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State of Bihar - Section

Section 6 in The Bihar Finance Service Rules, 1953

6. [ Fixation of vacancies. [Substituted by S.O. 1201, dated 17th August, 1981.]

- The Governor may declare in the beginning of each year, not later than the 30th June, the number of vacancies existing in the cadre and the number of vacancies to be filled by direct recruitment and by promotion at the point of entry into the service provided, however, not less than 50 per cent of the vacancies shall be filled by direct recruitment].