Section 21 in Bihar Anti Terrorist Squad Rules, 2014
21. Interpretation and Amendment.
(1)The provisions under these Rules shall be interpreted and applied by the State Government and the Director General of Police, Bihar in the light of the Police Act, Police Manual, and laws dealing with terrorism coming into force for the time being, law or rulings by the Constitutional Courts, and also the constitutional arrangements or agreements between the State Government and the Union or International Treaties signed by the Government of India on the matters related to terrorism.(2)These rules lay down protocol for the working of the Anti Terrorist Squad. The amendments in the Rules may be proposed in accordance with the changes in the organizational structure or laws in force from time to time.Appendix I[See Rules 3(1), 10(11), 20(1)]Letter No- 1/M2-10-01/2009 Home Police.....5723Government of BiharHome (Police) DepartmentTo,The Accountant General ( A&E)Bihar, Patna.Through- The Finance Department.Patna Dated 30 July, 2013Subject - Sanction toward the creation of 344 (three hundred fourty four) posts for the establishment of Anti Terrorist Squad to control terrorist acts in the State of Bihar.Order - Sanctioned.
