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State of Bihar - Section

Section 9 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

9. Reservation for Scheduled Castes etc.

- Reservation for direct recruitment to the various categories of posts in the 'Establishment' in favour of the Scheduled Castes and Scheduled Tribes and women candidates shall be in accordance with the orders issued by the Chief Justice from time to time having due regard to the orders issued by the Governor from time to time on the subject:Provided that in the event of non-availability of suitable candidates in a particular category, the Chief Justice may order to fill up the vacancies from any other reserved category.