PREAMBLE

In exercise of the powers conferred under the proviso of the Article 309 of the Constitution of India, the Governor of Bihar hereby makes the following rules to regulate the mode of recruitment and service conditions in the Bihar Information Service.

CHAPTER 1

PRELIMINARY

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

(1)     These Rules may be called the Bihar Information Service Rules, 2012.

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

(3)     It shall come into force with immediate effect (from the date of publication in the Bihar Gazette).

Rule - 2. Definitions.--

In these Rules unless these is repugnant to the context.

(a)      "Governor" means the Governor of Bihar.

(b)      "Government" means the Government of Bihar.

(c)      "Department" means Information and Public Relations Department, Bihar.

(d)      "Commission" means Bihar Public Service Commission.

(e)      "Service" means Bihar Information Service.

(f)       "Member or member of service" means the persons appointed in the Bihar Information Service.

(g)      "Schedule" means a schedule set out in the schedule appended to these Rules.

(h)     "Subordinate services" means the cadre of Additional District Public Relation Officer.

Rule - 3. Constitution of Service.--

In the name of Bihar Information Service, a state service will be constituted.

Rule - 4. Structure of Service.--

This service shall be under administrative control of the Information and Public Relations Department. The State Government will decide the strength of the posts in addition to the sanctioned posts will approve creation of permanent/temporary posts of this service, from time to time.

Rule - 5. Status of posts.--

Member of Bihar Information Services will be gazetted.

CHAPTER 2

RECRUITMENT

Rule - 6. Sources of recruitment.--

Unless otherwise provided, the recruitment shall be made in this service in the following manner:-

(a)      By direct recruitment as per chapter 3 of these Rules.

(b)      Appointment by promotion as per chapter-4 of these Rules.

Rule - 7. Deciding of vacancies and informing the Commission.--

The vacancies to be calculated on the basis of the position on the first April every year and in this way requisition of the calculated vacancies shall be made available to the Commission by 30th April of the year for appointment by direct recruitment and for appointment by promotion shall be placed before the Departmental Promotion Committee for consideration.

Rule - 8. Proportion of appointment by direct recruitment and promotion.--

(i) ???Out of the total strength of basic grade in this service 50 percent posts would be filled up by direct recruitment and 50 percent by promotion.

(ii) ??The vacancies for appointment by direct recruitment and by promotion will be calculated by the State Government on the first April every year. 50 percent of the posts will be filled up by appointment, by promotion of Additional District Public Relation Officers.

Rule - 9. Reservation.--

The reservation policy and roster, as prescribed from time to time by the State Government, must be followed in the appointment and promotion.

CHAPTER 3

DIRECT

RECRUITMENT

Rule - 10. Direct Recruitment by Commission.--

By publishing an advertisement, the Commission shall receive applications from deserving candidates to be appointed in the basic grade of this service and select on the basis of the open competitive examination.

Rule - 11. Eligibility.--

For the appointment in this cadre, the eligibility of the candidates shall be as per schedule-l

Rule - 12. Viva-Voce.--

For Viva-Voce of selected candidates on the basis of marks obtained in the written examination, marks will be determined separately. Although for Viva-Voce, no minimum qualifying marks will be decided.

Rule - 13. Recommendation by Commission regarding Candidates.--

The Commission will prepare a merit list on the basis of marks obtained in the written and viva-voce examination. Out of such prepared list, the Commission will recommend to the State Government the names of candidates to such extent by which numbers of vacancies reported would be covered.

Rule - 14. Medical Examination.--

Every selected candidate for appointment will have to appear before the Medical Board constituted by the State Government for medical examination. With a view to dispose of the duties of the holding post with efficiency the candidate, who will fail to satisfy the medical board regarding the required physical abilities, shall not be appointed.

Rule - 15. Recommendation by Commission to the Government.--

(1)     The Commission will prepare a list in order of merit of successful candidates for filling up of the vacancies. In the instance of marks of two or more than two candidates being the same, their merit will be decided on the basis of additional educational qualification or seniority of age of candidates respectively. In this way the list prepared by the Commission would be made available with Commission's recommendation for appointment to the Department.

(2)     If total vacancies of any such year could not be filled up or in case of nonjoining on the post, the available vacancies will be carried forward for next year.

CHAPTER 4

APPOINTMENT BY PROMOTION

Rule - 16. Appointment by Promotion.--

Such person of subordinate services will be eligible for promotion in the basic grade of this service who are successful in the departmental examination as decided in schedule-IV and confirmed in service and fulfilling the minimum time as prescribed and decided by the General Administration Department. The promotion will be considered on the basis of recommendation of the Departmental Promotion Committee.

(1)     Except super scale of basic grade and grade of Head of the Department, for all other grade the Departmental Promotion Committee will be as follows:-

(2)     As per amended Rule 7(s) of Bihar Public Service Commission (line of action) Regulation, 1957 (as amended from time to time) on the post of basic grade super scale and head of the Department (if to be cadre promotion) consideration for promotion the Departmental Promotion Committee will be presided by the Chairman/Member of Bihar Public Service Commission. Other members will be remained the same. 

CHAPTER 5

SENIORITY AND TRAINING

Rule - 17. Seniority.--

Under these Rules, inter seniority of those persons appointed by direct recruitment shall be determined in order of merit list recommended by the Commission. The person appointed by promotion in the same transaction shall be senior to the person appointed by direct recruitment.

Rule - 18. Training.--

The member of this service will be sent for training in the State or outside State, in foreign countries by the State Government for a fixed period. Evaluation on the completion of training will be kept in mind by the Departmental Promotion Committee.

Rule - 19. Section 19.--

The appointment in the basic grade shall be made on the basis of probation of two years. It shall be essential for the officers of this service to undergo one month's treasury training, three months training in the field offices and in the headquarter for one month.

CHAPTER 6

PROBATION AND CONFIRMATION

Rule - 20. Probation Period.--

Every officer appointed against any basic vacancy shall be kept on probation for two years from the date of joining. If any person is appointed in leave gap chain or temporarily, by order of the State Government, such period which would not to be more than two years, service can be counted in a probation period. During the course of probation period or at the time of its completion the appointment of such officer who are recruited by direct recruitment, can be terminated or any such promoted officer can be reverted his basic grade post if the performance of probation period of such officer is not found satisfactory or for any other reasons will not be eligible for permanent appointment in this service.

Rule - 21. Confirmation.--

(1)     The officer appointed on probation may be confirmed after completion of probation period if according to fixed criteria he passed in the departmental examination, and the training mentioned in Rule 19 and the State Government understood him eligible for confirmation.

(2)     The person who are appointed in this service whatever the sources of their appointment, the next pay increment after the first increment shall be admissible only after successful completion of the departmental examination as mentioned in schedule-IV.

(3)     Because annual increment after passing of the departmental examination and successful completion of the training will be sanctioned, therefore, arrear of increment of pay will not be payable.

CHAPTER 7

SCALE AND PAY INCREMENT

Rule - 22. Pay.--

The pay scale of posts of different cadres will be fixed by the State Government or its equivalent revised pay scale from time to time will be determined by the State Government.

Rule - 23. Annual Pay Increment.--

The officer who are appointed in this service by direct appointment/promotion the next pay increment after the first pay increment until will not be payable unless not passed the departmental examination along with treasury and departmental training.

CHAPTER 8

GENERAL

Rule - 24. Clauses for rules of business.--

(1)     The member of this service may be posted for duties under any department of the Government within the State of Bihar or any place outside Bihar.

(2)     It will be the right of the State Government that any person of this service can be posted or deputed on any ex-cadre post also which is in accordance with the seniority.

Rule - 25. Other Service Conditions.--

Other Service Condition for the environment disciplinary action, leave, payable retinal benefit etc. which is not covered by case Rules or which are not notified separately for this service, will be controlled by the provisions of the Rules effective at that time relating to officers of the State Government.

Rule - 26. Section 26.--

For promotion of the post of this service kalawadhi as fixed by the State Government (General Administration Department) from time to time, shall be applicable.

Rule - 27. Repeal and Savings.--

All circulars/instructions related to the appointment, promotion on this subject issued earlier shall be deemed to be repealed.

SCHEDULE I

Required qualification for recruitment in basic grade of Bihar Information Service.--

Graduate from any recognized university or graduate from its affiliated institution or its equivalent degree holder and degree in Journalism/Mass Communication from recognized university or its affiliated institution is essential.

SCHEDULE I

I

(i)       In written competitive examination held for direct recruitment will be five papers of 800 marks:-

(ii) ??The Commission will determine competitive syllabus of the written examination with the concurrence of the Department.

SCHEDULE I

II

Structure and Counting of Cadre posts-

SCHEDULE I

V

Syllabus of Departmental Examination -

(I)      Part-"A" Hindi

(a)      Only one written paper (Devnagari Script) will be of 200 marks period of examination will be 3 hours division of marks will be as follows-

The officers, who will pass with 50% and above marks, will be treated as lower grade and with 60% or more than that will be declared in high sound.

(b)      Viva-Voce in Hindi will be 100 marks. The subjects of viva-voce is as follows:-

(c)      For passing low and high level in the verbal examination minimum 50% and 60% marks will have to be obtained respectively. The officer, who will obtain minimum passing marks separately in written and viva-voce, will be declared successful in both levels.

(II) ??Part "B" Accounts-Examination of Accounts will be in two papers and each paper will be of 100 marks. There will be only one level in it in which pass mark will be 50%. For this syllabus will be as follows:-

Paper-1-without Book-period-1:30 hours

(a)      Introduction of Accounts and Auditing (second edition) published in 1940, by the Account General (Accounts Examiner) of India.

Chapter-6, 7, 8, 9 (Paragraph) 138 to 164, 170, 179, 187 and 192 (only), 10, 11, 13 to 19 and 27.

(b)      Treasury Code-Part I chapter 1 to 4 and chapter 5 (Part-I, II and III only) Paper - II with books, period-1:30 hours

(a)      Bihar Service Code, chapter-4 (part-1 to 8 only) and 7

(b)      Bihar Travelling Rules,

(c)      Bihar Treasury Code-part-l

(d)      Bihar Pension Rules - chapter-Ill, (viii) (part-l) (X), (XI) (part I and II) and (XII)

(III) ?Part -"C"

Journalism-Principles, Transmission of News and Editing (with book) paper of aforesaid subject will be 3 hours whose full marks will be 100. This examination will be of one level only whose qualifying marks will be 50%.

For examination the syllabus is as follows:

(Blook one-Principles of Journalism)

(1)     What is Journalism? News, Point of View, Freedom, Transparency and Impartiality

(2)     Eligibility of Journalist, his participation in preparing public opinion and classification of informations.

(3)     Conception of development of Public Debate, History and Development of responsible Press and concept of the press in view of routine life.

(4)     News collection, unbiased criticism and regarding right to advertisement guidelines relating to responsibilities of editor/basic conduct of journalism/Code, Press Council and its power and limits.

(5)     Freedom of press, freedom of speech, autonomous power and limit of press.

(6)     State versus Press.

(7)     Control by self bewared law.

(8)     Relation of Press with State.

(Block-2-Transmission of News)

(1)     Art of news writing, searching of facts of news importance, language of news and to prepare structure of news.

(2)     Work, liabilities and duty of Journalist.

(3)     Recognition of news and importance of news.

(4)     Sources of news and kinds of news.

(5)     Actual news transmission of general incidents, meeting and press conference.

(6)     Coverage of Government Festival and daily political incidents and collection and transmission of State Legislative Assembly News.

(7)     Discussion on news transmission of senior special/correspondent.

(8)     News-(Hindi & English) message collection for Television and Radio and its working system, important facts relating to transmitting and receiving news through computer.

Block-3-Edition

(1)     Editorial desk and its structure, responsibilities of Sub-Editor, News Editor and Chief Sub-Editor.

(2)     Editing of news of different kinds.

(3)     Art of news writing, difference between news writing and other type of essays.

(4)     General rule-regulation of structure of news paper.

(5)     Title

(6)     Editorial page and letters to editor.

(IV) Block- "D" (Audio and Visual Publicity)

There will be only one paper of 100 marks and three hours allotted for answer. The officer, who will pass with minimum 40 percent marks, will be treated low level and who will pass with 60 percent and above marks will be treated high level. For this paper question wilt be selected from following subjects:-

(1)     Utilisation of Modern Audio and Visual Apparatus or tools in the present Public Relation Management.

(2)     All India Radio and other Radio medium-Construction and news transmission.

(3)     Television and other T.V. medium-Present construction in present circumstance and its working system.

(4)     Movie-Primary knowledge of film making.

Primary Knowledge

In the departmental examination prescribed syllabus will be decided by the Department,