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State of Bihar - Act

Bihar Block Minority Welfare Officers Cadre Rules, 2018

BIHAR
India

Bihar Block Minority Welfare Officers Cadre Rules, 2018

Rule BIHAR-BLOCK-MINORITY-WELFARE-OFFICERS-CADRE-RULES-2018 of 2018

  • Published on 12 June 2018
  • Commenced on 12 June 2018
  • [This is the version of this document from 12 June 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bihar Block Minority Welfare Officers Cadre Rules, 2018Published vide Notification No. M.W.D.-01-13/2009-638, dated 12.6.2018No. M.W.D.-01-13/2009-638. - In exercise of the power conferred by proviso to Article-309 of the Constitution of India, the Governor of Bihar is pleased to make the following rules for regulating the process of recruitment and service conditions of Block Minority Welfare Officer cadre :-

1. Short title, extent and commencement.

- (i) These rules may be called the Bihar Block Minority Welfare Officers Cadre Rules, 2018.
(ii)It shall extend to whole of the state of Bihar.
(iii)It shall come into force at once.

2. Definitions.

- In these Rules, unless in the context otherwise requires :-
(i)"Appointing Authority" means Principal Secretary/Secretary in case of Block Minority Welfare Officer and Sub Divisional Minority Welfare Officer ;
(ii)"Cadre" means Bihar Minority Welfare Officers Cadre ;
(iii)"Government" means the Government of Bihar ;
(iv)"Governor" means the Governor of Bihar ;
(v)"Commission" means Bihar Public Service Commission ;
(vi)"Department" means Minority Welfare Department, Bihar ;

3. Formation of Cadre.

- This will be a state level cadre. This cadre shall have following posts -
Sl. No. Name of Post Gazetted/ Non-Gazetted Appointing Authority
1 2 3 4
1 Block Minority Welfare Officer Non-Gazetted Principal Secretary/ Secretary
2 Sub-Divisional Minority Welfare Officer Non-Gazetted Principal Secretary/ Secretary
The number of sanctioned posts in each grade of this cadre and its total number shall be commensurate to the number of posts sanctioned/proposed till the date at which this rule comes into effect and there after sanctioned or proposed by the Government time to time.

4. Entry point into cadre and process of confirmation.

(a)The basic grade post shall be that of Block Minority Welfare Officers which will be filled through graduate level competitive exam conducted by the Commission. Appointment will be made by the appointing authority from the merit list recommended by the Commission.
(b)The minimum eligibility for direct recruitment shall be graduation. On the 1st of April every year, requisition for direct requirement against available vacancy with reservation roster shall be made to the Commission. The syllabus and the process of the exam for the direct recruitment shall be determined by the Commission.
(c)The Block Minority Welfare Officers shall be pronounced as probationers from the date of appointment. The probation period shall be of two years. Their service to the post of Block Minority Welfare Officer will be confirmed only if during the probation period their service/conduct is found satisfactory having fully discharged departmental duties and after passing the prescribed departmental exams. If the service is not found satisfactory during the probation period, the probation period may be extended for one more year for reasons to be recorded in writing. If conduct of any probationer is not found satisfactory or there is serious allegation against him/her during the probation period, he/she shall be dismissed from the service.
(d)The officers appointed on direct recruitment (during the probation period) shall have to pass hindi noting-drafting exam conducted by Raj Bhasha Directorate within a year then only they will be eligible for the annual increment salary. After the first salary increment, the next increment shall be granted only after passing the departmental exams.

5. Criteria of selection for promotion.

- The principle of "Seniority-cum-Merit" shall be the basis for determining the eligibility of candidates for promotion within the cadre. The time period (Kalawadhi) for the promotion shall be decided on the basis of criteria fixed by the General Administration Department.

6.

The subject, syllabus and process for departmental exams shall be determined by the Central Examination Committee, Board of Revenue, Bihar.

7.

The promotion from Block Minority Welfare Officer to Sub-Divisional Minority Welfare Officer shall be done on the basis of recommendation made by the Departmental Promotion Committee on the basis of seniority-cum-merit. The formation of the Departmental Promotion Committee will be done by issuance of separate order by the Department.

8. Reservation.

- The reservation Rules/roster notified by the State Government for appointment/Promotion in government the (Sic) services shall be complied with.

9. Administrative control over members of cadre.

(a)The Minority Welfare Department shall be the controlling department for all posts of the cadre and the Department shall have administrative control over the members of the cadre.
(b)Operational control - The Block/Sub Divisional Minority Welfare officer shall be under the operational control of the Head of the Office of that block/sub division.

10. Determination of Seniority.

- The inter-se seniority of the Block Minority Welfare Officers shall be determined on the basis of the merit list of the competitive exam conducted by the Commission, on the basis of which officers were recruited; and for Sub Divisional Minority Welfare Officer the same will be the date of promotion order. The seniority list of each post shall be maintained separately. The Resolution/Circular/Order related to the fixation of seniority issued by the General Administration Department shall be effective on this cadre also.

11. Residuary matter.

- With regard to matter not specifically covered by these rules or orders issued under these rules, the members of this cadre shall be governed by the codes/Rules/Resolution/Orders applicable to the employees of the appropriate level, state government.

12. Interpretation.

- In case of doubt on interpretation of any provision of this regulation, the matter will be referred to the Department which in consultation with Law Department shall take final decision on the issue.

13. Power to make regulation.

- For implementation of the provisions prescribed under these rules, necessary regulations may be constituted by the state government.

14. Power to remove difficulty.

- The Principal Secretary/Secretary, Minority Welfare Department in consultation with the Law Department can ease any difficulty in implementing any provision of this regulation by way of issuance of general or special orders not inconsistent with any provision of this regulation, after approval of the government.

15. Repeal and Saving.

(1)Any resolution /regulation/order in respect of this cadre, issued time to time in past is hereby repealed.
(2)Not withstanding of such repeal any act done or any action taken in exercise of the powers conferred by such previously issued Resolution/ Rules/Order etc. shall be deemed to be done or taken under these rules as if these rules were in force on the date on which such act was done or such action was taken.