Section 5 in Bihar Enlistment of Contractors Rules, 1992
5.
Contractors enlisted in Class I-S, Class I-A, Class I-B, Class II and Class III shall be required to have full time technical staff on their rolls as under:(i)Class I-S - Contractors desiring enlistment in this class shall have a full time Engineering organisation capable of dealing with large works in all their stages. Contractors desiring enlistment in this class shall have the following minimum technical organisation on full time basis(a)Well qualified and experienced degree-holder Engineer in the rank of Executive Engineer-one No.(b)Qualified degree-holder Engineer-Two Nos.(c)Qualified diploma-holder Engineer-Four Nos.In addition to above permanent organisation, the Contractor will have to employ one trainee Graduate Engineer at work site and other complementary staff at work-site as determined by the Chief Engineer of the Project when construction work starts.(ii)Class I-A - Contractors desiring enlistment in this class shall have a full time Engineering Organisation capable of dealing with large work in all their stages. Contractors desiring enlistment in this class shall have the following minimum technical organisation on a full time basis.(a)Well qualified and experienced degree-holder Engineer-One No.(b)Qualified diploma holder Engineer-Two Nos.In addition to above Engineering Organisation, the Contractor will have to employ one trainee Graduate Engineer or Diploma holder and other complementary staff at work-site as determined by the Chief Engineer of the Project when construction work starts.(iii)Class I-B - The contractors desiring enlistment in this class shall have the following minimum technical organisation on full time basis.(a)Qualified degree holder Engineer-one No.(b)Qualified diploma holder Engineer-one No.(iv)Class II - Contractors desiring enlistment in this class having previous experience of work and satisfy the condition of work experience as explained in Class-II, para 7 (a) of this Rule and is neither degree or diploma holder, will have to employ one qualified Graduate Engineer on full time basis. But when the desiring individual Contractor is himself a degree or diploma holder, the employment of degree holder will be at his discretion. In case of a firm, one of the partner of the firm must be degree holder Engineer.When the registration is done under the condition explained in para 7(b) of this Rule, the individual Contractor must be qualified graduate engineer himself or-one of the partners of the firm must be a qualified graduate engineer in case of a firm.(v)Class III - Contractors desiring enlistment in this class shall have one qualified diploma holder on full time basis, if the contractor himself is not a degree or diploma holder. In case of a firm, one of the partner of the firm must be a degree or diploma holder.The declaration of employment of engineers in different classes will have to be given by both parties i.e., employer and employee through affidavit alongwith certificates and photos.
