The Bihar Secretariat service, Act 2007

ffirn (o eo do-40
@w
fddrc ffi
r+ *q ri2s (yro)
qeTt, EiF-qR, 4 GHqfr 2oog(€o vrqr z)
lFriffi
*
,l
I
t
fufq ftrwr
sdrq{tHrq
so -\rnodo - r . z szzoozr+q :06 -fr6n ;#*tilr qqrqrfto Frqfrtud eTfhi+qq, flsrsw {qcrf,Fns 3 srrfr, zoos qi 3r{cfr E gd *, gerd am vfsrqnur d q*r + tdq ysrftil foq qnr t:-
(ft6R srDftqq os, zooa)
feEn efuqroq rtq eriBfuqq zooz
f+sri qfuqaq tqr or rp6q qsi fu erBftw r
qKFilil.- qF, ffic ofuA o1 or-gvr-flrcn d snfo fr ftdrs nEemq fiqr or r6;q ifi-$rT
eir+w-q $
3tt-i, qtr, ARr f+TFr d f,rqTo- ooo, ffio 6 q1-{fr leee Frqr rrer sqt51-r i fe-gx sfuqrcrq trqr
lfud o-{i qn sr-JcrqT rh} $fl-6R o-r fuqr *;
3Ar, qfu. qRfuhfr t{fr * fu ftdri v+fuqroq rtqr or sTfufrqq grqT rkn s6ri al R.n { gid
oT-{sr{ aFrr sTlqrotF c} Tqr t.
Sqfu\ cilq, qi{f, rfuxr'q d ffi s{ d ftdn sruq fdqq qsa am ffifu-d sq { T6eifufrtrfto d:-
r. q'ftsw qrq. f+wrc *q qn'q r-(r) qe Grfuftqq R-dR HfrErEq ti-qr orfthqq. 2007 o-6r qrqrdfi 
I
(z) qs-{r fuwR R-an r-q ss=Dn d fuTrrr} oen 1rf,-{ ,F|qffi c-o frfr-o rlrn t
(s) qd g{f, u-{d dqr r
2. qfuryqr( l- Ei{ e-o qrfli d erqen cTqfud c d, w crfunqq n_
(t) 'srfufuqq' t cTftfd B 't+sn qfuqffiq rta1 31ftfuqq. 2ss7,,
(;i) 'sfuqrtr{I fdr' t oTftfa t qfoqraq 1g-6r{st, qq-rbl qErtrq,rM d?{r s{S *;q(
sr+q-v+hq vq sq-qfoq of 6iE d qs f,an i-S er-q qs d srrr-wrpr qr E;s{ ynfud
frrS qrq,
(ttD 'q'a.-q o.rqfdqi' € orfufd t vrw rr*Dn gr$ qe]T fqF{trE s-f,r{ o.rqfcrq;
rd6n rrcre (3N{TqKUr),4 qildfr 2008
(tv)
(v)
(vt)
or eirFfo w q{nsfuo gqn furyrq;
".1s" € 3Tfrfd B qm-+ t frtrfdq ot{ }-s,
..ftgfrfl qTE-4'I{.' * 3Tfui-d B s6|q.f, S s-fl{ d qfu4. orF{s' gq q{r|gfu{ gqn
fuqrrr aef,r e-qr d qtfr g-q-fl trs qr q-d d 1Tfli d fuax ot {ru{FIIGT;
(vii) 'f+o-o fttrr' d 3THfd t ss 3lDfrqq d u-gd *i d fttu;
Oi;;i fr$ .is d q-dq { 'ff ffi* srtuorr" € eTftfd B qS e-ffi d tuq rrffi6
gs scnsfu€ gun frwrq. f+en Tr-q qt-6n;
(,x) .:fi* t .rnfo t n-eK o.ffi qcq 3Trdrr grr sil-dfud qMFIdr qOHr d
sTIqR w f+gfra; aen
tr) "|M';fr urftfa t W erftftqq o1 qrr-rs d trsa qcrfr'r& ft{rqr{dl
s.f€o qfusrtrq tqr or rrdc F ffi qrqraq 6 tru. M erQIqT cnisr qr ftqq qr qRq{
t 31_dfrfe ftffi qro d qfro;i{ *i gq rft qftrqroq ys €d.q o-rqld{il d ssrq-6t or €gm sod d rsrrr
qq fr'an qfuqrds tqr or .rec f+,qr qror B r Xd t ft{tr \'q q}Td qfuaro-* rs €d'T 6rqld{it d
.*d "nr €q-m ff d w6rqo dsrT Barf,{ q-di d qn-o so: R-an eFrqroq +4r d ses qri qriti t
+. rl-o o1 q-tail.- gs €-qr n ftq16. tre d qE 6fi'-
(t) verco
(ii) qcrqr q<rFrorft se waqcq
(ttt) el-qc-qfus gq sqge
(iv) sv-sfuo Vq qcrgd
tui d-€ 3rdr rl-( srqqi *e ftr€ o-r,o-w'-q w Es +* d fu* qrq I
s. vgffi rrqlD-rl € r {#} frqrrrt oi}i qd'{ o-rqffi d fdq go sgw u-<lo.r qfr ttfi
frso-r q-tTc.T €qrf fu{r* qrF6T.I o.tqr I
o. vrfugc relr$ q-ei l- (1) e-*r of qlfuqd €-cur Eq srEftqq d u-go eti d-AT Xd weno
{igm w+f d ftN efl-{-4 q sffrfud riGitrd trsf d €qr d 3il-gqn d,fr fril€ rruTrltf fr qWk fdtqr
rr\"n .i)a fr qr1q-1g{q q{ qaft1gq-6 q{t d qs{ qI qqrfu ?IT 3il-qqr d er5wx qd: gTQGId qqdt
qf\ttfi f
(z) gu-um (1) A ortfi-{ qr6 at Tfi +qr of qrH-ed {iqr d 3IIEIR irt tffi fr{i* srk6R
a*r frffq it*fr d srrr-qr.r qn-q 6roHf q qd al q-6.n=I, Es trq { qrocra d aftqq-{r EItr.
*1 qwfr t
(3) q-q.f ffi* qrtroR d q{Hyf e €-sr C q-s qr qdt znr gqq qr sqrfu d rnr vdrfr I
7-ds.f Frq-* sTHoTr d {rffi- irt qsqr*ur.r F(1) s-{if fr{i* qrkff {n;Itlz { 3rtrEq-ql
gm €Ed fr{i* qrH-o.n of qo qRn-d o} engm gq sHETsfuE qr fuTmqsit o} q-.qrdfud o.t
Tldrrl I
(z)*qrdfr'sfi.}-goq-{gggprl;qTtmotaodqR-qri|{rffiffr{ie"r{Et'rfrilgfrd
qeenfua eitr
B. 31rrq1ur F gs +qr n frXFm7ffi it {rq rrsrT( Eru s{q-{rrl q{ qqqrRd 3ilIEIuI d
qrqqFr ar.1€n I
e. s6r{r.D' .ls { ftgfft r- (r) (r) s6rrro *s d zs qfr{rd qd of €fi qS grqr R-flr 6'ffi
qqq sil-{hr il{r E:s rd-q,=f qrq-qqq qs, endfuo uMft-61 qft{r A qfiqm-s d eflsl-t rF{ lRI
\f,Tvfll
(tt) tq zs qfryt-f, Td o1 f{6R qFdqrf,q frffiq +4r d va-+rftq fuffi d ffi Eru |rtr
**ni{n *-n qfrrrf,r \q vilqef rrft-d fi4'{Fftq ffi sfrft ot s-gsisr d olun qc d ulgfit
(z) gs erm ol sq-€Irrl (1) d Eis (i) rt gs rd-Ur{rQt -.frdF-* 
qftHI d ftg 3€dt. sbqt.
o.|qq-frfq*r sTrR oT sFlEl[.tq qq.t fui$ flfiol{. R€R q'ffi qfi 3Tl-{iFT d cnq$ € fiffi(
lffi/fr|ffi d ergwn ut sfrtn1
(s)'fu-c fdg of qEsrd.r gs €ilr-{ o.rqffit 6 s-6rqqif d rf5ffi ff d s6r{tr d sq fr
figffi iq ortro qRo gs fc il {tro' strqPfd rsq+ qriti: 
/
fudR q.'re (ersreTrur), 4 qfit 2oog
qtS ftco frfu o.) tqr t rsa nFryfrd rrflq-oi fr d +s q{ rl oq sq srd q-6Tqo} e} ftq-d ftfq
t d sfr d cf,q{ gdq rfa w etu l qq o-q:r d a6q of ssqor ffiq qfrer sff o-gft 6.1 r qR trft
\rmrkTr fr{d 3r-qF d fi-il{ lrTkr;r S d t crrfr qfi-o. EE d qn q-S *t t
to. qRfran F{rerqiD is f S$ lTff fuqI rIqI r. {. arnn q|{€T { qftfren q{ ftgK fu'qr
wgrnt qftftETr of q-qD ffgfu qft ftE € d sd e1 d,fr r vR ffi qrtrf,ri sFdd qq-S, qR-frnr
sft rrdF or f+wn fu-qr qr s-dq-r f6-d ffi .fr Rrft if qfufrqfl o1ffid 3r-qB fi-{ s{ d oTfuo
dTSd.ft lqfufiHr o1 ffisl-qfudfi+qrd3r-€dq-q{6. *iolscn fr qfu #tqrwqrw
dwvdfr r
rr- cRm"rr (r) vftftat d +rrc, €rfr lTd am fuw rqfrf, t t€r qRTeT'r *i qr tS
frt{Fftq q0lrr { sd"f di at erien a1 iilrq.ft d ff fr{i* qrtr€R Errr srq-rrrrrr w frfga o1
uflq I
(2) +qI d sEO d 3Trt ffi w ft-qR qg fo-ar qrV.n qR t qvrmfofi qRrflur r{*err-{ qr t€
srq denc tt en+,mo qRnTur cr.d{€q q qF{fud c-€t e}iq{g ffi Enw e t€ qftsq ol eTrq}tr{ €rrq r$ d. ril ff frd* srtron qs erter o}
Rrfud o-r sdi r
' 12 r{F '- 
61 vfuftet w frgw qfu o} 3ltkd qRreTUT {"f sri d qrpr-qrer {idEc-q E'r
fr tfufiHr ir-cB {fr o-t,i een sTEkd flaril-rfrq qfrflr sd"f tn-{i Gilr -o-ur d? rR GDur l,ti orgev d
.crsr d Hcrrrdr ffq qfrm sffi"f o-{i d sq{t<T ftgF qTfi-ox gM Hg€ fr'ql w sdrrr I
(z) uut gmfuo' WA d swr< qfuftefl w fum qfu o.i aour qd tnq:{ qmqf,r qiq
qfrffr c-dfr"f frrA fffl oE nd-{ gE sr-gqr=q rS dfr r
(r) gs qm +t rlq-em (1) fr frod.rd qrstrn d ergun fr+Trrftq qfrrr cpn sRr-e ol sq-erm
(r) d rqo qs {s qnu of sq-qm (1) if frt} .rd grdqn} d arSwn eo"r \'q o-"{-t eerrf,r u#-q
qftffr ar dqrcrc q|cfsx q{q g|-{I frrqr qr\'fl ffi ftq qr.d{o-q \Fi sr-d-{- or-r sTrR o-r frftrqq, qrqs
qtfq d T{rqef € €-q.f fu* qA'.FR Am lM qr frlM d ergwn fu-qr qrgrtT 
t
rs- umF(l) +sr t fe$iq Nt { ffi {rq sq-ol-r grRT rrFdn ft}TFftq ffi qfrh e1
q-$isrwfrqq'.frt
(z) tS ffi S fug q4-dq srfo' +4r, eiqln 'qrorqtr' s-S et.ft d o.rmo Ve uwwft-o ge
m fcqm gnr qqq-r$rq w frftFqo of qrq t
r/r- $rrtil q-qffi d .ie fr fttfrtr r- (r) qcrnsr qcrffi d *s d Fgh-,€ ffiq Aqrgfr'-
fo) ccrrur qqrtrqnft trc d ao qPolw q< frrnrftq *qfr rrRfr o1 crgcf€T ul rn'arq-o *e t
il-qft d dnr qt qr wdi;
fq) $s zo qfrsrd qs tS rErq-d) d fis t f€n *6 e-qr sTrd.r ffn €slfrrd Sfra cft*Frdr
rfrffI d enr qt qrgn d +qr q qrgce d sk d q6rrrn' ns d qfs sd t sTFo o1 EFTFTR *Er oc
fd dr
(z) *iqrf ftd* qrFon f.l6R Gilfi rlzrr en*q d c{rqcf * lM ut frfurtr+fr o'er-gvn
fiFro qMFrdr q$eTr o1 yfu-qr,rn6q-frqRq cnft m frfrrqq oq sd.n I
(s) ftq-d frfu of qkota{t yq rid.q o.rqffi d s6r++i d rigff ff d wrqr trilffi d
rq q{ frT4d 1tl orfto zqfur W fs fr sd' qffid *rqd qrilt r
rs. sqs-shq d 'ls { f{gffr r- (r) er+q-sfuq d fs fr Rffi rrenqr q-flffi d trs tffi am qA qrtrft |
(z) ftq-o ftE oi sFmroq ys $cr-{ o.rqIard d rrgrqot d rig-fi rff d crcR-qFds d sq
il ft$ff 1,4 ortrrc qfu W .is il isd, qfiqfud vr$ uritf I
ro- sc-qfuE d .i= i; Frgfft r- (r) sq-nfuq d fs i Rfu erq{-qfuq d trs * ffi
ir*r qft qr&fr |
(z) ft+o fdfu of qfosrdq r{ $drq o-rqldd d lger.rot d wffi €q-'f d sq-qfus d rc tt5w r.q o.rtrK uqRn gs *c it rrid, qfrfh( s{d qr}i I
t€R qtra ( snrTqrur), 4 qrret 2oo8
rz. €sI d rr{R}- iDr rr6prTq-{ r tqr d q-{d o} wr oTDft{q sfi qrgr-o of sq-erm (z) fr
frkd q-ql t ftq .rql w fr tre€rTfud fuqr qT $dT1 sik sq6eT q-c) w qFdfrgffi ''fr ffiqr qr sd.n t
ra. qftqar t- (1) Fqd ftfu t Td fd$ .}.s q fi=gfi €-qr d s-fld ol qrrstro qft{dl vs ftfu
t Xd qqr 3i-strR-d s{+1qrrstro qft{dr d ea-gnx frffid of unvfr'
qq qR t-qt d W frtS s{Rr sI sff{il qt qfrqot ss ftfu d Td fqRl€-d' 3rspfiRf, q o1 'r{d d sc-61 EfiT-f,I oT orqqrq rff ft{i* srtroR gm fr'-qr 'IKrrT 
I
(2) ftilfr trs fr rsf,, lrFqfuf, qfr qqrffi vc vrfr q-qrffif € qftq dn fti-{+l ss.}-s fr
frgFqf, frqn ftfU d qrE frt frilft ftfU € eg Ei I
(3) fu{rd ftfU d qr< frilft .}s { frgK.qfu{ii frt qft'q-nT ffitun fift € frffio qfr
qrgfi:-
(i) werq-o, rls- (o) €efr rrff t frgqf, qerqol ot qrcsRm qft{f,r Rrd ft6r{ ofarfr aqq
eTrdrr d nqr q.fr d mq t mfRo al qrqrfr1 ftffi ffis s{ d Rfffid d fds-d ffi q ftg-ff
qfsilqt * o-fiq Efir
1s1 ffi q ftg-m qRffqt qfr qrrrqko qfts-dr sq-61 ffi of frfu d ergun ci-qtTrRd qft
qrgrfr t
, (iil s'vrn{r trErtrrorfi .ts-(o) *frn qMFrdr qfterr am frgff qsrffil of qrEsR-o
qft{dr {iiiD-d cfreTrw-d of iqr W d oq fr enqrR-d 01 qrtnft sir {d o1 qfrerl d ernrn w ftgw
q-flffi eK o1 cfisr d ernrn w fum q-<rffi * oftq di r
1u) fraa ftA d qrs ffi am fum q-sTffi d qrrsRo qft{f,r s+d w u-mT{ ftgFdf,
sTr-iw t faftqft-d Et.ft 3fi{ s6f{+.n€ fr Bc-+t qtr{f,r d ergwn frfrRqd a}rft t
(.r) Sfrc cffiFrdr cftelr t RTfi qsrDrnrfr firfi ffiq s{ nRFilq}dfi-s-€dqfrtFgff
qErffi € qfrq dt t
(iii) o-+t-vfuq. cq-wfus inR- ft{d frfU d qrs w trs q d-{d q-srffi +1q-{sR-o.
cq'.nr sq oTrtcr d em f4ffid o1 qrgrfr ftffiS 3r$-q B-i-+l ryfrr g{ d r
(+) qfren d {iil-d4-{ q q-Eyrw mw *i t 3i-tuFfi fuffq *i qr tSI trfrqrdZergcisrcfr d
sTr*rfud eti qfr sff fr qft{flr or 3iqqrq €q{ ftd* crko.R er{r fu-qr qT rg-d-.n I
rs. Frqqr{fr qtri of sIFffi r- (r) qs eftfu{q d sqqdt -t orqffuo o-{i d fuq yr6q s*Drs
oi lM qqd at efft *fr r
(z) qErf Aq-* yrtron, {s enfrftqq qr qsrd sreft{ Tft .|ffi 6 vffi fu-qrqqq d Td-.l-{pf
tpn M t rfdFa 3Trqrqs'qr wrra sqtltr o{i d faq t€ fqffitr qqT r{dil d sfl 3{Effqq
qr gsd Grfiq {fr lffi d q-*irr-d c d r
zo. qsRr€ qrrd r- {s BTEfuqq qr gsd 3rfi-{ q-* lffi qr frffi Q qr qqrd
sft{ frrd rrq qr yrfr 3TrM qr fr*s oTrM t frRrsa, er-flwrkd qTq?il S r{qeT d +fl d sflrl qrcl
rr*Fr{ d wgfud rar d q<rffi/otrqrfrd d €ftI tt ar'1ftqq}, ftffi oil{ oil-M sm cnfuf,
slt r
zt. ffi ol f+qrosr i- ss eTBftqq d m-6 sqq-+n S o.rqfqq-{ q *ffi effit
d fur6-{rr d frg, rsFrq-Trqq.qr qrirr{ qsrrqr{fi qrTrrfdr qr fr€}q fresr qrft oq q-d{ft |
zz. ftrfua o,-{i o1 vrfu r qd sron o1 srq d fu tsr ?F-q=TT ollq{iro qr qftfiq t, Td
frfuf, rc i rrftftMd fut qffi o.x'ii t qRn ?Tr * 6 ftffi q.f qr olE 6 fidu il qs sTDft{q
d fu-e srq-eil qi frrf*n oc sdfr r
23. ffia<rqS gs qfifr{'{ qr gsd qsffq q{rfr u11 lffi qr frffi d m-6
sq{,$ d ftdq{ d €eE d ot$ trol ssq d, ad q-5 ftv+ *iflf fu* srkoR am vsqftoft6 s}q1
fril-sor vs trr ffq siftq et'n t
zl. ftssc \r{ qqffr p (r) efuqrqq vq €6r'{ orqkdf d s6rq-{f or wgm rffi oTDfuqq,
rgsg (f{6R oTBftqq g,zrgsg),sRgrtrq S *f-- o.rqffif 6 s5ruot oT irgffi .{+,f fwilwtl
srffft{q rssa @6-q qftfrqq zt / tsss) sft qfuqrdq 11-q €dq o.rqffi 6 s6-q+if ot rigff ri+rf
ffi rssz (firrq-$qq ${ rretT riviltrd) gtrE ErrT ffi d qrfr t t
(2) VS ftwq d dd gq fr vff slffftq'fi gi lffi trnt/st d irefrq s-(n qfrild d s{il'r C
R'qrrql ot{ 6,rd qr d rrfi ffi {s erBftqq \q gr.rd stdf{ {fr ffi driJ./q d srff{ T(m
fd6Rqqe (eTrilqrur),4 q{qfr 2oo8
4 q{qt, 2oo8
qo-gf,0 fro- r-028/ZOOZT*e:-07-fq6R frqn qg.f, 6Kr qe1ffi6
2008 si srgrd td6n eFrqroo +qr sTRrFfqq , z00i qr frErfrfqa 3frs
t $r* 
'Kr-ffirRTd 
r*.qr qrdT g, firs qntrq efitrn * sr{dq 348 *
q;'t sfffi qrqT d Yrnr{d qra sgrflr qrttnt
gsd oretr{ {fr ftqqfffi sq
R. rT- *, t* no to -'t frdql rFIr qr tS otr o1'rfr efi t
fl+an-rrqqra d 3Td{r t{,
*,tq INITE,
ss6n d r{FI-q I
sil{ {F${rat 6Rr ffi-fi 3 qf,dt,
q1an tqsn-nqqro 4 sifir*,'n
iss (3) * erfrq seftI 3Tft{f{qq
Rarq-{r-qql-d d sTrt{ t,
q}tq rrqTE,
sg6w d qfrrql
[BiharAct 03' 2008]
BIHAR SncnnmRrAT SERVTCE ACT',2007
Ar't
. Acr
To constitute Bihar Secretariat Service
WueRnns, it is necessary to constitute Bihar Secretariat Service in light of the
recommendations of the Fitment Committee;
AND, wHEnres,,the State Gove***, uid" -"-o no. 660, dated 8th February 1999 of
the Finance Department has accepted the recommendations regarding constitution of Bihar
Secretariat Service;
ANo, wHEREAS,, the circumstances exist to take immediate action to constitute the
Bihar Secretariat Service by an Act;
Now, THenEFoRE, BE it enacted by the Legislature of the State of Bihar in the fifty
eighth year of the Republic of India as follows:-
| . Short Title , Extent and Commencement. - ( 1 ) This Act may be called Bihar Secretariat
Service Act,2007.
(2)ItshallextendtotheDepartmentsandAttachedoffrcesoftheStateGovernment.
(3) It shall come into force at once'
2.Definitions'-IntheAct,unlessthecontextothenviserequires-
(t oAct'means the Bihar Secletariat Service Act''2007;
(iiY Secretariat Service, means the posts of SecretariatAssistants,section Officers
gradean<lthepostsofUnder.secretaryandDeputy.Secretarypromotedfrom
them and.such other posls rvhich may be included in this from time to time;
(iii) 
, 
Attach'ed offices, means the attached offices as specified by the State
Govemment;
(iv) ,Governmentt means the Personnel & Administrative Reforms Department
of the State Govemment of Bihar;
(v) 'Grade' means thc grade specified in section-4;
(vt),AppointingAutho;rity'meansSecretary,Personnel& Administrative
Reforms Dlpartment in respect ofAssistants and the Governor of Bihar in
respect ofhigher grades or Posts;
(vii) ,Appointudba;,'.runt the date of coming into effect of thisAct;
fu6n rt"re ( ervrurrw;, 4 q{Tft 2oo8
(viii)' Codre Controllin
ofPersonnelandAdministrativeReformsofthe GovemmentofBiharforallpu{poses;
(ix) ' Direct recruit' means a person recruited on the basis ofa competitive Examination. held by the Bihar Statrsilection Commission;
(x) 'Rures' means the Rures made under section_I9 of this Act.3' constitution of Bihar secretariat se,vice.- Notwithstandirig anything contrary inthe decision' decree or order of a court or Rules or instructions, the Bihar secretariatService is constituted inplace ofJoint cadre ofAssistants of Secretariat and attached offices.The Assistants and holders of higher posts of Joint cadre of Assistants of Secretariat andattached offices appointed and piomoied earlier shall be deemed to be automatically themembers of the Bihar Secretariat Service.
i, (ii) Section Officer and equivalent
| ,rrr) UnderlSecretary and equivalent, (iv) Deputy-Secretary and equivalent
(u) Such other grades or posts, which may be included in this service from timeto time.
4' Structure of Service-- The following grade of posts shall exist(i) Assistant in this service-
single combined gradation list for all
maintained by the cadre controlling
5. Combined Gradation List.- There shall be a
Departments and attached offices, which shall be
Authority.
6' Authorised strength.- (l) The authorised strength of the service shall be accordingto the strength of the respective grades mentioned in sJction 4 for the erstwhile joint cadreof assistants just prior to coming into effect ortnis ect, wtrich shall be notified in the officialgazetb and shall be deemed to be revised automaticaily according to creation or abolitionof posts or otherwise, as may be necessary from time to ti*".(2) on the basis of sanctioned strength of the service determined under sub-section(ll the:ideEtificetiol of-posts in the govemment departments as well as in the attachedGffieel*gbedonc by the cadre 
"orr,rlllirrg authoritj through a notification in this regard.
^.: ]€llrtF -ffi-.d.ipqg in the service rmy be created *"uuoriri"Jir"""".rrtation with&F eafu coatnr[ingl,*tdlodty.
-:h:DelegqtioFtofpowers of the cadre cantrolling authority.-(l) The cadre controlling
1e.q.l$rryv:detegate sotne of the Bowers of the cadre controlling authority to theco'iruniElilorler & secretary/ secretary of a Department or the Head of the Department bynoaifisr#onin offieial gazetle. ' -r- rrvsu vr 'L'w uvP
(2) The members of the Service of any grade shall remain under the operational controlof the Departmenfs/Offices in rvhich they are posted.
8' Reservation.-The provisions of reservation determined by the State Governmentfrom time to time shall remain in force in the recruitment/promotion in this service.9' Appointment to the grade of Assistanrs.-(l) (i) Seventy five percent of posts in thegrade of Assistant shall ,be filled by direct recruiiment on the results of competitiveexamination held by theBihar Staffselection Commission for this purpose from time totime.
(ii) The remaining 25 percent posts shall be filled by promotion from the Upper DivisionClerks of the Bihar Secretariat Clerical Service. such promotion shall be made on the basisof seniority on the recommendation of the Departmental promotion Committee constitutedfbr this purpose.
t
k6R q"ra ( gr{TTTIKUT), 4 qilq.ft 2oog
(2) The qualificatioq procedure, syllabus etc. for the competitive examination forthe purpose
ofclause (i) of subsection ( I ) ofthis section shall be determined by the cadre controlling authority
according to ruledregulation nrade in consultation with the Bihar Staffselection Commission.
(3) Persons appointedand working asAssistants ofthejoint cadre ofAssistants ofthe
Secretariatard attrehed offices on the appointeddayshall bedeemedtobeautomaticallyincluded
inthisgrade:
kovided that from amongst suchAssistants who have been deemed to be automatically
included in this service on the appointed day, theAssistants having age below 45 years shall
be required to pass the test for competency in typing on typewriter and typing on compurer
within two years from the appointed day. In case such competency is not obtained within the
said period they will not become eligible for further annual increments.
10. Probation.- Every person directly recruited to the grade of Assistant shall initially
be appointed on probation. The period of probation shall be of two years fiom the date ot
appointment. The period ofprobation may, if the appointing authority deems fit, be extended
but the total period ofextension ofprobation shall not in any case exceed three years. In
case ofservice being unsatisfactory in the extended period also, the service ofthe person
may be terminated.
11. Training.- (l) During probation the person appointed by direct recruitment may
be required to undergo such training and to pass such departmental examination as the
cadre controlling authority may from time to time prescribe.
(2) The members of the service would not be considered for funherpromotion ifthey
have not undergone a training course organised at the Administrative Training Institute or
such other institute;
Provided that the cadre controlling authority may relax this rbquirement if for some
reasons it is not possible to organize such training.
12.Con/irmation. - ( I ) A person appointed on probation, after satisfactory completion
of the probation period as well as on completion of required training and on passing of
required Departmental Examination and passing the test for competency in typing on
typewriter and typing on computer shall be confirmed by the appointing authority.
(2) No increments after the first initial increment shall be admissible to a person
appointed on probation without passing the test for typing and computer competency.
(3) The Departmental Examination as per provision made in sub-section (1) of this
section and the test for typing and computer competency as per provision madq in proviso to
sub-section (3) of section 9 and sub-section (l) ofthis section shall be conducted by the
Board of Revenue for which the syllabus and qualifuing marks etc. shall be determined by
the cadre controlling authority according to Rules/ regulation in consultation with the Board
ofRevenue.
13. Promotion.- (l) The promotion to the different grades in the service shall be given
on the recommendation of the Departmental Promotion Committee constituted bythe State
Govemment.
(2) The minimum qualifying service i.e. "Kalawadhi", for such promotions shall be as
determined by the Personnel & Administrative Reforms Department from time to time.
14. Appointment to the grade of Section Officer.- (1)Appointment to the grade of
Section Officer shall be made as follows:
(a) Eighty per-cent of the posts in the grade of Section Offrcers shall be filled by
promotion from the grade of Assistants on the recommendation of the Departmental
Promotion Committee.
fu6R rr"ra ( 3T{TTqRq), 4 q=rdfr 2oo8
(b) The remaining twenty per-cent of posts shall be filled through a Limited Competitive
Examination conducted by the Bihar Public Service Commission from amongst the AssisAnts who
are confirmed in the service and have rendered continuous service more than five years in the
grade ofAssistants.
(2) The prdcedure, syllabus etc. for the Limited Competitive Examination shall be
determined by the cadre controlling authority according to Rules/regulation in consultation
with the Bihar Public Service Commissioir.
(3) Persons appointed and working as Section offtcers of the Joint Cadre ofAssistants
of the Secretariat and attached offrces on the appointed day shall be deemed to be
autornatically included in this grade.
15. Appointment to the grade of Under-Secretary.-(1)Vacancies inthe grade of Under-
Secretary shall be filled by promotion froflr the grade of Section officer.
(2) Persons appointed and rvorking as Under-Secretery ofthe Joint Cadre ofAssistants
of the Secretariat and attached offices on the appointed day shall be deemed to be
automatically included in this grade.
16. Appointment to the grade of Deputy-Secretary.- (l) Vacancies in the grade of
Deputy-Secretary shall be filled by promotion from the grade of Under-Secretary.
(2) Persons appointed.and working as Deputy Secretary of the Joint Cadre ofAssistants
of the Secretariat and attached offices on the appointed day shall be deemed to be
automatically included in this grade.
17 . Posting of members of the service.- The members ofthe service may be also posted
to posts other than the posts identified in sub-section (2) of section 6 of this Act and deputation
also may be made to equivalent posts.
l8.Seniority.- (l) The relative seniority of rnembers of the Service appointed to any
grade before the appointed day shall be regulated by their relative seniority as determined
before that day;
Provided that if the seniority of any such member or members of the service had not
been specifically determined before that day, it shall be determined by the cadre controlling
authority.
(2) All offrcers automatically included in a grade shall rank senior to all officers
appointed to that grade rvith effect from any date after the appointed day.
(3) The seniority of persons appointed to any grade after the appointed day shall be
regulated in the following manner:-
(i\ Assistant grade. (a) The direct recruit shall be ranked inter-se only in the order of
merit in which they are placed in the merit list of the Bihar Staff Selection Commission.
They shall be ranked junior to the persons appointed through promotion against r':.;ancies
in a particular year.
(b)The inter-se seniority of persons appointed by promotion shall be determined
according to the date of promotion.
(ii) Section Officer Grade -(a) The officers appointed through limited competitive
examination shall be ranked inter-se in the order of merit in which they are placed at the
competitive examination on the results of which they are appointed, the appoihtee of an
earlier examination being ranked senior to those of a later examination.
(b) The inter-se-seniority of the officers appointed by promotion after the appointed
day shall be regulated by such order in rvhich they are so appointed and shall be determined
according to their seniority in the Assistants grade.
(c) The officers appointed through limited competitive examination shall rank senior
to the oft-rcers appointed by a promotion against vacancies in a particular year.
g
t_
?
f{6R rTtre (sr€rqnq), 4 qr{fr 2008
(iii)under-secretry, Deputyokcrettryetc.-Theinter-seseniorityofoffieerspmtnoted
tothis grade afterthe appointedday shall be regulatcdby suchorderundcrwhichttryyarc so
appointed.
(4) In case of undue delay in the conduct ofexarirination, receipt of recommsdation
or overlap of such examinations or recommendations, thq seniority may be determined by
the cadre controlling authority.
19. Power to make Rules,- (l) The State Government shall have the powers to make
Rules to implement the provisions of this Act.
(2) The Cadre Controlling Authority may make such regulations which are not
inconsistent to this Act or the Rules rnade under theAcf for the purpose of making nccessary
orconsistent provision on all subjects for the efrective implementation of the Act and the
Rules.
20. Residuary matters.-Withregard to mattens not specifically oovered by thoAct or
the Rules made under the Act or by Regulations or Orders made or issued{hereuidcr or by
special orders the membcrs of the Service shall be governed by the Rules, Regulations and
Orders applicable to the officers/employ€es of the State Govemrrrent at appropriatc lwel.
21, Remaval of dfficulties.-The Govemment may, fiom time to time, is$lc such
general or special direction as may be necessary to rpmole difEculties in the operdion of
any of the provisions of this Act.
22. Power to relar.-Wher€ the Govemment is of the opinion that it is rrecerraryor
expedient so to do; it rnay, by order, for reasons to be recorded in $niting rela,x any of the
provisions of this Act with respect to any class or category of peisons or posts.
23, Interpretation.-Wherc any doubt arises as to the interpretation of any of the
provisions of this Act or the Rules made under it, or the Regulations made thereurder, the-ortto 
shall be decided by the cadre cdnholling authuity whose decision thereon slnll be
final.
. 24. Repeal and Savings,l l) The Joint Cadre ofAssistants ofSecrptariat andAfiached
officesAct, l9S9 (BiharAct 9 of 1989),the Joint Cadre of Assistants of Secretarht and
Attached offices(Arnendment) Act, 1993 (Bihar Act 24 of 1993) and the Joint Cldre of
Assistants of Secretariat and Attached offices Rules, 1992 (as amended from time b time)
are hereby r€pealed.
(2) Notrndthstanding such repeal, any thing done or any actiontaken inthe exqpise of
any power conferred by or under the saidActs and'thc Rules shall be d€emed to.hnrp besn
done or taken in the orercise ofthe powers conferred by or under this Act or the Rulcr made
under this Act as if this Act or the Rulcs made under this Act were in force on the day on
which such thing or action was done or taken.
By order of the Governor of Bihar,
YOGENDRA,' PRASADi
(Jnder-Secnetary to Goverwwnl
q$r*', {rsr{htq t{n gmfr $rsn qq ltfirln, qFil Eftt rq,lnnn
inTI etstrfi', rlF+rer.r 5fl[ol, fir6n, rreFil Ero tfint
firuR rnre (snlttlnq), 7-s7l+4oo

‹ Prev All Bihar acts Next ›