In exercise of the powers
conferred by the Proviso to Article-309 of the Constitution of India, the
Governor of Bihar is pleased to make the following rules to regulate the
recruitment and other service conditions of the Amins for Districts,
Directorate of Consolidation and Directorate of land Records and Survey of the
State of Bihar:- (1) These
Rules may be called "The Bihar Amin Cadre Rules, 2013"; (2) It shall
extend to the whole of the State of Bihar; (3) It shall
come into force from the date of publication of the notification. In these rules, unless there is
anything contrary to the subject or context:-- (i) "State
Government" means the Government of Bihar; (ii) "Cadre"
means the Bihar Amin Cadre; (iii) "Sub-Cadre"
means division of Cadre into sub-cadres; (iv) "The
appointing authority" means: (v) for the
Amins of District sub-cadre, the Collector of the district (District
Magistrate); for the Amins of Consolidation Directorate sub-cadre, the
Director, Directorate of Consolidation, Bihar, Patna; for the Amins of
Directorate of Land Records and Survey sub-cadre, the Director, Directorate of
Land Records and Survey, Bihar, Patna. (vi) "Cadre
Controlling Authority" means the Principal Secretary, Department of
Revenue and Land Reforms, Bihar; (vii) "Department"
means the Department of Revenue and Land Reforms, Bihar; (viii) "Commission"
means the Bihar Staff Selection Commission; (ix) "Year"
means financial year i.e., the period from 1st April to 31 March; (x) "Vacancy
within year" means the vacancy occurring on account of creation of new
post, retirement, death, termination and discharge from service in a specific
year. (1) This
Service shall have the posts of the Amin cadre. Amin cadre will be divided into
three sub-cadres as:- (a) District
sub-cadre (b) Directorate
of consolidation sub-cadre. (c) Directorate
of Land Records and Survey sub-cadre. (2) Mutual
transfer of the post of one sub-cadre to another sub-cadre is not allowed after
allotted sub-cadre at the time of appointment. (3) Persons
appointed and working in the said category prior to application of these rules
shall automatically be deemed to be included in this service; (4) The State
Government may from time to time increase or decrease the number of sanctioned strength
or may keep any number of posts under stagnant position. The minimum age of the candidate
for the post of Amin shall not be less than 18 years as on 1st of August of the
year in which applications would be invited. The maximum age limit shall be the
same as fixed from time to time by the Department of General Administration,
Government of Bihar. The provisions of
reservation/roster as fixed from time to time by the State Government shall be
applicable to the appointment in this service. (1) The
direct appointment to the post of Amin shall be made on the basis of the
recommendation obtained from Bihar Staff Selection Commission through
competitive examination conducted for the post of Amin. (2) Separate
requisition of the District sub-cadre, Directorate of Consolidation sub-cadre
and Directorate of Land Records and Survey sub-cadre will be sent to the
commission and receive the recommendation from commission separately too. (3) It would
be essential for the candidate to have certificate of Intermediate (10+2) or
equivalent qualification from a recognized Board or equivalent institution and
Degree of Amanat from a Government recognised institute or success in the
training of surveyor from I.T.I. For appointment to the post of
Amin there will be a competitive examination to be conducted by the Staff
Selection Commission consisting of the following two papers of which full marks
shall be 100 marks:- (i) First
paper.--General Knowledge, Current Events and General Sciences (50 marks) and
General Hindi (50 marks). (ii) Second
paper.--General Mathematics (50 marks of Metric Level) and 50 marks for Amanat
related questions. (1) Every
Amin appointed against the basic vacant post shall remain on probation for a
period of two years from the date of joining. (2) In case
the conduct and service of a Amin is not found to be satisfactory during the
completion of the probation period, the probation period may be extended for
further period of one year, if it appears that there is a possibility of
improvement in conduct and service. If the conduct and service is found
unsatisfactory even during the extended period, his service may be terminated. The Government is free to take
decision for training to Amins from time to time. On the basis of the decision
taken the Government for training it would be essential to impart training to
the Amins. If any examination is fixed at the in end of the training it would
be compulsory to pass in it. The Government may fix
departmental examination and syllabus form time to time. The Amin appointed on probation
shall be eligible for confirmation in the service on expiry of the probation
period subject to following conditions:- (i) If the
Government has prescribed any departmental examination, he must have pass the
said examination. (ii) He has
received training prescribed from time to time, and passed the examination at
the end of training. (iii) His
conduct and his service have been satisfactory during this period. The pay scale of the newly
appointed Amin shall be PB-1 (5200-20200) and grade pay 2000 or equivalent pay
scale as revised by the Government from time to time. The Seniority of the members of
this cadre shall be determined on the basis of the merit list obtained from the
commission and it shall be subject to the principles and procedure fixed by the
Department of General Administration of the State Government and the Appointing
authority. (1) All works
relating to appointment of the members of this cadre and establishment shall be
under the administrative control of the District Magistrate/Director,
Consolidation/Director, Land Records and Survey. (2) The
appointment, posting, transfer, confirmation of service, maintenance of
seniority list, and all matters relating to establishment of the members of
this cadre shall be under the control of the related District
Magistrate/Director, Consolidation/Director, Land Records and Survey, as the
case may be. (1) There is
no previous cadre rules maintained for the posts of Amin in the Department. Previous circulars relating to
appointment issued by the Department are hereby repealed. (2) Notwithstanding
such repeal, appointment made under earlier Government circulars shall remain
valid as if they were made under proper provisions of these rules. BIHAR AMIN CADRE RULES, 2013
PREAMBLE