AGRICULTURE CO-ORDINATOR CADRE (RECRUITMENT AND SERVICE CONDITIONS) RULES, 2014 [1]

PREAMBLE

In exercise of powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Bihar, is hereby pleased to make the following rules for constituting the cadre of Agriculture Co-ordinator and regulating the recruitment process and service conditions thereto:--

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

(1)     These rules shall be called the "Agriculture Co-ordinator Cadre (Recruitment and Service Conditions) Rules, 2014".

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

(3)     It shall come into force with effect from the date of publication in the. Gazette.

Rule 2. Definitions.--

In these rules, unless otherwise requires in the subject or context.--

(i)       'Disciplinary Authority' means the District Agriculture Officer;

(ii)      'Appellate Authority' means the Agriculture Director, Bihar;

(iii)     'Commission' means the Bihar Staff Selection Commission;

(iv)    'Agriculture Co-ordinator' means such personnel giving technical and administrative co-operation in implementation of various schemes of the Agriculture department, below Block level, who shall be recruited under these rules;

(v)      'District Agriculture Officer' means the Officer appointed as such by the Government at the district level;

(vi)    'Director' means the Agriculture Director, Bihar;

(vii)   'Appointing Authority' means the District Agriculture Officer;

(viii)  'Department' means Agriculture Department;

(ix)    ?'Government' means Government of Bihar;

(x)      'Cadre' means Agriculture Co-ordinator Cadre;

Rule 3. Constitution of cadre and classification of posts.--

(a)      The Post of Agriculture Co-ordinator, shall be classified under Group 'C' (Non-Gazetted).

(b)      Number of sanctioned post in the cadre shall be in accordance to the schedule enclosed with these rules:

Provided that, the Government may amend the schedule as per need and may increase or decrease the number of the posts or keep it in abeyance and change in the grade.

(c)      Appointment, to the post of Agriculture Co-ordinator shall be made by the Appointing Authority. The Block Agriculture Officer shall be the Administrative Controlling Officer and Director, Agriculture shall be the overall Controlling Authority/Appellate Authority.

Rule 4. Concept of Vacancies.--

The Director, shall prepare a district-wise list of vacancies for appointment in the cadre after determining it on the basis of its status as on 1st April of every year and shall make its information available to the Commission by 30th April every year.

Rule 5. Reservation.--

The provision of reservation determined by the General Administration Department for direct appointment and promotion in the services of State Government from' time to time shall be applicable for this cadre also. '

Rule 6. Age limit.--

For direct recruitment, the minimum age of the candidate shall not be less than 21 years on the 1st August of the year in which the application is invited. Maximum age limit shall be the same as may be determined by the General Administration Department of the Government from time to time. Relaxation in the age limit may be given with the concurrence of the General Administration Department.

Rule 7. Pay Scale.--

The pay scale for the post of "Agriculture Co-ordinator" shall be ` 5200-20,200/- Grade pay ` 2800/- which may be revised by the State Government from time to time.

Rule 8. Eligibility.--

Graduate in Agriculture Science/Animal Husbandry/Fisheries/Agriculture Engineering/Horticulture/Forestry/Dairy Technology from the recognized University/College or Institute.

Rule 9. Procedure of Recruitment/Selection.--

(a)      Recruitment on the sanctioned posts of Agriculture Co-ordinator shall be made on the recommendation of the Staff Selection Commission.

(b)      The merit list shall be determined on the basis of percentage of marks obtained at Graduate level and the work experience in Agriculture Department, Bihar Government.

(c)       The maximum marks according to percentage of Marks obtained at the Graduate level--70.

(d)      Note:--Marks of the candidate shall be determined after multiplying the percentage of marks obtained into 0.7 As for example a candidate having 80% marks shall get 80x0.7=56 marks.

(e)      The maximum marks according to work experience.

(f)       Option in respect of district shall be called for from the candidates through the advertisement issued by the Commission and district-wise recommendation list on the basis of merit-cum-option shall be made available to the Director by the Commission. The recommendation list shall be sent to the concerned Appointing Authority by the Director.

Rule 10. Probation.--

Every personnel recruited against the vacancy of the basic post shall be under probation of a period of 2 (two) years from the date of joining.

Rule 11. Training and Departmental Examination.--

The Director shall make arrangement for training and departmental examination of Agriculture Co-ordinator and shall determine syllabus from time to time for this purpose.

Rule 12. Confirmation of Service.--

The service of the Agriculture Co-ordinator shall be confirmed by the District Agriculture Officer on satisfactory service during probation period including prescribed training and passing the departmental examination.

Rule 13. Disciplinary action.--

(1)     The employees of this cadre shall be governed by Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 as amended from time to time.

(2)     The District Agriculture Officer shall be the Disciplinary Authority.

(3)     The Director, Agriculture shall be the Appellate Authority.

Rule 14. Miscellaneous.--

(1)     In the case of any doubt or dispute regarding the interpretation of these Rules the decision of Director shall be final.

(2)     If any difficulty arises in giving effect to any of the provisions of these rules, the department may by order published in the Official Gazette, make such provisions not inconsistent with the provisions of these rules as may appear to be necessary and expedient for removing the difficulty.

Rule 15. Rules to be laid before Legislature.--

These Rules shall be laid, as soon as it is made, before the both Houses of the Legislature, while it is in session for a period of fourteen days. This period may be comprised in one session or in two or more successive sessions.