Section 9(i) in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
(i)evidence that he holds one of the educational qualifications referred to in clause (b) of Rule 6 in the form of a certificate from the Registrar of the University in which he took his degree in law, or a certificate that he is a Barrister-at-law or a member of the Faculty of Advocates in Scotland, or an attorney on the rolls of a High Court or a certificate that he possesses any other educational qualification which the Governor may have decided under clause (b) of Rule 6 to be equivalent to the above qualifications;
