BIHAR SANITARY INSPECTOR CADRE RULES, 2014 [1]

PREAMBLE

In exercise of powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Bihar is pleased to make following Rules to regulate appointment and service conditions in the Sanitary Inspector cadre under the Health Department.--

CHAPTER-1 : PRELIMINARY

Rule 1. Short title, extent & commencement.--

(1)     These Rules may be called as the "Bihar Sanitary Inspector Cadre Rules, 2014".

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

(3)     It will come into force at once.

Rule 2. Definitions.--

In these Rules, unless otherwise required in the subject or context,

(i)       'Government' means Bihar State Government;

(ii)      'Department' means Health Department;,

(iii)     'Commission' means Bihar Staff Selection Commission;

(iv)    'Appointing Authority' means Civil Surgeon-cum-Chief Medical Officer;

(v)      'Cadre' means Bihar Sanitary Inspector Cadre; and

(vi)    'Appendix' means appendix appended to these Rules.

Rule 3. Constitution of Cadre.--

The cadre of Sanitary Inspector shall be at District level.

In this cadre, number of posts in every grades and total number of posts in the cadre shall be as many as are sanctioned by the Government, from time to time.

Rule 4. Chain of posts of cadre.--

Different grades and chain of posts of this cadre shall be according to Appendix-1.

CHAPTER-2 : RECRUITMENT

Rule 5. Recruitment.--

Appointment in this cadre shall be by direct recruitment to the basic grade (Sanitary Inspector) posts, on the basis of recommendation of the Commission.

Rule 6. Qualification.--

(1)     For appointment by direct recruitment to the basic grade posts, minimum educational qualification shall be pass in Intermediate/10+2 with Physics, Chemistry, Biology and English. In addition to this, pass in Diploma-in-Sanitary Inspector course from a Government recognised institution and to have a certificate related thereto.

(2)     For direct recruitment in the Sanitary Inspector Cadre, minimum age limit shall be 21 years and maximum age limit shall be the same as may be determined by the Government reservation category wise, from time to time, 1st August of the concerned year shall be deemed to be the cut off date for determination of age.

Rule 7. Procedure of recruitment.--

(1)     The appointing authority, after calculating vacancy on the basis of position as on 1st April of the year and getting roster cleared, shall send reservation category wise requisition to the Commission latest by 30th April.

(2)     In light of requisition, the Commission shall invite applications after advertising vacancies and shall select candidates on the basis of a separate combined written Preliminary Competitive Examination for Para-Medical cadres and thereafter interview.

(3)     The questions of combined written Preliminary Examination shall be objective type and syllabus as well as procedure of the Examination shall be determined by the Commission.

(4)     This combined Written Preliminary Examination shall be for the purposes of screening. On this basis, of Preliminary Examination the candidates numbering equal to two and half times of the requisitioned vacancies shall be selected, who will be called for interview.

Explanation.--The marks to be given to a Candidate for intermediate/10+2 and Sanitary Inspector diploma course Examination shall be determined by multiplying the percentage of total marks obtained in the aforesaid courses examination by multiple of 0.25. For example, if a candidate has obtained 50% marks, he will be given 50% x 0.25 = 12% marks.

(5)     Procedure for interview shall be determined by the Commission.

(6)     After preparation of merit list, on the basis of sub-rule(4) preliminary scrutiny of the certificates and medical check up shall be conducted by the Commission with the cooperation of Appointing Authority and thereafter reservation category wise final recommendation in accordance with the requisitioned vacancies shall be sent to the Appointing Authority. At the level of Appointing Authority also, verification of antecedents of recommended candidates shall be caused to be verified after scrutiny of certificates.

(7)     After recommendation of the Commission, it will be necessary to comply the instructions issued by the Government, from time to time, related to the procedure of appointment, necessary.

Rule 8. Probation Period.--

After appointment the candidates will be under probation. Probation period will be of two years. In case, the service during probation period is not found satisfactory, the probation period will be extended for one year. If the service is not found satisfactory in extended period also, then the appointing authority may terminate service of such Sanitary Inspector.

Rule 9. Training.--

During probation period the probationer Sanitary Inspector shall have to successfully complete such training as may be determined by the Department.

Rule 10. Departmental Examination.--

The Sanitary Inspector shall have to pass the departmental examination conducted by the Department. The syllabus of departmental examination will be determined by the Department.

Rule 11. Confirmation.--

On service being satisfactory in the probation period successful completion of training and passing of departmental examination, a Sanitary Inspector may be confirmed in the service.

Rule 12. Seniority.--

The inter-se seniority of Sanitary Inspector shall be determined according to the merit list prepared by the Commission.

Rule 13. Chain-post of promotion.--

(1)     Subject to availability of vacancy, confirmed Sanitary Inspector may be considered to be promoted to the chain of posts in Appendix-1, according to merit cum seniority.

(2)     For promotion, it will be necessary to comply the instructions related to 'KALAWADHI' issued by the Government, from time to time, shall be necessary.

(3)     It will be required to comply the instructions issued by the Government, from time to time, related to promotion, and Character Roll/PAR, allegation/departmental proceedings/criminal proceedings, etc. at time on consideration of promotion.

Rule 14. Departmental Promotion Committee.--

Promotion will be on the basis of recommendations of the Departmental Promotion Committee. The Departmental Promotion Committee shall be constituted by the Department.

Rule 15. Reservation.--

It will be essential of comply the provisions of Reservation Act of the Government and reservation roster for direct recruitment and promotion, issued by the Government from time to time.

Rule 16.

The chain of posts mentioned in Appendix-1 shall be effective only after approval of the Government. If, in course of consideration of approval, any modification or amendment is made by the Government in the chain of posts mentioned in Appendix-1, then the Appendix-1 shall be deemed to be modified or amended accordingly and such modified/amended chain of posts shall be deemed to be the part of these Rules.

Rule 17.

The personnel appointed/promoted and working on the posts of this cadre mentioned in Appendix-1, from before coming into force of these Rules, shall be deemed to be automatically included in this cadre.

Rule 18. Residue Matters.--

Provisions of relevant Codes/Rules/Resolutions/Instructions shall apply to the subjects for which the provisions have not been made in these Rules.

Rule 19. interpretation.--

If any doubt arises with respect to the interpretation of any provision of these Rules, it shall be referred to the Department and in this respect decision of the Department shall be final.

Rule 20. Removal of difficulties.--

If any difficulty arises in implementation of provisions of these Rules, the Department shall have powers to remove such difficulty.

Rule 21. Repeal & Savings.--

(1)     The Rules and all resolutions, orders, instructions etc. issued earlier, from time to time, by the Department with respect to this cadre, shall be deemed to be repealed with effect from the date of coming into force of these Rules.

(2)     Notwithstanding such repeal, any work done or any action taken in exercise of powers conferred by aforesaid Rules, resolutions, orders, instructions etc. shall be deemed to be done anything or any action taken under these Rules as if these Rules were in force on the date on which such a work was done or such an action was taken.

APPENDIX-1

[See rule 2 (vi), 4, 13, 16, 17]

Chain of posts of Bihar Sanitary Inspector cadre

Note.--

The Pay Band and Grade Pay of all aforesaid grades shall be the same as determined by the Government from time to time.