THE LABOUR
ENFORCEMENT OFFICER RECRUITMENT RULES, 1990] [1]
PREAMBLE
In exercise of the power
conferred by the proviso to Article 309 of the Constitution of India, the
Governor of Bihar hereby makes the following rules regulating the method of recruitment
of the post of "Labour Enforcement Officer" namely :.--
Rule 1. Short title and commencement.--
(i)
These Rules shall be called the
Labour Enforcement Officer Recruitment Rules, 1990;
(ii)
It shall come into force from the
date of publication in the Official Gazette.
Rule 2. Number, Classification and Scale of pay.--
(a)
Number of posts 641 (The number
of posts may be changed as per need by the State Government.);
(b)
Classification Class III
Non-Gazette;
(c)
Pay Scale
Rs.1600-50-2300-60-2780. (Revision in the Scale of pay can be made by the State
Government from time to time).
Rule 3.
(i)
Method of recruitment, age limit
and other qualifications etc.--
(a)
Method of Recruitment The post of
Labour Enforcement Officer is a non-gazetted class-lll post on which
appointment is made on the recommendation of Bihar Sub-ordinate Service
Selection Board.
(b)
In case of appointment through
promotion such employee working under the administrative Control of the
Commissioner of Labour, Bihar whose Scale of pay is lower than that of Labour
Enforcement Officer; are eligible for promotion.
(ii)
?Age limit and other qualification.--
(a)
In case of direct
recruitment.--Minimum 18 years-Maximum 30 years or as decided by the State
Government from time to time, 35 years in respect of Scheduled Castes and
Scheduled Tribes Candidates. The maximum age limit of the State Govt. employees
may be relaxed upto 5 (Five) years. The decisions taken from time to time in
this respect by the State Government shall be applicable.
(b)
Educational and other
qualification in case of direct recruitment-Degree in Arts/Science/Commerce
from a recognised university and Labour and Social Welfare subject is essential
as one of the optional subjects in competitive examinations.
(c)
The following qualification shall
be applicable in case of recruitment through promotion.--
(i)
???Graduate from a recognised University;
(ii)
???Class-Ill employees who have completed
5 (five) years of continuous service under the administrative control of the
Commissioner of Labour, Bihar;
(iii) ? Maximum Age limit 45 years.
Rule 4. Period of Probation.--
Two years.
Rule 5. Method of recruitment i.e., the percentage of vacancies to be filled by direct recruitment and promotion.--
No percentage has been
fixed for vacancies to be filled up by promotion but the decision taken with
regard to number of vacancies and number of posts to be filled up by direct
recruitment/through promotion by the Administrative department shall be
applicable.
Rule 6. Is the post Selective or non Selective.--
Selective.
Rule 7. Reservation.-.--
In respect of direct
recruitment/recruitment through promotion decisions taken by the State
Government and rules prescribed in this regard with regard to candidates
belonging to Scheduled Castes/Scheduled Tribes/ other Backward classes shall
apply.
Rule 8. Structure of the Promotion Committee, if such Committee, exists in the department.--
(i)
Commissioner of Labour Bihar
Chairperson.
(ii)
Director, Agriculture, Labour,
Bihar Member and co-ordinator.
(iii)
Deputy Labour Commissioner
(Headquarter) Member.
(iv)
Joint Labour Commissioner/Deputy
Labour Commissioner belonging to Scheduled Caste/Scheduled Tribe posted at
Headquarter.
(v)
Member, Nominated by Personnel
department as the representative of Scheduled Caste/Scheduled Tribe,
(vi)
A member of Minority Community.
Rule 9. Disqualifications.--
No person
(a)
who has entered into or
contracted a marriage with a person having a spouse living; or
(b)
who having a spouse living, has
entered into or contracted a marriage with any person, shall not be eligible
for appointment to the said post:
Provided that the State
Government may, if satisfied that such marriage is permissible under the
personal law applicable to such persons and the other party to the marriage and
that there are other grounds for so doing, exempt any person from the operation
of these Rules.
Rule 10. Power to relax.--
Where the State Government
is of opinion that it is necessary or expedient so to do, it may, by order, for
reasons to be recorded in writing, relax any of the provision of these Rules to
any class or category of persons.
Rule 11. Saving.--
Nothing in these Rules
shall affect reservations, relaxation of age limit and other concessions
required to be provided for the Scheduled Castes, the Scheduled Tribes, other
Backward Classes and other special Categories of persons in accordance with the
orders issued by the State Government from time to time in this regard.