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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Bihar - Subsection

Section 27A(2) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951

(2)
(i)The Select List shall be prepared by the Departmental Promotion Committee constituted under Rule 26-A (2) (i) in each year from amongst the members of the Senior Selection Grade referred to under Rule 27 and who have completed not less than four years of continuous service in Senior Selection Grade on the 1st day of January of the year in which such list is prepared.
The above period of service shall be reduced by one year in the case of officers belonging to Scheduled Castes and Scheduled Tribes if adequate number of officers of those castes with prescribed minimum length of service are not available in the required proportion for the purposes of sub-rule (1).
(ii)The selection shall be made primarily on merit to be assessed from the up-to-date service records.
(iii)The Departmental Promotion Committee shall arrange the names of officers thus selected in order of their inter-se-seniority.
(iv)
(a)Recommendation made by the Departmental Committee in which the Public Service Commission is associated shall be taken as the recommendation of the Commission.
(b)In case where consultation with the Commission is compulsory under Article 320 of the Constitution of India, or any other law or rule framed by the Government of Bihar or the Government of India, or where the Chairman or a Member of the Commission presiding over the Departmental Promotion Committee desires a particular case to be considered by the Commission as a whole, the list of officers thus prepared shall be forwarded to the Commission alongwith their up-to-date service records. Likewise, such service records of those officers, who are proposed to be passed over, shall be sent to the Commission. The Commission shall, in such cases, advise the Governor in respect of the suitability of each officer for inclusion in the list.
(v)The final selection of officers for inclusion in the Select List shall be made by the Governor after taking into consideration the recommendations of the Departmental Promotion Committee and/or the advice of the Commission, as the case may be. [G.S.R. 9, dated 28th February, 1978, published in Bihar Gazette, of India, Extraordinary, dated March 1,1978.]
Appendix AList of Scheduled Castes in Bihar