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BIHAR PUBLIC HEALTH ENGINEERING DEPARTMENT SUBORDINATE ENGINEERING (CIVIL MECHANICAL) CADRE (RECRUITMENT & SERVICE CONDITION) RULES, 2016

BIHAR PUBLIC HEALTH ENGINEERING DEPARTMENT SUBORDINATE ENGINEERING (CIVIL MECHANICAL) CADRE (RECRUITMENT & SERVICE CONDITION) RULES, 2016

BIHAR PUBLIC HEALTH ENGINEERING DEPARTMENT SUBORDINATE ENGINEERING (CIVIL/MECHANICAL) CADRE (RECRUITMENT & SERVICE CONDITION) RULES, 2016

 

PREAMBLE

In exercise of the powers conferred under the proviso to Article-309 of the Constitution of India, the Governor of Bihar is hereby pleased to make the following Rules to regulate the recruitment in the Bihar Public Health Engineering Department Subordinate Engineering (civil/mechanical) cadre:-

PART-I

Rule - 1. Short title, extent and commencement.

(1)     These Rules may be called the "Bihar Public Health Engineering Department Subordinate Engineering (Civil/Mechanical) Cadre (Recruitment & Service Condition) Rules, 2016".

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

(3)     It shall come in force at once.

Rule - 2. Definition.

In these Rules, unless anything is not contrary to the subject or context:-

(i)       "Government" means the Government of Bihar;

(ii)      "Department" means the Public Health Engineering Department, Government of Bihar;

(iii)     "Appointing Authority" means the Engineer-in-Chief of Public Health Engineering Department or any other officer authorized by the department for this purpose;

(iv)    "Commission" means The Bihar Technical Staff Selection Commission or The Bihar Staff Selection Commission till it starts functioning;

(v)      "Cadre" means Bihar Public Health Engineering Department Subordinate Engineering (Civil/Mechanical) Cadre;

(vi)    "Member of Cadre" means, all persons, regularly appointed and working under the provisions of these Rules.

Rule - 3. Constitution of the cadre.

Post of basic category under the Bihar Public Health Engineering Department Subordinate Engineering (Civil/Mechanical) Cadre shall be "Junior Engineer (Civil/Mechanical)". The pay scale and grade pay for this post, shall be payable as may be determined by the Government, from time to time.

Rule - 4. Sanctioned strength.

The sanctioned strength of this Cadre shall be determined by the State Government, from time to time.

Rule - 5. Reservation.

The provisions of the Bihar Reservation of Vacancies in posts and services (for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1991 (as amended from time to time) and the Rules made there under and Roaster as prescribed by the State Government, from time to time, shall be applicable in giving the appointments and promotions in the cadre.

PART-II : APPOINTMENT IN THE CADRE

Rule - 6. Appointment.

First appointment in this Cadre will be by direct recruitment to the post of Junior Engineer (Civil/Mechanical). There shall be no entry to this post on the basis of promotion.

Rule - 7.

The appointing authority shall calculate the category wise vacancies on 1st April of every year and accordingly, the reservation category wise requisition will be sent through the department to the Commission by 30th April of every year.

Rule - 8.

On the basis of requisition given under Rule-7, the Commission, by such manner as it may deem proper, shall advertise the reservation category wise vacancies of this Cadre to fill by direct recruitment.

Rule - 9. Qualifications.

(1)     Qualifications for appointment in this cadre shall be as follows:-

(i)       A candidate must be a citizen of India except the special order of the Government.

(ii)      For the subordinate Engineering Cadre, diploma in Civil/Mechanical engineering or equivalent qualification holder.

(iii)     Technical qualifications/eligibilities for selection:-

(a)      Diploma in Civil/Mechanical Engineering issued by the institutes recognized by AICTE, or equivalent qualification which has obtained recognition from the State Technical Board or

(b)      Non-Distance Mode Diploma in Civil/Mechanical Engineering or equivalent qualification issued by Deemed University under UGC ACT.

(2)     Age of applicant must not be less than 18 (eighteen) years as on first August of the year of requisition. Maximum age shall be within the reservation category wise limit determined by the State Government (General Administrative Department) from time to time. But relaxation of maximum 10 (ten) years will be admissible to the Junior Engineers (Civil/mechanical), already employed on contract basis, in the maximum age-limit.

Rule - 10. Procedure of selection.

(1)     Selection to the posts of basic category of this cadre {Junior Engineer (Civil/Mechanical)} shall be made by the Commission on the basis of percentage of marks obtained in Diploma or equivalent qualification as well as interview (viva voce). Such candidates having experience of working on the post of Junior Engineer (Civil/Mechanical) on contract basis under the Government of Bihar or in any undertaking/body/corporation/entity/Authority/autonomous body under the Government of Bihar, who fulfil the qualifications of the recruitment in this cadre, shall be given preference by giving additional marks according to sub rule (2) of this Rule.

(2)     Merit list of candidates shall be prepared on the following basis:-

 

 

 

Full Marks

(a)

On the basis of percentage of marks obtained in Diploma or equivalent qualification

-

60

(b)

Maximum weightage for the working experience on contract basis (5 marks for per working year) maximum limit of which will be up to 25 marks.

For part of any year, obtained proportionate mark by dividing by 365 to the no. of working days in that year multiplying by number 5, will be added)

-

 25

(c)

Interview (viva voce)

-

 15

 

Total

-

100 Marks

(3)     Determination of working period on the contract basis shall be made on the basis of Payment Certificate issued by their respective controlling officers. For this, the period up to the cut off date mentioned in the advertisement published by the Commission shall be calculated for the working experience.

Rule - 11.

Number of candidates called for Interview shall be determined by the Commission in proportion to the vacancies. The Commission shall prepare final merit-list of selected candidates according to Rule-10 and shall recommend to the Government for appointment. The panel of candidates recommended by the Commission shall be valid for one year.

PART-III : PROMOTION AND SENIORITY

Rule - 12. Promotion.

Promotion from Junior Engineer (Civil/Mechanical) to higher post will be as per provisions made in Bihar Engineering service cadre rule.

Rule - 13. Determination of Seniority.

Seniority of the engineers holding the post of Junior Engineer (Civil/Mechanical) shall be determined by the department in accordance with the merit list recommended by the Commission. Seniority of already appointed and working Junior Engineers (Civil/Mechanical) shall be unaffected.

PART-IV : MISCELLANEOUS

Rule - 14. Discipline, Control and Appeal.

(1)     The provisions of the Bihar Government servants (Classification, Control and Appeal) Rules, 2005 (as amended from time to time) shall apply to the members of the Bihar Public Health Engineering Department subordinate Engineer (civil/mechanical) Cadre in the matters of discipline, controls and appeals.

(2)     Service conditions particularly not provided under these rules, shall be governed by the Bihar Service Code and other decisions issued by the State Government, from time to time.

Rule - 15. Removal of Difficulties.

If any difficulty arises in giving effect to any of the provisions of these Rules, the Government, may, after consultation with the Law Department, by order published in the Official Gazette, make such provisions which is not in-consistent with the provisions of these Rules, and may appear to be necessary or expedient for removing the difficulty.

Rule - 16. Residual matters.

(1)     All residual matters of this cadre shall be under the jurisdiction of Public Health Engineering Department.

(2)     In case of any doubt in interpretation of any rule of these Rules, the same will be referred to the Department and the decision of the Department, after consultation with the Law Department, shall be final.

Rule - 17. Repeal and savings.

(1)     The existing rules & Regulations in this context are hereby repealed.

(2)     Notwithstanding such repeal, anything done or any action taken under the provision of existing rules/regulation shall be deemed to be done or taken under the provisions of these Rules as if these Rules were come into force on the day on which such thing was done or such action was taken.