Technical Staff Selection Commission; 
 AND WHEREAS, after aforesaid amendment, procedure for selection and recommendation 
for appointment on the referred technical post of g rade pay 4800/- and above of the State 
Government shall be done by the "Bihar Technical St aff Selection Commission", in this 
circumstance it is necessary to name it as “Bihar T echnical Service Commission” after amending 
the said Act by substituting  the word "Service" fo r “Staff” and "Selection" used in the name of the 
Commission. 
 NOW THEREFORE, Be it enacted by the legislature of  the  State of Bihar in the Sixty 
Ninth year of republic of India as follows:- 
1.  Short title, Extent and Commencement.—  (1) This Act may be called The Bihar 
Technical Staff Selection Commission (amendment) Act, 2018. 
 (2)  It shall extend to the whole of the State of Bihar.  
(3)   It shall come in to force at once. 
2. Amendment in the Title, Sub-section-1 of Section -1, Sub-section-(i) of Section-2, 
Sub-section-(ii) of Section-2, Section-3, Section-10 and in Schedule of the Bihar Act 13, 2014. - 
The words “Staff”  and "Selection" used in “Bihar Technical Staff Selection Commission" 
mentioned in the Title, Sub-section-1 of Section-1,  Sub-section-(i) of Section-2, Sub-section-(ii) of 
Section-2, Section-3, Section-10 and in Schedule of  the said Act,  2014 shall be substituted by the 
word "Service".  
3. Amendment in Section-8 of Bihar Act 13, 2014. —  the word and figures " Grade pay 
less than Rupees 4800/- (four thousand eight hundred) or corresponding grade  pay as revised 
from time to time " used in section-8 of the said Act, 2014 shall be omitted. 
By  Order of the Governor of Bihar, 
AKHILESH KUMAR JAIN, 
Secretary to the Government. 
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Website: http://egazette.bih.nic.in  

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