Section 30(1) in Bihar Engineering Service Rules, 1939
(1)So long as an officer of the Indian Service of Engineers is available for the appointment thereto no person who is not a member of the Indian Service of Engineers shall be appointed to any of the following posts in the Service, namely-(i)Chief Engineer;(ii)Deputy Chief Engineer;(iii)Superintending Engineer;(iv)Under-Secretary to Government:except with the approval of the Governor.
