In exercise of the powers conferred under the proviso to
Article-309 of the Constitution of India, the Governor of Bihar is hereby
pleased to make the following Rules to regulate appointment and service
conditions at the Bihar Local Area Subordinate Engineering (civil) Cadre-- (1)
These Rules may be called the "Bihar
Local Area Subordinate Engineering (Civil) Cadre Recruitment Rules, 2018 " (2)
It shall extend to the whole of the State of
Bihar. (3)
It shall come in force at once. In these Rules, unless anything requires in the subject
or context-- (i)
"Government " means the Government
of Bihar; (ii)
"Department" means Planning and
Development Department, Government of Bihar; (iii) "Appointing Authority" means the
Secretary/Principal Secretary, Planning and Development Department or any other
officer authorized by the department for this purpose; (iv)
"Commission" means the Bihar
Technical Staff Selection Commission or the Bihar Staff Selection Commission
till it starts functioning; (v)
"Cadre" means the Bihar Local Area
Subordinate Engineering (civil) Cadre; (vi)
"Member of Cadre" means, all persons,
regularly appointed and working under the provisions of these Rules. "Junior Engineer (Civil)" shall be the post of
basic category under the Bihar Local Area Subordinate Engineering (civil)
Cadre. The pay scale and grade pay for this post, shall be determined by the
Government, from time to time. The sanctioned strength of this Cadre shall be determined
by the State Government, from time to time. The provisions of the Bihar Reservation of Vacancies in
posts and services (for Schedule castes, Scheduled Tribes and other Backward
Classes) Act, 1991 (Act-3,1992) (as amended from time to time) and the Rules
made thereunder and the horizontal reservation for women issued by Resolution
No.-963 date 20-01-2016 and the roaster and reservation as prescribed by the
State Government, from time to time, shall be applicable to the appointments. First appointment in this Cadre will be, by direct
recruitment, to the posts of Junior Engineer (Civil). There will be no entry to
this post on the basis of promotion. The appointing authority shall calculate the category
wise vacancies on 1st April of every year and accordingly, the reservation
category wise requisition will be sent through the department to the Commission
by 30th April of every year. On the
basis of requisition made under Rule-7, the Commission, in such a manner as it
may deem proper, shall advertise reservation category wise vacancies of this
cadre for appointment to be filled by direct recruitment. (1)
Qualifications for appointment in this cadre
shall be as follows- (i)
A candidate must be a citizen of India; (ii)
For the subordinate Engineering Cadre,
Diploma or equivalent qualification holder in civil engineering. (iii) Technical eligibilities/qualification for selection? (a)
Diploma holder in Civil Engineering from the
Institutes recognized by AICTE, who have been granted Diploma by the concerned
Technical Education Board/University. (b)
Diploma conferred in Civil Engineering in
Non-Distance Mode by Deemed University established under the provisions of the
UGC Act provided that the said Deemed University has received sanction of
U.G.C. to conduct the syllabus of Diploma in Civil Engineering. (2)
Age of applicant must be minimum 18
(eighteen) years as on first August of the year of requisition. Maximum age
shall be within the reservation category wise Age limit determined by the State
Government (General Administration Department) from time to time but exemption
of maximum 10 (ten) years of period of contractual appointment in the maximum
age-limit will be admissible to the Junior Engineers (Civil), already employed
on contract basis. (1)
Selection to the posts of basic category of
this cadre i.e. Junior Engineer (Civil) shall be made by the Commission on the
basis of percentage of marks obtained in Diploma or equivalent qualification.
Such candidates having experience of working on the post of Junior Engineer
(Civil) on contract basis under the Government of Bihar or in any
undertaking/Corporation/Body/Authority/Autonomous body under the Government of
Bihar, who fulfill the qualifications of the recruitment in this cadre, shall
be given preference by giving additional marks according to sub rule (2) (b) of
this Rule. (2)
Merit list of candidates shall be prepared on
the basis of the following- Full
Marks (a) On
the basis of percentage of marks obtained in Diploma (Civil) or equivalent
qualification -75 (b) Maximum
weightage for the working experience on contract basis -25 (Weightage
of per working year shall be 5 marks Maximum limit of which will be up to 25
marks. For Part of any year, obtained proportionate marks by dividing by 365
to the no. of working days in that year multiplying by number 5, will be
added) Total-
100 Marks (3)
Determination of working period on the
contract basis shall be made on the basis of payment certificate issued by
their respective controlling officers. For this, the period up to cut off date
mentioned in the advertisement published by the Commission shall be calculated
for the working experience. (4)
Appointment of the Civil Diploma holder
candidates as Junior Engineer (civil) shall made in the following manner:-- (a)
As per Rule-5 of Bihar Local Area Subordinate
Engineering (Civil) Cadre Recruitment Rules, 2018, 40% seats of total vacant
posts shall be reserved for the candidates holding Civil Diploma from the
Government Polytechnic Institutes under the state as per category wise
reservation merit list which will be filled reservation category wise on the
basis of merit list prepared under procedure determined by above Rule 10 (2). (b)
Remaining vacancies shall be filled
reservation category wise on the basis of merit list prepared under procedure
determined in Rule 10 (2) on the basis of determined
eligibilities/qualifications determined by Rule-9 (1) (iii) of Bihar Local Area
subordinate Engineering (Civil) Cadre Recruitment Rules, 2018. (c)
After filling vacant posts of Para (b)
through general procedure, the remaining reserved posts of Para (a) will be
filled in order of reservation category wise merit, by selection of candidates
passing from the Government Polytechnics Institutes under the state. Rule - 11BIHAR LOCAL AREA SUBORDINATE ENGINEERING (CIVIL) CADRE
RECRUITMENT RULES, 2018
PREAMBLE
The Commission shall prepare final merit-list of selected
candidates according to Rule-10 and shall recommend to the Government for appointment.
The panel of candidates recommended by the Commission shall be valid for one
year.
PART-III
PROMOTION AND SENIORITY
Rule - 12. Promotion.--
Promotion from Junior Engineer (Civil) to higher posts
will be under the provision determined in the Bihar Engineering Service Cadre
Rules.
Rule - 13. Determination of Seniority.--
seniority to the posts of Junior Engineer (Civil) shall
be determined by the department in accordance with the merit order recommended
by the Commission. Seniority of already appointed and working Junior Engineers
(Civil) shall be unaffected.
PART-IV
MISCELLANEOUS
Rule - 14. Discipline, Control and Appeal.--
(1)
The provisions of the Bihar Government
servants (Classification, Control and Appeal) Rules, 2005 (as amended from time
to time) shall apply to the members of the Bihar Local Area subordinate
Engineering (civil) Cadre in the matters of discipline, controls and appeals.
(2)
Service conditions particularly not provided
under these rules, shall be governed by the Bihar Service Code and other
decisions issued by the State Government, from time to time.
Rule - 15. Removal of Difficulties.--
If any difficulty arises in giving effect to any of the
provisions of these Rules, the Government may, after consultation with the Law
Department, by order published in the Official Gazette, make such provisions
which is not inconsistent with the provisions of these Rules, and may appear
necessary or expedient for removing the difficulty.
Rule - 16. Residual matters.--
(1)
All residual matters of this cadre shall be
under the jurisdiction of Planning and Development Department, Bihar, Patna.
(2)
In case of any doubt in interpretation of any
rule of these Rules, the same will be referred to the Department and the
decision of the Department, after consultation with Law Department, shall be
final.
Rule - 17. Repeal and savings.--
(1)
The existing rules & regulations in this
context are hereby repealed.
(2)
Notwithstanding such repeal, anything done or
any action taken under the provisions of existing rules/regulations shall be
deemed to be done or taken under the provisions of these Rules as if these
Rules were come into force on the day on which such thing was done or such
action was taken.