In exercise of the power conferred by proviso to
Article-309 of the Constitution of India, the Governor of Bihar is pleased to
make the following Rules for the regulating the process of recruitment and
service conditions of Bihar Minority Welfare Service. (1)
These rules may be called the "Bihar
Minority Welfare Service Rules, 2017". (2)
It shall extend to the whole of the State of
Bihar. (3)
It shall come into force at once. In these rules, unless in the context otherwise
requires:- (i)
"Service" means Bihar Minority
Welfare Service; (ii)
"The State government" means the
State Government of Bihar; (iii) "Department" means Minority Welfare Department,
Bihar; (iv)
"Commision" means the Bihar Public
Service Commision; (v)
"Governor" means the Governor of
Bihar; (vi)
"Member" or "Members of
service" means a person appointed/included in Bihar Minority Welfare
Service; (vii) "Schedule" means Schedule appended to these
rules; (viii) "Year" means financial year, i.e., Year
Commencing from 1st April and ending on year 31st March of Coming year. (ix)
"Vacancies during a year" means the
available vacancies during a year due to creation of new posts in Bihar Minority
Welfare Service or due to retirement or death or removal or dismissal or
resignation from service of a member or such vacancies of previous year which
could not have been filled up. (1)
This service will be under the Administrative
control of Minority Welfare Department. The Structure of the posts in this
service shall be as follows:- Sl.
No. Name
of Post Status
of the posts 1. District
Minority Welfare Officer Gazetted 2. Assistant
Director Minority Welfare Gazetted 3. Divisional
Deputy Director Minority Welfare Gazetted 4. Joint
Director (Headquarter) Gazetted 5. Director Gazetted 6. Managing
Director, Bihar Minority Financial Corporation Gazetted (2)
The State Government, from time to time may
determine the sanctioned strength of the post in service and may allow the
creation of permanent/temporary posts in the service. (3)
The pay scales of different posts in this
service shall be determined by the State government from time to time. (4)
All the persons appointed and working on
different posts of this service prior to coming into force of these rules,
shall automatically be deemed to be included in this service Rules. The recruitment to the post of basic category of District
Minority Welfare Officer shall be made by direct recruitment. It shall be essential to follow the rules and the
procedures regarding Reservation/roster in recruitment/promotion as prescribed
by the state Government from time to time. On the first April of each calendar year the State
Government shall determine the vacancies to be filled up and send requisition
for so determined reservation category wise vacancies to the Commission by 30th
April every year. The Commission shall make available recommendation for
the appointment to the post of basic category of The Bihar Minority Welfare
service by the Combined Competitive Examination by publishing advertisement
against the requisitioned vacancies. The age, educational qualifications etc of the candidates
for recruitment in the service shall be in accordance with the manner and
provisions as determined and prescribed by the State Government and Commission,
from time to time. The inter se seniority of the members recruited in this
service under these Rules shall be determined according to the merit list
recommended by the Commission. (1)
The newly appointed District Minority Welfare
Officer shall remain on probation from the date of appointment. The probation
period shall be of two years. On successful completion of probation period,
service being found satisfactory during this period and after passing the
prescribed Departmental Examination, their services may be confirmed. If the
service is found unsatisfactory during the probation period, probation period
may be extended for further one year with reasons to be recorded in writing but
the total period of probation shall not exceed three years. (2)
After first annual increment of pay, the next
increment of pay shall be admissible after passing prescribed Departmental
Examination. The Officers appointed in the different grades of this
service shall have to undergo training determined by the government in which
the practical training also shall be included. (1)
All the posts except the post of basic
category in this service (District Minority Welfare Officer) shall be filled by
promotion. (2)
For the promotion, provisions regarding
KalaAwadhi determined by the State Government, from time to time shall apply. (3)
The promotion to the highest post of this
service shall be made on the recommendation of Departmental Promotion Committee
headed by the Chairman/Member of Bihar Public Service Commission. For other
posts promotions shall be made on the recommendation of Departmental promotion
committee constituted by the Government. With regard to matters not specifically covered by these
rules or orders issued under these rules, the members of this service shall be governed
by the regulations and orders applicable to the employees of the state
government at appropriate level. For Implementation of the provisions prescribed under
these Rules Regulations may be constituted by the state government. In the case of non availability of officers of this
service for the appointment to the promotional posts, the state government may
post officers of the Bihar Administrative Service to those posts. (1)
'Bihar Minority Welfare service (Recruitment
& Service Conditions) Rules 2012' is hereby repealed. (2)
Notwithstanding of such repeal any act done
or any action taken in exercise of the powers conferred under Bihar Minority
Welfare (Recruitment & service) Rules, 2012' shall be deemed to be done or
taken under these rules as if these rules were in force on the date on which
such act was done or such action was taken. BIHAR MINORITY WELFARE SERVICE RULES, 2017
PREAMBLE