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State of Bihar - Section

Section 8 in The Bihar Co-operative Service Rules, 1975

8. Age and Academic Qualification of Candidates.

- A candidate may either be a male or female and;(a)be not more than 27 years and less than 21 years of age on the 1st day of August last preceding the month in which the examination is held;(i)in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes the upper age limit shall be 32 years;(ii)in the case of candidates who are bonafide displaced persons from Pakistan, there shall be no upper age limit, but such candidates shall be allowed to avail in consecutive years, only of the same number of chances to appear at the examination as are permissible to candidates to whom the normal age limits apply;(iii)in case of non-official employees serving in Co-operative Institutions, with not less than six years of continuous service in an Institution who possess other qualifications, the upper age limit will be 40 years, if their applications are supported by a Certificate to this effect by an Officer of the Co-operative Department not below the rank of a Deputy Registrar.Academic Qualifications(b)Must hold a degree in Arts, Science, Commerce or Agriculture of any of the Universities recognized by the Governor or the degrees declared equivalent to the University degree and notified as such by the State Govt, from time to time:Provided that a Chartered or Incorporated or Registered Accountant shall also be eligible for the. Audit wing of the Bihar Co-operative Services Class II (Junior Branch).Notes. - (1) A Registered Accountant is an Accountant who has been enrolled as a Registered. Accountant in the Register of Accountant maintained by the Central Government under the Auditors' Certificate Rules, 1932.
(2)Persons who hold posts in Government Service are eligible to offer for examination provided that they are within the age limits as prescribed for such recruitment by Government from time to time. Applications from Government Servants who are eligible under the Rules, should be submitted through the Authority empowered to forward the application under the Bihar Government Servants' Applications for Posts Rules, 1956.