Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 13 in Bihar Anti Terrorist Squad Rules, 2014

13. Posting.

(1)The Director General shall submit the proposal to the State Government Home Department for posting the Police Officers of and above the rank of Deputy Superintendents.
(2)The posting of Assistant Prosecution Officer, Senior and Assistant Scientific Officers, Medical Officer and the Ministerial Staff in the Squad shall be made through respective departments.
(3)The Inspector General shall carry out a screening of the personnel below the rank of Deputy Superintendents, prior to their induction in the Squad, and get the approval of the Director General as per the Police Order referred to the appendix VII A.
(4)In view of the specialized facets of ATS functioning, an objective criterion shall be adopted for screening referred to the appendix VII B.
(5)For deployment in the Special Weapon and Tactics Group, persons should fulfill the fitness criteria referred to appendix VII C.
(6)The appointment to the posts of technical staff and Grade-4 Staff shall be done by due selection process referred at appendix VII D. Provisions under the policy of the State Government regarding reservation shall be adhered to in the matters of appointment.