BIHAR STATE SECOND OFFICIAL LANGUAGE (URDU) CADRE RULES, 2013[1] In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Bihar is pleased to make the following
Rules, 2013 for regulating the recruitment, promotion and service conditions in
the services of the Official Language (Urdu) Cadre for successful practical
implementation, development, extension and publicity of Second Official
Language Urdu at State level: (1)
These rules
may be called the "Bihar Second Official Language (Urdu) Cadre Rules,
2013." (2)
It shall
extend to whole of the State of Bihar. (3)
It shall
come into force from the date of issue of the notification. Unless anything repugnant to the matter/subject or context in these
rules: (i)
"Governor"
means the Governor of Bihar. (ii)
"State
Government" means the State Government of Bihar. (iii)
"Appointing
Authority" means the Principal Secretary with reference to non-gazetted
posts and the Governor of Bihar with reference to gazetted posts, (iv)
"Controlling
Authority" means the Director (Urdu), Cabinet Secretariat Department (Urdu
Directorate), Bihar. (v)
"Department"
means the Cabinet Secretariat Department. (vi)
"Commission"
means Bihar Public Service Commission/Bihar Staff Selection Commission, as the
case may be. (vii)
"Urdu
Language Cell" means the Urdu Language Cell constituted and Organised in
the headquarter of the offices of Collectorate/Sub-Division/Block. (viii)
"Secretary"
means the Principal Secretary/Secretary, Cabinet Secretariat (Rajbhasha)
Department. (ix)
"Head
of the Department" means the Principle Secretary/Secretary, Cabinet
Secretariat Department. (x)
"District
Officer" means the District Magistrate. (xi)
"Director
(Urdu)" means the Director (Urdu) posted at Urdu Directorate (Headquarter). (xii)
"Rajbhasha
Officer (Urdu)" means a Rajbhasha Officer (Urdu) posted at Urdu
Directorate (Headquarter). (xiii)
"Rajbhasha
Assistant (Urdu)" means a Rajbhasha Assistant (Urdu) posted at Urdu
Directorate (Headquarter). (xiv) "Urdu Translator" means a Urdu Translator appointed under the
Second Official Language Urdu Programme and posted in the office of
Collectorate/Sub-Division/Block. (xv)
"Assistant
Urdu Translator" means a Assistant Urdu Translator appointed under the
Second Official Language. Urdu Programme and posted in the office of
Collectorate/Sub-Division/Block. (xvi) "Urdu/Hindi Lower Division Clerk/Upper Division Clerk" means a
Urdu/Hindi Lower Division Clerk appointed under the Second Official Language
Urdu Programme and posted in the office of Collectorate/Sub-Division/Block. (xvii) "Urdu Service" means the services approved by the State
Government under Second Official Language Urdu programme, and (xviii)
"Member"
means a member of the Bihar Second Official Language (Urdu) Service. There shall be posts of following categories in the Bihar Second
Official Language (Urdu): Sl. No. Name of
Post Gazetted/Non-Gazetted 1 Rajbhasha
Officer (Urdu) Gazetted 2 Rajbhasha
Assistant (Urdu) Non-Gazetted 3 Urdu
Translator Non-Gazetted 4 Assistant Urdu
Translator Non-Gazetted 5 Upper
Division Clerk (Urdu/Hindi) Non-Gazetted 6 Lower
Division Clerk (Urdu/Hindi) 60% for Urdu and 40% for Hindi Non-Gazetted "The number of said posts shall be determined by the Government
(Cabinet Secretariat Department, Urdu Directorate) from time to time". Employees appointed and working on above posts prior to the enforcement
of these rules shall deemed to be governed by these rules keeping their
inter-se seniority intact. Except as otherwise provided, the recruitment in this service may be
made as follows: (a)
By direct
recruitment as per Chapter-3 of these rules, (b)
By promotion
as per Chapter-4 of these rules. The rules regarding reservation/Act for appointment/promotion determined
by the State Government from time to time must be complied with. Requisition may be sent to the concerned Commission by the appointing
authority after calculating the vacancies to be filled through direct
recruitment on 1st April of every year. (i)
The direct
appointment to the post of Rajbhasha Officer (Urdu) shall be made on the
recommendation of Bihar Public Service Commission on the basis of departmental
requisition. (ii)
The direct
appointment to the post of Rajbhasha Assistant (Urdu) shall be made on the
recommendation of Bihar. Staff Selection Commission on the basis of
departmental requisition. (iii)
The direct
appointment to the post of Urdu Translator, Assistant Urdu Translator and Lower
Division Clerk shall be made on the recommendation of Bihar Staff Selection
Commission on the basis of departmental requisition. (iv)
The
essential qualification for Rajbhasha Officer shall be B.A. (Urdu Honours) or
M.A. (Urdu) or equivalent. (v)
The
essential qualification for the post of Rajbhasha Assistant (Urdu) shall be
B.A. degree with Urdu subject or equivalent. (vi)
The
essential qualification for the post of Urdu Translator shall be B.A. degree
with Principal Urdu as well as good knowledge of Hindi or equivalent. (vii)
The
essential qualification for the post of Assistant Urdu Translator shall be I.A.
Pass with Principal Urdu as well as good knowledge of Hindi. (viii)
It is
essential to pass intermediate examination or equivalent and having speed of 40
words per minute in Computer Composing for the post of Lower Division Clerk. After getting requisition of vacancy, applications shall be called by
the Commission by publishing formal advertisement and recommendation for
appointment be made by selecting eligible candidates. In view of the fixed
departmental criteria the selection procedure shall be determined by the Commission. After getting recommendation from the Commission the eligible candidates
shall be appointed by the Appointing Authority. The validity of the
recommendation shall be for one year. (i)
The persons
appointed/promoted on different posts shall have to pass the Hindi Noting and
Drafting Examination conducted by the Cabinet Secretariat (Rajbhasha)
Department for increment as per rule. (ii)
The service
of the employee may be confirmed after completing three years of service from
the date of joining, after getting satisfactory report regarding confidential
remarks/work progress report and successfully passing the Hindi Noting and
Drafting Examination. (i)
50% posts of
Urdu Translator shall be filled by direct recruitment and remaining 50% posts
shall be filled by promotion from the posts of Assistant Urdu Translator. (ii)
The
promotion from Lower Division Clerk to Upper Division Clerk shall be on the
basis of seniority-cum-merit. (i)
The inter-se
seniority of employees appointed by direct recruitment shall be determined by
the Appointing Authority on the basis of merit list rank prepared by the
Commission. (ii)
The inter-se
seniority of employees appointed on any post in any year by direct recruitment
and promotion shall be determined in view of the instructions issued from time
to time by the General Administration Department. (i)
The criteria
of promotion under the service shall be the principle of
"Seniority-cum-Merit". (ii)
KalavadhiThe
kalavadhi (qualifying period) for promotion on different posts of the cadre
from lower post to higher post shall be the same as determined by the
Government (General Administration Department) from time to time. The promotion shall be taken into account on the recommendation of
Departmental Promotion Committee constituted for the purpose of selection for
promotion. (a)
Procedure of
appointment. For considering promotion, the service of candidate must be
satisfactory, without any charge and confirmed. Administrative control of Administrative Department over the members of
the service. (a)
The Cabinet
Secretariat (Rajbhasha/Urdu Directorate) Department shall keep administrative
control over the members of the cadre. (b)
The members
belonging to Urdu Translator/Assistant Urdu Translator and Urdu/Hindi Lower
Division Clerk/Upper Division Clerk Category shall be under control of District
Officer/Sub-Divisional Officer and Block Development Officer of such district
in whose district/sub-division and block they will be posted. Other service conditions namely, disciplinary action, leave etc. for
this cadre which are not covered by these rules and not notified separately for
this cadre shall be governed by the rules applicable for the time being for
employees/officers of the State Government. The State Government may explain any provision of these rules by
notification/instruction and remove difficulties arising from its enforcement.BIHAR STATE SECOND OFFICIAL LANGUAGE (URDU) CADRE RULES, 2013
PREAMBLE