Section 14 in Bihar Anti Terrorist Squad Rules, 2014
14. Tenure.
(1)The tenure of personnel in the Squad shall be normally for a period of three years. The Inspector General can recommend for extension or redeployment of a person having special qualifications for another term.In the event of promotion during deployment to the Squad, an extension shall be permitted from the date of promotion.(2)The Inspector General will recommend for three options of choice posting for the personnel who have served satisfactorily for full tenure.(3)Any personnel can be repatriated on administrative grounds at any point of time. No person who has been awarded major punishment concerning the acts of indiscipline during their posting in the Squad shall ever be taken into the Squad in future.
