Section 4 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
4.
It shall not be necessary to consult the Commission on any of the matters mentioned in sub-clauses (a), (b) and (c) of clause (3) of Article 320 of the Constitution in regard to the following services and posts, namely : -(1)Posts in the Governor's Secretariat and the personal staff of the Governor.(2)Advocates for the State in the High Court, whether designated as Advocate-General, Government Advocate Standing Counsel, Government Pleader or otherwise.(3)Public Prosecutors and Government Pleaders and Assistant Public Prosecutors and Assistant Government Pleaders.(4)Law Reporters and Assistant Law Reporters.(5)Personal Assistant or Private Secretary or Stenographer to a Minister, if on a temporary basis.(6)Personal Assistant, Private Secretary or Stenographer to the Chairman of ti le Bihar Legislative Council or to the Speaker of the Bihar Legislative Assembly, if on a temporary basis.
