(2)For the purpose of making an appointment under clause (c) of sub-rule (1), the Patna High Court, Patna shall invite applications from eligible candidates and appoint a Committee of such number of judge of the High Court as it may think proper. The Committee, so appointed, shall scrutinise the applications received, interview such of the applicants as are thought proper and place its recommendations to the High Court. The High Court Shall there Upon send its recommendations to the State Government for making such appointments:Provided that appointment of the post of principal Judge, Family Court from external sources would only be considered on rare occasion, if there is no one available from the Bihar Superior Judicial Service. Such an appointment would be an exception rather that the Rule. If such appointment is made, it would be purely of contractual nature for a fixed term. The terms of service will be negotiable.
