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State of Bihar - Section

Section 7 in Bihar Anti Terrorist Squad Rules, 2014

7. Tactics related functions of the Squad.

(1)Special Weapon and Tactics Groups (SWAT)and Anti Sabotage Teams (AST) shall be constituted from amongst the personnel of the Anti Terrorist Squad.
(2)Tactics may comprise of specialized professional activities, such as urban warfare, close quarter combat, hostage rescue, tactical crowd control, strategic observation, and preemptive neutralization of terrorists, etc. The Special Weapon and Tactics Groups(SWAT) may operate in uniform as well as carry out undercover operations in plain clothes under the command of superior officers.Anti Sabotage Teams (AST) shall be self reliant in handling and deactivation of hazardous material, including IEDs.
(3)Personnel for Special Weapon and Tactics Groups(SWAT) and Anti Sabotage Teams (AST) shall be specially trained by professional trainers from various agencies.
(4)The Special Weapon and Tactics groups (SWAT) shall be engaged round-the-clock in shifts and periodically sent on training. Special arrangements shall be made for their regular training, fitness, accommodation, transport, weaponry and apparatus, etc. This group shall not be engaged in any other duty.
(5)Inspector General can formulate tactical plans based on intelligence inputs about terrorists or their activities and carry out followup operations by deploying such groups under the command and control of supervisory officers. Planned campaigns against terrorists can also be given a special name.
(6)It shall be binding upon other units of the state police to cooperate with the Squad in the execution of their tactical plans.
(7)The Inspector General shall be competent to requisition the services of other departments or outside agencies in order to neutralize serious situations.
(8)In order to make counter-terrorism operations successful and self-sustaining, ex-service personnel of the Indian Army, who are experts in IED de-mining, Field Craft, etc., may be deployed as Special Commandos under due agreement with the State Government.