Section 20(1) in The Bihar Finance Service Rules, 1953
(1)For the purposes of promotion to the [Bihar Finance Service] [Substituted by S. O. 1201, dated 17th August 1981, for the words 'Junior Branch or Junior Branch of the Service'.] of persons serving in any office under the Government in a permanent post in accordance with sub-clause (ii) of clause (b) of Rule 5, such Departments or offices as may be required by the Governor to make nominations shall forward to the Finance Department their nominations arranged in order of preference together with their character rolls and other relevant paper [and the Department after due scrutiny of the names received as to their eligibility, shall forward the names for consideration of the Department Promotion Committee.] [Added by S.O. 1201, dated 17th August, 1981.]
