Section 15 in Bihar industries Service Cadre Rules, 1987
15. Procedure for recruitment by promotion.
- (i) The Departmental Promotion Committee shall make selection of officers on consideration of seniority-cum-merit from amongst the-officers including those sent on deputation to other departments and Public Undertakings and who are eligible for such promotion.(ii)The Government may relax the criteria as to minimum qualification years of service etc in respect of candidates of the Scheduled Castes and Tribes to provide for their suitable representation in different categories of posts in accordance with the reservation formula that may be prescribed by Government from time to time.(iii)A temporary officer in regular cadre shall also be eligible for promotion to a permanent post provided he possesses the requisite qualification, but such officer shall not be confirmed or promoted to the next higher rank and shall also not be granted the third pay increment until he passes the departmental examination within three years of his first appointment to a Gazetted Post.(iv)The Departmental Promotion Committee, which may be headed by the Chairman of the Commission or a member of the Commission shall advise the Government in respect of each candidate whether he possesses requisite ability and character for the post to which he is proposed to be promoted.(v)Final selection of an officer for promotion shall be made by the Government after taking into account the recommendations made by the Departmental Promotion Committee in this regard.(vi)Promotion with retrospective effect will be made in accordance with the Rules and procedures prescribed by Finance Department.
