BIHAR INDUSTRIES EXTENSION OFFICER CADRE RULES, 2015

PREAMBLE

In exercise of the 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 recruitment, promotion and other service conditions of the Industries Extension Officer Cadre in The Industries Directorate/The District Industries Centre of the Industries Department:-

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

(1)     These rules may be called "Bihar Industries Extension Officer Cadre Rules, 2015".

(2)     It shall extend to the whole of Bihar State. It shall be effective for Industries Directorate/all District Industries Centers.

(3)     It shall come into force with immediate effect.

Rule - 2. Definitions.--

In these Rules, unless other wise requires in the subject or context,

(a)      "Government" means Bihar Government;

(b)      "Appointing Authority" means Director of Industries, Bihar,

(c)      "Cadre Controlling Authority" means Director Of Industries, Bihar,

(d)      "Department" means Department Of Industries, Bihar,

(e)      "Commission" means The Staff Selection Commission, and

(f)       "Cadre" means the cadre of Industries Extension Officers of the Industries Directorate/District Industries Centres of the State Government.

Rule - 3. Constitution of the Cadre.--

(1)     In this cadre there shall be post of Industries Extension Officer.

(2)     The persons already appointed regularly on the post of Industries Extension Officers before the commencement of the Cadre Rules, will be deemed to be included automatically in this cadre.

Rule - 4. Authorised strength.--

The authorised strength of the cadre shall be the same as may be determined, by the State Government, from time to time.

Rule - 5. Recruitment.--

(1)     The recruitment of the Industries Extension Officers shall be made by direct recruitment on the recommendation of the Commission.

(2)     The minimum age limit for the recruitment shall be 21 years and the maximum age limit shall be such as may be determined by the State Government (General Administrative Department) for entry in the government service, from time to time.

(3)     The minimum educational qualification for direct recruitment to Industries Extension Officers shall be graduate with minimum 45% Marks in any of the subjects i.e. Commerce/Economics/Mathematics/Statistics from any recognized university. Any relaxation in minimum marks limit for SC/ST candidates will be in view of circulars issued by the Government, from time to time.

(4)     Calculate the vacancies on the basis of actual vacancies occurring as on 1st April will be made by The appointing authority and the requisition of reservation category wise vacancies will be sent to the Commission upto 30st April. Conducting examination, process of application, examination fees, formats of the application and other matters shall be determined by the Commission in consultation with The Department. On the basis of the marks obtained in the written examination by the candidates. The Commission will prepare a merit list and send its recommendations to the Appointing Authority.

Rule - 6. Probation.--

The appointment shall the made on probation. Probation period shall be of two years. If the service and conduct of the appointed person shall not be satisfactory then his probation period may be extended upto one year. If the service and conduct of the appointed employee is not found satisfactory even during the extended period then the service of such employee may be terminated.

Rule - 7. Training.--

During probation period, it will be essential for The employees to participate in such training programmes as may be determined by the State Government, from time to time.

Rule - 8. Confirmation of services.--

Any employee appointed to the post of Industries Extension Officers may be confirmed by the Appointing Authority only after satisfactory completion of probation period, passing in the Hindi Noting and Drafting Examination, completion of the training determined by the State Government and passing the examination for determining capability of operating computer and typing. Increment will be admissible only after passing of Hindi Noting and Drafting Examination and the examination for determining capability of operating Computer and typing. All the above mentioned eligibility test will be conducted by The Board of Revenue/The Rajbhasa Vibhag/Other institutions determined by the State Government in accordance with rules. Exemption from passing the Eligibility Test in computer or Computer Eligibility Test will be given in view of the circulars issued by the General Administration Department, from time to time in this regard.

Rule - 9. Seniority.--

The inter-se-seniority of the newly appointed Industries Extension Officers shall be prepared on the basis of the eligibility-cum-merit list decided by the Commission. Inter-se-seniority of the personnel regularly appointed before issuance of these Rules, as The Industries Extension Officers will remain as usual.

Rule - 10. Reservation.--

In appointment/promotion in the service cadre, the provisions of reservation/roaster, determined by the government, from time to time, shall apply.

Rule - 11. Remaining Matters.--

For those matters for which no provision has been made in these Rules, the relevant provisions of the Code/Rules/Resolution/Instruction of the State Government shall to applicable.

Rule - 12. Interpretation.--

The department shall be competent to interpret the provisions of these Rules after consultation with The Law Department and it shall be final.

Rule - 13. Repeal and Savings.--

1.        The relevant resolutions/circulars/instructions etc. relating to this Cadre are here by repealed.

2.        Not with standing such repeal any thing done or any action taken under the said resolation/circulars/instructions etc shall be deemed to be made or taken under these rules as if it were come into force on the day on which such thing was done or such action was taken.