Section 40 in The Bihar Finance Service Rules, 1953
40. [ [Sub-rule (1) of Rule 40 Substituted by S.O. 1256, dated 24th October, 1986.]
(1)(i)Notwithstanding anything contained in Rule 20 (2) in accordance with the principles laid down under the Government of Bihar, Personnel Department Resolution No. 10527, dated the 22nd August, 1985, a promotion committee, for the purposes of promotion to the rank of Assistant Commissioner of Commercial Taxes from amongst the Commercial Taxes Officers, shall be constituted in the following manner:-(i)The Member, Board of Revenue, Bihar Patna - Chairman.(ii)Secretary, Finance Department Government of Bihar Patna - Member.(iii)A representative or SC/ST to be nominated by the Department of Personnel and Administrative Reforms Government of Bihar - Member.(iv)Commissioner of Commercial Taxes and ex-officio - Special Secretary Government of Bihar - Member Secretary:Provided such selection for promotion shall be made on the basis of seniority-cum-merit with due reservation in promotion being accorded to the officers belonging to SC/ST in accordance with the Government orders issued in this behalf from time to time.
