Bihar act 0791 of 2014 : The Bihar State Art and Culture Service Rules, 2014

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंंंंक

बहार सरकार ारा ूकािशत 25 आषाढ़ 1936 (श0) (संंंं0 पटना 597) पटना, बुुुधु वार, 16 जुुुलु ाई 2014 dyk] laLd`fr ,oa ;qok foHkkx

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2 बहार गजट (असाधारण), 16 जुुुलु ाई 2014 3- lsok dh lajpuk A&

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14- ijh{;eku vof/k ,oa lEiqf"VA&

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(iii) izf'k{k.k d s fy, ikB~;Øe iz'kklh foHkkx }kjk fu/kkZfjr fd;k tk ldxs kA

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बहार गजट (असाधारण), 16 जुुुलु ाई 2014³

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4 बहार गजट (असाधारण), 16 जुुुलु ाई 2014 The 11th July 2014

No. 1@i-5&01@2010&791—By utilising the power conferred by the proviso of the Article 309 of the Constitution of India, the Governor of Bihar, in order to regulate the recruitment and service conditions of the Bihar Art and Culture Service, hereby frames the following rules:-

Bihar State Art and Culture Service Rules, 2014 Chapter-1

Preliminary

1. Short title, extent and commencement

(i) These rules may be called as the Bihar State Art and Culture Service Rules 2014.

(ii) It shall extent to the whole of the state of Bihar,

(iii) It will be enforced with immediate effect.

2. Definitions: In these rules, unless otherwise requires in the context

(i) ''State Government'' means the Government of Bihar.

(ii) ''Governor" means the Governor of Bihar.

(iii) " Department" means the Department of Art, Culture and Youth.

(iv) ''Commission'' means the Bihar Public Service Commission.

(v) "Member" means a person appointed in the Bihar Art and Culture Service.

(vi) "Service" means Bihar Art and Culture Service.

(vii) "Appointing Authority" means the Government of Bihar.

(viii) "Controlling Authority" means the Department of Art, Culture and Youth.

(ix) "Probationary officer" means the new recruited officer under training appointed against the permanent post to the basic grade of the Bihar Art and Culture Service.

(x) "Seniority list" means the seniority list to be prepared for the Bihar Art and Culture Service under the Directorate of Cultural Affairs.

3. Constitution of the service

(i) This service shall be the state service under the administrative control of the Department of Art, Culture and Youth.

(ii) The description of the different grades of this service is given in the Annexure-I.

(iii) The state government may determine the work force, designation and pay scale of different grades of this service from time to time by issuing notification.

(iv) The officers already appointed and working to the posts mentioned in the schedule shall be considered automatically as members of this service from the date of commencement of these rules.

Chapter-2 Recruitment

4. Source of recruitment:

If not otherwise provided, the direct recruitment shall be made as per the provisions of chapter-3 of the rules.

5. Reservation:

For the appointment and promotion in this service, provisions for promotion shall be made effective in accordance with the reservation rules enacted from time to time.

6. Determination of vacancies and intimation to the commission:-

The administrative department shall determine the number of vacancies to be filled up by the direct appointment every year on the 1^stof April and shall send the requisition by 30^th of April. If any action to send requisition or to fill up the post by direct appointment is not taken there after also year wise calculation of the of the post to be fill up by direct

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बहार गजट (असाधारण), 16 जुुुलु ाई 2014⁵ appoi ntment will be made and it shall be carried forward for the next year treating to be vacancies of last year.

Chapter-3 Direct Recruitment

7. Source of the direct recruitment:

The basic grade of this service shall be filled 100% through direct recruitment.

8. Qualifications for the direct recruitment:

(i) Age of the candidate- The minimum age shall be 21 years and the maximum age shall be the same as may be determined from time to time by the General Administrative Department of the State Government.

(ii) Minimum educational qualification of the candidates:- Graduation from any recognised university, in addition to the post graduation Diploma in Dramatic Arts or P.G. in Theatre/Dramatics, post-graduation or equivalent degree in dance/music/fine arts/art history.

9. Basis of selection:

The posts of the basic category of this service shall be filled by the Commission by organising competitive examination conducted from time to time. For the appointment into the basic grade of this service a candidate shall have to undertake the written preliminary examination and main examination and interview fixed by the commission.

10. Subject and syllabus of examination

The subject and syllabus for the examination to be conducted by the commission and the essential and desirable eligibilities as per the subject shall be decided by the department in consultation with the commission.

11. Medical examination

Each candidate selected for the appointment shall have to undergo the medical examination before a Medical Board constituted by the state government. Those candidates who will fail to satisfy the medical board, with regard to his physical fitness as required by effective execution of the duties supposed to be undertaken by him shall not be appointed. The Medical Board will itself formulate objective criterion for the purpose.

12. Recommendation of the candidates by the commission

(i) The Commission shall prepare a merit list of the candidates on the basis of the marks obtained in the written examination and the interview. Out of the list so prepared the commission shall recommend only such number of candidates as requisitioned against the vacancy. Only in the case of any candidate not joining the service that the name of the other candidates from the list can be recommended as per the order of the merit list.

(ii) The merit list received from the commission to the department shall be valid up to a period of one year since the date of its receipt in the department.

13. Seniority:-

The seniority of the employees appointed by direct recruitment shall be determined on the basis of the merit list prepared by the commission according to the serial number.

14. Probation period and confirmation:

(1) Every officer appointed against the basic post shall remain on probation up to the period of 2 years from the date of his joining.

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6 बहार गजट (असाधारण), 16 जुुुलु ाई 2014

(2) The government may terminate the appointment of any officer recruited in this service during his probation period or at the time if the officer is found not fit for the appointment of its expiry for other reasons.

(3) Syllabus of the training shall be decided by the Administrative Department.

(4) The confirmation, annual increment and promotion admissible to the new recruit into the service can be given to him only after the completion of the stipulated training and passing the departmental examination.

(5) The Departmental Examination shall be organised by the Central Examination Committee (Board of Revenue).

Chapter-4 Promotion

15. Kalawadhi for promotion:-

The "kalawadhi" of different post shall be fixed from time to time as per the guidelines issued by the General Administration Department.

16. The departmental promotion committee:-

On the recommendation of the Departmental Promotion Committee, the promotion shall be considered. The Departmental Promotion Committee shall be constituted as per the resolutions/circulars issued from time to time by the General Administrative Department. For the promotion to the highest pay scale, the Departmental Promotion Committee shall be chaired by the Chairman of the Bihar Public Service Commission or a member nominated by him.

Chapter-5 General/ Miscellaneous

17. Contract with regard to the scope of work:-

(i) Member of this service can be posted anywhere in the state of Bihar or outside it.

(ii) The government shall have power to appoint or depute any member of this service to any non-cadre post which would being accordance with his qualification.

18. Training:-

Any member of this service may be sent for the training for a stipulated period in or outside the state.

The service condition, salary, allowance, leaves, pension and other conditions of this service shall be fixed as per the Bihar Service Code and Bihar Pension Rules.

19. Other service conditions:-

Other conditions and disciplinary actions, leave, admissible pension benefits, etc. for these service which are not covered by these rules or which are not notified separately for these services shall be governed by the provisions of the relevant rules for the offices of the state government.

20. Repeal and saving:-

(i) All concerned & relevant circulars/decisions shall be repeal on the date on which

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बहार गजट (असाधारण), 16 जुुुलु ाई 2014⁷

Schedule - 1

1. Detail of different category of services :-

By order of the Governor of Bihar,

ASHOK KUMAR MALLICK,

Additional Secretary of Government. —————

अधी/क, सिचवालय मुिणालय,

बहार, पटना ारा ूकािशत एवं मु4ित। बहार गजट (असाधारण) 597-571+500-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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