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Bihar Filaria Control Technical Personnel Cadre Rules, 2016
Published vide Notification No. 11@QkbZ0 ¼LFkk0½ 12@2014 ¼11½&416¼11½—
, Dated 20.04.2016Last Updated 7th February, 2020 [bh704]
(i) 'Government' means State Government of Bihar;
(ii) 'Department' means The Health Department;
(iii) 'Commission' means The Bihar Technical Staff Selection Commission or The Bihar staff Selection commission till the working of The Bihar Technical Staff Selection Commission;
(iv) 'Directorate' means The Directorate, Health Services, Bihar;
(v) 'Director in Chief' means The Director in Chief, Health Services, Bihar;
(vi) 'Appointing Authority' means The Director in Chief, Health Services, Bihar;
(vii) 'Cadre' means The Bihar Filaria Control Technical Personnel Cadre; and
(viii) 'Appendix' means appendix appended to these Rules.
3. Constitution of Service. - (1) The Filaria Technical Personnel Cadre shall be State Level and in this cadre, there will be following sub-cadres, namely :-(i) Superior Field Worker sub-cadre
(ii) Insect Collector sub-cadre
(2) The number of posts of each category of each sub-cadre of this cadre and the number of the total posts shall be as many as may be sanctioned by the Government, from time to time. (3) The pay-scale of posts of each category of each sub-cadre of this cadre shall be such as may be determined by the Government, from time to time. 4. Recruitment & Procedure of recruitment. - (1) The appointment in each sub-cadre of this cadre shall be made by direct recruitment according to as specified in the Appendix. (2) The Appointing Authority, after calculating vacancy on the basis of position as on 1st April of the year and getting roster cleared, shall send reservation category wise requisition to the Commission latest by 30th April. In the light of requisition, the Commission shall invite applications by advertising vacancies and shall prepare merit list according to the procedure prescribed in the column-8 of the Appendix. (3) 1st August of the concerned year shall be deemed to be the cut off date for determination of age. 5. After preparation of merit list for direct recruitment, but before the recommendation preliminary scrutiny of the certificates and medical check up shall be conducted by the Commission with the cooperation of the Appointing Authority, and thereafter, reservation category wise final recommendation shall be sent to the Appointing Authority. At the level of Appointing Authority also, antecedents of recommended candidates shall be caused to be verified after scrutiny of certificates. After receipt of recommendation of the Commission, compliance of instructions issued by the Government, from time to time, with reference to procedure of appointment, shall be necessary. 6. Probation Period. - The appointment shall be on probation and the probation period will be of two years. In case, during probation period the service is not satisfactory, the appointing authority may extend the same for one year if there is chance of improvement in the candidate concerned. If the service is not found satisfactory in extended period also, then the service of such person may be terminated. 7. Training. - During probation period, it shall be essential to participate in the training prescribed by the Appointing Authority. The detailed module of training shall be prepared by the Directorate. 8. Departmental Examination. - It shall be essential to pass the Departmental Examination prescribed by the Appointing Authority. The syllabus of Departmental Examination shall be determined by the Directorate. 9. Confirmation. - On satisfactory completion of probation period, successful completion of training and passing of departmental examination, a personnel may be confirmed in the service. 10. Seniority. - The inter-se seniority shall be determined according to the final merit list prepared by the Commission, but the seniority of Personnel's appointed and working from before coming into force of these Rules shall remain unchanged. 11. Promotion. - (1) Subject to availability of vacancy, confirmed Personnel's may be considered to be promoted to the 1st ladder and 2nd ladder of the posts of chain mentioned in column-9 of the Appendix, according to seniority -cum- merit and 3rd ladder on merit com seniority on the recommendation of the Departmental Promotion Committee. (2) The Departmental Promotion Committee shall be constituted by the Department. (3) It shall be essential to comply the instructions with respect to 'Kalawadhi' for promotion issued by the Government (General Administration Department), from time to time. (4) Compliance of instructions issued by the Government, from time to time, with respect to conditions of promotion and Character Roll/P.A.R., allegation, departmental proceeding/criminal proceeding etc. shall be required at the time of consideration of promotion. 12. Reservation. - Compliance of Reservation Act of the Government and reservation roster for direct recruitment and promotion, issued by the Government, from time to time, shall be necessary. 13. The Personnel's appointed/promoted and working on the posts of this cadre mentioned in the Appendix, from before coming into force of these Rules, shall be deemed to be automatically included in this cadre. 14. Residue matters. - Provisions of relevant codes/Rules/Resolutions/ Instructions of the Government shall apply to such subjects for which provisions have not been made in these Rules. 15. Interpretation. - If any doubt arises with respect to interpretation of any of the provisions of these Rules, it shall be referred to the Department and in this respect, the decision of the Department after consultation with General Administration Department and The Law Department shall be final. 16. Removal of difficulties. - If any difficulty arises in implementation of any of the provisions of these Rules, the State Government, by General or special order, which is not inconsistent with the provisions of these rules, may remove any such difficulty. 17. Repeal & Savings. - (1) The Rules, All Resolutions, Orders, Instructions, etc. issued earlier, by the Department, from time to time, with respect to this cadre, are hereby repealed with effect from the date of coming into force of these Rules. (2) Notwithstanding such repeal, any thing done or any action taken under the Rules, Resolutions, Orders, Instructions, etc shall be deemed to be done or taken under these Rules, as if these Rules were in force on the date on which such thing was done or such action was taken.Appendix
Bihar Filaria Control Technical Personnel's Cadre
|
Sl. No. |
Name of Sub-cadre |
Name of post of basic grade |
By direct recruitment or by promotion |
Minimum educational qualification for direct recruitment |
|
1 |
2 |
3 |
4 |
5 |
|
1. |
Superior Field Worker sub-cadre |
Superior Field Worker |
Direct recruitment |
Intermediate/ 10+2, Pass |
|
2. |
Insect Collector sub-cadre |
Insect Collector |
Direct recruitment |
Intermediate/ 10+2, Pass |
|
Age limit for direct recruitment |
Procedure of direct recruitment |
Chain of posts for promotion |
Duties |
|
|
Minimum |
Maximum |
|||
|
6 |
7 |
8 |
9 |
10 |
|
18 years |
Shall be the same as determined reservation category-wise by the General Administration Department, from time to time |
On the basis of Intermediate level competitive examination conducted by the Commission. |
First ladder - Senior Superior Field Worker Second ladder - Superior Field Worker Supervisor Third ladder - Senior Superior Field Worker Supervisor. |
Spray of Larva Preventive medicines at mosquito producing places, submission of report to filalria inspector after preparation of work details. working of blood survey work in the night with the filaria inspection on which basis spray related report is submitted to State Govt & GOI. To do all works of filaria inspector in his absence. In addition to this all such works which are ordered by the Director-in- Chief from time to time |
|
18 years |
As above |
As above |
First ladder - Senior Insect Collector Second ladder - Insect Collector Supervisor Third ladder - Senior Insect Collector Supervisor |
Collection of mosquitoes in villages, Town, Mohallas & colonies. Dissection of collected mosquitoes after bring in the laboratories & microscopic test for being positive & negative. Preparation of report on the basic of test, on which basis report is sent to state govt. & GOI & disease Control Programme is determined regarding effect of disease. To do all works of in-charge lab Technician in his absence. In addition to this all such works which are ordered by the Director-in- Chief from time to time |
