Section 20 in The Bihar Co-operative Service Rules, 1975
20.
On the basis of the marks obtained-at the written examination the Commission shall arrange for a viva-voce test of the candidates who have qualified at the written examination according to Rule 19 (a) or (b).Provided that in exceptional circumstances and with the prior approval of Government, the Commission may at their discretion admit candidates of the Scheduled Castes and the Scheduled Tribes to the viva-voce test even though they may not have obtained the minimum qualifying marks at the written test prescribed in Clauses (a) or (b) of Rule 19.
