ENGINEERING AND POLYTECHNIC
"LABORATORY CADRE RULES, 2015 (SCIENCE & TECHNOLOGY DEPARTMENT)
PREAMBLE
In exercise of powers conferred by Section 309 of the Constitution, the
Governor of Bihar hereby frames the under-mentioned rules relating to recruitment,
promotion and constitution of other service conditions of Technical Assistant
and other senior posts in Government Engineering Colleges/Institutes and
Government Polytechnics/Government Women's Polytechnics under the Department of
Science and Technology:
Rule 1. Short Title, Extent and Commencement:--
(1)
These Rules
shall be known as Engineering and Polytechnic "Laboratory Cadre Rules,
2015 (Science & Technology Department)".
(2)
These Rules
shall apply to all the Govt. Engineering Colleges/Institutes and Govt.
Polytechnics/Govt. Women's Polytechnics under the Department of Science and
Technology, Govt. of Bihar, in the entire state of Bihar.
(3)
These Rules
shall come into force from the date of Notification.
Rule 2. Definitions:--
In these
Rules, unless the context otherwise implies:
(i)
"Cadre"
means Engineering and Polytechnic Laboratory Service Cadre as laid down under
Rule 3.
(ii)
"Government"
means the 'Government of Bihar'.
(iii)
"Commission"
means 'Bihar Staff Selection Commission' or any other Organization authorized
by the Government.
(iv)
"Directorate"
means the 'Directorate of Science and Technology'.
(v)
"Department"
means the 'Department of Science and Technology'.
(vi)
"Committee"
means the 'Departmental Promotion Committee' constituted by the Department.
(vii)
"Service"
means 'Engineering and Polytechnic Laboratory Service'.
(viii)
"Direct
Appointment" means appointment to be made on the recommendation of Bihar
Staff Selection Commission or any other Organization authorized by the Government.
(ix)
"Cadre
Member" means the person appointed and included in Engineering and
Polytechnic Laboratory Service under the provisions contained in these Rules
for Bihar Engineering Colleges/Institutes and Govt. Polytechnics/Govt. Women's
Polytechnics.
(x)
"Appointing
Authority" means the Director, Department of Science and Technology.
(xi)
"Vacancies
of the year" means the vacancies occurring in a particular year by virtue
of creation of new posts, superannuation, death and dismissal.
(xii)
"Year"
means Financial Year, i.e., the period from April 01 to March 31 of the next
year.
Rule 3. Cadre Structure for Engineering and Polytechnic Laboratory Service Cadre:--
(1)
The Cadre
Posts and educational and other essential qualifications for them shall be as follows:
|
Sl. No. |
Designation |
Educational Eligibility |
Other Essential Qualifications |
|
1 |
2 |
3 |
4 |
|
1 |
Technical
Assistant |
For
Science Subjects Graduate (with Physics, Chemistry and Mathematics) For
Engineering Subjects Two year I.T.I. in relevant trade, with one year
Apprenticeship OR Three
year Diploma in relevant branch. |
---------- |
|
2 |
Senior
Technical Assistant |
------------ |
Minimum
of 08 years' experience as Technical Assistant, and minimum of 04 weeks'
training conducted by National Institute of Technical Teachers' Training and
Research (NITTTR) |
|
3 |
Head
Technical Assistant |
------------ |
Minimum
of 08 years' experience as Senior Technical Assistant, and minimum of 04
weeks' training conducted by National Institute of Technical Teachers' Training
and Research (NITTTR) |
(2) Clarification:- The Cadre does not include persons working
against a Contract.
(3)
The
Cadre shall be state level.
(4)
The
pay scales and service conditions for the members of this service shall be fixed by the Department.
Rule 4. Calculation of Vacancies and Its Intimation to the Commission:--
Every year the Government shall calculate the
vacancies subject-wise/branch-wise for direct appointment to the posts of
Technical Assistant for the Govt. Engineering Colleges/Institutes and Govt.
Polytechnics/Govt. Women's Polytechnics and shall accordingly send intimation
to the Commission regarding the vacancies for direct recruitment.
Rule 5. Direct Appointment:--
(1)
Direct
appointment to the basic Cadre Post, i.e., Laboratory Technical Assistant shall
be made in the light of the recommendation of the Commission.
(2)
The
Written Examination (carrying maximum of 100 marks) shall be held as per the
syllabus contained in Direct Appointment, Annexure-1. The Government may amend
the syllabus from time to time.
Rule 6. Probation Period/Departmental Examination/Training:--
(a)
The
first two years following the appointment shall be Probation Period. The
service shall be confirmed after successful completion of and satisfactory
service during the probation period.
(b)
The
appointed person shall have to essentially complete during probation period the
training fixed by the Department.
Rule 7. Reservation:--
In case of Direct Appointments in this service, the
provisions of Reservation/Roster as provided by the Government from time to
time shall remain applicable. The Reservation Roster shall be maintained
subject-wise/branch-wise.
Rule 8. Age-limit:--
For direct recruitment in the cadre, the minimum
age limit will be 18 years and the maximum age limit will be as laid down by
the Government (General Administration Department) time to time for
category-wise reservation.
Rule 9. Seniority:--
The Directorate shall publish in the month of April
every year a seniority-list subject-wise/branch-wise of all the duly appointed
and working employees for each designation of the Cadre.
Rule 10. Promotion:--
The Cadre Members shall be promoted on the
recommendation made by the committee in accordance with the provisions as laid
down under Rule 3.
Rule 11. Control over Establishment-related Matters:--
Appointment, promotion, posting, transfer,
confirmation of service, maintenance of seniority-list and all matters related
to establishment shall be under the control of the Appointing Authority.
Rule 12. Disciplinary Action:--
The provisions contained in Bihar Government
Servant (Classification, Control and Appeal) Rules, 2005 (as amended from time
to time) shall be applicable for the purpose of disciplinary action against the
Cadre Members.
Rule 13. Miscellaneous:--
Such subjects or points as are not contained in
these Rules shall be covered by the existing rules/instructions in respect of
the State Government employees.
Rule 14. Interpretation:--
Wherever any doubt arises concerning these
Rules, the decision of the State Government shall be binding.
Rule 15. Removal of Difficulty:--
In case of anomalies whatsoever related to these
Rules, the Government shall remove the same.
Rule 16. Repeal:--
All Notifications/Circulars issued earlier in this
regard and prior to commencement of these Rules are hereby repealed.
Notwithstanding such repeal, the appointments made or orders issued in
pursuance of the aforesaid earlier issued Notification/Circulars shall remain
prevalent and legally valid as if they were issued in accordance with the
appropriate provisions of these Rules.