Section 16 in Bihar Anti Terrorist Squad Rules, 2014
16. Resources.
(1)Allocation of resources to the ATS and its modernization plan shall be dealt with the Police Headquarter in the same manner as adopted for other units of the State Police.(2)The resources allocated to the Squad shall be maintained in accordance to the Financial Rules, Police Manual and guidelines issued by the State Government/the Director General. The resources of the Squad shall not be reallocated to any other unit without assigning reasons.(3)In view of the high-risk involved in the nature of ATS working, the weapons, equipment and vehicles of the Squad shall be safeguarded in the weaponry, stores, and motor transport section within the ATS campus.Till the time infrastructure of the ATS is fully established, adequate arrangements of storage and upkeep of ATS resources will be made at local BMP units at Patna.(4)In view of the sensitivity, urgency and confidentiality in Information Technology related works of the ATS, the Inspector General shall be competent to purchase the latest applications and hire the services of the technical experts from the open market.
