Section 3 in Bihar Anti Terrorist Squad Rules, 2014
3. Constitution and general control.
(1)The State Government with due regard to the urgent need of effectively controlling the acts of terrorism has created the Anti Terrorist Squad. The related Government Order may be referred to at appendix I.(2)In the exercise of the powers conferred under section 2(s) of the CrPC the State Government has created the Anti Terrorist Squad Police Station with its jurisdiction over the whole of the State of Bihar.The related Government Notification may be referred to appendix II.(3)The Anti Terrorist Squad has been formally constituted under the Bihar Police organization. Necessary posts have been created in the ATS under the Inspector General, who is the senior most in rank in the Squad and shall be directly accountable to the Director General of Police.(4)By virtue of the State Government Notification, the Anti Terrorist Squad Police Station shall investigate those cases which are taken over by the Anti Terrorist Squad. The ATS Police Station shall function at the Headquarters at Patna. The Officer-in-charge of the ATS Police Station shall be of the rank of a Deputy Superintendent of Police selected from the available strength by the Inspector General.Investigation will be mandated to the officers of suitable rank as per the requirement of law.(5)The Anti Terrorist Squad has been created with special purpose within the organization of Bihar Police and, as such, the personnel posted in the Squad shall not be deployed for any other duties.
