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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(3) in The Bihar Co-operative Service Rules, 1975

(3)If the selection of candidates made by the Committee involves supersession of an officer senior to the one selected, the Selection Committee shall record a memorandum containing reason for such supersession. The names of the candidates recommended by the Committee shall be forwarded to Government with all relevant papers including the memorandum recorded by the Committee containing reasons in support of the proposed supersession. The Government on receipt of the recommendations of the Selection Committee may take such decision as they consider fit before sending the names to the Public Service Commission.