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State of Bihar - Section

Section 37 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

37.

No officer may draw pay in excess of Rs. 715 p.m. on^the prescribed scale, until he has been declared by the High Court to have been passed the second efficiency bar unless his work can be described as good i.e., considerably above a standard which is adequate to secure him from disapprobation without earning approbation. His work must show definite merit and also integrity.