(4)Subject to the provisions of sub-section (2), appointments of officers referred to in sub-section (1) for different posts as may be specified by Regulations shall be made-(a)by the State Government in consultation with the Empowered Standing Committee by notification from amongst the persons who are or have been in the service of that Government, or(b)by the Empowered Standing Committee with the prior approval of the State Government from amongst the officers who are or have been in the municipal service of any Municipality, or(c)by the Empowered Standing Committee with the prior approval of the State Government and in consultation with the State Public Service Commission:Provided that the appointments to the posts as aforesaid shall be on such terms and conditions, and for such period not exceeding five years in the first instance, as the State Government may determine:Provided further that the State Government may, in consultation with the Empowered Standing Committee, extend the period of appointment to the posts as aforesaid from time to time.[The method of, and the qualifications required for, recruitment, and the terms and conditions of service including conduct, discipline and control of officers and other employees referred to in sub-section (1) of section 36 shall be such as may be prescribed under Rules] [Added by Bihar Act No. 2 of 2014, dated 8.1.2014.]
