- Except as specified in Article 800 of this Code all vacancies in the department whether permanent or temporary, which are not filled by promotion within the same office, or by the appointment of a probationer already admitted to the office in accordance with this and the succeeding rule, must be duly advertised in the prescribed form in the Bihar Gazette. The Press will supply spare copies of the advertisement for circulation to the principal newspapers in the State.(G. O. no. III-A., dated the 12th February 1923.)Note. - This rule does not apply to posts in the Lower Subordinate Service or posts for inferior service.(G. O. no. 1823-E., dated the 28th October 1918.)Candidates for employment should apply to the person specified in the advertisement.
