Section 153 in Bihar Board's Miscellaneous Rules, 1958
153. Relationship of applicants to any Government servant to be stated.
- All candidates for employment either as a probationary clerk or in a temporary or permanent post in the offices of Commissioners and District Officers should be required to state whether they are related to any person already in service of Government in all the offices of the divisions or district or elsewhere, and if so, to specify the names of such employees and the nature of employment, held by each of them. Relationship to any such person does not disqualify a candidate, but there must be no concealment of truth. Any incorrect or incomplete statement will render the maker, if appointed in due course, liable to summary dismissal.
