Section 8 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
8.
When appointment to a service or post is made otherwise than by promotion or transfer from another service, it shall not be necessary to consult the Commission, if the appointment is not expected to continue for more than six months and cannot be delayed without detriment to the public interest:Provided that, if it is proposed to retain the person so appointed in the same post for a period exceeding six months or to appoint him to another post in the service of Government, the Commission shall be consulted.
