BIHAR POLICE SPECIAL BRANCH SUB-INSPECTOR (GENERAL CLOSED CADRE) RULES, 2024

In 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 (Closed Cadre)

Rule - 1. Short title and commencement:

(1)     These rules shall be called “Bihar Police Special Branch Sub-Inspector (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)     "Commission" means the Bihar Police Subordinate Service Commission constituted under Bihar Police Subordinate Service Commission Act, 2016.

(iv)    "Appointing Authority” means an officer of the rank of Deputy Inspector General of Police.

(v)      "Cadre" means Bihar Police Special Branch Sub-Inspector (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. The Cadre strength can be revised from time to time by the state Government 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 incentives 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 other Bihar Police officers.

(v)      According to Section-3 of Bihar Police Act, 2007, this cadre shall be considered as part of Bihar Police and discipline of force shall be applicable at par with other Bihar Police officers.

(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.

(1)     90 percent of the total strength of the posts of Sub-Inspector of this Cadre shall be filled up by direct recruitment based on the recommendation of the Commission and 10 percent of the posts shall be filled by promotion of Assistant Sub-Inspector from the Bihar Police Special Branch Constable (General Closed Cadre),

(2)     The officers of this cadre shall wear uniform as provided in Bihar Police Manual, 1978 and they shall be recruited only for the Special Branch.

(3)     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 either be 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.

(4)     On the basis of status of each category of this cadre as on the 1* of April of every year, the Additional Director General of Police, Special Branch shall get a reservation calculation of number of vacancies of Sub-Inspectors of this cadre calculated category wise as per 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 direct recruit Sub Inspector of this closed cadre shall be done separately by Bihar Police Subordinate Service Commission through a competitive examination. A requisition shall be sent by the Director General of Police, Bihar to the Commission in the prescribed pro forma in which the number of reservation category wise vacant posts shall be mentioned. The Bihar Police Subordinate Service Commission shall set the question paper, conduct the written examination, appoint expert examiners to check the answer sheets and shall recommend the successful candidates for the appointment.

(ii)      Educational Qualification Minimum educational qualification for recruitment to the basic post of Sub-Inspector shall be graduation or equivalent degree. 

(iii)     Age The criterion of age for appointment to the post of Sub-Inspector in this Cadre shall be the same as prescribed for the post of Sub-Inspector in Bihar Police from time to time.

(iv)    Based on the requisition received (from the Director General of Police, Bihar) the Commission shall advertise for 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 fixed by the Commission, may be charged from the candidates.

(v)      Candidates shall submit their applications in the prescribed form as per terms and conditions that may be laid down in the advertisement so published by the Commission.

(vi)    Written Examination- The Written Examination shall be conducted in two phases as Preliminary and Main examination respectively.

a.        preliminary examination.

In the first phase, a preliminary examination shall be conducted, all questions of which shall be objective with multiple options. There shall be one question paper carrying 200 marks in preliminary examination in which total number of questions asked shall be 100 and duration of the examination shall be of two hours. For each correct answer 2 marks shall be awarded.

In the said question paper, questions related to English, General Knowledge, Hindi language knowledge, reasoning and current affairs shall be asked (Candidates obtaining less than thirty percent marks shall not be considered for selection for the main examination).

On the basis of marks obtained in the preliminary examination, a maximum of ten times the number of vacancies, the candidates shall be selected reservation category wise for the main examination. But in case of nonavailability of sufficient number of qualified candidates, the said ratio (uniform in all categories) shall proportionately be reduced by the Commission.

b.        Main examination.

Candidates declared successful in preliminary examination conducted in first phase shall be given an opportunity to appear in the main examination. There shall be two papers in the main examination. The first paper shall contain 200 objective questions with multiple options to be answered. in allotted time of 180 minutes. One mark will be awarded for each correct answer whereas 0.25 mark shall be deducted for each wrong answer. The second paper shall be for 50 marks and time allotted shall be 60 minutes. The subject and type of examination will be as per table hereunder. The answer sheet of the first question paper shall be in duplicate, one copy of which shall be kept safe with the commission and one copy shall be given to the candidate. It is mandatory to score at least 30 percent in both papers. The selection of candidates, thrice the number of vacancies shall be done for Physical efficiency test.

 

(vii)   Physical Standards Physical standards of the candidates shall be as per the criteria prescribed for recruitment of the Sub-Inspector of Police of Bihar Police organization 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)  (viii) Qualification The minimum qualifying marks for successful candidates In the final merit list prepared reservation category wise on the basis of the final written examination, shall be the same as prescribed from time to time by General Administration Department.

(ix)    Preparation of merit list.

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

b.        In the event of two or more successful candidates obtaining equal marks in the written examination, their rank in the merit list shall be decided on the basis of seniority of age i.e. 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, their rank 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 has same marks, same date of birth and same educational qualification, then the seniority of such candidates shall be determined according to their names in Hindi Alphabetical order as mentioned in their 10th Board Examination Certificate.

c.        The Commission shall prepare a list of the candidates who have obtained the minimum qualifying marks based on 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 police Sub-Inspector (Closed Cadre). On receipt of an adverse report or in case of concealment of facts by the candidates, concerned candidates shall be declared disqualified for appointment. 

b.        [As provided in Rule 658 (iv) of Bihar Police Manual Rule] the candidate must be free from such disease, constitutional affliction or bodily infirmity which renders him/her unfit or likely to make him/her unfit for the discharge of assigned duties.

Comments-

(i)       Medical examination of all the selected candidates shall be done before appointment. Vision perception, color blindness, hearing power, stuttering, flatfeet, 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 selection.

(iii)     A candidate shall be considered ineligible for appointment if there is any criminal case pending against him/her in any court of law or on being convicted by any court of law.

(xi)    Appointment of Sub-Inspectors of Closed Cadre- The appointing authority for appointment of the candidates recommended by the Commission for the post of Police Sub-Inspector, shall be an officer of the rank of Deputy Inspector General of police of Special Branch. If there is vacancy in the rank of DIG Special Branch, the Director General of Police, Bihar, will nominate any other DIG rank officer as the appointing authority.

(xii)   Training.

(A)     Basic training of directly recruited Sub-Inspectors of Closed Cadre shall be of 270 working days, out of which 60 days training shall be about different aspects of Police Organization and physical ability and 150 days training shall be related to intelligence. 60 days training shall be given as internship by coordinating with Intelligence agencies.

(B)     The Training division of Bihar Police shall prepare the syllabus for training in coordination with various Intelligence Agencies and get the same approved by the Director General of Police Bihar before starting the training.

(xiii)  Departmental Examination- It shall be mandatory for all the newly recruited police Sub-Inspectors from direct recruitment of the Cadre to pass Hindi Noting and Drafting Test conducted by Cabinet Secretariat (Official Language Department), Government of Bihar and Computer Efficiency Test conducted by NIELIT. Second and further increment of salary shall be given only after passing the said examination.

(xiv)  Period of Probation and Confirmation:

(a)      Newly appointed Police Sub-Inspector (Closed Cadre) shall be on probation from the date of appointment. The period of probation shall be of two years. The period of probation may be extended for one year if the work is not found satisfactory. If a probationer is found not fit for service, at any point of time during probation period, he/she shall be terminated from the service.

(b)      Services of Police Sub-Inspectors of this cadre shall be confirmed on the basis of satisfactory service after they complete their basic training, period of probation and they pass the departmental examination.

Rule - 6. Appointment by promotion in the Cadre.

10 percent of the total cadre force of police Sub-Inspector of the cadre shall be filled up by promotion of Assistant Sub-Inspector of Police of Bihar Special Branch Constable (Closed Cadre) on the basis of seniority-cum-merit and the Provisions of reservation and time period as notified by the General Administration Department shall be applicable. For this purpose, Departmental Promotion Committee shall be constituted by the department by a separate order.

Rule - 7. Seniority.

The inter- seniority of the Sub-Inspectors (Closed Cadre) shall be determined according to the pro-rata addition of marks so obtained in the main written examination conducted by the Commission and marks obtained in basic training.

The inter- seniority of Sub-Inspectors of Police appointed by promotion in Police Sub-Inspector (Closed Cadre) shall be the same as their seniority is determined on the post of Assistant Sub-Inspectors of Police.

A Sub-Inspector of Police appointed by promotion in the Cadre in any calendar year shall be senior to the Sub-Inspector of Police appointed. by direct recruitment in that year.

Rule - 8. Reservation.

(i)       The provisions regarding reservation for appointment and promotion to the posts of Special Branch (Closed Cadre), as determined by the State Government from time to time, shall be applicable.

Rule - 9. Departmental promotion.

(i)       Police Sub-Inspector 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 time period as determined time to time by the General Administration Department is completed.

(ii)      Promotion shall be due according to seniority-cum-merit criteria, which shall be considered on the recommendation of Departmental Promotion Committee. Eligibility criteria for promotion shall include confidential character remarks, departmental examination etc.

Rule - 10. Departmental Promotion Committee.

(i)       Departmental Promotion Committee shall be constituted by the department by a separate order of department.

(ii)      Promotion can be considered on the completion of the time period on the basis of pay scale so decided by the Government (General Administration Department) from time to time.

(iii)     It shall take time to fill the vacancies by promotion in the initial years. Therefore, during the transition period, which will be for a maximum of six years, these posts shall be filled up by General Police Sub-Inspector of Bihar Police.

Rule - 11, Residuary matters.

Matters. which are not covered by these rules or any order issued hereunder, 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 - 12. Interpretation.

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