Section 30(2) in Bihar Engineering Service Rules, 1939
(2)Where by reason of absence on leave or deputation no member of the Indian Service of Engineers is for the time being available for appointment to any of the post to which the provisions for sub-rule (1) apply, the provision to the sub-rule shall be in abeyance until a member of that Service becomes available.AnnexureList of Engineering degrees from Universities of the United Kingdom and examination which will be accepted by the Government of Bihar as qualifying for appointment to the B. E. S.Class I, (vide Rule 8)
