Section 6(1) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951
(1)A candidate may either be a male or female, and-(a)be under 25 years and over 22 years of age on the 1st day of August last preceding the month in which the examination is held :Provided that-(i)in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes, the upper age-limit shall be under 30 years :(ii)in the case of candidates who are bona fide displaced persons from Pakistan, there shall be no upper age-limit, and [but no candidate shall be allowed to avail, in consecutive year, only of the same number of chances to appear at the examination as permissible to candidates to whom the normal age-limits apply"] [Added by Notification No. A-32104 dated 21.3.1957.] and(iii)in the case of "Political Sufferes" the upper age-limit shall be extended up to a maximum period of five years :[Provided also that no candidate who does not belong to a Scheduled Caste or a Scheduled Tribe shall be allowed to take more than four chances at the examination :] [Added by Notification No. A-2-206/59. T44 dated 18.11.1959.][Provided also that, for the first examination to be held after 1st August, 1959, a candidate belonging to Scheduled Castes or Scheduled Tribes must be under 36 years of age on that date and any other candidate must be under 31 years of age on that date.] [Added by Notification No. A-2-206/59. T44 dated 18.11.1959.]Note. - (1) For a list of the Scheduled Castes and Scheduled Tribes in Bihar, see Appendix A to these rules.
