BIHAR LABOUR STENOGRAPHERS/STENOTYPIST CADRE RULES, 2016

PREAMBLE

In exercise of powers conferred under proviso to Article 309 of the Constitution of India, The Governor of Bihar is hereby pleased to make the following Rules for regulating the recruitment, promotion and other service-conditions of stenographers/stenotypists in the offices of Factory Inspector and Boiler Inspector and Muffasil offices of Labour Wing under the control of Labour Commissioner, Bihar, Labour Resources Department:-

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

(1)     These Rules may be called as "Bihar Labour Stenographers/Stenotypist Cadre Rules, 2016."

 

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

 

(3)     It shall come into force at once.

 

Rule - 2. Definations.--

In these Rules, unless otherwise requires in the subject or context:-

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

 

(b)      "Cadre" means the cadre of Stenographers/Stenotypist of the Muffasil offices of Labour Wing including offices of the Factory Inspector and Boiler Inspector under the control of the Labour Commissioner, Bihar.

 

(c)      "Appointing Authority" means the Labour Commissioner, Bihar.

 

(d)      "Commission" means the Bihar State Staff Selection Commission.

 

(e)      "Department" means the Labour Resources Department, Bihar.

 

(f)       "Controlling Officer" means Labour Commissioner, Bihar.

Rule - 3. Cadre.--

(1)     This cadre shall be state cadre of non-gazetted class "C" and will be under administrative control of the Labour Commissioner, Bihar.

 

(2)     All the personnel working as Stenographers/Stenotypists before coming into force of these Rules shall automatically deemed to be included in this cadre.

 

(3)     Ladder of Posts of Stenographers/Stenotypists cadre will be as follows:-

 

The Government may, by different orders, include from time to time sanctioned posts of other higher Pay Band and Grade Pay in this cadre.

Rule - 4. Authorised Strength of this Cadre.--

The authorised strength of this cadre may be increased or decreased by the Department from time to time as per necessity with the consent of the General Administration Department/Finance Department.

Rule - 5. Qualification, Age and Recruitment Process.--

(1)     The minimum educational qualification for the appointment to the post of basic grade shall be intermediate (10+2) pass or equivalent. It is essential to the candidates to have knowledge of shorthand, typing and computer typing.

 

(2)     The minimum age for the appointment will be 18 years and maximum age limitshall be the same as may be determined by the State Government from time to time, for State Employees.

 

(3)     After calculation of vacancies as on the 1st April of each year, the requisition of vacancies, according to reservation category shall be sent to the Commission by the Appointing Authority by 30th April of the concerned year. The qualification of age shall be determined according to 1st August of the year of vacancy.

 

(4)     Weightage will be given to employees working on Contract Basis, for the period spent by them on contract in accordance with the guidelines given by the General Administration Department.

Rule - 6. Test of Qualification.--

(1)     The Commission will organise written competitive examination of candidates and prepare a merit list of those candidates who have qualified for minimum requisite marks and then will prepare a merit list of those candidates who have qualified in practical efficiency test. The Commission will forward the recommendation to Appointing Authority. The Commission will prepare syllabus for written Competitive Examination and determine cut off marks as per advice of the General Administration Department. It will be compulsory for candidates to achieve at least 50% out of total marks to qualify.

 

(2)     For shorthand dictation minimum 80 (eighty) words per minute in Hindi/English and 30 (thirty) words per minute in Computer typing will be required. To qualify if, the error must not be more than 10% (Ten Percent) in shorthand and 1.5% (one point five percent) inTyping, otherwise they will be declared unfit.

 

(3)     Competency in Computer Operation and working knowledge of window operating system MS. Word, MS. Excel and Power Point Presentation shall be essential.

Rule - 7. Reservation.--

The provisions of reservation issued/enforced by the Government, from time to time, will be applicable to the appointment/promotion of this cadre.

Rule - 8. Probation Period.--

First appointment in Stenographer/Stenotypists Cadre will be made on probation to the posts of basic category. The probation period shall be of two years, which may be extended further for one year only by the Appointing Authority with reasons to be recorded in writing, if there is a chance of improvement. Extended probation period will not be more than one year;

Provided that on service being not satisfactory in the extended probation period also, the person may be terminated from service for which No. claim of compensation shall be accepted.

Rule - 9. Training.--

In the probation period the employee will have to participate in training Programme in the Training Institution, determined by the State Government.

Rule - 10. Departmental Examination.--

(1)     The Departmental Examination shall be conducted each year by the Central Examination Committee of Board of Revenue. The said examination shall be of 100 marks.

 

(2)     The departmental examination shall be conducted for the computer typing effeciency and dictation in which the standard of computer typing speed shall be of 30 (thirty) words per minute and of dictation speed shall be of 80 (eighty) words per minute. In case of failure in Departmental Examination, subsquent increments, after the first increment, shall be withheld till the passing of the Departmental Examination.

Rule - 11. Confirmation.--

On successful completion of probation period and successful completion of training and on passing the Departmental Examination, appointed employees may be confirmed.

Rule - 12. Promotion.--

Posts of Grade-III to II and Grade II to I shall be filled up, by promotion, from such Stenographer/Stenotypist of Basic Grade who have been confirmed and have completed the KALAWADHI as determined by the General Administration Department and have passed Departmental Examination determined for promotion according to the relevant rules of the Bihar Boards Miscellaneous Rules. Promotion will be made on the recomendation of Departmental Promotion Committee constituted under the chairmanship of the Labour Commissioner.

Rule - 13. Seniority.--

(1)     The Seiniority list of the Stenographer/Stenotypist of the office of Factories Inspectorate, Boilers Inspectorate and Muffasil offices of Labour Wing shall be maintained separately at the level of the office of Labour Commissioner.

 

(2)     The inter-Seniority of persons appointed on recommedation of the Commission under sub-rule (1) & (2) of Rule-6 shall be in accordance with to the merit-list recommended by the Commission.

Rule - 14. Transfer/Posting.--

Power of transfer/posting of appointed stenographer/stenotypist shall be vested in Labour Commissioner, Bihar, who may excercise it in view of directions, instructions relating to them issued by the Government from time to time.

Rule - 15. Interpretation.--

Where any doubt arises as to interpretation of any of the provisions of these rules, the matter shall be referred to the Labour Resources Department and the department will take decision in consultation with the Law Department which shall be final.

Rule - 16. Miscellaneous.--

Notwithstanding any thing contained contrary to these Rules, in any other Rules in the respect of the Bihar Labour Stenographer/Stenotypist Cadre, the provisions of these Rules shall have over riding effect.

Rule - 17. Savings.--

For the subjects for which provisions may not be made in these Rules, the relevant provisions of Codes/Rules/Resolutions/Instructions of State Government will apply.

Rule - 18. Repeal.--

(i)       All the relevant Rules, Resolutions, Circulars, Instructions etc. with respect to this cadre issued prior to commencement of these Rules, are hereby repealed.

 

(ii)      Notwithstanding such repeal anything done or any action taken under such rules, resolutions, circulars, instructions etc. shall be deemed to be done or taken under these Rules as if it was effective on the day on which such thing was done or such action was taken.

By order of Governor of Bihar,

DIPAK KUMAR SINGH,

Principal Secretary to Government.