Section 181(1) in Bihar Board's Miscellaneous Rules, 1958
(1)Subject to the general control and direction of the Board, and to the condition that a ministerial officer may not be transferred to a post on a lower salary except in accordance with an order of punishment passed after proceedings. Commissioners shall have full powers to transfer ministerial officers from one office, headquarters or sub-division to another within their division as they may think expedient-for the public service. Collectors should invariably submit such proposals once a year to reach the Commissioner by 20th February, giving reasons in support thereof.