Section 6 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
6.
In regard to services and posts to which appointments are made directly by Government, it shall not be necessary to consult the Commission on any of the following matters, namely(1)The creation and organisation of services and posts and their designation;(2)the classification of services and posts;(3)the general methods of recruitment to a service or post including the question whether recruitment should be made solely by (i) examination or (ii) selection or (iii) promotion or transfer, or partly by one of these methods and partly by another; and in the latter case, the proportion in which recruitment to any particular service should be made by each method and the relative seniority in the service of candidates recruited by different methods;(4)determination of the number of vacancies to be filled in the services in any particular year;(5)the determination of the strength of the cadres of different of services;(6)the questions whether recruitment of candidates for particular posts should be made in India or from abroad;(7)the determination of the salary of Government servants on their first appointment and of officiating incumbent of posts;(8)the determination of the initial salary of officers recruited by promotion;(9)transfers of Government servants to foreign service;(10)the probation and training of Government servants and the conditions of their confirmation in service;(11)appointment to posts where it has been decided by the Provincial Government that recruitment shall be made from abroad;(12)the re-employment of retired Government servants to posts borne on the cadre of the same service to which they belonged before their retirement or to posts in other departments, requiring the same qualifications and involving responsibilities of the like importance.
