Section 6 in The Bihar Animal Husbandry and Fisheries (Fisheries) Service Recruitment Rules, 1993
6. Power of relaxation.
- The State Government may relax any of the provision of this rule.Reservation. - The reservation policy of the State Government issued from time to time for Scheduled Castes, Scheduled Tribes, Backward Communities and others shall be followed in case of appointment and promotion to the service.
