Section 21(2) in Bihar Anti Terrorist Squad Rules, 2014
(2)These rules lay down protocol for the working of the Anti Terrorist Squad. The amendments in the Rules may be proposed in accordance with the changes in the organizational structure or laws in force from time to time.Appendix I[See Rules 3(1), 10(11), 20(1)]Letter No- 1/M2-10-01/2009 Home Police.....5723Government of BiharHome (Police) DepartmentTo,The Accountant General ( A&E)Bihar, Patna.Through- The Finance Department.Patna Dated 30 July, 2013Subject - Sanction toward the creation of 344 (three hundred fourty four) posts for the establishment of Anti Terrorist Squad to control terrorist acts in the State of Bihar.Order - Sanctioned.
