Section 24(a) in The Bihar Jail Service Rules, 1953
(a)The Secretary to Government in the Jail Department shall after taking order of the Government, communicate to the Inspector-General of Prisons the number of vacancies to be filled under sub-clause (b) of clause (1) and clause (2) of Rule 4 of these Rules and ask him to nominate such number of officers as may be fixed by the Governor, for filling the vacancies in the Senior and Junior Branch.
