Section 17 in Bihar Anti Terrorist Squad Rules, 2014
17. Land, building and accommodation.
(1)A detailed project shall be worked out to meet the requirements of land, building and accommodation for infrastructural development of the Anti Terrorist Squad.(2)Action will be taken to ensure that cent-percent accommodation is provided to the personnel of ATS.(3)For territorial divisions of ATS, safe houses may be hired on market price for fulfilling the official and operational needs.(4)Since the ATS Headquarters functions round-the-clock and emergency meetings, nonstop technical surveillance, sustained interviews and custodial interrogation, etc. are integral part of its functioning; the Squad shall be equipped with facilities of canteen, rest rooms, conference rooms, library, etc.
