Section 5 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
5.
It shall not be necessary to consult the Commission in regard to any claim of the nature specified in sub-clause (a) of clause (3) of Article 320 of the Constitution, if the claim is made by the persons concerned before the termination of the legal proceedings to which it relates and Government, on the matter being first brought to its notice, decides to pay the cost of his defence.
