Section 9(2) in The Bihar Finance Service Rules, 1953
(2)The Head of Department concerned shall make a note of forwarding such applications in the Sen/ice Book of the Government Servant concerned and may also call upon the Government Servant to submit a declaration of the number of chances which he/she has availed of after attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes].(iv)[ an officer of the Junior Branch of the Bihar Finance Service (whether confirmed or on probation) shall also be eligible to avail the facility mentioned in proviso (iii) above.] [Inserted vide G.S.R. 134 dated 28.12.1971, published in Bihar Gazette (Extraordinary) dated 30.12.1971.]Note. - For a list of the Scheduled Castes and the Scheduled Tribes in Bihar, see Appendix A.(b)Unless he be a Chartered or Incorporated or Registered Accountant, must hold a Degree in Arts, Science, Commerce or Agriculture of any of the Universities recognised by the Governor or have passed the Diploma, examination in the first or second division from the Aitchison College, Lahore; the Mayo College, Ajmer; the Daly College, Indore; the Rajkumar College, Rajkot; the Rajkumar College, Rajpur; or have passed, up to December, 1947 or having been admitted to the institution up to that date, passes any of the following examinations :-
