Section 15(3) in The Bihar Finance Service Rules, 1953
(3)On the basis of the marks obtained at the written examination the Commission shall arrange for a viva-voce test of the candidates who hare qualified at the written examination according to sub-rule (1) of this Rule:Provided that in exceptional circumstances and with the prior approval of the Government, the Commission may, at their discretion, admit candidates of the Scheduled Castes and the Scheduled Tribes to the viva-voce test, even though they may not have obtained the minimum qualifying marks at the written examination as laid down in sub-rule (1) of this Rule.]
