Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(a) in Patna High Court Establishment (Appointment) Rules, 1997 (a)Class I, Class II and Gazetted posts - The Chief Justice shall be the Appointing Authority for all Class I, Class II and other Gazetted posts of the establishment.
