Section 22 in The Bihar Co-operative Service Rules, 1975
22.
The Commission shall while submitting their recommendation under Rule 21 consider the claims of qualified candidates belonging to the Scheduled Castes and the Scheduled Tribes if the list of the nominees submitted under Rule 21 does not contain adequate number of candidates belonging to the Scheduled Castes and the Scheduled Tribes candidates who may be appointed to the vacancies reserved for them in these Services, the Commission shall submit a supplementary list nominating sufficient* number of such candidates as in their opinion attain* the required standard of qualifications and are in all respects suitable for appointment.
