LexThe In exercise of powers conferred by proviso of Act 309 of the Constitution of India.
Bihar · state statute
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dgh tk ldsxhA
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¼iii ½ ^^laoxZ fu;a=h izkf/kdkj** ls vfHkizsr gS Hkou fu ekZ.k foHkkx ;
¼iv ½ ^^foHkkx** ls vfHkizsr gS Hkou fuekZ.k foHkkx ;
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¼vi ½ ^^lsok** ls vfHkizsr gS fcgkj okLrqfon lsok ;
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dh lajpuk dk foLrkj ,oa iquZxBu fd;k tk ldsxkA
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v/;k; % 3
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vkyksd esa fcgkj yksd lsok vk;ksx }kjk fyf[kr@lk{kk Rdkj ijh{kk vk;ksftr dj p;fur vH;fFkZ;ksa dh
vuq'kalk fu;qfDr gsrq foHkkx dks miyC/k djk;h tk;sxhA
7- vgZrk A& fdlh Hkh ekU;rk izkIr fo'ofo|ky; vFkok laLFkku ls o kLrqdyk Lukrd dh fMxzh ,oa
Council of Architecture, New Delhi ls fucaf/kr gksuk vfuok;Z gksxkA
8- ifjoh{kk ,oa vof/k A& lh/kh HkÙkhZ ls fu;qDr lgk;d okLrqfon dh fu;qfDr dh frfFk ls nks
o"kksZa dh ijh{;eku vof/k gksxhA fo'ks"k ifjfLFkfr esa ijh{;eku vof/k ,d o"kZ rd c<+k;h tk ldsxh ijUrq
foLrkfjr vof/k esa dk;Zdyki larks"ktud ugha gksus ij mUgsa lsok eqDr fd;k tk ldsxkA
9- izf'k{k.k A& foHkkx ,oa vf/kd`r izf'k{k.k laLFkku }kjk fu/kkZfj r izf'k{k.k dk;ZØe ds vUrxZr lHkh
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gksus ds mijkUr dk;Z ,oa vkpj.k larks"ktud ik;s tku s ij lgk;d okLrqfon ds in ij lEiq"V fd;k tk
ldsxkA
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¼ i½ lgk;d okLrqfon & ,lksfl,V okLrqfon
,lksfl,V okLrqfon & ojh; okLrqfon
ojh; okLrqfon & eq[; okLrqfon
¼ii ½ fdlh Hkh in ls mPprj in ij izksUufr dk ekinaM oj h;rk&lg&;ksX;rk (Seniority-cum-
Merit) gksxkA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 11 11 11 11 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 2014 2014 2014 2014
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cuk;h tk,xhA
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,oa okf"kZd xksiuh; vH;qfDr lfgr fuxjkuh LoPNrk gksxhA
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¼[k½ ojh;rk A& lh/kh HkÙkh ls fu;qDr lgk;d okLrqfonksa dh ojh;rk mudh es?kk lwph ij vk/kkfjr
gksxhA
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ifji= esa fufgr izko/kku ykxw gksaxsA
¼?k½ LFkkukarj.k ,oa inLFkkiu A& eaf=eaMy lfpoky; ,oa leUo; foHkkx }kjk fuxZr ifji= esa fufgr
izko/kku ykxw gksxkA
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fu;eksa ;k vkns'kksa }kjk fofu;fer gksxkA
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mRiUu gks rks jkT; ljdkj jktdh; xtV esa izdkf'kr vi us vkns'k }kjk ,sls mica/k dj ldsxh tks bl
vf/kfu;e ds mica/kksa ls vlaxr u gks vkSj tks dfBuk bZ;ksa ds fujkdj.k ds fy, jkT; ljdkj dks vko';d
;k lehphu izrhr gksA
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,oa ifji= dks fujflr fd;k tkrk gSA
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papy dqekj]
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The 11th July 2014
No. Bhawan/Estd.-.-01/Misc.-1061/2013-7275(Bh)—In e xercise of Powers
conferred by proviso to Article 309 of the constitu tion of India, the Governor of Bihar is
pleased to make following Rules to regulate appointment and service conditions in the Bihar
Architect cadre Rules, 2014.
Chapter:-1
Preliminary
1. Short title, extent & commencement- (1) These Rules may be called as the
"Bihar Architect cadre Rules, 2014"
(2) It will extend to the whole state of Bihar.
(3) It will come in to force at once.
2. Definitions-In these Rules, unless otherwise required in the subject or context:-
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 11 11 11 11 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 2014 2014 2014 2014
(I) "State Government" means the Government of Bih ar;
(II) "Appointing Authority" means Governor of Biha r;
(III)"Cadre Controlling Authority" means Building Construction Department;
(IV) "Commission" means Bihar Public Service Commi ssion;
(V) "Service" means Bihar Architect Service;
(VI) "Cadre" means Bihar Architect Service cadre.
Chapter:-2
Service Cadre
3. Constitution of cadre-(1) In this cadre there shall be following categories of posts .
(i) Assistant Architect
(ii) Associate Architect
(iii) Senior Architect
(iv) Chief Architect
(2) The personnel appointed/working on the posts of this cadre prior to
coming in to force of the Rules, shall be deemed to be automatically included in this
cadre. The members of this cadre shall be gazetted officers.
4. Prescribed strength- The State Government may, from time to time allow f or
creation/deletion of the posts of various categorie s of this service. As per
requirement and with consent of other departments t he post of Architects in other
departments may be extended and reorganized in this cadre.
5. Reservation- The provisions of State Government as enforced from time to time,
shall be applicable on appointment/promotion in this service or cadre.
Chapter:-3
Recruitment
6. Direct recruitment- Direct recruitment on all the post of Assistant Arc hitect shall
be made in the light of Departmental requisition se nt to Commission which shall
conduct written/viva examination and shall make ava ilable the recommendation of
selected candidates to the Department for appointment.
7. Qualification- The candidate shall have Architecture graduate degr ee from any
recognized University or Institute and he shall hav e to be registered with the Council
of Architecture, New Delhi.
8. Probation and period- The probation period of direct recruited Assistant Architect
shall be for two years. In special circumstances th e probation period may be
extended for one year but if during the probation p eriod or the extended period the
service is not found satisfactory he/she may be released from service.
9. Training-All the officers shall be imparted training under t he fixed training
programme by the Department and by authorized training institute;
Provided that, if the training is not organized i n time or in accordance with
training programme is shall not come in the way for promotion.
10. Confirmation-The service on the post of Assistant Architect may be confirmed only
after completion of Departmental responsibility and passing of Departmental
examination as well as satisfactory service and conduct.
Chapter:-4
Promotion
11. Promotion- The promotion from the post of Architect service ca dre (Assistant
Architect) to the posts of Bihar Architect Service (Associate Architect) shall be
given in following manner:-
(i) Assistant Architect to Associate Architect
Associate Architect to Senior Architect
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 11 11 11 11 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 /uni091C/uni0941/uni0932/uni093E/uni0908 2014 2014 2014 2014
Senior Architect to Chief Architect
(ii) Criteria for promotion from any post to highe r post shall be seniority cum
merit.
(iii) A list of eligible officers shall be prepared for promotion on the basis of their
seniority which shall be three times more than the number of available
vacancy.
(iv) Criteria for promotion up to the post of chief Architect shall be seniority with
merit and confidential remarks as well as vigilance clearance.
(v) Promotion on the higher posts shall be given in accordance with kalawadhi
fixed by the Government.
Chapter:-5
General/Miscellaneous
12. Residual Matter- (a) Age –Age limit shall be applicable as determined by Gen eral
Administration Department for different posts under the State Government.
(b) Seniority -The inter-se seniority of directly recruited Assis tant Architect shall
be determined according to the merit list.
(c) Leave - The provisions contained in circular issued by Ge neral
Administration Department and Finance Department sh all be applicable in
respect to leave and holiday.
(d) Transfer/Posting -The provisions contained in circular issued by Cab inet
Secretariat & Co-ordination Department as well as G eneral Administration
Department shall be applicable in respect to transfer/posting.
(e) Pension -The new pension scheme shall be applicable for tho se personnel
who joined on or after 01/09/2005
(f) Salary, Allowances and others -Salary, allowances and other service
conditions shall governed/regulated by the general Government
Rules/orders/Resolutions/Instruction notified for t hat purposes by the State
Government from time to time.
13. Discipline and Appeal -The disciplinary proceeding against the member of the
service shall be regulated according to provisions of Bihar Government servant
(Classification, control and Appeal) Rules, 2005.
14. Removal of difficulties- If any difficulty arises in implementation of provi sions of
these Rules, The State Government may by Gazette no tification remove such
difficulty which the State Government may deem it expedient.
15. Repeal and savings- (a) By this Rules all rules/resolution/orders earli er notified in
respect of the Cadre of Bihar Architect Service is hereby repealed.
(b) Notwithstanding such repeal, anything done or any action taken in accordance
with the previous rules, regulations and instructio ns shall be deemed to have been
done under this Rule.
By order of the Governor of Bihar,
CHANCHAL KUMAR,
Secretary to the Government.
—————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 55 5588 8822 22-571+1000-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in