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-- (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. 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".BIHAR STATE ELECTION COMMISSIONER
(APPOINTMENT AND CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2018
PREAMBLE