Bihar Government Servants (Computer Competency Test Examination) Rules, 2022

 

[30th November 2022]

In exercise of powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Bihar makes the following Rules for attaining computer competency by the employees of the State Government1. Short title, extent & commencement.-

Rule - 1.

(1)     These Rules may be called the Bihar Government Servants (Computer Competency Test Examination) Rules, 2022.

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

(3)     It shall come into force at once.

(4)     It shall be applicable to the Assistant of Bihar Secretariat Service, employees of Supervisory cadres (including Junior Engineer) and those employees of other services/cadres, where there is a provision of passing in computer competency test examination in their respective service/ cadres rules.

Rule - 2. Definitions.

In these Rules -

(a)      State Government means, Bihar State Government;

(b)      BIPARD means, Bihar Public Administration and Rural Development Institute;

(c)      Due date means, the date of commencement of these rules;

(d)      Examinstion means, Computer Competency Test Examination.

Rule - 3. Computer Competency Test Examination.

(a)      Assistant of Bihar Secretariat Service, employees of Supervisory cadres (including Junior Engineer) and those employees of other services/cadres, where there is a provision of passing in computer competency test examination in their respective service/cadres rules, shall, notwithstanding any other provision contained in respective service/ cadre Rules, have to pass in computer competency test examination conducted by Bipard.

(b)      The employees, whose services has already been confirmed but are required to pass the computer competency test examination for getting next annual increment, have to pass the Computer Competency Test Examination conducted by Bipard to have the next annual increment.

(c)      Such withholding of increment shall be effective till the passing in the examination. The withheld increments will be released with arrears after submission of certificate of passing of examination.

(d)      Notwithstanding above provisions, the provision of relaxation in passing of examination at a certain age in respective service/cadre rules shall remain effective. The provisions of "Bihar Government Servant Exemption from passing of Departmental Examination Rules, 2018" shall remain applicable to this examination also.

(e)      It shall not be necessary to pass this examination by those employees who have already passed in subject- Functional knowledge of Computer (Code02) of the departmental examination conducted by Central Examination Committee, Board of Revenue, Bihar.

(f)       It shall not be necessary to pass this examination by those employees who have already passed the Computer Competency Test Examination conducted by DOEACC / NIELIT.

(g)      The syllabus of this examination will be same as the syllabus of subjectFunctional knowledge of Computer (Code-02) of the departmental examination conducted by Central Examination Committee, Board of Revenue, Bihar.

(h)     Bipard will make arrangement for training for this examination and its conductance. Training fee and examination fee will determined by Bipard.

(i)       Government employees will appear in the examination after taking training. But Government employees may appear in the examination even without taking training.

Rule - 4. Overriding effect.

Notwithstanding any provision contained contrary to the provision of these Rules, in a Service/Cadre Rules of the State Government the provision of these Rules shall have overriding effect.

Rule - 5. Repeal and Savings.

(i)           The relevant provision of respective service/ cadre Rules shall be deemed to be repealed.

(ii)         The Bihar Government Servants (Computer Competency for recruitment and confirmation) Rules, 2011.

(iii)       Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Rules shall be deemed to have been done or taken in the exercise of the power conferred by or under these Rules.