Section 10 in Patna High Court Establishment (Appointment) Rules, 1997
10. Nature of appointment.
- Appointment to posts specified in the Schedule other than the posts of Principal Secretary to the Chief Justice-cum-Deputy Registrar and the Additional Secretary to the Chief Justice may be substantive or on probation or on officiating or temporary or ad hoc basis.All appointments/promotions to permanent posts in the establishment shall be on probation for a period of one-year which may be extended for further period of one year. Expiry of the period of probation shall, however, not result in automatic confirmation.Appointment to the posts of Deputy Registrar-cum-Principal Secretary and Additional Secretary to the Chief Justice shall be temporary for such period as may be required by the Chief Justice.
