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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(ii) in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001

(ii)Constitution of Appointment Committee :- Appointment Committee shall be constituted consisting of the District Judge and two Senior-most Additional District Judges of the Judgeship or, in case of nonavailability, the other Seniormost Judicial officer. If any member of the Committee declines to continue as member of the Committee for any reason, then in that event, the next Senior-most Judicial Officer in the Judgeship shall be the member of the Committee.