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State of Bihar - Section

Section 5 in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951

5.

The Commission fix a limit in any particular year as to the number of eligible candidates to be admitted to the examination and if the number of candidates exceeds the limit fixed, the Commission may make a preliminary selection of candidates to be admitted in the written examination on the basis of preliminary examination." [G.S.R. 28, dated the 17th November, 1995 [Published in Bihar Gazette (extra-Ordinary) dated 17.11.95].