Section 9 in The Bihar Finance Service Rules, 1953
9. Age and educational qualifications of candidates.
- A candidate may either be a male or a female, and-(a)[ be under twenty-five years and over twenty-one years of age on the 1st day of August, last preceding the month in which the examination is held] [In Rule 9(a) line in [ ] Substituted by Notification No. 8403 dated 18.2.1956.].Provided that-(i)in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes, the upper age-limit shall be under twenty-eight years;(ii)[ in the case of candidates who are bona fide displaced persons from Pakistan, there shall be no upper age-limit; but such candidates shall be allowed to avail, in consecutive years, only of the same number of chances to appear at the examination as are permissible to candidates to whom the normal age-limit apply;] [Lines in [ ] in Rule 9(ii) Inserted vide Notification No. BFS/A 603/57-C.T.-1949-F.T. dated 1.2.1958.] and(iii)[ a non-Gazetted non-technical Government servant or a temporary non-technical Gazetted Officer appointed against a permanent or temporary post under the Government shall be eligible to appear in the examination, if he/she possesses the requisite qualifications, has rendered at least three years of continuous service under the State Government and is under 35 years of age (under 40 years of age in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes) on the first day of August last preceding the month in which the examination is held. Such a Government servant may submit his/her application in the prescribed form and in the manner prescribed in the Rules through the Head of his/her Department to the Secretary to the Commission but he/she shall not be entitled to sit at more than three examinations, Such a Government servant can, however, send an advance copy of his/her application direct to the Commission. The Commission may, at the time of interviewing such a candidate, call for his/her service records. If such a candidate is actually appointed to the Bihar Finance Service, his/her previous service under the Government shall not be taken into account for the purpose of determining his/her seniority in the new cadre. [(iii) In Rule 9 Inserted vide Notification No. BFS-A-101/64-C.T.-3086-F.T. dated 19.3.1966.]Explanation - The term "technical" has been used in its ordinary etymological sense and in case of any doubt, a reference should be made to the Government in the Finance Department for clarification.Notes. - (1) The three chances for which a candidate is eligible under this proviso shall be in addition to those which he/she can avail of before attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes).(2)The Head of Department concerned shall make a note of forwarding such applications in the Sen/ice Book of the Government Servant concerned and may also call upon the Government Servant to submit a declaration of the number of chances which he/she has availed of after attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes].(iv)[ an officer of the Junior Branch of the Bihar Finance Service (whether confirmed or on probation) shall also be eligible to avail the facility mentioned in proviso (iii) above.] [Inserted vide G.S.R. 134 dated 28.12.1971, published in Bihar Gazette (Extraordinary) dated 30.12.1971.]Note. - For a list of the Scheduled Castes and the Scheduled Tribes in Bihar, see Appendix A.(b)Unless he be a Chartered or Incorporated or Registered Accountant, must hold a Degree in Arts, Science, Commerce or Agriculture of any of the Universities recognised by the Governor or have passed the Diploma, examination in the first or second division from the Aitchison College, Lahore; the Mayo College, Ajmer; the Daly College, Indore; the Rajkumar College, Rajkot; the Rajkumar College, Rajpur; or have passed, up to December, 1947 or having been admitted to the institution up to that date, passes any of the following examinations :-(1)The Snatak Examination of the Bihar Vidyapith, Patna and the Gujrat Vidyapith, Ahmedabad;(2)The Shastri Examination of the Kashi Vidyapith, Varanasi;(3)The Degree Examination of the Jamia Milia Islamia; Delhi;(4)The Uttama Examination of the Hindi Viswavidyalaya, Allahabad;(5)The Sahityalankar Examination of the Hindi Vidyapith, Deoghar;(6)The Visharad Examination of the Tilak Maharashtra Vidyapith, Bombay;(7)The Saraswati Examination of the Prayag Mahila Vidyapith, Allahabad;(8)The Antya Examination of the Viswabharti, Santiniketan;(9)The Vidyalankar, Vedalankar and Vidyavachaspati Examination of Gurukul Kangri University, Hardwar; or(10)Possesses other educational qualifications which the Governor may decide to be equivalent to those prescribed above.Note. - (1) A Registered Accountant is an Accountant who has been enrolled as a Registered Accountant in the Register of Accountants maintained by the Central Government under the Auditor's Certificate Rules, 1932.(2)Persons who hold posts in Government service in a temporary or officiating capacity or on probation are eligible to offer themselves for examination, provided that they are within the age-limits prescribed in clause (a) of this Rule. Persons who have been confirmed in Government service are not so eligible for appointment except by promotion or transfer under Part IV of these Rules. Applications from Government servants who are eligible under these Rules should be submitted through the authority empowered to forward the application under the Bihar Government Servants, applications for Posts Rules, 1951.
