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[Cites 0, Cited by 0] [Section 26A(2)] [Section 26A] [Entire Act]

State of Bihar - Subsection

Section 26A(2)(b) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951

(b)In cases where consultation with the Public Service Commission is compulsory, under Article 320 of the Constitution of India, or any other law or Rule framed by the Government of Bihar or the Government of India, or where the Chairman or a Member of the Commission presiding over the Departmental Promotion Committee desires a particular case to be considered by the Commission as a whole, the list of officers thus prepared shall be forwarded to the Commission, alongwith their up-to-date service records. Likewise such service records of those officers, who are proposed to be passed over, shall also be sent to the Commission. The Commission shall, in such cases, advise the Governor in respect of suitability of each officer for inclusion in the list.