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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1)(iii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(iii)The Standing Committee of the High Court may in consultation with the District Judge concerned, fill up any post by transfer of a person holding a post in another Judgeship corresponding to a post in the cadre concerned.