Section 19 in Bihar Anti Terrorist Squad Rules, 2014
19. Records.
(1)The officer-in-charge of the notified Anti Terrorist Squad Police Station shall be provided with the prescribed Police Station records from the Government Press.(2)Access to ATS Headquarters shall be controlled by boom barrier and also under watch by CCTV/Bio metric card and entries at the gate shall also be recorded by the sentry.(3)The Section Officer of the ATS shall maintain records of the establishment, attendance, leave, notices etc. in respect of the personnel at the Headquarters, general administrative orders, and the minutes of the meetings and conferences in accordance with the prescribed norms. He will distribute work among the ministerial staff and ensure proper receipt and dispatch of the Dak and maintenance and movement of files.(4)The records of the reserve, weaponry, motor-transport, procurement, etc. shall be maintained by the Sergeant Major as per the requirements of the Police Manual.(5)The Secret papers, including Intelligence Reports and records related to Preliminary Inquiries, and case investigation shall be maintained in the Confidential and Crime Cells, respectively under the control of an officer not below the rank of a Sub-Inspector deputized by the Inspector General.(6)The office work of each of the Supervisory officers and Assistant Prosecution Officer shall be looked after by an Assistant Sub-Inspector.(7)As the ATS has been allocated a separate budgetary sub-head, cash and account books shall be maintained in the Headquarters by an Assistant Accountant who will report to the Drawing and Disbursing Officer of the time.(8)There shall be a 24/7 Control Room in the Headquarters where the records vide the Police Manual Rule, 1225, such as the general diary, wireless log book, telephone register, duty roster, disposition and contact details of personnel, maps, contingency plan, remote communications, etc. shall be maintained.(9)The Confidential Source Register, intelligence reports, and dossiers being confidential in nature shall be kept in the Secret Cell, where all intelligence inputs, including the products from the Integrated Information Technology Cell, shall be processed for uploading in the database. There is no general need for the retention of hand-written reports provided the "identical input" is digitized. Secret Fund shall be duly accounted for.(10)Every record obtained in the Integrated Information Technology Cell shall be logged in accordance with the prescribed Standard Operating Procedures (referred to Appendix V). Intercepts and Transcripts shall be periodically deleted and saved in a high capacity server. The Nodal Officer shall submit each proposal for Telephonic Interception in file to obtain the written permission of the Inspector General. In special cases, on due justification forwarded by the Inspector General, interception of suspect communication can be permitted to continue beyond three months.(11)The interrogation reports of terrorists, Notices and relevant inputs on modus operandi etc. received from other agencies, dossiers of absconders etc., shall be kept as a permanent record under the provisions of section 31 (p) of the Police Act.(12)The situation reports during operations and draft Press notes that are communicated to the Police Headquarters shall be kept in record until the matter is finally disposed off.(13)Daily press, TV clippings and other open source intelligence shall be entered into an extract.(14)Records of investigation, supervision and prosecution shall be maintained as per the Police/Prosecution Manuals.(15)The Inspector General shall submit a monthly report on the scenario of terrorism in the state including its boundaries to the Director General and Home (Special) Department in the form of a Digest. There may be a Press in the Squad for publishing various materials required to be disseminated.
