[22nd September 2023] In
exercise of powers conferred under Article 309 of the Constitution of India,
the Governor of Bihar is hereby pleased to make the following Rules for process
and service conditions for recruitment of office Attendant/Attendant
(specific):- (i)
These Rules may
be called Bihar office Attendant/Attendant (specific) [recruitment and service
conditions) Rules, 2023. (ii)
It shall extend
to the whole of the state of Bihar and it will prevail commonly in Secretariat
departments and its attached offices [including resident commissioner, New
Delhi] and mufassil offices. (iii)
It shall come in
to force immediately. For the
purpose of these Rules, unless there is anything repugnant in the subject or
context :- (i)
"Government"
means the Government of Bihar (ii)
Commission means
the Bihar Staff Selection Commission. (iii)
Appointing
authority means the authority specified in Rule-7 (iv)
Department means
a department as specified in the Rules of Executive Business. (v)
Attached offices
means the offices attached to any department (vi)
Cadre controlling
authority means appointment authority (vii)
Cadre means
office attendant/ attendant (specific) cadre. (viii)
"Office
attendant" means the employees working on various posts of Group-C such as
Anusewi, Adeshpal, Daftari, Jamadar peon, Jamadar orderly etc.-2- (ix)
" Attendant
(specific)" means the post of specific work nature equivalent to office
attendant Group-C, such as attendant (Mali), Attendant (Mashalchi) etc. (i)
Office attendant/
attendant (specified) cadre will be in following manner :- Sl. No. Name of the post Status of post Percentage of total Cadre Strength 1. Office
Attendant/Attendant (Specific) Category IV Basic
Category 50% 2. Office
Attendant / Attendant (Specific) Category III First
Promotion Level 30% 3. Office
Attendant / Attendant (Specific) Category II Second
promotion level 15% 4. Office
Attendant / Attendant (Specific) Category I Third
Promotion Level 05% (ii)
It
will be a non-gazatted cadre. The Cadre of Government servants to be appointed
in the department and directorates will be State level cadre and the Government
servants to be appointed in the Collectorates will be district level cadre. (iii)
The
sanctioned strength of posts of different categories of this cadre will be the
same as fixed/sanctioned by the State Government for the cadre from time to
time. (iv)
The
pay scale/ pay level will be admissible to different categories of posts of
this cadre as may be fixed/sanctioned by the Government of Bihar from time to
time. (v)
Prior
to the coming into force of these rules, regularly appointed and working
persons on various categories of posts shall automatically be deemed to be
amalgamated. (i)
Direct
recruitment may be made only on the basic grade of this cadre. (ii)
The
minimum educational qualification for the post is 10th/Matriculation or any
recognized equivalent examination must have passed. (iii)
Candidates
for direct recruitment shall be of sound health. (iv)
The
minimum age for direct recruitment will be 18 years and the maximum age will be
same as it is fixed by the General Administration Department, Government of
Bihar from time to time. (v)
For
the direct recruitment, all the departments will calculate the vacancies of
their attached offices and offices under their control on the basis of the
status of vacancies as on 1st April of each year and roster wise consolidated
vacancies of all the offices (including regional offices and offices of
secretariat/ Headquarters) of the State will be made available to the General
Administration Department. i.e., each department will obtain category-wise
reservation of vacancies of all directorates/institutions under it and
consolidate them category-wise and make available the consolidated vacancies
(category wise) of the entire state to the General Administration Department. (vi)
The
requisition of number of vacancies of all the departments will be made
available to the Bihar Staff Selection Commission by 30th April every year by
the General Administration Department. In
direct recruitment and promotion in this cadre, the provisions related to
reservation roster as prescribed from time to time by the General
Administration Department, Government of Bihar will be applicable. (i)
The
cadre wise (Department/District wise) vacancies will be mentioned in the
consolidated advertisement published by the Commission on the basis of
requisitions received from various departments /Districts and candidates will
mark their choice viz. Department and District in the application. (ii)
Reservation
category-wise recommendation will be made available to the concerned
departments from the merit list prepared after selection of successful
candidates on the basis of result of competitive examination conducted, by the
commission. Its information will also be made available to the General
Administration Department so that the complete information of the recommended
candidates for appointment against the requisitioned vacancies will remain
available in the General Administration Department. The list will remain valid
for one year from the date of receipt of recommendation. (iii)
The
Commission will allot department and district on the basis of the option given
by candidates at the time of filling application and their merit determined by
the Commission i.e on the basis of Merit-cum-Choice. (iv)
Action
will be taken for appointment at all levels against the reservation roster wise
requisitioned vacancies after necessary verification etc. by the appointing
authority. (v)
Each
department/District will display the details of the selected candidates and
their allotment on its Official website and will also inform the successful
candidates in other ways. (vi)
Decision
can be taken in the light of the existing provisions of the Bihar Staff
Selection Commission regarding the action of the selection process and other
related works. (i)
Head
of Department in Departments / Office in Attached Offices in the head offices /
the District Magistrate of the concerned district in divisional offices, where
the divisional office is located/ the District Magistrate of concerned district
will be the appointing authority in Districts. The Advocate General will be the
appointing authority of office attendant/attendant (Specific) in the Advocate
Generals office. (ii)
This
power of the appointing authority can not be delegated under any circumstances. (iii)
With
the approval of the head of the department in the departments, appointment can
be made by an officer not below the level of Deputy Secretary. The
appointing authority will mandatorily follow the following procedures at the
time of appointment:- (i)
Each
department/Collectorate will make available the signature of the appointing
officer to all the treasuries. (ii)
On
receipt of the recommendation of the selected candidates, their educational and
other certificates will be verified in the office of the appointing authority
on the basis of the application form received from the Commission. On
being completely satisfied with the name, photograph, signature and
certificates of the applicant, the appointment letter will be issued by the
appointing authority in which the attested photograph of the applicant will be
affixed. Full signature of the appointing authority, full name and designation
will be mentioned on the appointment letter. (iii)
The
service book of the personnel appointed by the appointing authority shall be
opened in duplicate. Along with the copy of the appointment letter, a copy of
the service book will also be sent to the concerned head of the office. Or,
digital service book will be maintained under Human Resource Management System (iv)
The
officer accepting the joining will ensure the veracity of the appointment
letter, the photograph of the issued appointment letter and the service book
sent by the appointing officer. On being satisfied with the prima facie
appointment letter, the officer accepting the joining will accept the joining
of the employees provisionally for three months and will get the appointment
letter confirmed by the appointing officer. If this confirmation is not
received within three months then the salary of the concerned newly appointed
employee will not be drawn until the appointment is not confirmed. (v)
Every
appointment order shall be published by the concerned appointing authority in
the extraordinary issue of the Bihar Government Gazette. (vi)
Copies
of the gazette published by the appointing authority will be sent to all the
heads of offices, where the newly appointed personnel have been posted. The
appointment order will be matched with the gazette by the posting office and
the attested photocopy of the appointment letter and the copy of the gazette
will also be sent to the treasury along with the first pay bill by the posting
office. The signature of the appointing officer will be matched by the treasury
officer with the signature already available in his office. The
personnel appointed by direct recruitment will be on probation for two years
after the appointment. Their service can be confirmed after successfully
completing the probation period and the service being satisfactory during the
said period. If
the service is not found satisfactory during the probation period, the
probation period may be extended for one year, for reasons to be recorded.
Provided that the total period of probation shall not exceed three years. If
the service is not found satisfactory even in the extended period, then the
employee/s concerned may be terminated, for which no claim of compensation will
be admissible. The
seniority of the personnel appointed by direct recruitment will be determined
according to the merit list of the Commission. Provided that if the seniority
list determining seniority has been published before coming into force of these
rules, it shall remain unchanged. (i)
Promotion
to the higher category posts of this cadre shall be done on the basis of
seniority-cum-merit as per recommendation of Promotional Committee. (ii)
The
Reservation, Kalawadhi etc. for promotion shall be followed in the light of
circulars issued by General Administration Department, Bihar, Patna from time
to time. (iii)
Promotion
committee will be constituted for promotion by separate order of the concerned
appointing authority. (iv)
Generally,
the chairman of the promotion committee at the secretariat level will be an
officer not below the rank of Special Secretary/Additional Secretary/Joint
Secretary of the concerned department. Two other members of the committee will
be the Deputy Secretary/Under Secretary in charge of establishment of the
concerned department and the SC/ST official nominated by the General
Administration Department. (v)
Generally,
the chairman of the promotion committee at the District level will be the
Additional Collector of the concerned district. Along the two other members of
the committee, One will be SC/ST, One officer nominated by the District
Magistrate and the other will be the Establishment Deputy Collector. (vi)
Generally,
the chairman of the promotion committee at the divisional level will be the
district magistrate of the same district in which the divisional office is
located. Two other members of the committee will be the representative of the
divisional commissioner and the SC/ST official nominated by the divisional
commissioner. (i)
All
rules and instruction in force regarding service condition, discipline, Leave,
assured carrier progression etc for other government employee of the State
shall be equally applicable in case of the member of this cadre. (ii)
The
Subject or points for which provision has not been specifically made in these
rules, the instruction issued by the State government from time to time for
equivalent level employees of state government will be applicable. (iii)
For
the interpretation of any rule of these rules, the General Administration
Department will be the competent department. (iv)
If
there is any difficulty in implementing any rule of these rules, then the State
Government (General Administration Department) will be able to solve such
difficulty by necessary order / notification published in the official gazette. (i)
Bihar
Group D (Recruitment and Service Conditions) Rules, 2010 (as amended from time
to time) [renamed Bihar Office Attendant/ Attendant (Specific) (Recruitment and
Service Conditions) Rules, 2010] notified earlier in relation to this category
Renamed] and Office of the Resident Commissioner, New Delhi Group D Cadre
(Recruitment and Conditions of Service) Rules, 2016 (as amended from time to
time) [renamed Office of the Resident Commissioner. New
Delhi Office Attendant / Attendant (Specific) Cadre (Recruitment and Service
Conditions) Rules, 2016] and the resolutions/rules/orders etc. issued earlier
from time to time shall be deemed to be hereby repealed. Provided
that the action of appointment initiated under the earlier rules in compliance
of any judicial order, if unexecuted, then it can be executed under the earlier
rules. (ii)
Notwithstanding
such repeal, any act done or any action taken in exercise of the powers
conferred under the resolution/rules/order etc. issued earlier shall be deemed
to have been done in exercise of the power conferred by or under these rules as
if these rules were in force on the date on which any such act or any such
action was taken.Bihar
Office Attendant/Attendant (Specific) [Recruitment And Service Conditions)
Rules, 2023