Section 27 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
27.
A candidate appointed to the post of [Civil Judge (Junior Division)] [Substituted for the word 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.], otherwise than in a temporary capacity, shall be appointed on probation in the first instance, but will be eligible for confirmation as a [Civil Judge (Junior Division)] [Substituted for the word 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.] on the date on which the following conditions are fulfilled:-(i)that he has completed two years service from the date of first appointment;(ii)that he has passed such tests as may from time to time be prescribed in the Departmental Examination Rules; and(iii)that he is recommended by the High Court for confirmation.
