Bihar Dental Hygienist Cadre Rules, 2025

[04th March 2025]

PREAMBLE

In exercise of 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 appointment, promotion and service conditions in the Bihar Dental Hygienist Cadre under the Health Department:-

Rule 1. Short title, extent & commencement.

(1)     These Rules may be called as the "Bihar Dental HygienistCadre Rules, 2025".

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

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

Rule 2. Definitions.

In these Rules, unless the subject or context otherwise require:-

(i)       Government means the Government of Bihar;

(ii)      Department means the Health Department;

(iii)     Commission means Bihar Technical Service Commission Patna;

(iv)    Appointing Authority means the Director-in-Chief, Health Services, Bihar, Patna; and

(v)      Cadre means the Bihar Dental Hygienist Cadre,

Rule 3. Constitution of cadre.

The cadre of Dental Hygienist shall be State level. In this cadre, the number of posts in each grade and total number of posts of the cadre shall be such as the Government may sanction from time to time.

Rule 4. Hierarchy of the cadre.

(1)     The composition of the cadre shall be as follows:-

(2)     The pay, band grade pay and pay level of all the above categories shall be the same as prescribed by the Government as may be determined by the Government from time to time.

(3)     The employees appointed and working on the above posts before coming into force of these rules shall automatically be deemed to be working on posts of equivalent level in this cadre.

Rule 5. Recruitment.

 

The appointment in this cadre shall be, made on the Post of basic category (Dental Hygienist) on the basis of recommendation of the Commission.

Rule 6. Qualifications.

 

(1)     (i) 10+2 (with Biology as a subject have been) from a recognized University/Board.

(ii) 02 Years Diploma in Dental Hygienist from an Institute recognized by the Union or the State Government of Bihar or any other State Government.

(iii) Dental Hygienist registered with the Bihar State Dental Council.

(2)     The minimum age limit for direct recruitment to the Dental Hygienist cadre shall be 18 years and the maximum age limit shall be as determined by the Government, from time to time, category-wise for reservation. The 1st August of the respective requisition year shall be considered as the cut-off date for determination of age.

Rule 7. Procedure of recruitment.

 

(1)     The appointing authority shall, after calculating the vacancies as on 1st April of the year and after getting the roster cleared, send the requisition for reservation category wise to the commission by 30th April of the year.

(2)     The commission on the requisition shall advertise the vacancies and invite application forms from eligible candidates. After written competitive examination and work experience the Candidates shall be selected..

(a)      Full marks for the written competitive Examination- - 75marks

(b)      Experience Marks:-For contractual work in State Government hospitals/Institutions of Bihar and Non Private hospital (under control of Central Government, Panchayati Raj institutions, and urban local bodies) located in Bihar. 5 marks/year shall be given for working experience on same post while working in above mentioned hospitals/Institutions. Maximum 25 Marks (Number of working days as part of an year will be multiplied by 5 and then after divided by 365, shall be added as proportional marks) - 25 marks

Total -100 marks

Note -(a) The marks to be given to a candidate for the marks obtained in the competitive examination will be determined by the multiplying the percentage of total marks obtained in the said competitive examination by a multiple of 0.75. For example, if a candidate has obtained 60% marks in the competitive examination, then he will be given 60x0.75= 45 marks respectively.

(3)     The certificate of work experience issued by Civil Surgeon of the concerned district, Principal of Medical College, Superintendent of Medical College and Hospital and director in case of Superspeciality Hospital will be acceptable.

(4)     The benefit of relaxation in maximum age limit equivalent to the work experience and contract period of the candidates working on contract shall be admissible in case of regular appointment on the same post on which the candidate have been working on contract.

(5)     The Commission will prepare the merit list and send the reservation category wise recommendation to the Department in accordance with the requisitioned vacancies. After verification of the certificates of the recommended candidates, the appointing authority will conduct health check-up, antecedents verification etc. and make the appointment following the appointment related guidelines issued by the Government (General Administration Department) from time to time.

(6)     It will be necessary to comply with the instructions issued by the Government (General Administration Department) from time to time regarding the process of appointment after the recommendation of the Commission.

Rule 8. Probation Period.

 

After appointment, candidates shall be under one year of probationperiod. The probation period may be extended for one more year, if the service is not satisfactory during the probation period.If the service is not found satisfactory during the extended period also, then the Appointing Authority may remove such Dental Hygienist from the service.

Rule 9. Departmental Examination.

 

The Dental Hygienist shall have to pass the Departmental Examination conducted by the Board of Revenue Bihar The syllabus of the Departmental Examination shall be determined by the Board of Revenue Bihar.

Rule 10. Confirmation.

 

On service being satisfactory during the probation period and passing of departmental examination, a Dental Hygienist may be confirmed by the appointing authority.

Rule 11. Seniority.

 

The inter-se seniority of Dental Hygienist shall be determined according to the merit list prepared finally by the Commission.

Rule 12. Promotion.

 

(1)     Subject to availability of vacancies, a confirmed Dental Hygienist shall be considered to be promoted on the chain of posts of promotion mentioned in the Appendix of these Rules according to seniority-cummerit.

(2)     For promotion, compliance of instructions regarding KALAWADHI, issued by the Government, from time to time, shall be necessary.

(3)     Compliance of instructions issued by the Government, from time to time, regarding promotion and Character Roll/PAR, allegation, departmental proceedings/criminal proceedings, etc. shall be necessary at the time of consideration of promotion.

Rule 13. Departmental Promotion Committee.

 

Promotions will be considerable on the basis of recommendations of the Departmental Promotion Committee. The Departmental Promotion Committee shall be constituted by a separate order by the Department.

Rule 14. Reservation.

 

Compliance of Reservation Act of the Government and reservation roster issued by the Government, from time to time, for direct recruitment as well as promotion shall be necessary.

Rule 15. Residue matters.

 

For subjects for which provisions have not been made in these Rules, provisions of relevant Codes/Rules/Resolutions/Instructions of the Government shall be applicable.

Rule 16. Removal of doubts.

 

If there is any doubt arises in the interpretation of any provision of these Rules, the matter shall be referred to the Department and in this respect the decision of the Department, after consultation of the Law Department shall be final.

Rule 17. Removal of difficulties.

 

If any difficulty arises in the implementation of any provision of these Rules, then the Department with the Law Department, may remove such difficulty by on order not inconsistent with the provisions of these Rules.

Rule 18. Repeal & Savings.

 

(1)     The resolutions, orders, instructions, etc issued by the Department, from time to time, with respect to this cadre are being repealed.

(2)     Notwithstanding such repeal, any work done any action taken under the said Resolutions, orders, instruction etc and the said Rules, shall be deemed to be done or taken under these Rules, as if these Rules were in force on date on which such work was done or such action was taken.

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Bihar Dental Hygienist Cadre Rules, 2025

[04th March 2025]

PREAMBLE

In exercise of 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 appointment, promotion and service conditions in the Bihar Dental Hygienist Cadre under the Health Department:-

Rule 1. Short title, extent & commencement.

(1)     These Rules may be called as the "Bihar Dental HygienistCadre Rules, 2025".

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

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

Rule 2. Definitions.

In these Rules, unless the subject or context otherwise require:-

(i)       Government means the Government of Bihar;

(ii)      Department means the Health Department;

(iii)     Commission means Bihar Technical Service Commission Patna;

(iv)    Appointing Authority means the Director-in-Chief, Health Services, Bihar, Patna; and

(v)      Cadre means the Bihar Dental Hygienist Cadre,

Rule 3. Constitution of cadre.

The cadre of Dental Hygienist shall be State level. In this cadre, the number of posts in each grade and total number of posts of the cadre shall be such as the Government may sanction from time to time.

Rule 4. Hierarchy of the cadre.

(1)     The composition of the cadre shall be as follows:-

(2)     The pay, band grade pay and pay level of all the above categories shall be the same as prescribed by the Government as may be determined by the Government from time to time.

(3)     The employees appointed and working on the above posts before coming into force of these rules shall automatically be deemed to be working on posts of equivalent level in this cadre.

Rule 5. Recruitment.

 

The appointment in this cadre shall be, made on the Post of basic category (Dental Hygienist) on the basis of recommendation of the Commission.

Rule 6. Qualifications.

 

(1)     (i) 10+2 (with Biology as a subject have been) from a recognized University/Board.

(ii) 02 Years Diploma in Dental Hygienist from an Institute recognized by the Union or the State Government of Bihar or any other State Government.

(iii) Dental Hygienist registered with the Bihar State Dental Council.

(2)     The minimum age limit for direct recruitment to the Dental Hygienist cadre shall be 18 years and the maximum age limit shall be as determined by the Government, from time to time, category-wise for reservation. The 1st August of the respective requisition year shall be considered as the cut-off date for determination of age.

Rule 7. Procedure of recruitment.

 

(1)     The appointing authority shall, after calculating the vacancies as on 1st April of the year and after getting the roster cleared, send the requisition for reservation category wise to the commission by 30th April of the year.

(2)     The commission on the requisition shall advertise the vacancies and invite application forms from eligible candidates. After written competitive examination and work experience the Candidates shall be selected..

(a)      Full marks for the written competitive Examination- - 75marks

(b)      Experience Marks:-For contractual work in State Government hospitals/Institutions of Bihar and Non Private hospital (under control of Central Government, Panchayati Raj institutions, and urban local bodies) located in Bihar. 5 marks/year shall be given for working experience on same post while working in above mentioned hospitals/Institutions. Maximum 25 Marks (Number of working days as part of an year will be multiplied by 5 and then after divided by 365, shall be added as proportional marks) - 25 marks

Total -100 marks

Note -(a) The marks to be given to a candidate for the marks obtained in the competitive examination will be determined by the multiplying the percentage of total marks obtained in the said competitive examination by a multiple of 0.75. For example, if a candidate has obtained 60% marks in the competitive examination, then he will be given 60x0.75= 45 marks respectively.

(3)     The certificate of work experience issued by Civil Surgeon of the concerned district, Principal of Medical College, Superintendent of Medical College and Hospital and director in case of Superspeciality Hospital will be acceptable.

(4)     The benefit of relaxation in maximum age limit equivalent to the work experience and contract period of the candidates working on contract shall be admissible in case of regular appointment on the same post on which the candidate have been working on contract.

(5)     The Commission will prepare the merit list and send the reservation category wise recommendation to the Department in accordance with the requisitioned vacancies. After verification of the certificates of the recommended candidates, the appointing authority will conduct health check-up, antecedents verification etc. and make the appointment following the appointment related guidelines issued by the Government (General Administration Department) from time to time.

(6)     It will be necessary to comply with the instructions issued by the Government (General Administration Department) from time to time regarding the process of appointment after the recommendation of the Commission.

Rule 8. Probation Period.

 

After appointment, candidates shall be under one year of probationperiod. The probation period may be extended for one more year, if the service is not satisfactory during the probation period.If the service is not found satisfactory during the extended period also, then the Appointing Authority may remove such Dental Hygienist from the service.

Rule 9. Departmental Examination.

 

The Dental Hygienist shall have to pass the Departmental Examination conducted by the Board of Revenue Bihar The syllabus of the Departmental Examination shall be determined by the Board of Revenue Bihar.

Rule 10. Confirmation.

 

On service being satisfactory during the probation period and passing of departmental examination, a Dental Hygienist may be confirmed by the appointing authority.

Rule 11. Seniority.

 

The inter-se seniority of Dental Hygienist shall be determined according to the merit list prepared finally by the Commission.

Rule 12. Promotion.

 

(1)     Subject to availability of vacancies, a confirmed Dental Hygienist shall be considered to be promoted on the chain of posts of promotion mentioned in the Appendix of these Rules according to seniority-cummerit.

(2)     For promotion, compliance of instructions regarding KALAWADHI, issued by the Government, from time to time, shall be necessary.

(3)     Compliance of instructions issued by the Government, from time to time, regarding promotion and Character Roll/PAR, allegation, departmental proceedings/criminal proceedings, etc. shall be necessary at the time of consideration of promotion.

Rule 13. Departmental Promotion Committee.

 

Promotions will be considerable on the basis of recommendations of the Departmental Promotion Committee. The Departmental Promotion Committee shall be constituted by a separate order by the Department.

Rule 14. Reservation.

 

Compliance of Reservation Act of the Government and reservation roster issued by the Government, from time to time, for direct recruitment as well as promotion shall be necessary.

Rule 15. Residue matters.

 

For subjects for which provisions have not been made in these Rules, provisions of relevant Codes/Rules/Resolutions/Instructions of the Government shall be applicable.

Rule 16. Removal of doubts.

 

If there is any doubt arises in the interpretation of any provision of these Rules, the matter shall be referred to the Department and in this respect the decision of the Department, after consultation of the Law Department shall be final.

Rule 17. Removal of difficulties.

 

If any difficulty arises in the implementation of any provision of these Rules, then the Department with the Law Department, may remove such difficulty by on order not inconsistent with the provisions of these Rules.

Rule 18. Repeal & Savings.

 

(1)     The resolutions, orders, instructions, etc issued by the Department, from time to time, with respect to this cadre are being repealed.

(2)     Notwithstanding such repeal, any work done any action taken under the said Resolutions, orders, instruction etc and the said Rules, shall be deemed to be done or taken under these Rules, as if these Rules were in force on date on which such work was done or such action was taken.