Section 6 in Bihar Engineering Service Rules, 1939
6. Nationality and domiciles.
- No person shall be appointed to the Service unless he is-(a)a citizen of the Indian Union;(b)of good character;Provided that as between two or more candidates of Indian domicile-(i)preference shall be given to candidates who are natives of the State of Bihar or whose parents are permanently domiciled therein according to such definition of domicile as may be laid down by the Governor from time to time;(ii)as between two or more candidates of the class referred to in proviso (i) who are graduates of Indian Engineering Colleges, preference shall be given to candidates who are graduates of the Bihar College of Engineering;(iii)if a candidate claims to be eligible by domicile, he shall produce a certificate of domicile in Bihar from the District Officer of the district in which he claims to be domiciled and shall attach it to his application.
