In Exercise Of The Power Conferred By Proviso To
Article-309 Of The Constitution Of India, The Governor Of Bihar Is Pleased To
Make The Following Rules For Regulating The Process Of Recruitment And Service
Conditions Of Block Minority Welfare Officer Cadre:-- (i)
These rules may be called the "Bihar
Block Minority Welfare Officers Cadre Rules, 2018." (ii)
It shall extend to whole of the state of Bihar. (iii) It shall come into force at once. In these Rules, unless in the context otherwise
requires:-- (i)
"Appointing Authority" means
Principal Secretary/Secretary in case of Block Minority Welfare Officer and Sub
Divisional Minority Welfare Officer; (ii)
"Cadre" means Bihar Minority
Welfare Officers Cadre; (iii) "Government" means the Government of Bihar; (iv)
"Governor" means the Governor of
Bihar; (v)
"Commission" means Bihar Public
Service Commission; (vi)
"Department" means Minority Welfare
Department, Bihar; This will be a state level cadre. This cadre shall have
following posts - Sl. No. Name of Post Gazetted/Non-Gazetted Appointing Authority 1. 2 3 4 2. Block Minority Welfare Officer Non-Gazetted Principal Secretary/Secretary 3. Sub-Divisional Minority Welfare Officer Non-Gazetted Principal Secretary/Secretary The number of sanctioned posts in each grade of this
cadre and its total number shall be commensurate to the number of posts sanctioned/proposed
till the date at which this rule comes into effect and there after sanctioned
or proposed by the Government time to time. (a)
The basic grade post shall be that of Block Minority
Welfare Officers which will be filled through graduate level competitive exam
conducted by the Commission. Appointment will be made by the appointing
authority from the merit list recommended by the Commission. (b)
The minimum eligibility for direct recruitment
shall be graduation. On the 1st of April every year, requisition for direct
requirement against available vacancy with reservation roster shall be made to
the Commission. The syllabus and the process of the exam for the direct
recruitment shall be determined by the Commission. (c)
The Block Minority Welfare Officers shall be
pronounced as probationers from the date of appointment. The probation period
shall be of two years. Their service to the post of Block Minority Welfare
Officer will be confirmed only if during the probation period their
service/conduct is found satisfactory having fully discharged departmental
duties and after passing the prescribed departmental exams. If the service is
not found satisfactory during the probation period, the probation period may be
extended for one more year for reasons to be recorded in writing. If conduct of
any probationer is not found satisfactory or there is serious allegation
against him/her during the probation period, he/she shall be dismissed from the
service. (d)
The officers appointed on direct recruitment
(during the probation period) shall have to pass hindi noting-drafting exam
conducted by Raj Bhasha Directorate within a year then only they will be
eligible for the annual increment salary. After the first salary increment, the
next increment shall be granted only after passing the departmental exams. (a)
The principle of
"Seniority-cum-Merit" shall be the basis for determining the
eligibility of candidates for promotion within the cadre. The time period
(Kalawadhi) for the promotion shall be decided on the basis of criteria fixed
by the General Administration Department. (b)
The subject, syllabus and process for
departmental exams shall be determined by the Central Examination Committee,
Board of Revenue, Bihar. (c)
The promotion from Block Minority Welfare
Officer to Sub-Divisional Minority Welfare Officer shall be done on the basis
of recommendation made by the Departmental Promotion Committee on the basis of
seniority-cum-merit. The formation of the Departmental Promotion Committee will
be done by issuance of separate order by the Department. The reservation Rules/roster notified by the State
Government for appointment/Promotion in government the services shall be
complied with. (a)
The Minority Welfare Department shall be the
controlling department for all posts of the cadre and the Department shall have
administrative control over the members of the cadre. (b)
Operational control- The Block/Sub Divisional
Minority Welfare officer shall be under the operational control of the Head of
the Office of that block/sub division. The inter-se seniority of the Block Minority Welfare
Officers shall be determined on the basis of the merit list of the competitive
exam conducted by the Commission, on the basis of which officers were
recruited; and for Sub Divisional Minority Welfare Officer the same will be the
date of promotion order. The seniority list of each post shall be maintained
separately. The Resolution/Circular/Order related to the fixation of seniority
issued by the General Administration Department shall be effective on this cadre
also. With regard to matter not specifically covered by these
rules or orders issued under these rules, the members of this cadre shall be
governed by the codes/Rules/Resolution/Orders applicable to the employees of
the appropriate level, state government. In case of doubt on interpretation of any provision of
this regulation, the matter will be referred to the Department which in
consultation with Law Department shall take final decision on the issue. For implementation of the provisions prescribed under
these rules, necessary regulations may be constituted by the state government. The Principal Secretary/Secretary, Minority Welfare
Department in consultation with the Law Department can ease any difficulty in
implementing any provision of this regulation by way of issuance of general or
special orders not inconsistent with any provision of this regulation, after
approval of the government. (1)
Any resolution/regulation/order in respect of
this cadre, issued time to time in past is hereby repealed. (2)
Not withstanding of such repeal any act done
or any action taken in exercise of the powers conferred by such previously
issued Resolution/Rules/Order etc. shall be deemed to be done or taken under
these rules as if these rules were in force on the date on which such act was
done or such action was taken.BIHAR BLOCK MINORITY WELFARE OFFICERS CADRE RULES, 2018
PREAMBLE