Bihar State Election Authority (Service Conditions of the Chief Election Officer) Rules, 2008
Published vide Notification No. 3/M-054/08Ka 7020, Patna, dated 27th October, 2008
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Personnel and Administrative Reforms Department Notification No. 3/ M-054/08Ka 7020, Patna, Dated 27, October, 2008. - In exercise of powers conferred under sub-section (2) of Section 4 of the Bihar State Election Authority Act, 2008 (Bihar Act 14, 2008), the State Government makes the following Rules for determination of service conditions of the Chief Election Officer of the State Election Authority: -
- Short title and Commencement.- (1) These Rules may be called the Bihar State Election Authority (Service Conditions of the Chief Election Officer) Rules, 2008.
(2) It shall come into force with immediate effect.
- Definitions.- In these Rules, unless the context otherwise require -
(a) 'Act' means, the Bihar State Election Authority Act, 2008 (Bihar Act 14, 2008).
(b) 'Authority' means Bihar State Election Authority;
(c) 'Rules' means the Bihar State Election Authority Rules, 2008;
(d) 'Chief Election Officer' means the Chief Election Officer nominated under sub-section (2) of Section 3 of the Act; and
(e) The words and expressions used herein but not defined shall have the same meaning assigned to them in the Act.
- Salaries and Allowances.- The Chief Election Officer shall be entitled to such pay and allowances as admissible to the officer of the State Government of his rank and status.
- (1) In the case of nomination of retired officer as Chief Election Officer, such Chief Election Officer shall, at his option to be exercised within a period of six months from the date of his appointment, be entitled to draw his pension and retirement benefits as per the Rules applicable to the service to which he belonged with effect from the date of his appointment as Chief Election Officer, provided that, in such an event his pay as Chief Election Officer shall be reduced by an amount equivalent to the basic pension including any portion of the pension which may have been commuted and the pension equivalent to other retirement benefit and he shall be entitled to draw his pension and other retirement benefits separately.
(2) If he does not exercise the option specified in sub-section (1), he shall count his service as Chief Election Officer for pension and retirement benefits under the Rules applicable to the service to which he belonged immediately before such appointment. This provision shall be applicable in the case of appointment of working officer as Chief Election Officer.
- Rank and Status.- The rank and status of the Chief Election Officer shall be admissible according to the Office of the State Government of his rank and status.
- Leave.- The Chief Election Officer shall be entitled to leave as follows: -
(a) Casual Leave as admissible in the State Government.
(b) Earned Leave, half pay leave and Commutated leave in accordance with the Bihar Service Code.
(c) Extra Ordinary leave under the Bihar Service Code.
- House Rent Allowance.- The Chief Election Officer shall be entitled to House Rent Allowance as per Government Rules.
- Travelling Allowance.- The Chief Election Officer shall be entitled to Travelling Allowance as admissible to the officer of the State Government of his rank and status.
- The Conditions of service of the Chief Election Officer for which no express provisions has been made in these Rules shall be such as applicable to the officer of the State Government of his rank and status.
