- The age-limit for appointment to the Subordinate Educational service is 26 years in the case of candidates who have successfully completed a one-year course at a Training College, and 27 years in the case of candidates who have successfully completed a two-year course at a Training College. For all other posts in the department in superior pensionable service the age-limit is 25. In the case of candidates belonging to the Scheduled Castes and Backward Tribes, the age-limit is increased by three years. The sanction of the Director is necessary for the appointment of a person whose age exceeds the limit prescribed.(G. O. no. 3685-E., dated the 19th October 1935, rule of the Bihar Service Code and G. O. no. 2492-A.,dated the 24th May, 1946.)Notes. - (1) When, in the opinion of the appointing authority, a person appointed m the first instance in an officiating or temporary capacity to be made permanent at a later date, the question of exemption from age-limit, if necessary, should be considered at the time of the first appointment, though formal sanction to the exemption may be accorded at the time the person is confirmed in Government service.(Note to rule 54 of the Bihar Service Code.)(2)No person, whose age exceeds the limit prescribed will be appointed to the department unless he is found to be in point of efficiency manifestly superior to other candidates. A certificate to this effect should be furnished with every appointment for sanction. The order of sanction which will contain a similar certificate, should be attached to the first bill in which the officer's pay is drawn.(D.P.I.'s letter no. 1167, dated the 1st February 1915.)
