SUB-INSPECTOR OF
EXCISE RECRUITMENT RULE
S
PREAMBLE
In
exercise of the powers conferred by the provision to Article 309 of the
Constitution of India, and in supersession of all previous Rules on the
subject, the Government of Bihar is pleased to make the following Rules for the
recruitment of Sub-Inspectors of Excise, namely:-
Rule 1.
Sub-Inspectors
of Excise shall be appointed by the Commissioner of Excise either by direct
recruitment by means of a written examination to be held by him in accordance with
these Rules or by the promotion of the selected Assistant Sub-Inspector of
Excise clerks below the age of 35 years. Not more than 25 percent of the
vacancies shall ordinarily be filled by promotion; but if for any reason the
Commissioner of Excise considers it desirable that this proportion should on
any occasion be exceeded, he may, with the approval of the Board of Revenue,
fill not more than 50 percent of the vacancies by promotion:
Provided that not more
than one of 20 vacancies shall be filled by the promotion of Excise clerk who
has passed the Departmental Examination referred to in Rule 3 (a).
Rule 2.
A
candidate for direct appointment shall possess the following qualifications:-
(a)
On the 1st. July, of the year in
which the appointments are made he must be not less than 20 or more than 25
years of age. In case of Scheduled Castes and Scheduled Tribes the candidate
should be not more than 30 years of age;
(b)
he must have passed the
Intermediate Examination in Arts, Science or Commerce or its equivalent
examination;
(c)
he must be of good character;
(d)
he must be of sound health, good
physique and active habits.
(e)
he must be not less than 5 feet 3
inches in height and 30 inches round the chest.
Rule 3.
(a)
Selected Assistant Sub-Inspectors
of Excise, will be appointed to officiate in all vacancies occurring within any
financial year until permanent appointments are made in accordance with clauses
(c) and (d) of this Rule and Rule 4, provided that no Assistant Sub-Inspector
of Excise shall be included in any approved list of such officers fit to
officiate as Sub-Inspector of Excise unless such Assistant Sub-Inspectors have
passed the Departmental Examination held at the Police Training College,
Hazaribagh, in all subjects laid down in Rule 14 of the Rules for the Training
of Sub-Inspectors of Excise in the Police Training College, Hazaribagh, other
than the subjects enumerated in items (2), (3), (4) and (5) of sub-paragraph
(g) of the said Rule, and that the names of such officers as failed to pass the
Departmental Examination in four chances shall not be included in the said
approved list and they shall be permanently debarred from promotion to the rank
of Sub-Inspector of Excise.
(b)
In selecting Assistant Sub-Inspectors
of Excise for officiating appointment as Sub-Inspectors of Excise, the Excise
Commissioner should normally have regard to the proportion laid down in the
Rules.
(c)
As early as conveniently possible
in April, every year the Commissioner of Excise shall determine in accordance
with the provision of Rule 1 as to how many of the vacancies that occurred in
the preceding financial year shall be filled by direct recruitment in the
preceding financial year shall be filled by promotion.
(d)
After such determination the
Commissioner of Excise shall notify in the Bihar Gazette not later than the
last day of the month during which such determination is made, the number of
vacancies which shall be filled by direct recruitment and shall at the same
time proceed to appoint Assistant Sub-Inspectors of Excise and Excise clerks to
the vacancies which are to be filled by promotion.
Rule 4.
(i)
The notification required by
clause (d) of Rule 3 shall specify the date by which applications for direct
recruitment must reach the Superintendent of Excise of the District.
(ii)
On receipt of the application up
to the last date fixed by the Commissioner of Excise, each Superintendent of
Excise shall scrutinise the applications received by him and shall issue
notices to all candidates whose applications are found to fulfil the conditions
regarding age and educational qualifications specified in Rule 2, to appear at
a place and time to be fixed by him for physical examination and test according
to the standards laid down in
(iii)
(a) After such physical
examination and test the Superintendent of Excise shall eliminate those
candidates who do not come up to the requisite standards. The applications of
the remaining candidates will be forwarded to the Commissioner of Excise, who
on scrutinising the applications so received, shall require the candidates to
appear in the written examination to be held at a convenient centre and time to
be fixed by him.
(b) The candidates who
receive information from the Commissioner of Excise for appearing at the
written examination will send within 10 days of the repeipt of the same
acknowledgment of their willingness to appear at the said examination along
with a Postal Order or Treasury challan of Rs. 5 being the Examination fee, to
the Commissioner of Excise. The amount of such examination fee in the case of
candidate of Scheduled Castes or Scheduled Tribes candidates shall be Rs. 1.25
only.
(c) The fee shall be
credited to the Governor of Bihar under the head "XXI-
Miscellaneous-Departmental-Examination Fees-Other Examination Fees."
(iv)
The paper for the written
examination shall be as follows:-
Qualifying marks for
candidates other than those of Scheduled Castes and Scheduled Tribes.
(a)
Hindi Composition : 100 marks-40
per cent.
(b)
English: (Composition, Essay and meaning
of Phrases), 100 marks- 40 per cent.
(c)
General Knowledge : 100-40
percent.
Qualifying marks for
Scheduled Castes and Scheduled Tribes.
(a)
Hindi Composition : 100 marks-30
per cent.
(b)
English: (Composition, Essay and
meaning of Phrases), 100 marks- 30 per cent.
(c)
General Knowledge : 100 marks-30
per cent.
(v)
The candidates shall have the
option to write answer in the General Knowledge paper either in English or
Hindi in Devnagri script.
(vi)
The candidates must not write
their names or roll numbers or anything else inside the answer books except the
answers to the questions. If any candidate is found to be guilty of trying to
indicate his identity in any manner in his answer books, he will make himself
liable for penalty which the Commissioner of Excise may think fit to impose.
(vii)
The paper setters and examiners
shall be appointed by the Commissioner of Excise from time to time.
(viii) All
candidates obtaining qualifying marks in the written examination shall be
called for a viva voce test to be conducted by a Central Selection Board to be
appointed by the Commissioner of Excise.
(ix)
The total marks for the viva voce
test shall be 150. The qualifying marks for this test shall be 60 for
candidates belonging to the Scheduled Castes and Scheduled Tribes and 75 for
all other candidates.
(x)
The marks obtained at the viva
voce test shall be added to the marks obtained in written examination. The
names of the candidates will then be arranged by the Central Selection Board in
order of merit. The list of nominees should contain an adequate number of
candidates belonging to the Scheduled Castes and Scheduled Tribes who may be
appointed in the vacancies reserved for them by the State Government from time
to time.
(xi)
The candidates selected by the
Commissioner of Excise shall have to produce a certificate of fitness signed by
a Civil Surgeon. If anyone will be declared unfit by the Civil Surgeon, another
candidate will be selected in his place.
Rule 5.
In making
appointment by promotion of Assistant Sub-Inspectors of Excise and Excise
clerks to be Sub-Inspectors, the Commissioner of Excise shall select only
officers of exceptional merit and possessing an adequate knowledge of English
and Hindi, provided that such Assistant Sub-Inspectors of Excise and Excise
clerks as have been promoted to the rank of Sub-Inspectors but have not been
confirmed, unless such Assistant Sub-Inspectors or clerks have passed the
departmental examination mentioned in the proviso to sub-rule (a) of
Rule 6.
All Sub-Inspectors whether
appointed direct or by promotion shall be on probation for one year. During
this period they will be placed under Training and required to pass the
prescribed examinations. In the event of failure to pass such examinations
within one year, the direct recruits will be liable to be discharged and the
promoted officers to be reverted. The officers who have completed their
training and have passed the prescribed examinations will be posted to
districts, but they will remain on probation until there are vacancies in the
cadre in which they can be absorbed.
Rule 7.
During the whole
period of probation the Sub-Inspectors will receive a monthly pay of Rs. 75. As
vacancies occur in the cadre, officers who have passed the prescribed
examinations and completed the period of probation and whose conduct and work
have been satisfactory will be confirmed in order of seniority as determined in
accordance with Government order No. 6509 A., dated the 12th December, 1934.
Rule 8.
The Board of Revenue is
authorised to sanction departure from these Rules in special cases on the
recommendation of the Commissioner of Excise.