Section 8(10) in The Bihar Jail Service Rules, 1953
(10)or possesses other educational qualification which the Governor may decided to be equivalent to those prescribed above.Note. - Persons who hold post in Government service in a temporary or officiating capacity or on probation are eligible to offer for examination, provided that they are within the age limits prescribed in clause (a) of this Rule. Persons who hold permanent posts under the Government are not so eligible for appointment except by promotion under Part IV of these Rules. Applications should be submitted through the authority empowered to forward such applications under the Rules framed by the Government for forwarding applications of Government Servant.
