the Bihar Collectorate Clerical Cadre (recruitment and conditions of service) Rules, 2011.

la0 3@,e?&098@2010&lk? 821?In exercise of the powers conferred under proviso to Article-309 of the Constitution of India, the Governor of Bihar is pleased to make the following Rules for regulating the recruitment and conditions of service of the clerical cadre of the collectorates:-

Bihar Collectorate Clerical Cadre (recruitment and conditions of service) Rules, 2011

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

(i)       These Rules may be called as the Bihar Collectorate Clerical Cadre (recruitment and conditions of service) Rules, 2011.

(ii)      It shall? extend to whole of the State of Bihar

(iii)     It shall come into force with immediate effect.

Rule - 2. Definitions.-

In these Rules, unless the context otherwise requires:-

(i)       "Cadre" means the clerical cadres of the collectorates.

(ii)      "Commission" means the Bihar Staff Selection Commission;

(iii)     "Appointing Authority" means the Collector of concerned district;

(iv)    "Appointed day" means the date of commencement of these Rules;

(v)      "Member" means a person appointed in the cadres and includes all the persons appointed in the cadres before commencement of these Rules.

(vi)    "Appointment on compassionate ground" means appointment of any one of the dependents of the government servant dying in harness, as per relevant circulars/instructions.

Rule - 3. Cadre Structure.-

The cadre structure of the clerical cadre shall be as follows:-

Note:- The existing hierarchical structure of L.D.C. and U.D.C., Head clerk and office superintendent shall continue till further order .

Rule - 4. Cadre strength .-

The cadre strength shall be such as determined by the General Administrative Department from time to time.

Rule - 5. Recruitment.-

(1)     85% posts of L.D.C shall be filled up through direct recruitment and 15% posts shall be filled up from amongst the eligible Group "D" employees having matriculation qualification. Of the 85% posts for direct recruitment, 10% shall be reserved for the appointment on compassionate ground.

(2)     All recruitments shall be made to the grade of Lower Division Clerk on the recommendation of the Commission.

(3)     The appointing authority shall calculate the vacancies on the basis of 1st April every year and shall send the requisition to the Commission by the 30th April.

(4)     The Commission shall advertise the vacancies and after selection of successful candidates on the basis of competitive examination shall recommend the name of the candidates in order of merit to the appointing authorities concerned. The validity of the merit list shall be one year w.e.f. the date of receipt of recommendation.

(5)     The appointing authority after due scrutiny shall appoint the candidate on probation for two years .

Rule - 6. Qualification.-

(1)     The minimum educational qualification shall be matriculation or equivalent, with knowledge of computer operation and computer typing.

(2)     Minimum age for recruitment shall be eighteen years and maximum age shall be the same as determined by the State Government (General Administration Department) from time to time.

Rule - 7. Reservation.-

Compliance of reservation/roster in recruitment as well as promotion, as notified by the State Government from time to time, shall be necessary.

Rule - 8. Recruitment through promotion.-

(1)     The appointing authority shall prepare the gradation list of matriculate Group "D" staff.

(2)     The promotion shall be made according to seniority on recommendation of the Departmental Promotion Committee.

Rule - 9. Probation.-

Each recruitment shall be on probation for two years and it can be extended for one year in special circumstances by the appointing authority, if the probation period is not satisfactory. Such extension shall be done only if the appointment authority is of the opinion that the probationer has a chance to improve. If the service is not found satisfactory in the extended period also, the person concerned shall be removed from the service.

Rule - 10. Departmental examination.-

(1)     Departmental examination shall be conducted by the Board of Revenue.

(2)     There shall be two papers in the departmental examination and it shall be necessary to obtain 40% marks for passing the examination in each paper.

Paper- 1:Service? Rules:-Bihar? Service? Code,? Pension? Rules,? laws? of? seniority? and promotion, Noting and Drafting.

Paper- 2:Financial Rules:-Treasury Code, Financial Rules, Practice and Procedure, Board Miscellaneous Rules, GPF Rules, TA Rules, Insurance Rules.

Rule - 11. Confirmation.-

?A probationer shall be confirmed after completion of satisfactory probation period and passing of the departmental examination.

Rule - 12. Seniority.-

Inter-se seniority of the member of the cadre shall be according to their merit position determined by the Commission but the inter-se seniority decided before notification of these Rules shall remain unchanged:

Provided that the person appointed on the basis of compassionate ground shall be junior to such persons who have been appointed on the basis of competitive examination of concerned recruitment years:

Provided also that the person appointed through promotion in a recruitment year shall be senior to the person appointed through competitive examination in the concerned recruitment year.

Rule - 13. Promotion.-

(1)     Promotion from basic grade to higher grades may be given on completion of KALAWADHI as determined by the General Administration Department from time to time and on the recommendation of Departmental Promotion Committee.

(2)     The Departmental Promotion Committee shall be constituted as under-

Rule - 14. Level of cadre.-

The cadre shall be at district level. But in case of exigencies arising due to sudden requirement or paucity of clerk in a collectorate, the Government (General Administration Department) shall have power to transfer the service of any employee of the cadre to another district maintaining his seniority on the basis of his entry in service.

Rule - 15. Residuary matters.-

With regard to matters not specifically covered by these Rules, the members of the cadres shall be governed by the Rules, Regulations or orders applicable to the officers/employees of the State Government at appropriate level.

Rule - 16. Removal of difficulties.-

The Government (General Administration Department) may from time to time, issue such general or special direction as may be necessary to remove difficulties in the operation of any of the provisions of these Rules.

Rule - 17. Power to relax.-

Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these Rules with respect to any person or any grade.

Rule - 18. Interpretation.-

Where any doubt arises as to the interpretation of any of the provisions of these Rules, the matter shall be decided by the General Administration Department whose decisions shall be final.

Rule - 19. Repeal & Savings.-

(1)     All resolutions and instructions issued earlier with respect to this cadre are hereby repealed.

(2)     Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under such resolutions, instructions shall be deemed to have been done or taken in exercise of the powers conferred by or under these Rules as if these Rules were in force on the day on which such thing or action was done or taken.