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State of Bihar - Section

Section 16 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

16. Character.

- The character of person for direct recruitment to the service must be such as to render suitable in all respect for appointment to the service. It will be the duty of the appointing authority to satisfy himself on this score.Note. - Persons dismissed by the Government or by a Local Authority or a Corporation owned or controlled by the Government will be deemed to be ineligible for the appointment under these Rules.