Section 3 in The Bihar Finance Service Rules, 1953
3. [ Cadre. [Rule 3 Inserted by G. S. R. 32 dated 14th May, 1970 and then Substituted by S.O.1201, dated 17th August, 1981.]
- The cadre of the Bihar Finance Service shall consist of the following:-(i)(a)Additional Commissioner of Commercial Taxes;(b)Senior Joint Commissioner of Commercial Taxes;(c)Director of Vigilance;(d)Joint Commissioner of Commercial Taxes;(e)Deputy Commissioner of Commercial Taxes/Additional Deputy Commissioner of Commercial Taxes;(f)Assistant Commissioner of Commercial Taxes/Additional Assistant Commissioner of Commercial Taxes;(g)District Accounts Officer;(h)Treasury Officer;(i)Commercial Taxes Officer;(j)Sub or Assistant Treasury Officer; and(k)Any other post or posts connected with financial or tax administration of Bihar which Government may from time to time decide to create or incorporate in the cadre.(ii)The cadre strength of the service shall be reviewed and fixed in the beginning of each financial year, no later than 30th June].
