Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 18 in Bihar Anti Terrorist Squad Rules, 2014

18. Communications and Information Technology.

(1)There shall be a separate band for wireless communication and two or more CUG Networks of mobile service for the Squad.
(2)An Integrated Information Technology Cell encompassing a range of surveillance equipment, infrastructure for research and retrieval of information from computer searches, systems for data and process modeling, advanced office software products, etc.shall be developed in the Squad and managed by an officer of or above the rank of an Additional Superintendent.The selection of the right personnel to work in the IT environment would require key technical skills that are demanded and they would be required to undergo integrity checks and formally to acknowledge their responsibility.
(3)Officers of the rank of Police Sub-inspector and above shall be provided with laptop and data card for internal communication and properly accessing the single Integrated Information Technology Cell on 'need to know' basis.
(4)The services of experts, such as System Engineer/ technicians, for 24/7 server maintenance or periodical security audit, or hand holding support and training of the personnel of the Cell, could be hired on contract basis.
(5)Fail safe security measures shall be enforced for integrated Information Technology Cell including security vetting for the personnel,regulation of entry by using bio-metric I-cards, CCTV and alarms, and communications security measures, such as passwords and access rights, virus protection, laptop and computer policy, e-mail security, enhanced audit procedures, protective markings for sensitive information on databases, etc.