Bihar
Horticulture Subordinate Service (Agriculture Subordinate Group-7) Block
Horticulture Officer Recruitment, Promotion And Other Services Condition Rules,
2024
[16th January 2024]
In
exercise of the power conferred by the proviso to Article 309 of the
Constitution of India the Governor of Bihar, is hereby pleased to formulates
the following rules for the recruitment, promotion and service conditions of
Block Horticulture Officer under the Bihar Horticulture Subordinate Service
(Agriculture subordinate Group-7 ) which is under the control of Directorate of
Horticulture namely:-
Rule - 1. Brief Name, Description and Commencement
(1)
These rules may
be called the Bihar Horticulture Subordinate Service (Agriculture subordinate
Group-7) Block Horticulture Officer Recruitment, Promotion and Other Services
condition Rules, 2024.
(2)
This shall be
applicable across the State of Bihar.
(3)
These shall come
into force with immediate effect from the date of publication in State gazette.
Rule - 2. Definition
(1)
Department means Department
of Agriculture, Government of Bihar
(2)
"Cadre"
means the cadre of Bihar Horticulture Subordinate Service (Agriculture
subordinate Group-7)
(3)
Commission means
Bihar Public Service Commission
(4)
"Year"
means financial year i.e. the period from 1st April to 31st March of ensuing
year
(5)
"Member"
means Person recruited under Bihar Horticulture Subordinate Service
(Agriculture subordinate Group-7)
(6)
"Appointing
Authority" means appointing authority as mentioned in the Bihar Rules of
Executive Business.
Rule - 3. Constitution of Cadre and hierarchy of the post
(1)
This service
shall be at the State level and Department of Agriculture, Government of Bihar
shall be its controlling department.
(2)
The hierarchy of
this cadre shall be as follows:
|
S.N. |
Group Name |
Level |
Particulars
|
|
1 |
Block
Horticulture Officer |
Basic Category |
Non-Gazetted
|
|
2 |
Senior Block
Horticulture Officer |
First Promotion Level |
Non-Gazetted
|
Rule - 4. Appointment in the basic category
(1)
It shall be obligatory for the candidate to be a citizen of
India for appointment under the services. The vacant posts of the Block
Horticulture Officer shall be filled through direct recruitment.
(2)
The appointing authority shall take stock of the vacancies
as on 1st April of each year and shall send the requisition to commission by
30th April.
(3)
Educational qualification: The minimum educational
qualification for basic category of position of the cadre shall be graduation
degree in horticulture science (B. Sc. Horti.) / agriculture science (B. Sc.
Ag.) from recognized university / institute.
(4)
Direct appointment:
(a)
Direct appointment shall be done from the candidates
recommended on the basis of the competitive exams conducted by the commission.
(b)
Selection on basic category posts will be done on the basis
of the sum of marks obtained in written and oral examination and giving
weightage to the period of work done under contract employment on the same
post.
The merit list for selection shall
be made on the basis of total marks by following:
(i)
Weightage of marks received in written exam of Commission
and interview - 75 Marks
(ii)
Weightage on years of experience of working on contractual
basis with Government of Bihar or non-private organizations under the
Government of Bihar (Such as Government of India, Urban Local Bodies, Panchayat
etc.)- 25 Marks
(For the contractual work experience
at the rate of 5 marks per year the maximum marks will be 25)
Note:- "The contractual service
period with Government of Bihar or non-private organizations under the
Government of Bihar (Such as Government of India, Urban Local Bodies, Panchayat
etc.) shall be decided by the controlling officer on the basis of scale of
payment issued under payment certificate. For the purpose of calculating the
work experience period, the service period shall be estimated from the date of
publication of the advertisement."
But the duly recruited and employed
contractual employees, in regular appointment under direct recruitment on the
same post, will be given relaxation in the maximum age limit up to the number
of years for which they have worked in the same post on contractual basis in
Government of Bihar or non-private organizations under the Government of Bihar
(Such as Government of India, Urban Local Bodies, Panchayat etc.).
(c)
Age limit: The minimum age as on 1st August of the year in
which applications are invited will be 21 (twenty one) years and the maximum
age limit will be the same as prescribed from time to time by the General
Administration Department for direct appointment in the services of the State
Government, but in special circumstances the department will be able to
increase it by recording the reason in written for the same.
(d)
Reservation: The compliance of reservation/roaster as
notified by the State Government from time to time, will be mandatory in
recruitment and promotion.
(e)
For direct appointment, the department will send a
requisition with the number of general and reservation category wise vacancies
to the commission every year.
(f)
Subject and syllabus for competitive exam: For direct appointment
to the post of Block Horticulture Officer, it will be mandatory to pass Hindi
subject of 100 marks in the examination conducted by Bihar Public Service
Commission, but its marks will not be counted for the purpose of preparing the
merit list. The merit list will be prepared on the basis of sum of marks
obtained against two question papers of 200 marks each in
Horticulture/Agriculture Science, one question paper of General Knowledge for
100 marks and oral examination for 50 marks. The syllabus of Hindi and General
Knowledge will be the same as decided for the joint competitive examination
conducted by Bihar Public Service Commission. The curriculum of
Horticulture/Agriculture Science will be prepared by the department in
consultation with Bihar Public Service Commission. Appropriate number of
candidates will be called for oral examination on the basis of the sum of marks
obtained in the three papers of Horticulture/Agriculture Science and General
Knowledge. The oral examination will be of 50 marks.
(g)
Recommendation of candidates by the Commission: Commission
will create separate merit list based on the sum of weightage of total marks
obtained in the written and oral examination and weightage of the marks
resulted from the contractual engagement. From these lists, the Commission
shall send reservation category wise recommendation to Department based on the
reported requisition.
Rule - 5. Probation
(1)
Every member appointed by direct recruitment to the service
shall be on probation for a period of two years from the date of joining the
post, but in special circumstances, this period can be extended by the
department by one year with reasons to be recorded in written. If the work of a
member is not found satisfactory even within the extended period, service of such
member can be terminated by the government without asking any reason or show
cause, but written information shall be given to the said member with the
reasons.
(2)
The probation period shall be calculated for the purpose of
regular service.
Rule - 6. Training
It will be mandatory for the members
appointed in Bihar Agricultural Subordinate Service (Horticulture) group - 7 to
receive training from the institute determined by the department for promotion.
Training institutes will be selected by the department from time to time.
In-service/training will be
organized by the Agriculture Department, in which it will be mandatory for the
officer to participate. On the basis of the above, the benefit of promotion
will be estimated, but the said promotion shall not be obstructed in case the
department does not organize training on time.
Rule - 7. Departmental examination
(1)
It shall be compulsory for the members to pass the
departmental examination conducted by the Central Examination Committee
(Revenue Board), Bihar.
(2)
After the first increment in the pay scale of the basic
category the second increment will be given only after passing the departmental
examination and confirmation of service.
(3)
This pause in the increment of the employees will be
non-cumulative and the withheld increments will be given after passing the
examination.
(4)
After completing 50 (fifty) years of age, employees can be
exempted from the requirement of passing the departmental examination under the
circulars/instructions issued from time to time by the General Administration
Department.
Rule - 8. Service Confirmation
After completing probation period,
passing of departmental examination and successful completion of prescribed
training and services found clear, the service of directly appointed members
shall be confirmed against the permanent cadre posts in the basic category.
Rule - 9. Determination of seniority
The seniority of a member shall be
determined in the light of the policy laid down from time to time by the
General Administration Department.
Rule - 10. Promotion to higher posts from the basic category
(1)
Promotion to higher posts in the hierarchy of service cadre
will be given on the basis of seniority cum merit over the personnel working in
the line immediately below and in the light of the instructions issued from
time to time by the General Administration Department. But promotion will be
given only after completing the provisioned training.
(2)
However, the promotion will not be obstructed as a result of
training not being conducted timely by the department/institute.
(3)
Confirmation will be necessary for promotion and the basis
of promotion will be seniority-cum-merit, internal clearance and fixed time
period.
(4)
Departmental Promotion Committee-The recommendation of the
Departmental Promotion Committee may be considered for promotion. Departmental
Promotion Committee will be constituted by the department.
Rule - 11. Resolution of miscellaneous matters
(1)
The department shall be competent to interpret the rule of
these Rules which will be compulsory to obtain the opinion of the General
Administration Department/Law Department/Finance Department.
(2)
The Department may resolve any difficulty arising in
implementing any rule of these Rules by publication of appropriate order in the
Official Gazette which is not inconsistent with the provisions of these Rules.
(3)
The subjects or points for provisions not made in these
Rules, the rules made in the code/rules/resolution/instructions for the time
being enforced by the State Government shall be applicable in the context of
this service in respect to them.
Rule - 12. Repeal and Savings
(1)
All the circulars/instructions/resolutions released
regarding appointment of staff/service conditions of this cadre before the
commencement of these rules are hereby repealed.
(2)
Notwithstanding such repeal, anything done or any action
taken under the said circulars/instructions/resolution previously issued shall
be deemed to be done or taken under these rules as if it were enforced on the
day on which such thing was done or such action was taken.