Section 40(1) in The Bihar Finance Service Rules, 1953
(1)(i)Notwithstanding anything contained in Rule 20 (2) in accordance with the principles laid down under the Government of Bihar, Personnel Department Resolution No. 10527, dated the 22nd August, 1985, a promotion committee, for the purposes of promotion to the rank of Assistant Commissioner of Commercial Taxes from amongst the Commercial Taxes Officers, shall be constituted in the following manner:-(i)The Member, Board of Revenue, Bihar Patna - Chairman.(ii)Secretary, Finance Department Government of Bihar Patna - Member.(iii)A representative or SC/ST to be nominated by the Department of Personnel and Administrative Reforms Government of Bihar - Member.(iv)Commissioner of Commercial Taxes and ex-officio - Special Secretary Government of Bihar - Member Secretary:Provided such selection for promotion shall be made on the basis of seniority-cum-merit with due reservation in promotion being accorded to the officers belonging to SC/ST in accordance with the Government orders issued in this behalf from time to time.
