Section 6A in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951
6A. [ [Added by Notification No. IM/1022/55/1568-A.R., dated 8.8.1955.]
(i)No male candidate shall be eligible for appointment if he had married before attaining the age of [22 years] : Provided that this restriction shall not apply to persons who had married on or before the 31st July, 1955.(ii)After appointment a person shall not marry until he reaches the age of [22 years] [Substituted for 23 years by Notification No. A2-406/59-44, dated 18.11.1959.], except with the permission of Government, and if he marries before the age of [22 years] [Substituted for 23 years by Notification No. A2-406/59-44, dated 18.11.1959.] without such permission, his service may be terminated.]
