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State of Bihar - Section

Section 15 in Bihar Engineering Service Rules, 1939

15.

The Commission shall while submitting recommendations under Rule 14, consider the claims of qualified candidates belonging to the scheduled castes, backward classes, backward tribes and Mohammedans. If the list of nominees submitted under Rule 14 does not contain a reasonable number of candidates belonging to the aforesaid castes, classes, tribes and communities, a supplementary list shall be submitted nominating a sufficient number of such candidates, as in the opinion of the Commission, attain the required standard of qualifications and are fit for appointment. The Commission shall further state how the candidates on the supplementary list compare with the candidates who are the lowest on the main list submitted under Rule 14.