Section 33(b) in The Bihar Jail Service Rules, 1953
(b)They will have to appear at Departmental Examination conducted by the Central Examination Committee in the Jail Manual, other relevant Codes and Acts, in Accounts and Principles of Penology and Criminology during the course of their training, after qualifying in which, they will be eligible to be put in charge of a Jail. Failure to pass such examination for three consecutive chances may result in the termination of appointment of the officer.
