Section 7 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
7.
When appointment to a service or a post is made by promotion or transfer from another service it shall not be necessary to consult the Commission unless it is proposed, by such promotion or transfer, to fill -(a)permanent post substantively; or(b)a permanent post or a temporary post on an officiating or temporary basis for a period exceeding six months :Provided that, if an appointment is made for a period not exceeding six months, and it is subsequently proposed to extend the period so that it will exceed six months in all the Commission shall be consulted.
