Section 30 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
30.
In exceptional circumstances, for reasons to be specially recorded, the Commission may with the approval of the Governor, appoint or reappoint as Secretary or any other officer on the staff of the Commission, a person who has already attained the age of 55 years, but such appointment shall be made for one year at a time, and it shall in no case be extended beyond the date on which the person attains the age of 6.0 years.Section 3 (Ministerial Officers and inferior servants)
