Jharkhand Staff Selection Commission Act, 2008
An Act for the constitution of Jharkhand Staff Selection Commission (J.S.S.C.) for bringing uniformity in the process of selection of the technical and non-technical posts class III under the administrative control of the Government of Jharkhand. Preamble. - As there has been a large scale increase in the number of candidates appearing for competitive examinations and the responsibilities of Jharkhand Public Service Commission have increased manifold Therefore it has been considered as expedient to constitute a separate Commission namely "Jharkhand Staff Selection Commission" to take over the responsibility or recruitment of group C posts under the State Government Corporations, Boards, Authorities and other Agencies of the State Government; And, as the Fitment Committee in its report (Vol. IV, Book-2) under chapter-7, para-7-3- 1313 (d) has given its recommendation to consider the probability of constitution of a Commission like Staff Selection Commission, And, as in these circumstances, it is appropriate to regulate an Act for the constitution of Jharkhand Staff Selection Commission to bring uniformity in the selection procedure for the appointment of eligible candidates to the posts of Class-3. Now, therefore, be it enacted by the Legislature of the State of Jharkhand in the Fifty ninth year of the Republic of India as follows :-
- Act number
- Act 16 of 2008
- Year
- 2008
- Enacted on
- 06-12-2008
- In force from
- 5 December 2008
- Jurisdiction
- Jharkhand State Act
- Subjects
- Public Service
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Official source: India Code