[07th
December 2023] In exercise of Powers
conferred by sub-section (1) of Section 78 read with Section 16 of the Disaster
Management Act, 2005 (Act No.53 of 2005), the Governor of Bihar, pleased to
make the following rule to amend the Bihar State Disaster Management Authority
(Functions and Management) Rules-2012. (1)
These rules may be called "Bihar State
Disaster Management Authority (Functions and Management) (Amendment) Rules,
2023." (2)
It shall extend to the whole of the State of
Bihar. (3)
These rules will come into force from the
date of its publication in the Official Gazette. The qualification/emolument
for the post mentioned in Appendix-IV of Bihar State Disaster Management
Authority (Function and Management) Rules-2012 regarding "Additional posts
to be created by the State Government" shall be amended as follows:- On the Post of Officer on
Special Duty (OSD) to vice Chairman (VC) the Officers in the grade of Special
Secretary/Additional Secretary/Joint Secretary/Deputy Secretary or retired
Officers of the same level may be appointed. If an Officer already
working is selected, the emoluments to be given to him would be determined as
per pay scale/pay level of the Officer notified by the state government from
time to time and if a retired officer os selected his honorarium will be fixed
as per provisions of the State Government. And Qualification for Accounts
Officer-Retired officers of similar rank working as accounts officers in Bihar
Finance Service/AG Office/Banks/Audit and Accounting Firm/Multi Lateral
Institution/Consultancy firm OR CA/ICWA/Graduate in Commerce
with at least 7 years experience. Must have sound experience in Tally &
other accounting software and good financial planning, budgeting and control
capacities of complex field programmes with specialization in
Accountancy/Finance/Banking operation.Bihar
State Disaster Management Authority (Functions And Management) (Amendment)
Rules, 2023