PREAMBLE
in exercise of powers conferred by proviso to Article 309
to the constitution of India. The Governor of Bihar is pleased to make
following Rules to amend the Bihar Government Servants Conduct Rules, 1976.-
Rule- 1. Short title, extent & commencement.--
(1)
These Rules may be called "Bihar
Government Servant Conduct (Amendment) Rules, 2011.
(2)
These Rules shall apply to every person
appointed to a Civil Service or post in connection with the affairs of the
State of Bihar and who are subject to Rules making powers of the Government.
(3)
It shall come into force at once.
Rule- 2. Addition of a new Rule 12-A after Rule-12 of Bihar Government Servants Conduct Rules, 1976.--
In the said Rules, after Rule 12, the following new Rule
12-A shall be added-
??? "12-A".
Every Government servant shall, in performance of his duties in good faith
communicate to a member of public or any organization full and accurate
information, which can be disclosed under the Right to Information Act, 2005.
Explanation.-"Nothing in this Rule shall be
considered as permitting communication of classified information in an
unauthorized manner or for improper gains to a Government servant or
others."
Rule- 3. Amendment in sub-rule (2), sub-rule (3) and sub-rule (4) of Rule 14 of the Bihar Government Servants Conduct Rules, 1976.--
In the said Rules, in Rule 14 wherever the figures and
words as "Rs. 500 (Five hundred)", "Rs. 200 (Two hundred)",
"Rs. 75 (Seventy five)" and "Rs. 25 (Twenty five)",
respectively been used, shall be substituted by the figures and words "Rs.
15,000 (Fifteen thousand)", "Rs. 6,000 (Six thousand)",
"Rs. 3,000 (Three thousand)" and "Rs. 1,000 (One
thousand)", respectively.
Rule- 4. Amendment in Rule 19 of the Bihar Government Servants Conduct Rules, 1976.--
(1)
In said Rules, in sub-rule (1) of Rule 19,
after the group of words "at the interval of every twelve months" and
before the group of words "submit to the", the group of words, i.e.
after 31st December till 28/29th February," shall be inserted.
(2)
In the said Rules, sub-rule (3) of Rule 19
shall be substituted by the following:-
"(3) Every Government servant shall
intimate the Government in respect of each transaction, whose value exceeds two
months basic pay plus grade pay of the Government servant within a month of the
completion of such transaction:
Provided that, the previous sanction of the Government
shall be obtained if any such transaction is to be done with a person having official
dealings with a Government servant."
(3)
In the said Rule, in the note-(II) of
sub-rule (1) and part (a) of the explanation of sub-rule (5) of Rule 19 the
figure and word Rs. 1000 (One thousand) shall be substituted by the figure and
word Rs. 30,000 (Thirty thousand).
(4)
In the said Rule the following new sub-rule
(8) will be Added after sub-rule (7)
"(8) The Government or the prescribed
authority may stop the salary of the Government Servant not submitting the
required return on time till he/she submits the return. Not submitting the
return on time will be construed as grave misconduct in discharge of his/her
duty for which he/she will be liable for departmental proceedings."