Section 8(2)(b) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

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State of Bihar - Subsection

Section 8(2)(b) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(b)Appointment to Class IV posts shall be made by the Registrar General unless the Chief Justice otherwise directs, in the following manner -

(i)by recruitment in the manner as prescribed against the respective posts.

(ii)By deputation of a person serving in any other High Court or Court Sub-ordinate to Court.