(1) This Act may be called the Bihar Finance Service (Recruitment by Selection) Act, 1990.

(2) It shall come into force at once.

(3) It shall be aplicable to the whole of the State of Bihar.

In this Act, unless there is anything repugnant in the subject or context:

(a) Appendix means the appendix appended to this Act;

(b) Backward Classes and Extremely Backward Classes means the Backward Classes and Extremely Backward Classes as incorporated in Government of Bihar, Personnel and Administrative Reforms Department's Resolution No. 11/ 1-501/78-756, dated 10th of November, 1978, as amended from time to time;

(c) Commission means the Bihar Public Service Commission;

(d) Government means the Government of Bihar;

(e) Governor means the Governor of Bihar;

(f) Member of the Service means a member of the Bihar Finance Service;

(g) Rules means the Bihar Finance Service Rules, 1953;

(h) Scheduled Castes means the castes specified in Part-III of the Constitution (Scheduled Castes) Order, 1950;

(i) Scheduled Tribes means the castes specified in Part-III of the Constitution (Scheduled Tribes) Order, 1950;

(j) Service means the Bihar Finance Service;

(k) Year means the financial year;

(I) Vacancy during the year means the vacancy in service accruing que to creation of new post, or retirement/death/removal and dismissal from service, or any unfilled vacancy of the previous years;

(m) Limited Competitive Examination means competitive examination for selection of candidates from amongst persons in Government service.

(1) The State Government shall fix in each year the number of vacancies accruing up to 31st March in the service to be filled separately by direct recruitment and by recruitment through selection from amongst the persons serving under the Government:

Provided that the vacancies determined to be filled up by appointment through selection shall not exceed 25 percent of the total vacancies determined for that year.

(2) The Policy of the State Government regarding reservation shall apply in appointments against vacancies determined under sub-section (1).

The vacancies shall be filled from successful candidates from amongst persons in Government service through a limited competitive examination conducted by the Commission.

The candidates for appointment to the service through limited competitive examination:

(a)(i) Should be a graduate from a recognised University;

(ii) Should be in Government service continuously for the last ten years on a class III post as on 1st day of April of the year inviting application and should be confirmed on the post;

(iii) Should not be more than 45 years of age on the 1st day of April of the year of invitation of the application;

(b) Shall not be eligible for appearing in the limited competitive examination for more than three occasions.

Examination shall be held according to the syllabus specified in Appendix-A provided that the State Government amend the Appendix-A from time to time by notification published.

There shall be no viva-voce test in the limited competitive examination.

For a candidate to be successful in this limited competitive examination it shall be necessary to obtain a minimum qualifying marks of forty percent of the total marks of the examination which may be relaxed up to 5 percent in the case of Scheduled Castes and Scheduled Tribes:

Provided that in the event of the total vacancies of that year not being filled up through successful candidates obtaining minimum qualifying marks the remaining vacancies shall be added to the vacancies of the next year.

(1) The Government shall after determining the vacancies to be filled through the limited competitive examination inform the Commission about the vacancies by the 30th of June each year.

(2) The applicant shall send the application in the form prescribed by the Commission through the head of his office.

(3) The Commission may prescribe reasonable fee for the examination.

The Commision shall prepare a merit list of successful candidates for filling up the vacancies. The merit list accordingly prepared shall be made available to the Finance (Commercial Taxes) Department.

(1) Notwithstanding anything contrary to the provisions in any Rule, Regulation, sub-rule or anything contained in any judgment, decree, order, direction or stay order of any Court, Tribunal or Authority the vacancies declared till date of enforcement of this Act shall be deemed to be vacancies for the year 1990.

(2) No Court shall enforce any judgment, decree or order to fill up the vacancies through nomination for the years 1982 to 1987 under Rule 20 of the Rules.

The provisions of Bihar Finance Service Rules, 1953 contrary to the provisions of this Act, if any, shall not apply.

Notwithstanding anything contrary contained in this Act, all candidates nominated for the vacancies for the years 1982 to 1987 shall be entitled for appearing at the limited competitive examination and appointments on selection.

The Syllabus for the Limited Competitive Examination for appointment by selection in the Bihar Finance Service.

There shall be two papers in the examination and each shall be of 200 marks. The duration of examination shall be of three hours for each paper.

In the first paper there will be questions relating to accounts and it will be in two parts. Each part shall be of 100 marks. The first part shall be relating to commercial accounts and the second part shall relate to the main principles of Government Accounts.

In the second paper, there shall be questions relating to Law. It shall be in two parts and each part shall be of 100 marks.

1. Published in Bihar Gazette (Ex-ord) dated 1.11.1990.