Section 12 in Bihar Anti Terrorist Squad Rules, 2014
12. Administrative Set-up.
(1)The Police Force of the Squad shall comprise of the Inspector General, Deputy Inspector General, Superintendent, Additional and Deputy Superintendents, Sergeant Major,Sergeant, Inspector, Sub-inspector, Assistant Sub-inspector, Havildar, Armourer and Constables.(2)Besides the Police Force, the establishments of the Ministerial Staff, Medical Staff, Assistant Prosecution Officer along with the fourth grade employees shall be looked after in accordance with the provisions of the Police Manual.(3)The personnel employed in the Squad for Forensic or technical work shall not be considered Police Officers and their service matters shall be looked after in accordance with the State Service Conduct Rules.(4)There shall be various functional components in the Squad, such as an Integrated Information Technology Cell for IT related issues; a Secret Cell for processing the intelligence reports; a Coordination Cell for reviewing the matters of coordination and internal working; a Training Centre of the ATS; Special Weapon and Tactics Groups; Anti-sabotage Teams,Crime Cell and Legal Cell.(5)By virtue of the Notification of the State Government, the jurisdiction of the ATS extends to the whole of Bihar. The Inspector general may constitute Territorial Divisions under Deputy Superintendents for administrative and operational purposes.
