BIHAR POLICE SPECIAL BRANCH CONSTABLE (GENERAL CLOSED CADRE) RULES, 2024

In the exercise of the powers conferred by Sections 55 and 94 of the Bihar Police Act, 2007 read with the proviso under Article 309 of the Constitution of India, the Governor of Bihar is pleased to make the following rules for the Bihar Police Special Branch (General Closed Cadre)

Rule - 1. Short title and commencement.

(1)     These rules shall be called "Bihar Police Special Branch Constable (General Closed Cadre) Rules 2024".

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

(3)     It shall come into force with immediate effect.

Rule - 2. Definition.

In these rules, unless the context otherwise requires,

(i)       “Government” means the Government of Bihar.

(ii)      “Department" means the Home Department (Police Branch).

(iii)     "Selection Board" means the Central Selection Board (Constable Recruitment)

(iv)    "Appointing Authority” means an officer of the rank of Superintendent of Police.

(v)      "Cadre" means Bihar Police Special Branch Constable (General Closed Cadre).

Rule - 3. Constitution of Cadre.

I.         The structure of this cadre shall be as follows-

 

II.       The sanctioned strength of various grades of posts of this cadre shall be as such determined by the State Government from time to time. Accordingly, the State Government can revise the cadre strength from time to time by way of post creation or post abolition.

III.     The pay scale of different categories of posts of this cadre shall be the same as notified by the State Government from time to time with respect to this Cadre, In the light of specific nature of work of the members of this cadre, .the decision to give them other facilities/incentives/allowances besides salary could be taken by the Government.

IV.      Rules of Bihar Police Manual 1978 (as amended), Bihar Police Act, 2007, the orders issued by the Government, orders/instructions issued at the level of Police Headquarters from time to time shall be applicable to the members of this Cadre at par with the general Bihar Police personnel.

V.        According to Section -3 of Bihar Police Act, 2007, this cadre shall be considered as is part of Bihar Police and discipline of force shall be applicable at par with general Bihar Police personnel.

VI.      The appointment of employees of this cadre shall be for special Branch (Closed cadre) only.

VII.    In addition to the posts allotted for the closed cadre in the special branch, posting/deputation/transfer of officers/personnel from other units/cadres of Bihar Police can be done.

Rule - 4.

(i)       All the earmarked posts of constable rank of this cadre shall be filled by direct recruitment on the recommendation of the Selection Board.

(ii)      The personnel of this cadre shall wear uniform as per provisions laid down in Bihar Police Manual,1978 and they shall be recruited only for the Special Branch.

(iii)     The work of the Special Branch is highly confidential and is concerned with exchange of intelligence, therefore, no Union or Association of officers / personnel of this Cadre can be either formed nor can they participate in the election of any other Police Association or Union, or involve themselves in any of the activities of any other Police Association or Union.

(iv)    On the basis of the status of each category of this cadre as on 1 of April of every year , the Additional Director General of Police, Special Branch shall get reservation calculation of the number of vacancies of constables of this cadre category wise as per the rules laid down and after approval from the Director General of Police, Bihar, shall take necessary action for the process of recruitment.

Rule - 5. Direct Recruitment in the Cadre.

(i)       The selection of candidates for appointment to the posts of constables to be filled up by direct recruitment in this cadre shall be done by the Central Selection Board (constable recruitment) through a competitive examination. A requisition shall be sent by the Director General of Police, Bihar to the Selection Board in the prescribed proforma in which the number of reservation category wise vacant posts shall be mentioned. The Central Selection Board (Constable Recruitment) shall set question papers, conduct the written examination , appoint expert examiners to check answer sheets and recommend the successful candidates for the appointment.

(ii)      Educational Qualification Minimum educational qualification for recruitment to the basic post of constable shall be Intermediate (10+2) or its equivalent examination pass.

(iii)     Age The criterion of age for appointment to the post of constable in this cadre shall be the same as prescribed by the competent authority from time to time for the post of constable in Binar Police.

(iv)    Based on the requisition received from the Director General of Police, Bihar, the Central Selection Board (Constable Recruitment) shall advertise the vacancies through widely circulated newspapers and through its official website. The candidates shall have to strictly abide by the instructions and conditions given in the advertisement. Such examination fee, as may be fixed by the Central Selection Board (Constable Recruitment), shall be charged from the candidates,

(v)      Candidates shall submit their applications in the prescribed form as per the prescribed procedure in accordance with the terms and conditions contained in the advertisement published by the Central Selection Board (Constable Recruitment).

(vi)    Written Examination.

(a)      The standard of the written examination shall be that of 10th class (Matriculation) or its equivalent level of the Bihar School Examination Board and the questions shall be of objective type. There shall be two question papers in the written examination. First question paper shall be of 100 questions of 100 marks in 90 minutes. The second question paper shall be of 100 questions of 100 marks in 90 minutes. In both the papers, 01 mark shall be given for each correct answer and 0.25 marks shall be deducted for each wrong answer. The subject and type of examination shall be as per the table given below. The answer book shall be in duplicate, one copy of which shall be kept with the Selection Board and the other copy shall be given to the candidate.

 

(b)      Candidates who answer) obtain less than 30% marks in the written examination shall be considered ineligible to appear in the Physical Efficiency Test.

(c)      Based on the marks obtained in the written examination, candidates shall be selected reservation category wise for physical efficiency test which shall be thrice, as far as possible, of the number of vacancies advertised.

(vii)   Physical Standards Physical standards of the candidates shall be as per the criteria prescribed for recruitment of constable to Bihar Police with regard to height, chest and weight. The candidates who are not found eligible as per the prescribed criteria shall be considered unsuccessful. No marks shall be prescribed for physical standards.

(viii)  Qualification Final merit list shall be prepared based on written examination. Reservation Category wise minimum qualifying marks shall be the same as prescribed from time to time by the General Administration Department, Government of Bihar.

(ix)    Preparation of merit list;

(a)      The candidates reservation shall be category prepared wise on merit the basis list of of marks the finally obtained successful in the written examination.

(b)      In the event of two or more successful candidates obtaining equal marks in the written examination, their place in the merit list shall be determined on the basis of their date of birth, that is, the candidate senior in age shall be given higher position in the merit list. In case of two or more candidates having the same marks and having the same date of birth, the determination of their place in the merit list shall be determined on the basis of their educational qualification, that is, the candidate with higher educational qualification shall be placed above in the merit list. Despite this, if more than one candidate have same marks, same date of birth and same educational qualification, then the seniority of such candidates shall be determined according to the Hindi alphabetical order of their names as mentioned in their 10th board examination certificate.

(c)      The Central Selection Board shall prepare a list of the candidates (who have obtained the minimum qualifying marks) on the basis of merit in descending order and as per the requisition received and recommend the names of the candidates’ reservation category wise in the descending order of merit.

(x)      Medical Examination, Character and Antecedent verification;

(a)      Character and antecedents of the candidates shall be verified before appointment to the post of constable. On receipt of adverse report or in case of concealment of facts by the candidates, the concerned candidates shall be declared disqualified for appointment.

(b)      As per the provision made in Bihar Police Manual Rule 658 (IV), the candidate should be free from such disease, such disease, constitutional affliction or bodily infirmity rendering him/her unfit or likely to make him/her unfit for the discharge of police duties.

Comments;

I.         Medical examination of all the selected candidates shall be done before appointment. Vision perception, color blindness, hearing power, stuttering, flat-feet, and knocked-knee etc. shall also be examined. It shall be mandatory for the selected candidates to be found fit in the medical examination for appointment.

II.       A defect such as stuttering, or stammering shall render the candidate ineligible for the appointment.

III.     A candidate shall be considered ineligible for appointment if any criminal case is pending against him/her in any court of law or convicted by any court of law.

(xi)    Appointment of Constables of Closed Cadre- The appointing authority, for the appointment of the candidates so recommended by the Central Selection Board (constable recruitment) to the post of constable, shall be the officer of the rank of superintendent of police of the special branch and in case the said post is vacant, the Director General of Police, Bihar, can nominate any other officer of the equivalent rank as the appointing authority.

(xii)   Training: (i) Basic training of directly appointed constables for Closed Cadre shall be of 270 working days. Their practical training shall be conducted by the Directorate of Training in coordination with other intelligence agencies on the basis of syllabus prepared after due approval by the Director General of Police, Bihar.

(xiii)  Period of Probation and Confirmation;

(a)      Newly appointed Constables (Closed Cadre) shall be on probation for a period of two years with effect from date of appointment. This period of two years shall further be extended by one year if the performance or conduct of any recruit is found unsatisfactory during this period. If they are not found fit for service at any time during the probation period, they shall be terminated from service.

(b)      Service of Constable cadre shall be confirmed after completion of basic training and probation period, passing of departmental examination and satisfactory service.

(xiv)  Departmental Examination- It shall be mandatory for all the newly appointed constables in the Special Branch Closed Cadre to pass the Hindi Noting and Drafting test to be conducted by Cabinet Secretariat (Official Language)) Department, Government of Bihar, and Computer Efficiency Test to be conducted by NIELIT. Second and further increment of salary shall be given only after passing the above examination.

(xv)   Seniority — The inter-se seniority of the constable (Closed Cadre) shall be determined according to the pro-rata addition of the marks so obtained in the written examination conducted by the Central Selection Board (Constable Recruitment) and the marks obtained in basic training.

Rule - 6. Reservation.

I.         The provisions as determined by the State Government from time to time shall be applicable with respect to reservation for appointment and promotion to the posts of this cadre.

Rule - 7. Departmental promotion.

I.         The constables in Special Branch Closed Cadre could be promoted to a higher post in the hierarchy on the basis of seniority-cum-merit, provided the revised period, as determined time to time by the General Administration Department, as is completed.

II.       Promotion shall be given on the basis of seniority cum merit criteria, which shall be considered based on recommendation of the Departmental Promotion Committee. Eligibility criteria for promotion shall include confidential character appraisal, departmental examination etc.

Rule - 8. Departmental Promotion Committee.

I.         Departmental Promotion Committee shall be constituted by the department by a separate order.

II.       Government (General Administration Department) could decide about the matter of promotion from time to time on the basis of completion of fixed pay based period.

III.     In the initial years, it shall take time to fill the vacancies of promotional posts. Therefore, during the transition period, which shall be for a maximum of six years, these posts shall be filled from the general police personnel of Bihar Police.

Rule - 9. Residuary matters.

Matters which are not covered by these rules or any order issued thereunder, such matters shall be governed by the provisions of Bihar Service Code / Rules / Resolution / Bihar Police Manual / Bihar Police Act 2007, whichever is applicable to the equivalent post in the State Government.

Rule - 10. Interpretation.

If any doubt arises with respect to the interpretation of any provision of these rules, the interpretation done by the concerned Home Department (Police Branch) in consultation with the Law Department shall be final.

 

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BIHAR POLICE SPECIAL BRANCH CONSTABLE (GENERAL CLOSED CADRE) RULES, 2024

In the exercise of the powers conferred by Sections 55 and 94 of the Bihar Police Act, 2007 read with the proviso under Article 309 of the Constitution of India, the Governor of Bihar is pleased to make the following rules for the Bihar Police Special Branch (General Closed Cadre)

Rule - 1. Short title and commencement.

(1)     These rules shall be called "Bihar Police Special Branch Constable (General Closed Cadre) Rules 2024".

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

(3)     It shall come into force with immediate effect.

Rule - 2. Definition.

In these rules, unless the context otherwise requires,

(i)       “Government” means the Government of Bihar.

(ii)      “Department" means the Home Department (Police Branch).

(iii)     "Selection Board" means the Central Selection Board (Constable Recruitment)

(iv)    "Appointing Authority” means an officer of the rank of Superintendent of Police.

(v)      "Cadre" means Bihar Police Special Branch Constable (General Closed Cadre).

Rule - 3. Constitution of Cadre.

I.         The structure of this cadre shall be as follows-

 

II.       The sanctioned strength of various grades of posts of this cadre shall be as such determined by the State Government from time to time. Accordingly, the State Government can revise the cadre strength from time to time by way of post creation or post abolition.

III.     The pay scale of different categories of posts of this cadre shall be the same as notified by the State Government from time to time with respect to this Cadre, In the light of specific nature of work of the members of this cadre, .the decision to give them other facilities/incentives/allowances besides salary could be taken by the Government.

IV.      Rules of Bihar Police Manual 1978 (as amended), Bihar Police Act, 2007, the orders issued by the Government, orders/instructions issued at the level of Police Headquarters from time to time shall be applicable to the members of this Cadre at par with the general Bihar Police personnel.

V.        According to Section -3 of Bihar Police Act, 2007, this cadre shall be considered as is part of Bihar Police and discipline of force shall be applicable at par with general Bihar Police personnel.

VI.      The appointment of employees of this cadre shall be for special Branch (Closed cadre) only.

VII.    In addition to the posts allotted for the closed cadre in the special branch, posting/deputation/transfer of officers/personnel from other units/cadres of Bihar Police can be done.

Rule - 4.

(i)       All the earmarked posts of constable rank of this cadre shall be filled by direct recruitment on the recommendation of the Selection Board.

(ii)      The personnel of this cadre shall wear uniform as per provisions laid down in Bihar Police Manual,1978 and they shall be recruited only for the Special Branch.

(iii)     The work of the Special Branch is highly confidential and is concerned with exchange of intelligence, therefore, no Union or Association of officers / personnel of this Cadre can be either formed nor can they participate in the election of any other Police Association or Union, or involve themselves in any of the activities of any other Police Association or Union.

(iv)    On the basis of the status of each category of this cadre as on 1 of April of every year , the Additional Director General of Police, Special Branch shall get reservation calculation of the number of vacancies of constables of this cadre category wise as per the rules laid down and after approval from the Director General of Police, Bihar, shall take necessary action for the process of recruitment.

Rule - 5. Direct Recruitment in the Cadre.

(i)       The selection of candidates for appointment to the posts of constables to be filled up by direct recruitment in this cadre shall be done by the Central Selection Board (constable recruitment) through a competitive examination. A requisition shall be sent by the Director General of Police, Bihar to the Selection Board in the prescribed proforma in which the number of reservation category wise vacant posts shall be mentioned. The Central Selection Board (Constable Recruitment) shall set question papers, conduct the written examination , appoint expert examiners to check answer sheets and recommend the successful candidates for the appointment.

(ii)      Educational Qualification Minimum educational qualification for recruitment to the basic post of constable shall be Intermediate (10+2) or its equivalent examination pass.

(iii)     Age The criterion of age for appointment to the post of constable in this cadre shall be the same as prescribed by the competent authority from time to time for the post of constable in Binar Police.

(iv)    Based on the requisition received from the Director General of Police, Bihar, the Central Selection Board (Constable Recruitment) shall advertise the vacancies through widely circulated newspapers and through its official website. The candidates shall have to strictly abide by the instructions and conditions given in the advertisement. Such examination fee, as may be fixed by the Central Selection Board (Constable Recruitment), shall be charged from the candidates,

(v)      Candidates shall submit their applications in the prescribed form as per the prescribed procedure in accordance with the terms and conditions contained in the advertisement published by the Central Selection Board (Constable Recruitment).

(vi)    Written Examination.

(a)      The standard of the written examination shall be that of 10th class (Matriculation) or its equivalent level of the Bihar School Examination Board and the questions shall be of objective type. There shall be two question papers in the written examination. First question paper shall be of 100 questions of 100 marks in 90 minutes. The second question paper shall be of 100 questions of 100 marks in 90 minutes. In both the papers, 01 mark shall be given for each correct answer and 0.25 marks shall be deducted for each wrong answer. The subject and type of examination shall be as per the table given below. The answer book shall be in duplicate, one copy of which shall be kept with the Selection Board and the other copy shall be given to the candidate.

 

(b)      Candidates who answer) obtain less than 30% marks in the written examination shall be considered ineligible to appear in the Physical Efficiency Test.

(c)      Based on the marks obtained in the written examination, candidates shall be selected reservation category wise for physical efficiency test which shall be thrice, as far as possible, of the number of vacancies advertised.

(vii)   Physical Standards Physical standards of the candidates shall be as per the criteria prescribed for recruitment of constable to Bihar Police with regard to height, chest and weight. The candidates who are not found eligible as per the prescribed criteria shall be considered unsuccessful. No marks shall be prescribed for physical standards.

(viii)  Qualification Final merit list shall be prepared based on written examination. Reservation Category wise minimum qualifying marks shall be the same as prescribed from time to time by the General Administration Department, Government of Bihar.

(ix)    Preparation of merit list;

(a)      The candidates reservation shall be category prepared wise on merit the basis list of of marks the finally obtained successful in the written examination.

(b)      In the event of two or more successful candidates obtaining equal marks in the written examination, their place in the merit list shall be determined on the basis of their date of birth, that is, the candidate senior in age shall be given higher position in the merit list. In case of two or more candidates having the same marks and having the same date of birth, the determination of their place in the merit list shall be determined on the basis of their educational qualification, that is, the candidate with higher educational qualification shall be placed above in the merit list. Despite this, if more than one candidate have same marks, same date of birth and same educational qualification, then the seniority of such candidates shall be determined according to the Hindi alphabetical order of their names as mentioned in their 10th board examination certificate.

(c)      The Central Selection Board shall prepare a list of the candidates (who have obtained the minimum qualifying marks) on the basis of merit in descending order and as per the requisition received and recommend the names of the candidates’ reservation category wise in the descending order of merit.

(x)      Medical Examination, Character and Antecedent verification;

(a)      Character and antecedents of the candidates shall be verified before appointment to the post of constable. On receipt of adverse report or in case of concealment of facts by the candidates, the concerned candidates shall be declared disqualified for appointment.

(b)      As per the provision made in Bihar Police Manual Rule 658 (IV), the candidate should be free from such disease, such disease, constitutional affliction or bodily infirmity rendering him/her unfit or likely to make him/her unfit for the discharge of police duties.

Comments;

I.         Medical examination of all the selected candidates shall be done before appointment. Vision perception, color blindness, hearing power, stuttering, flat-feet, and knocked-knee etc. shall also be examined. It shall be mandatory for the selected candidates to be found fit in the medical examination for appointment.

II.       A defect such as stuttering, or stammering shall render the candidate ineligible for the appointment.

III.     A candidate shall be considered ineligible for appointment if any criminal case is pending against him/her in any court of law or convicted by any court of law.

(xi)    Appointment of Constables of Closed Cadre- The appointing authority, for the appointment of the candidates so recommended by the Central Selection Board (constable recruitment) to the post of constable, shall be the officer of the rank of superintendent of police of the special branch and in case the said post is vacant, the Director General of Police, Bihar, can nominate any other officer of the equivalent rank as the appointing authority.

(xii)   Training: (i) Basic training of directly appointed constables for Closed Cadre shall be of 270 working days. Their practical training shall be conducted by the Directorate of Training in coordination with other intelligence agencies on the basis of syllabus prepared after due approval by the Director General of Police, Bihar.

(xiii)  Period of Probation and Confirmation;

(a)      Newly appointed Constables (Closed Cadre) shall be on probation for a period of two years with effect from date of appointment. This period of two years shall further be extended by one year if the performance or conduct of any recruit is found unsatisfactory during this period. If they are not found fit for service at any time during the probation period, they shall be terminated from service.

(b)      Service of Constable cadre shall be confirmed after completion of basic training and probation period, passing of departmental examination and satisfactory service.

(xiv)  Departmental Examination- It shall be mandatory for all the newly appointed constables in the Special Branch Closed Cadre to pass the Hindi Noting and Drafting test to be conducted by Cabinet Secretariat (Official Language)) Department, Government of Bihar, and Computer Efficiency Test to be conducted by NIELIT. Second and further increment of salary shall be given only after passing the above examination.

(xv)   Seniority — The inter-se seniority of the constable (Closed Cadre) shall be determined according to the pro-rata addition of the marks so obtained in the written examination conducted by the Central Selection Board (Constable Recruitment) and the marks obtained in basic training.

Rule - 6. Reservation.

I.         The provisions as determined by the State Government from time to time shall be applicable with respect to reservation for appointment and promotion to the posts of this cadre.

Rule - 7. Departmental promotion.

I.         The constables in Special Branch Closed Cadre could be promoted to a higher post in the hierarchy on the basis of seniority-cum-merit, provided the revised period, as determined time to time by the General Administration Department, as is completed.

II.       Promotion shall be given on the basis of seniority cum merit criteria, which shall be considered based on recommendation of the Departmental Promotion Committee. Eligibility criteria for promotion shall include confidential character appraisal, departmental examination etc.

Rule - 8. Departmental Promotion Committee.

I.         Departmental Promotion Committee shall be constituted by the department by a separate order.

II.       Government (General Administration Department) could decide about the matter of promotion from time to time on the basis of completion of fixed pay based period.

III.     In the initial years, it shall take time to fill the vacancies of promotional posts. Therefore, during the transition period, which shall be for a maximum of six years, these posts shall be filled from the general police personnel of Bihar Police.

Rule - 9. Residuary matters.

Matters which are not covered by these rules or any order issued thereunder, such matters shall be governed by the provisions of Bihar Service Code / Rules / Resolution / Bihar Police Manual / Bihar Police Act 2007, whichever is applicable to the equivalent post in the State Government.

Rule - 10. Interpretation.

If any doubt arises with respect to the interpretation of any provision of these rules, the interpretation done by the concerned Home Department (Police Branch) in consultation with the Law Department shall be final.