Section 26 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
26.
In each district, there shall be an Appointment Committee comprising of the District Judge and two senior-most Additional Judges in that Judgeship. In case, however, it comes to the knowledge that any one of the candidates is a relation of any one of the members of such Committee and/or for any other reason if any one of the members of the Committee is unable to participate, in that event the next senior-most Judicial Officer available in the Judgeship shall be included in the Appointment Committee.It is however, made clear that irregularity in the Constitution of such Committee shall not invalidate any appointment or any other action taken by such Committee on that ground done.
