Bihar act 05692 of 2023 : The In exercise of powers conferred under the prviso to Article-309 of the Constitution of india

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  • BUILDING CONSTRUCTION DEPARTMENT
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Government of Bihar Building Construction Department Notification

No. Bhawan/Estt.-02-Misc.-932/2016 Patna, Dated………………. In exercise of Powers conferred under the proviso to Article-309 of the Constitution of India, The Governor of Bihar is hereby pleased to make the following Rules to amend the Bihar Architect Cadre Rules 2014:-.

1. Short title, extent and Commencement :- (1) These Rules may be called

"The Bihar Architect Cadre (Amendment) Rules, 2023"

(2) It will extend to the whole of the State of Bihar

(3) It will come into force from the immediate effect.

2. Amendment in Sub-rule 2(iii) of Bihar Architect Cadre Rule, 2014 :-

Rule 2(iii) of said Rules shall be amended as follows:-

"2(iii)" Cadre Controlling Authority means Additional Chief Secretary/ Principal Secretary/Secretary, Building Construction Department.

3. Replacement of Sub-rule-6 of Bihar Architect Cadre Rules-2014 Sub-rule-6 will be replaced as Follows:-

(i) Basis of Selection - (A) The Selection for appointment to the posts of Assistant Architect in the basic category Bihar Architect cadre shall be made by the commission on the basis of calculation of the marks obtained in the written competitive examination conducted by the Commission and the preference of work done on the similar post on contract basis if any.

(B) Candidates having experience of working on the post of Architect on contract basis in government/non-private (central government, panchayat, municipal bodies etc.) offices/institutions under the State of Bihar, who fulfill the essential qualifications for the recruitment in this cadre, shall be given preference in selection by giving additional marks accordance with sub-rule (ii)(b) of this Rule.

(ii) The merit list of the candidates shall be prepared on the following basis:-

Full Marks
(a) Weightage of marks obtained in the written examination conducted by the commission. 75 Marks
(b) Maximum weightage for the working experience on contract basis – (The weightage of per working year shall be 25 Marks

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5 marks subject to the maximum limit of 25 marks. For any fraction of year of working experience, the proportionate weightage, the marks shall be calculated by multiplying the number of working days by 5 and dividing it by 365).
Total 100 Marks

Note :- To calculate the weightage of the marks in the examination, the percentage

of marks obtained in the examination shall be multiplied by 0.75

That is Weightage Marks = (the marks obtained in the examination » Full Marks

of the examination) X 75

(iii) (a) The work experience certificate of working on the post of Assistant Architect on contract basis of government / non-private (central government, panchayat, municipal bodies etc.) offices / institutions under the State of Bihar issued by Head of the Office, shall be valid for Preference. The work experience will be calculated till the period of cutoff date mentioned in the Advertisement of the Commission.

(b) Assistant Architects already employed on contract basis will be given relaxation in the upper age limit for a period equivalent to the period worked on contract.

(c) The period of working on contract basis shall be decided on the basis of the salary payment certificate issued by the concerned controlling officer. By the order of Governor of Bihar

Sd/-

(Kumar Ravi)

Secretary

Memo No.:-Bhawan/Estt.-02-Misc.-932/2016 Patna, Dated:-

Copy forwarded to the Accountant General (A & E) Bihar, Birchand Patel Path, Patna/Finance (Pay Slip Cell) Department, Bihar, Patna along with two additional copies for information and necessary action.

Sd/-

(Kumar Ravi)

Secretary

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Memo No.:-Bhawan/Estt.-02-Misc.-932/2016 Patna, Dated:-

Copy forwarded to the Officer-in-Charge, E-Gazette Section, Finance Department, Bihar, Patna along with two hard copies and CDs for publication in the Bihar Gazette.

(Kumar Ravi)

Secretary

Memo No.:-Bhawan/Estt.-02-Misc.-932/2016 Patna, Dated:-

Copy forwarded to All Departments / All Heads of Departments / Officer on Special Duty to the Chief Secretary of Bihar, Patna/ Secretary, Bihar Public Service Commission, Bihar, Patna/ General Administrative Department/ Cabinet Secretariat, Bihar, Patna /Finance Department, Bihar, Patna/Urban Development & Housing Department, Bihar, Patna/ Secretary to Lokayukt, Bihar, Patna/Managing Director, Bihar Building Construction Corporation Ltd., Bihar, Patna/Bihar Police Construction Corporation Ltd, Patna/Infrastructure Development Authority, Patna/ Bihar Medical & Infrastructure Corporation, Patna/Bihar State Housing Board, Patna/Bihar State Bridge Construction Corporation Ltd., Bihar, Patna/Bihar Urban Infrastructure Development Corporation Ltd, Patna/Bihar State Educational Infrastructure Corporation Ltd., Patna/Bihar Education Project Council, Patna/ Bihar State Road Development Corporation Ltd., Patna/Bihar State Tourism Development Corporation Ltd., Patna/Infrastructure Development Authority, Patna/ State Fire Fighting Officer- cum-Director, Bihar, Patna for information and necessary action. (Kumar Ravi)

Secretary

Memo No.:-Bhawan/Estt.-02-Misc.-932/2016 Patna, Dated:-

Copy forwarded to Private Secretary to the Hon'ble Minister, Building Construction Department, Bihar, Patna/ Private Secretary to Secretary, Building Construction Department, Bihar, Patna/Additional Secretary, Building Construction Department, Bihar, Patna/Engineer-in-Chief-cum-Additional-cum- special secretary, Building Construction Department, Bihar, Patna/All Joint Secretaries, Building Construction Department, Bihar, Patna/All Chief Engineers, Building Construction Department, Bihar, Patna/ All Superintending Engineers/Director, Monitoring, Building Construction Department, Bihar, Patna/All Gazetted Officers Posted at Headquarter for information and necessary action.

(Kumar Ravi)

Secretary

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