Section 20 in The Bihar Finance Service Rules, 1953
20. Procedure for the promotion of officers to the Bihar Finance Service.
(1)For the purposes of promotion to the [Bihar Finance Service] [Substituted by S. O. 1201, dated 17th August 1981, for the words 'Junior Branch or Junior Branch of the Service'.] of persons serving in any office under the Government in a permanent post in accordance with sub-clause (ii) of clause (b) of Rule 5, such Departments or offices as may be required by the Governor to make nominations shall forward to the Finance Department their nominations arranged in order of preference together with their character rolls and other relevant paper [and the Department after due scrutiny of the names received as to their eligibility, shall forward the names for consideration of the Department Promotion Committee.] [Added by S.O. 1201, dated 17th August, 1981.](2)[ A Departmental Promotion Committee constituted in accordance with the principles laid down under the Government of Bihar, Personnel Department Resolution No. 22576, dated the 27th November 1976, and shall include the following:-(1)The Chairman of the Bihar Public Service Commission or any other members of the Commission nominated by the Chairman-Chairman.Members (Ex-officio)(2)Finance Commissioner-cum-Secretary to the Government of Bihar, Finance Department or his nominee not below the rank of Special Secretary.(3)Commissioner, Commercial Taxes.Members(4)A representative from the Personnel Department not below the rank of a Special Secretary.(5)Senior most member of the Bihar Finance Service belonging to the Scheduled Caste/Scheduled Tribe.]Note. - Old sub-rule (2) of Rule 20 runs as under:-(2)[ A Selection Committee constituted in the same manner as in sub-rule (2) of Rule 19 shall examine the cases of all candidate whose names have been forwarded to it and shall select such number of candidates as may be fixed by the Governor arranging their names in order of preference. The nominees of the Selection Committee for promotion to the [Bihar Finance Service] [Substituted by Notification No. BES-A-1024/70-799-F.T. dated 28.1.1975.] need not be graduates, but should be sufficiently educated so as to be able to pass the departmental examinations and to discharge their duties efficiently. Such officers will be eligible for promotion only, if they are recommended after a personal interview by the Commission if they deem such a course proper:Provided that if the selection of candidates made by the Committee involves supersession of any Inspector or Inspectors of Commercial Taxes, senior to the candidates selected by the Committee, the Selection Committee shall record a memorandum containing reasons in support of such supersession. The names of the candidates selected by the Committee shall be forwarded to the Commission with all relevant papers including the memorandum recorded by the Committee containing reasons in support of the proposed supersession and the confidential records of officers whose supersession is involved:Provided that where more than one officer is nominated for promotion from the same Service or Cadre, their names shall be arranged in order of their position inter se in the Service or Cadre to which they belong.](3)The Commission shall advice the Governor in respect of each candidate nominated whether he is suitable for promotion and whether his records prove him to have the requisite character and ability for Service to when it is proposed to promote him and whether, in the opinion of the Commission the supersession of the officer recommended to be superseded is justified.(4)[ All the candidates appointed to the then Junior Branch of the Service shall rank junior to the Officers in service, recruited direct against the vacancies of the year 1974, and shall continue in the then Junior branch till 31st December, 1979, and thereafter, they will be deemed to have been merged in the service in the pay-scale of Rs. 510 - 25 - 610 - 30 - 670 - E. B - 30 - 910 E.B. - 35 - 1,155 against the vacancies for the year 1980] [Substituted by S.O. 1201, dated 17th August, 1981.],
