Section 5 in Patna High Court Establishment (Appointment) Rules, 1997
5. Establishment.
- The establishment of the High Court shall consist of posts shown in the Schedule and such other posts as may be created by the Chief Justice:Provided that the Chief Justice may appoint such number of officers, employees including daily wage employees as may be necessary for the proper working of the High Court within the budgetary provision:Provided further that the Chief Justice may allow the employee already working on daily wage basis to continue in the establishment of the High Court till further orders.
