Section 38 in The Bihar Finance Service Rules, 1953
38. Crossing of efficiency bar.
(1)No member of the Service shall be allowed to cross an efficiency bar unless he has worked satisfactorily.(2)When a member of the service has not been allowed to cross the efficiency bar which he would have been entitled to do by virtue of his seniority, he will be informed of the defects in his work or conduct which have led to the stoppage of his advancement on the time scale. The officer under whom he is working will, unless the State Government otherwise direct, thereafter report annually whether his work or conduct shows such an improvement as to justify reconsideration of his case.
