Section 27 in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951
27. [ [Added New Rule, 27 vide G.S.R. 9, dated 28th February, 1978, published in Bihar Gazette, of India, Extraordinary, dated March 1, 1978.]
(1)Promotion to Senior Selection Grade shall be made from amongst the officers whose names find place in the select list mentioned in sub-rule (2) of this Rule in the order in which the names of officers are arranged in the said list, so however, that due representation in promotion to Senior Selection Grade is accorded to the officers belonging to Scheduled Castes and Tribes in accordance with the reservation rules in force.(2)(i)The Select List shall be prepared by the Departmental Promotion Committee constituted under Rule 26-A (2)(i) in each year from amongst members of the Bihar Civil Service (Executive Branch) who have completed not less than eight years of continuous service on the 1st day of January of the year in which such list is prepared and whose names are included in the list of officers in the Junior Selection Grade, referred to in Rule 26-A.The above period of service shall be reduced by one year in the case of officers belonging to Scheduled Castes and Scheduled Tribes if adequate number of officers of those castes with prescribed minimum length of service are not available in the required proportion for the purposes of sub-rule (1).(ii)The selection shall be made primarily on merit to be assessed from the up-to-date service records.(iii)The Departmental Promotion Committee shall arrange the names of officers thus selected in order of their inter-se-seniority.(iv)(a)Recommendation made by the Departmental 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 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 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. Up-to-date 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 the suitability of each officer for inclusion in the list.(v)The final selection of officers for inclusion in the Select List shall be made by the Governor after taking into consideration the recommendation of the Departmental Promotion Committee and/or the advice of the Commission, as the case may be].
