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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(16)(i) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(i)In each districts, there shall be an Appointment Committee comprising of the District Judge and two Senior-most Additional District Judges in the 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, 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.