BIHAR FILARIA INSPECTOR CADRE RULES, 2015

PREAMBLE

In exercise of powers conferred by proviso to Article-309 of the Constitution of India, the Governor of Bihar is pleased to make the following Rules to regulate the appointment and service conditions in the Filaria Inspector cadre under the Health Department:-

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

(1)     These Rules may be called as the "Bihar Filaria Inspector Cadre Rules, 2015."

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

(3)     It will come into force at once.

Rule - 2. Definitions.--

In these Rules, unless otherwise requires in the subject or context:

(i)       'Government' means Bihar State Government;

(ii)      'Department' means Health Department;

(iii)     'Commission' means Bihar Staff Selection Commission;

(iv)    'Appointing Authority' means Director-in-Chief, Health Services, Bihar;

(v)      "Cadre" means Bihar Filaria Inspector Cadre; and

(vi)    "Appendix" means appendix-1 appended to these Rules.

Rule - 3. Constitution of cadre.--

The Cadre of Filaria Inspector shall be State Level. In this cadre, number of posts in every category and total number of posts in the cadre shall be such as may be sanctioned by the Government, from time to time.

Rule - 4. Chain of Posts of the cadre.--

Different categories and chain of posts of this cadre shall be according to

,

Rule - 5. Recruitment.--

Appointment in this cadre shall be by direct recruitment to the posts of basic category (Filaria Inspector) on the basis of recommendation of the Commission.

Rule - 6. Qualifications.--

(1)     For the appointment by direct recruitment to the post of basic category posts, minimum educational qualification shall be Intermediate/10+2 pass in (Science).

(2)     For direct recruitment in the Bihar Filaria Inspector Cadre, minimum age limit shall be 21 years and maximum age limit shall be the same as may be determined reservation category wise, from time to time, by the Government.

(3)     1st August of the concerned year shall be deemed to be the cut off date for determination of age.

Rule - 7. Procedure of Recruitment.--

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

(2)     In light of requisition. The Commission shall invite applications after advertising the vacancies and shall select candidates on the basis of Inter/10+2 level examination according to provisions of the Bihar Staff Selection Commission Conduct of Examination Rules, 2010.

(3)     After preparation of merit list on the basis of sub-rule(2), preliminary scrutiny of the certificates and medical check up shall be conducted by the Commission with the co-operation of the Appointing Authority, and thereafter following the reservation category wise, final recommendation in accordance with the requisitioned vacancies shall be sent to the Appointing Authority. At the level of the Appointing Authority also, antecedents of candidates shall be caused to be verified after scrutiny of certificates.

(4)     After recommendation of the Commission, it shall be necessary to comply the instructions issued by the Government, from time to time, with respect to procedure of appointment, shall be necessary.

Rule - 8. Probation period.--

After appointment the candidate will be on probation. Probation period will be of two years. In case, the service during probation period is not found satisfactory, the probation period will be extended for one year. If the service is not found satisfactory in extended period also, then the Appointing Authority may terminate service of such Filaria Inspector without any notice.

Rule - 9. Training.--

During probation period, the probationer Filaria Inspector shall have to complete such training as successfully may be determined by the Department.

Rule - 10. Departmental Examination.--

The Filaria Inspector shall have to pass the Departmental Examination conducted by the Department. The syllabus of Departmental Examination will be determined by the Department.

Rule - 11. Confirmation.--

On satisfactory completion of probation period, successful completion of training and passing of departmental examination, a Filaria Inspector may be confirmed in the service.

Rule - 12. Seniority.--

The inter-se seniority of Filaria Inspectors shall be determined according to the merit list prepared by the Commission.

Rule - 13. Chains of Promotion.--

(1)     Subject to availability of vacancy, confirmed Filaria Inspector may be considered to be promoted to the promonanal post of the chain of posts mentioned in

, according to merit-cum-seniority.

(2)     For promotion, it shall be necessary to comply instructions with respect to "KALAWADHI" issued by the Government, from time to time.

(3)     Compliance of instructions issued by the Government, from time to time, with respect to the promotion and Character Roll/P.A.R., allegation/departmental proceedings/criminal proceedings etc., shall be required at the time of consideration of promotion.

Rule - 14. Departmental Promotion Committee.--

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

Rule - 15. Reservation.--

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

Rule - 16.

The chain of posts mentioned in

shall be effective only after approval of the Government. If, in course of consideration of approval, any modification or amendment is made by the Government in the chain of posts mentioned in , the shall be deemed to be modified or amended accordingly and such modified/amended chain of posts shall be deemed to be the part of these Rules.

Rule - 17.

The personnel already appointed/promoted and working on the posts of a sub-cadre mentioned in

, before coming into force of these Rules, shall be deemed to be automatically included in the concerned sub-cadre.

Rule - 18. Residue matters.--

For the subjects which have not been provided in these Rules, provisions of concerned Codes/Rules/Resolutions/Instructions of the Government shall apply.

Rule - 19. Interpretation.--

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

Rule - 20. Removal of difficulties.--

If any difficulty arises in implementation of provisions of these Rules, the Department may remove such difficulty after consultation with the Law Department by general or special order which is not in consistent with the provisions of these rules.

Rule - 21. Repeal & Savings.--

(1)     The Rules and all Resolutions, Orders, Instructions etc. issued earlier, from time to time, by the Department, with respect to this cadre, are hereby repealed.

(2)     Notwithstanding such repeal, any work done or any action taken under aforesaid Rules, Resolutions, Orders, Instructions 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 a work was done or such an action was taken.

 

Appendix-1

[See Rule 2(vi), 4, 13, 16, 17]

Chain of posts in Bihar Filaria Inspector Cadre 

 

Note:-The Pay Band and Grade Pay of all aforesaid category shall be the same as determined by the Government, from time to time.