818. Officers liable to pass the Departmental Examination.
- An examination is held annually on the same day at each divisional headquarters, the same papers being used in each case, for all officers of the Women's School teachers and inspectors-branches of the Subordinate Educational Service (excluding Pandits, inaulvis and drawing masters) who have during the preceding-year been appointed to the upper division of the Subordinate Educational Service, and for such officers appointed to posts of Headmistress, Headmaster, Principal, District Inspectress or Sub-divisional Education Officer in the Bihar Education Service as have not passed the test previously, and also for officers promoted to class I of the ministerial service. Until they have passed the examination such officers are deemed to be on probation in the upper division of the Subordinate Educational Service or in the Bihar Education Service, or in class I of the ministerial service, as the case may be, A second failure in the examination renders an officer liable (a) if promoted to the upper division of the Subordinate Education Service to be reverted to the lower division at the discretion of the Director, (b) if appointed direct to the Bihar Educational Service, to discharge at the discretion of Government, (c) if promoted to the Bihar ^Educational Service, to be reverted to the Subordinate Educational Service at the discretion of Government and (d) if promoted to class I of the ministerial service, to be reverted to class II at the discretion of the officer who promoted him. Other I officers already in the Subordinate Educational Service in the branches in question and other clerks, except those in class III of the ministerial service who have not reached a pay of Rs. 70 of that class are eligible to sit for the examination at any time, if they wish.(G O. no. 1430-E., dated the 30th March, 1926; D. P. I.'s letter no. 3998, dated the 16th April 1927; G. O. no. 857-E. R., dated the 14th September, 1929: G. O. no. 3809-E., dated the 10th December 1936; G. O. no. 1829-E., dated the 4th August, 1945.)
