Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 22 in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

22. Promotion.

(1)A candidate shall not be promoted to the higher scale in service unless he qualifies in the examination as prescribed by the High Court.
(2)Appointment to the higher grade of the ministerial establishment should ordinarily be made by seniority from lower grade provided they possess the prescribed educational and other qualification as laid down in these Rules or any other existing law that may be applicable and are otherwise fit to perform the duties attached thereto and pass the test, if any, prescribed under these Rules.
(3)Typist before his promotion to the higher scale must pass another test of typing; the minimum speed of typing would be 50 words per minute in English or 35 words per minute in Hindi. Mistakes at the rate of 1½ words per hundred words shall only be allowed and he will have to pass an examination in practice and procedure and in such other paper for next promotion in higher scale as may be prescribed by the High Court form time to time.
(4)Before a Stenographer is promoted to the higher scale he will have to pass the test of stenography at the rate of 120 words per minute in English and 80 words per minute [in Hindi sic ?] and only 5% mistakes shall be allowed and he will also have to pass the examination of practice and procedure and such other papers for next promotion in higher scale, which may be specified by the High Court from time to time.
(5)Before a clerk is promoted to the category 2 or he gets financial progression in the same scale by any other reason he will have to pass an examination in:-
(i)Civil Court and Criminal Court Rules framed by the High Court.
(ii)Accountancy.
(iii)Knowledge of drafting of correspondence and order sheet and
(iv)Practice and Procedure.
(6)A Clerk before his promotion in Category 1 or he gets financial progression in next higher scale by any other reason shall have to pass an examination on procedure (Civil and Criminal) Stamp Act, Court-fees Act, Suits Valuation Act, Correspondence and Noting and Drafting. Typists/Stenographers may be transferred to the post of Clerks on completion of period of 10 years, if they pass the necessary examination as mentioned hereinbefore.
(7)If suitable persons are not available for promotion to the Category 1 of Clerk, it would be open to an Appointing Authority to fill up the said posts by direct recruitment, subject to the prior concurrence of the High Court. The qualification for direct recruitment in the posts of Supertime Scale shall be B.A., B.Sc. and B.Com. or an equivalent degree from the recognized University and also degree in Bachelor of Law.