Section 3 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
3.
It shall not be necessary to consult the Commission on any of the matters specified in sub-clauses (a) and (b) of clause (3) of Article 320 of the Constitution concerning services and posts to which appointments are made by authorities subordinate to Government, or by the Chief Justice of the High Court:Provided that Government may by a Resolution lay down that as regards direct appointment to any of such posts and services the Commission shall be consulted.
