[Cites 0, Cited by 0]
[Section 40]
[Entire Act]
State of Jharkhand - Subsection
Section 40(3) in The Bihar Finance Service Rules, 1953
| "40.(1) Promotion to the rank of the Assistant Commissioner of Commercial Taxes shall be made from amongst the Commercial Taxes Officers on the basis of seniority-cum-merit, so however, that due representation in promotion to the rank of the Assistant Commissioner is accorded to the officers belonging to Scheduled Castes and Scheduled Tribes in accordance with Government orders issued in this behalf from time to time.""40.(2) (i) A list of officers fit to be promoted to the rank of the Assistant Commissioner of Commercial Taxes shall be prepared in each year by a Departmental Promotion Committee constituted in sub-rule (2) of Rule 20.""40.(3) (a) Recommendation made by the Departmental Promotion Committee in which the Public Service Commission is associated shall be taken as the recommendation of the Commission.(b) In cases where consultation with the Public Service Commission is compulsory under Article 320 of the Constitution of India, or any other law or rule framed by the Government of Bihar or the Government of India or where the Chairman or a Member of the Commission presiding over the Departmental Promotion Committee desires a particular case to be considered by the Commission as a whole, the list of officers thus prepared shall be forwarded to the Commission, along with their up-to-date service records. Likewise such service records of those Officers, who are proposed to be passed over, shall also be sent to the Commission. The Commission shall in such cases advise the Governor in respect of suitability of each officer for inclusion in the list.(c) The final selection of officers for inclusion in the list shall be made by the Governor after taking into consideration the recommendations of the Departmental Promotion Committee and/or the advice of the Commission, as the case may be."] |