Bihar Police Telecommunications (Wireless) And Technical Services Rules, 2021

[15 February 2021]

No.-3/Wireless-01-01/2019-1315-Home Department...........In exercise of the powers conferred by proviso of Article 309, of the constitution of India read with Section 55 and Section-94 of Bihar Police Act, 2007, the Governor of Bihar is pleased to make the following rules to amend the Telecommunications, Subordinate Officer (Operation) Recruitment, Promotion and Cadre Rules, 1989 (as amended from time to time), as follows:-

Rule - 1. Short title, Extent and commencement :-

(1)    These Rules will be called the "Bihar Police Telecommunications (Wireless) and Technical Services Rules, 2021".

(2)    It shall extend to the whole of the State of Bihar

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

Rule - 2. Definitions :-

In these rules unless the context otherwise requires-

(i)      "Government" means Bihar Government;

(ii)     "Department" means Home Department (Police Branch), Government of Bihar;

(iii)    "Selection Board" means Central Selection Board;

(iv)   "Subordinate Service Commission" means Bihar Police Subordinate Service Commission;

(v)     "Commission" means Bihar Public Service Commission;

(vi)   "Cadre Controlling Authority" means Home Department (Police Branch) for rank not below Deputy Superintendent of Police;

(vii)  "Appointing Authority" means appointing authority as fixed in Bihar executive rules;

(viii)"Service" means Bihar Police Telecommunications (Wireless) and Technical Services;

(ix)   "DCPW" means Directorate of Coordination of Police Wireless, Ministry of Home, New Delhi;

(x)     "DGP" means officer appointed under Section 5(1) of Bihar Police Act, 2007;

(xi)   "Bihar Police Radio Organisation" means the organization which is a part of Bihar Police and which arranges the State-wide transmission of messages pertaining to Law & Order and Crime prevention and Investigation. Apart from this, if needed, arranges the transmission of messages as directed by the State Government or Director General of Police in matters relating to natural disasters;

(xii)  "Bihar Police Radio Headquarters" means Bihar Police Radio Organisation office situated at Patna;

Rule - 3. Organisation of Cadre :-

(A)    This cadre will be a closed cadre. The hierarchy of this cadre will be as follows :- ?

(B)    The Pay scale /Pay level of above posts will be same as fixed by State Government from time to time.

(C)    The post of DIG (Wireless and Technical Services) would be filled by an officer of the rank of DIG of Indian Police Service, if the officer working as SP (Wireless) is not available.

(D)    The Pay scale /Pay level of above posts will be same as fixed by State Government from time to time.

(E)    The post of DIG (Wireless and Technical Services) would be filled by an officer of the rank of DIG of Indian Police Service, if the officer working as SP (Wireless) is not available.

Rule - 4. Cadre Strength :-

(i)      Strength of the cadre will be according to the present strength, however, it will be subject to revision by State Government from time to time as needed.

(ii)     All the officers of Bihar Police Radio Organisation, who are already working on the date of enforcement of these rules will be considered the members of this cadre.

Rule - 5. Appointment, Promotion, Training and Confirmation in the Cadre :-

(I)      Appointment, Promotion, Training and Confirmation on the post of Dy. SP (Operation) and Dy. SP(Technical)

1.       Fifty percent (50%) posts of the rank of Dy. SP (Operation) and Dy. SP(Technical) will be filled up by promotion of confirmed Police Inspector (Operation) and Police Inspector (Technical) and the remaining fifty percent (50%) posts will be filled through direct recruitment by the appointing authority on the recommendation of the Commission.

2.       By Direct Recruitment

(A)    Educational Qualification:- Minimum educational qualification for the posts of Dy. SP (Operation) and Dy. SP(Technical) will be graduate engineering degree or equivalent passing with fifty percent (50%) marks in any one subject from the subjects of Electronics & Communications or Electronics & Tele-communications, or Information Technology, or Electrical & Electronics, or Instrumentation Engineering & Communication, or Electrical Engineering (with specialization in Electronics communications) from recognized university or institution. The passing marks for members of SC/ST category will be forty five percent (45%).

(B)    Age Limit- The age limit for these posts will be same as that of directly recruited Dy. SP of General Police force.

(C)    The DGP will send to Government in prescribed proforma, a requisition mentioning reservation category-wise number of vacant posts. The commission would organise competitive examination separately or via combined competitive examination for the appointment of other equivalent posts.

(D)    Selection Process and Methodology - The examination will be conducted by the commission in three phases. In first phase, there will be a preliminary examination. This examination would be held jointly with civil service preliminary examination for Dy. SP of General police force and other State level posts. The papers for preliminary examination will be same as those fixed for the Civil Service Examination organized by the Commission.

For successful candidate in the preliminary examination, the compulsory papers in the second phase will be same as Civil Service Examination to be conducted by the Commission for Dy. SP of General Police force and other State level posts. As optional subject for these posts, the candidates would select a subject of Engineering graduate level for the examination from group (A) Electronics and Communications, or (B) Electronics and Tele-communications, or (C) Information Technology, or (D) Electrical and Electronics, or (E) Instrumentation Engineering and Communication, or (F) Electrical Engineering with electronics communication specialization.

In the third phase, the successful candidates would be subjected to interview and medical examination. Upon being successful, the recommendation for appointment to the post of Dy. SP (Operation) and Dy. SP(Technical) would be sent by Commission to the Government and accordingly the Government will notify the appointment.

(E)    Training and Seniority - (i) The Dy. SP (Operation) and Dy. SP(Technical) would be imparted basic police training as fixed for General Dy. SP rank. Upon completion of this training, they have to undergo and pass the Advanced Communication Course training as fixed by DCPW.

(ii) The Inter-se-seniority of Dy. SsP will be based on the same benchmarks which are prescribed by the State Government for directly recruited Dy. SP in Bihar Police.

(F)     Probation and Confirmation - The probation period of Dy. SPs will be three years from the date of appointment, during which they have to pass basic training examination, departmental examination organized by the Revenue Board, Govt. of Bihar and the Advanced Communication Course examination of DCPW. After passing all of above examinations, the appointing authority would consider them for confirmation of their service.

3.       By Promotion

(A)    Fifty percent (50%) posts of Dy. SP (Operation) and Dy. SP(Technical) would be filled-up by promotion of confirmed Police Inspector (Operation) and Police Inspector (Technical) on the recommendation of the commission. The terms and conditions applicable for promotion shall be same as fixed for promotion from Police Inspector to Dy. SP of General Police force. Only those Police Inspectors will be eligible for consideration for promotion who have passed the Advanced Communication Course training as fixed by DCPW.

(B)    Probation period, confirmation and departmental examinationThe probation period for Dy. SP appointed by promotion will be two years. They will be required to pass the Revenue board departmental examination for confirmation to the post of Dy. SP.

4.       Inter-se-seniority between Directly Appointed Dy. SP and promoted Dy. SP from Police Inspector Dy. SP promoted from Police Inspectors will be senior to directly recruited Dy. SP who are appointed in the same year as the year of formers promotion.

(II)   Promotion to the post of Senior Dy. SP(Operation) and Senior Dy. SP (Technical)-

The posts of Senior Dy. SP (Operation) and Senior Dy. SP (Technical) would be filled by promotion of confirmed Dy. SP (Operation) and Dy. SP (Technical) respectively. This promotion will be notified by the Government based on the recommendation of departmental promotion committee formed by the department. The eligibility, yardstick qualification, benchmarks and procedure for promotion shall be same as notified by the Government for Senior Dy. SP in Bihar Police.

(III) Promotion to the post of Additional SP (Wireless)- The post of Additional SP (Wireless) shall be filled by promotion from Senior Dy. SP (Operation) and Senior Dy. SP(Technical). A consolidated seniority list of officers holding posts of Senior Dy. SP(Operation) and Senior Dy. SP (Technical) will be prepared from the date of promotion on aforesaid posts and on the seniority-cum-merit basis they would be considered for promotion to the post of Additional SP (Wireless). The consideration for promotion will be done by the Departmental Promotion Committee formed by the department for considering promotion of the Bihar Police Service officials to the post of Additional SP. On the basis of recommendation of the aforesaid Committee Govt. will notify the promotion.

(IV)  Promotion to the post of SP (Wireless)- The post of SP (Wireless) shall be filled by promotion from the post of Additional SP (Wireless). The Departmental Promotion Committee formed for promotion to the post of Staff Officer for Bihar Police Service would consider and make recommendation for promotion from the post of Additional SP (Wireless) to the post of SP (Wireless). The government shall notify promotion on recommendation of the aforesaid Committee.

(V)    Promotion to the post of DIG (Wireless and Technical Services)- The post of DIG (Wireless and Technical Services) shall be filled by promotion of the officer working as SP (Wireless). The formation of Departmental Promotion Committee for promotion to this post will be identical to the Departmental Promotion Committee fixed for recommending the promotion to the post of DIG for the IPS cadre and time bound as fixed by the General Administration Department, Govt. of Bihar shall be applicable in this case. The Government will notify promotion on the recommendation of Departmental Promotion Committee. In case the officer working as SP (Wireless) is not available, this post shall be filled by a DIG rank officer of the Indian Police Service.

Rule - 6. Reservation :-

The State government provisions relating to reservation will be applicable to appointment and promotion to all posts of the cadre.

Rule - 7. Bihar Police Radio Organisation Headquarters :-

The headquarters of Bihar Police Radio will function at Patna and it will work on the model of District Police Office (with reserve office). Bihar Police Radio Organisation will function under Additional Director General (Wireless and Technical Services), and during his not being posted, function under IG (Wireless and Technical Services).

Rule - 8. Pay and Allowances :-

The officers of the cadre will be entitled to the same Pay and Allowances as fixed by the State Government from time to time.

Rule - 9. Residual Matters :-

All the matters which are not covered under these rules, or under orders issued under these rules, will be governed by Bihar Service Code/Rules/Resolution/Bihar Police Manual, as may be applicable in the State Government for the equivalent posts.

Rule - 10. Interpretation :-

In case of any doubts relating to any provision of these rules, the Home Department (Police Branch) will provide the final interpretation/explanation regarding the same.

Rule - 11. Repealing and Amending :-

(i)      The corresponding rules of Bihar Police Manual, 1978 will be considered accordingly amended after the provisions contained in Serial No. (I) to (V) of Rule-5 of these rules, relating to direct recruitment and promotion, come in to effect in Radio Organisation.

(ii)     The Bihar Police Radio (Telecommunications) Subordinate Officer (Operation) Recruitment, Promotion and Cadre Rules, 1989 as notified vide Home Department notification no. 368 Dated 06.07.1989 and corresponding previous orders/ circulars/ directions are hereby repealed.

(iii)    Notwithstanding such repealing, the previous decisions, issued resolutions/rules/orders in this matter and the actions taken in the light of them would be deemed to be actions taken under these rules or under powers provided by these rules; as if these rules were in effect on that date.4. Cadre Strength :-

(i)      Strength of the cadre will be according to the present strength, however, it will be subject to revision by State Government from time to time as needed.

(ii)     All the officers of Bihar Police Radio Organisation, who are already working on the date of enforcement of these rules will be considered the members of this cadre.

Rule - 5. Appointment, Promotion, Training and Confirmation in the Cadre :-

(I)      Appointment, Promotion, Training and Confirmation on the post of Dy. SP (Operation) and Dy. SP(Technical)

1.       Fifty percent (50%) posts of the rank of Dy. SP (Operation) and Dy. SP(Technical) will be filled up by promotion of confirmed Police Inspector (Operation) and Police Inspector (Technical) and the remaining fifty percent (50%) posts will be filled through direct recruitment by the appointing authority on the recommendation of the Commission.

2.       By Direct Recruitment

(A)    Educational Qualification:- Minimum educational qualification for the posts of Dy. SP (Operation) and Dy. SP(Technical) will be graduate engineering degree or equivalent passing with fifty percent (50%) marks in any one subject from the subjects of Electronics & Communications or Electronics & Tele-communications, or Information Technology, or Electrical & Electronics, or Instrumentation Engineering & Communication, or Electrical Engineering (with specialization in Electronics communications) from recognized university or institution. The passing marks for members of SC/ST category will be forty five percent (45%).

(B)    Age Limit- The age limit for these posts will be same as that of directly recruited Dy. SP of General Police force.

(C)    The DGP will send to Government in prescribed proforma, a requisition mentioning reservation category-wise number of vacant posts. The commission would organise competitive examination separately or via combined competitive examination for the appointment of other equivalent posts.

(D)    Selection Process and Methodology - The examination will be conducted by the commission in three phases. In first phase, there will be a preliminary examination. This examination would be held jointly with civil service preliminary examination for Dy. SP of General police force and other State level posts. The papers for preliminary examination will be same as those fixed for the Civil Service Examination organized by the Commission.

For successful candidate in the preliminary examination, the compulsory papers in the second phase will be same as Civil Service Examination to be conducted by the Commission for Dy. SP of General Police force and other State level posts. As optional subject for these posts, the candidates would select a subject of Engineering graduate level for the examination from group (A) Electronics and Communications, or (B) Electronics and Tele-communications, or (C) Information Technology, or (D) Electrical and Electronics, or (E) Instrumentation Engineering and Communication, or (F) Electrical Engineering with electronics communication specialization.

In the third phase, the successful candidates would be subjected to interview and medical examination. Upon being successful, the recommendation for appointment to the post of Dy. SP (Operation) and Dy. SP(Technical) would be sent by Commission to the Government and accordingly the Government will notify the appointment.

(E)    Training and Seniority - (i) The Dy. SP (Operation) and Dy. SP(Technical) would be imparted basic police training as fixed for General Dy. SP rank. Upon completion of this training, they have to undergo and pass the Advanced Communication Course training as fixed by DCPW.

(ii) The Inter-se-seniority of Dy. SsP will be based on the same benchmarks which are prescribed by the State Government for directly recruited Dy. SP in Bihar Police.

(F)     Probation and Confirmation - The probation period of Dy. SPs will be three years from the date of appointment, during which they have to pass basic training examination, departmental examination organized by the Revenue Board, Govt. of Bihar and the Advanced Communication Course examination of DCPW. After passing all of above examinations, the appointing authority would consider them for confirmation of their service.

3.       By Promotion

(A)    Fifty percent (50%) posts of Dy. SP (Operation) and Dy. SP(Technical) would be filled-up by promotion of confirmed Police Inspector (Operation) and Police Inspector (Technical) on the recommendation of the commission. The terms and conditions applicable for promotion shall be same as fixed for promotion from Police Inspector to Dy. SP of General Police force. Only those Police Inspectors will be eligible for consideration for promotion who have passed the Advanced Communication Course training as fixed by DCPW.

(B)    Probation period, confirmation and departmental examinationThe probation period for Dy. SP appointed by promotion will be two years. They will be required to pass the Revenue board departmental examination for confirmation to the post of Dy. SP.

4.       Inter-se-seniority between Directly Appointed Dy. SP and promoted Dy. SP from Police Inspector Dy. SP promoted from Police Inspectors will be senior to directly recruited Dy. SP who are appointed in the same year as the year of formers promotion.

(II)   Promotion to the post of Senior Dy. SP(Operation) and Senior Dy. SP (Technical)-

The posts of Senior Dy. SP (Operation) and Senior Dy. SP (Technical) would be filled by promotion of confirmed Dy. SP (Operation) and Dy. SP (Technical) respectively. This promotion will be notified by the Government based on the recommendation of departmental promotion committee formed by the department. The eligibility, yardstick qualification, benchmarks and procedure for promotion shall be same as notified by the Government for Senior Dy. SP in Bihar Police.

(III) Promotion to the post of Additional SP (Wireless)- The post of Additional SP (Wireless) shall be filled by promotion from Senior Dy. SP (Operation) and Senior Dy. SP(Technical). A consolidated seniority list of officers holding posts of Senior Dy. SP(Operation) and Senior Dy. SP (Technical) will be prepared from the date of promotion on aforesaid posts and on the seniority-cum-merit basis they would be considered for promotion to the post of Additional SP (Wireless). The consideration for promotion will be done by the Departmental Promotion Committee formed by the department for considering promotion of the Bihar Police Service officials to the post of Additional SP. On the basis of recommendation of the aforesaid Committee Govt. will notify the promotion.

(IV)  Promotion to the post of SP (Wireless)- The post of SP (Wireless) shall be filled by promotion from the post of Additional SP (Wireless). The Departmental Promotion Committee formed for promotion to the post of Staff Officer for Bihar Police Service would consider and make recommendation for promotion from the post of Additional SP (Wireless) to the post of SP (Wireless). The government shall notify promotion on recommendation of the aforesaid Committee.

(V)    Promotion to the post of DIG (Wireless and Technical Services)- The post of DIG (Wireless and Technical Services) shall be filled by promotion of the officer working as SP (Wireless). The formation of Departmental Promotion Committee for promotion to this post will be identical to the Departmental Promotion Committee fixed for recommending the promotion to the post of DIG for the IPS cadre and time bound as fixed by the General Administration Department, Govt. of Bihar shall be applicable in this case. The Government will notify promotion on the recommendation of Departmental Promotion Committee. In case the officer working as SP (Wireless) is not available, this post shall be filled by a DIG rank officer of the Indian Police Service.

Rule - 6. Reservation :-

The State government provisions relating to reservation will be applicable to appointment and promotion to all posts of the cadre.

Rule - 7. Bihar Police Radio Organisation Headquarters :-

The headquarters of Bihar Police Radio will function at Patna and it will work on the model of District Police Office (with reserve office). Bihar Police Radio Organisation will function under Additional Director General (Wireless and Technical Services), and during his not being posted, function under IG (Wireless and Technical Services).

Rule - 8. Pay and Allowances :-

The officers of the cadre will be entitled to the same Pay and Allowances as fixed by the State Government from time to time.

Rule - 9. Residual Matters :-

All the matters which are not covered under these rules, or under orders issued under these rules, will be governed by Bihar Service Code/Rules/Resolution/Bihar Police Manual, as may be applicable in the State Government for the equivalent posts.

Rule - 10. Interpretation :-

In case of any doubts relating to any provision of these rules, the Home Department (Police Branch) will provide the final interpretation/explanation regarding the same.

Rule - 11. Repealing and Amending :-

(i)      The corresponding rules of Bihar Police Manual, 1978 will be considered accordingly amended after the provisions contained in Serial No. (I) to (V) of Rule-5 of these rules, relating to direct recruitment and promotion, come in to effect in Radio Organisation.

(ii)     The Bihar Police Radio (Telecommunications) Subordinate Officer (Operation) Recruitment, Promotion and Cadre Rules, 1989 as notified vide Home Department notification no. 368 Dated 06.07.1989 and corresponding previous orders/ circulars/ directions are hereby repealed.

(iii)    Notwithstanding such repealing, the previous decisions, issued resolutions/rules/orders in this matter and the actions taken in the light of them would be deemed to be actions taken under these rules or under powers provided by these rules; as if these rules were in effect on that date.