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State of Jharkhand - Section
Section 19 in The Bihar Finance Service Rules, 1953
19.
[x x x] [Omitted by S.O. 1201, dated 17.8.1981.]| 19. Procedure for the promotion of officers from the Junior branch to the Senior branch.- (1) For the purposes of promotion under sub-clause (i) of clause (b) of Rule 5, a selection strictly on merit, with due regard to seniority in service, shall be made from amongst the officers eligible for such promotion under these Rules.(2) A Selection Committee consisting of the Minister of Finance, the Chief Secretary or in his absence, an officer of the Appointment Department nominated by the Governor, the Finance Secretary, one of the other Secretaries to Government or any other officer nominated by the Governor, and the Commissioner of Commercial Taxes shall be constituted with the Minister of Finance as the Chairman and the Finance Secretary as Secretary of the Committee. The Selection Committee shall select such number of candidates as may be fixed by the Governor arranging their names in order of their positioninter sein the Junior branch of the Service. If the Selection of candidates and by the Committee involves supersession of an officer senior to the one selected, the Selection Committee shall record a memorandum containing reasons in support of such supersession. The names of the candidates selected by the Committee shall be forwarded to the Commission with all relevant papers including the memorandum recorded by the Committee containing reasons in support of the proposed supersession and the confidential records of officers whose supersession is involved.(3) The Commission shall advice the Governor in respect of each candidate nominated whether his records prove him to have the requisite character and ability for the Service to which it is proposed to promote him and whether, in the opinion of the Commission, the supersession of the officer recommended to be superseded is justified.(4) The final selection of an officer to be promoted shall be made by the Governor after considering the recommendations made by the Commission under sub-rule (3)]. |