(a)The Secretary to Government in the Jail Department shall after taking order of the Government, communicate to the Inspector-General of Prisons the number of vacancies to be filled under sub-clause (b) of clause (1) and clause (2) of Rule 4 of these Rules and ask him to nominate such number of officers as may be fixed by the Governor, for filling the vacancies in the Senior and Junior Branch.(b)For the purpose of promotion to the Senior Branch of the Jail Service, a selection strictly on merit with due regard to seniority in service shall be made from amongst the officers of the Bihar Jail Service (Junior Branch). No Member of the Bihar Jail Service shall be eligible for promotion unless he has passed the Departmental Examination completely.(c)For the purpose of promotion to the Junior Branch of the Bihar Jail Service, a selection shall be made from amongst the jailors but if none of the Jailors is found suitable the promotion shall be made from amongst officers of the medical or other technical Branches of the Jail, Deputy Superintendents, Grading Master, Weaving Master, Spinning Masters, Medical or Assistant Medical Offices, [as also from the suitable ministerial officers of the Jail department.] [Inserted by Notification No. EI-1-0-150-155-8515 dated 2.6.1956.] A preliminary selection of such officers for promotion to the Junior and Senior Branches of the Service shall be made by a Selection Board consisting of the Inspector-General of Prisons, as its Chairman and the two senior most superintendents of Central Jails as its members. The selection Board shall nominate such number of officers not exceeding one and a half times the number of vacancies to be filled by the promotion as may be fixed in each year by the Governor.
