Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(6) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

(6)For the purpose of selection of candidates, written examination shall be followed by viva-voce of the candidates qualified in the written tests.-In order to limit the number of candidates, if the number of candidates is found to be too large in relation to number of vacancies to be filled up, the Co-ordination Committee may hold first a Preliminary Test on the basis of Objective type Question and then invite a limited number of candidates on merit for final written tests.