BIHAR COMMERCIAL TAXES INSPECTOR CADRE (RECRUITMENT, PROMOTION AND SERVICE CONDITION) RULES, 2014[1] 

PREAMBLE

In exercise of the powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Bihar hereby makes the following rules to regulate the recruitment, promotion and other service conditions of Inspectors, commercial taxes in the Department of Commercial Taxes in Bihar:--

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

(1)     These 'Rules' may be called the "Bihar Commercial Taxes Inspector Cadre (Recruitment, Promotion and Service Condition) Rules, 2014."

 

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

 

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

Rule 2. Definitions.--

In these Rules, unless otherwise requires in the context-

(a)      'Appointing Authority' means the Commissioner of Department of Commercial Taxes, Bihar-.

 

(b)      'Commission' means the Bihar State Staff Selection Commission.

 

(c)      'Department' means the Department of Commercial Taxes.

 

(d)      'Government' means the Government of Bihar.

Rule 3. Procedure of recruitment.--

(1)     The requisition, as per requirement, shall be sent by the Appointing Authority to the Commission by 30th June, every year.

 

(2)     Vacancies of the posts of the Inspectors in the Commercial Taxes Department will be filled up on the recommendation of the Commission.

 

(3)     Application from eligible candidates will be invited by the Commission through advertisement. Recommendation for appointment through Graduate Level Combined Examination will be made by the Commission for which syllabus will be determined by the Commission and on the basis of written competitive examination, a merit list will be prepared on the basis of minimum qualification determined by the Commission and recommendation for the appointment of suitable candidates according to merit list will be sent to the appointing authority.

Rule 4. Age-limit and other Qualifications.--

(1)     Educational Qualification.Bachelors Degree, from a recognized University.

 

(2)     Age.The age will be the same as may be determined by the Government of Bihar (General Administration Department) from time to time, for selection of employees of Group C for different classes.

Rule 5. Number, Classification and Pay-Scale.--

(1)     The Government will fix the number of posts of Inspectors, from time to time.

 

(2)     Inspectors shall be kept in Group "C" Non-Gazetted.

 

(3)     Pay Scale:--

Rule 6. Probation Period.--

The Probation period for the appointed Inspectors shall be of two years. This period may also be extended for further one year, if the service rendered and conduct of the employee is not found satisfactory during the probation period of two years. The appointment of such Inspector shall be terminated if the service rendered and conduct is not found satisfactory during the extended period.

Rule 7. Confirmation.--

Service of the appointed Inspectors shall be confirmed after satisfactory completion of probation period and after passing the prescribed Departmental Examination in course of required Training.

Rule 8. Training.--

The appointing authority shall arrange the programme of training during the probation period.

Rule 9. Departmental Examination.--

Syllabus relating to Departmental Examination shall be fixed after consultation with Board of Revenue, Bihar and the Departmental Examination shall be held by the Board of Revenue, Bihar.

Rule 10. Promotion.--

(1)     The confirmed Inspectors shall be promoted to Senior Inspector on basis of seniority-cum-merit in light of the recommendation of the Departmental Promotion Committee.

 

(2)     Only on completion of Kalawadhi determined by the Department of General Administration, Bihar, Patna, from time to time, for promotions from one level to another will be considered.

 

(3)     Departmental Promotion Committee shall be constituted by the Department.

Rule 11. Uniform.--

Inspectors/Senior Inspectors shall be in uniforms during on duty and determination of uniform will be by the Commissioner of the Commercial Taxes in consultation with Bihar Police Department and allowances determined by the Government of Bihar (Finance Department) from time to time for the Inspectors of other departments will be payable to them.

Rule 12. Reservation.--

It will be essential to comply the provisions of Government Reservation Act and Roster as issued by the Government (General Administrative Department), from time to time, in respect of appointment and promotion.

Rule 13. Removal of Difficulties.--

If any difficulty arises in implementation of any provision prescribed in these Rules the State Government may issue such necessary orders, by Notification in the Official Gazette which are consistent with the provisions of these Rules, for removal of such difficulties.

Rule 14.Rules/Instructions prescribed by the State Government for other employees of the State shall apply to the employees of this Cadre, in respect of such subject for which the provisions have not been made in these Rules.

Rule 15. Repeal and Savings.--

(1)     All Resolutions/Circulars in respect of service of Inspectors issued prior to the commencement of these Rules are hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the said Resolutions/Circulars shall be done or taken under these Rules as if it were come into force on such day.