Section 6A(ii) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951
(ii)After appointment a person shall not marry until he reaches the age of [22 years] [Substituted for 23 years by Notification No. A2-406/59-44, dated 18.11.1959.], except with the permission of Government, and if he marries before the age of [22 years] [Substituted for 23 years by Notification No. A2-406/59-44, dated 18.11.1959.] without such permission, his service may be terminated.]
