BIHAR TOWN
WELFARE AND REGISTRATION CADRE RULES, 2021
PREAMBLE
In exercise of powers vested under Article 309 of Indian constitution,
Governor of Bihar is pleased to make following rules in respect of formation of
Town Welfare and Registration Cadre under Urban Development and Housing
Department and process of recruitment and to regulate service conditions
therein:-
Rule - 1. Short title, extent and commencement.
(1)
These Rules
may be called the "Bihar Town Welfare and Registration Cadre Rules,
2021".
(2)
It shall
extend to whole of the State of Bihar.
(3)
It shall come
into force from the date of its Publication in the Official Gazette.
Rule - 2. Definitions.
In these rules, unless the context otherwise requires for the purpose of
these rules.
(i)
"Act"
means Bihar Municipal Act, 2007.
(ii)
"Commission"
means Bihar Public Service Commissioner any other authority that the Government
may nominate from time to time;
(iii)
"Appointing
Authority" means Director, Directorate of Municipal Administration, Urban
Development and Housing Department for basic grade and for higher grade Department
of Urban Development and Housing Department.
(iv)
"Governor"
means the Governor of Bihar.
(v)
"Government"
means the State Government of Bihar.
(vi)
"Municipality"
means an autonomous body and it includes Municipal Corporation, Municipal
Council and Nagar Panchayat.
(vii)
"Year"
means financial year i.e., period from 1st April to 31st March of the following
year.
(viii)
"Vacancy
within the year" means creation of new post in service, vacancy available
on removal from service, retirement and death.
(ix)
"Department"
means Urban Development and Housing Department, Bihar.
(x)
"Directorate"
means Directorate of Municipal Administration, Bihar.
(xi)
"Director"
means Director, Directorate of Municipal Administration, Bihar.
(xii)
"Departmental
Promotion Committee" means Departmental Promotion Committee constituted by
the Department from time to time.
(xiii)
"Cadre"
means Bihar Town Welfare and Registration Cadre.
(xiv) "Member of Cadre" means a person appointed and working in
Bihar Town Welfare and Registration Cadre under the provision of these rules.
(xv)
"Cadre
Controlling Authority" means Principal Secretary/Secretary, Urban
Development and Housing Department, and
(xvi) The undefined words and expressions used in these rules shall mean the
same as in the Bihar Municipal Act, 2007 and the rules made there under.
Rule - 3. Structure of Cadre.
(1)
The
structure of cadre will be as follows:-
|
Sl. No. |
Name of
Post |
Status |
Grade/Post
Hierarchy |
|
1. |
Assistant
Town Welfare and Registration Officer |
Non
Gazetted |
Basic
Grade |
|
2. |
Deputy
Town Welfare and Registration Officer |
Gazetted |
First
Promotional Level |
|
3. |
Town
Welfare and Registration Officer |
Gazetted |
Second
Promotional Level |
(2)
The number
of posts under different categories of cadre will be the same as will be
determined by the Department from time to time.
(3)
The Grade Pay/Pay
Level of various categories of cadre will be the same as fixed by the Finance
Department, Government of Bihar from time to time.
Rule - 4. Recruitment.
Appointment in this cadre will be on
the posts of basic grade. Basic grade Vacancies will be filled by direct
recruitment based on the recommendation of the Commission.
Rule - 5. Eligibility.
(1)
The minimum educational qualification for
direct recruitment to the posts of basic cadre will be a Bachelor degree of any
stream from a recognized University. Subjects and syllabus for direct
recruitment to the basic cadre posts will be as per the details given in the
Schedule-1 attached with these rules.
(2)
The minimum age limit for direct recruitment
to the basic cadre posts will be 21 years and the maximum age limit will be the
same as decided by the General Administration Department of the Government,
category wise, from time to time.
(3)
For the determination of the age, the 1st of
August of the respective year will be considered as the cut-off date.
Rule - 6. Process of Direct Recruitment.
(1)
Appointing authority will calculate position
of vacancies as on 1st April of the year and after roster clearance of
reservation, category wise requisitions will be sent to the Commission by 30th
April.
(2)
In the light of the requisition, the
Commission will advertise vacancies and invite applications from eligible
candidates and will select the candidates on the basis of competitive
examination.
(3)
The process of competitive examination will
be decided by the Commission.
(4)
On the basis of the result of the competitive
examination, the Commission will prepare the merit list of successful
candidates and will make available the recommendation with category wise
reservation, to the appointing authority as per the requisitioned vacancies.
(5)
After recommendation of the Commission, it
will be necessary to follow the instructions issued by the General
Administration Department of the Government from time to time, in relation to
the process of appointment.
Rule - 7. Probation Period.
Candidates will be on probation after
direct appointment. The probation period will be of two years. In case the
service is not found satisfactory during the probation period, the probation
period may be extended for the next one year. If the service is not found
satisfactory even during the extended period, then the appointing authority may
terminate the services of such Assistant Town Welfare and Registration Officer.
Rule - 8. Training.
During the period of probation, it
will be necessary to successfully complete the training as prescribed by the
Department, from time to time. The course and mode of training will be decided
by the appointing authority.
Rule - 9. Departmental Examinations.
(1)
For the officer appointed on the post of basic
grade (Assistant Town Welfare and Registration Officer), passing in the
Departmental examinations conducted by the Central Examination Committee, Board
of Revenue, Bihar from time to time, shall be compulsory.
(2)
The subjects of Departmental examination will
be decided by Board of Revenue, Bihar in consultation with the Department.
(3)
After the first annual increment after
appointment, the next annual increment will be admissible only after passing in
all the papers of all subjects of the prescribed Departmental examination.
Rule - 10. Confirmation.
The probationary employee will be
eligible for confirmation in the service on completion of the probation period,
subject to the following conditions:
(A)
His/her conduct and service during the
probation period should have been satisfactory.
(B)
Should have successfully completed the
prescribed training and got the certificate thereof, and
(C)
Should have passed in all papers of the
prescribed Departmental examination.
Rule - 11. Seniority.
The mutual seniority of the officer
appointed in the cadre will be determined according to the merit list
recommended by the Commission.
Rule - 12. Promotions.
(1)
Promotions of the Assistant Town Welfare and
Registration Officers confirmed in service, subject to the availability of
vacancies, may be considered on the basis of seniority-cum-merit.
(2)
The minimum period for consideration for
promotion in various grade shall be the same as determined by the General
Administration Department of the Government from time to time. In this regard,
it will be necessary to follow the guidelines issued by the said Department,
from time to time.
(3)
The promotions will be considered on the
basis of the recommendation of the Departmental Promotion Committee.
Departmental Promotion Committees may be constituted by the Department, from
time to time by separate order.
(4)
For promotion, it will be required to follow
the instructions related to the Character/Performance Appraisal Report, sealed
envelope system, etc. issued by the General Administration Department of the
Government, from time to time.
Rule - 13. Reservation.
It will be compulsory to follow the
reservation policy, instructions and rules issued for direct appointment and
reservation and roster of reservation issued by the Government from time to
time.
Rule - 14.
The Department may make interim
arrangements to fill the vacancies on the different grade posts until regular
appointment in this cadre is made. This interim arrangement will automatically
end on regular appointment.
Rule - 15. Power to make regulations.
The Department may make regulations as
it may deem necessary for carrying out provisions of these rules effective as
per need.
Rule - 16. Residual matters.
The provisions of the relevant
Codes/Manuals/Resolutions/Instructions of the Department will also apply in the
context of this cadre in respect of subjects which could not be provisioned in
these rules.
Rule - 17. Interpretation.
If any doubt arises in the
interpretation of any provision of these rules, the matter will be referred to
the Department and the decision of the Department in this regard will be final
in consultation with General Administration Department/Law Department.
Rule - 18. Resolution of difficulties.
If any difficulty arises in the
implementation of the provisions of these rules, the power to resolve such
difficulties will be vested in the Department.
Rule - 19. Repeal and Savings.
(1)
The rules and resolutions, orders,
instructions, etc. issued by the Department in the past from time to time in
respect of this cadre, shall be deemed to be repealed with effect from the date
of commencement of these rules.
(2)
Notwithstanding such repeal, anything done or
any action taken under the said initial rules, resolutions, instructions,
orders, etc. shall be deemed to have been done or taken under the corresponding
provision of these rules as if the said provisions were enforce when such thing
was done or such action was taken.
SCHEDULE I
Syllabus for Bihar Town Welfare and
Registration Cadre Combined Competition Examination conducted by Bihar Public
Service Commission for Assistant Town Welfare and Registration Officer.
This is a syllabus for Assistant Town
Welfare and Registration Officer. The Bihar Town Welfare and Registration Cadre
Combined Competitive Examination will be conducted by the Bihar Public Service
Commission for direct recruitment to the posts of Assistant Town Welfare and
Registration Officer in consultation with Bihar Public Service Commission by
the Urban Development and Housing Department from time to time.
(I)
The examination will be of two papers, in
which 01 paper will be compulsory in which duration of examination for
compulsory/optional paper will be 02-02 Hours respectively 100 Marks for each
Paper.
(II)
The syllabus for Compulsory Paper and
Optional Paper will be the same as that prescribed for the above subject for
the combined competitive examination to be conducted by Bihar Public Service
Commission.