Section 36(c) in The Bihar Jail Service Rules, 1953
(c)When a member of the Service has not been allowed to cross the efficiency bar which he would have been entitled to do by virtue of his seniority, he will be informed of the defects in his work or conduct which have led to his being held up at the efficiency bar in the time-scale.The Inspector-General of Prisons, will unless the Governor otherwise directs, report annually whether his work or conduct shows such improvement as justifies re-consideration of his case.
