Section 19 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
19. Appointment.
(1)On the occurrence of substantive vacancies, the appointing authority shall make appointments to the various categories of posts in the establishment from the respective list of persons duly selected under these Rules. Where a select list has been prepared, appointments shall be made in the same order in which the names appear in the list.(2)Appointments against temporary and officiating vacancies shall also be made in the manner provided in sub-rule (1).
