[05th February 2025] In
exercise of the powers conferred under proviso to Article 309 of the
Constitution of India, the Governor of Bihar makes the following Rules to amend
the "Bihar Government Servant (Classification, Control and Appeal) Rules,
2005" (as amended from time to time)- (1)
These Rules may be
called as the "Bihar Government Servant (Classification, Control and
Appeal) (Amendment) Rules, 2025." (2)
It shall extend to
the whole State of Bihar. (3)
It shall come into
force from the date of its publication in official Gazette. In
the said rules, Rule-2(p) shall be inserted as follows- "(p) "Directorate" means Chief Inquiry
Commissioner Directorate." In
Rules 4, 5, 6 and 6(Explanation) of the said rules, group of words
"Group-D", wherever used, shall be deleted. In
Rule-14 of the said Rules, Explanation-4 shall be added after Explanation-3 as
follows- "Explanation-4:
Before imposing any of the penalties specified in this Rule, the concerned
Government Servant shall be given an opportitunity, to submit his statement of
defence, on the basis of Article of Charges (statement of the imputations of
misconduct or misbehaviour), formed in the format as prescribed according to the
provisions contained in Rule-31, and approved by the disciplinary
authority." In
Rule-16 of the said Rules, Sub-rule-3 shall be added as follows- "(3) The
Directorate, empowered by a general or special order of the Governement, shall
conduct, supervise and monitor the proceedings instituted against the
delinquent government servants." The
group of words "Departmental Enquiry Commissioner" and
"Additional Departmental Enquiry Commisioner" used in Proviso of
Rule-17(2) shall be substituted by the group of words "Chief Enquiry
Commissioner" and "Enquiry Commisioner" respectively.Bihar
Government Servant (Classification, Control And Appeal) (Amendment) Rules, 2025
PREAMBLE