Section 27 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
27.
(a)Every probationer is required to pass an examination in the following subjects :-(i)the High Court's General Rules and Circular Orders (both criminal and civil), as laid down in sub-rule (b) to this rule. The examination in the High Court's General Rules and Circular Orders will test in particular the extent to which the examinee has acquired practical facility in applying the rules.(ii)Procedural Law and Law of Evidence as laid down in sub-rule (c) to this Rule.(iii)Hindi by the lower and higher standards as described in Appendix-I of this Rule.(b)There shall be one paper with books on the High Court's General Rules and Circular Orders. The paper shall be of three hours' duration and carry 100 marks. A probationer securing 60 marks or above will be declared to have passed in the paper.The questions will be set from the following books:-(i)High Court's General Rules and Circular Orders (Criminal), Vols. I and II;(ii)High Court's General Rules and Circular Orders (Civil), Vols. I and II.(c)There shall be another paper without books on the Procedural Law and Law of Evidence. - The paper shall be of three hours' duration and shall carry 100 marks. A probationer securing 60 marks or above will be declared to have passed the paper.The questions will be set from the following books:-(i)Code of Civil Procedure.(ii)Code of Criminal Procedure.(iii)Indian Evidence Act.
