Section 9 in Bihar Anti Terrorist Squad Rules, 2014
9. Coordination related functions of the Squad.
(1)Coordination with the State Police units-The officers of ATS and other units shall maintain close coordination and share intelligence regarding terrorism on an institutional basis and also cooperate in the matters of secret verification, tactical operation, and investigation as per the laid down procedure.(2)Coordination with other departments of the State Government The Inspector General may obtain information or other details from any department of the State Government in the context of terrorism. The concerned departments shall extend cooperation to the ATS in counter terrorism measures, or developing infrastructure, or responding to a crisis, etc.(3)Coordination with other agencies-The supervisory officers of the Squad will share information, on need basis, with the agencies of other State Governments/Central Government and also cooperate in the matters of investigation as per the laid down procedure. Due courtesy shall be extended to the outside officers visiting the State ATS in accordance with the requirements of protocol. The Inspector General shall bring to the notice of the Director General the important facts emerging from various formal and informal coordination meetings.(4)Cooperation with public-The services of capable persons may be utilized in such matters like collection of intelligence, secret surveillance, or special technical support. Seminars and workshops shall be organized with the purpose of creating awareness on terrorism and counter measures.(5)The State Government shall nominate the Inspector General of the Anti Terrorist Squad as the Nodal Officer on the subject of terrorism who will discharge all duties and responsibilities entrusted upon him by the State Government and the Director General.
