BIHAR STATE ELECTION COMMISSIONER (APPOINTMENT AND CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2018

PREAMBLE

In exercise of the powers conferred by sub-section (1) and (2) of section 123 read with section 146 of the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006), the Governor of Bihar is hereby pleased to make the following Rules to amend the State Election Commissioner (appointment and conditions of service) Rules, 2008--

Rule- 1. Short title, extent and commencement.--

(1)     These rules may be called the Bihar State Election Commissioner (Appointment and Conditions of Service) (Amendment) Rules, 2018.

(2)     It shall extend to the whole of the State of Bihar.

(3)     It shall come into force, with effect from dated 1st January, 2016.

Rule- 2.

The words "Which were admissible to him on his post held prior to his superannuation or resignation" used in Rule 4 of the Bihar State Election Commissioner (Appointment and Conditions of Service) Rules, 2008 shall be substituted by the words "Which are admissible to the Chief Secretary of the State".