Section 50 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
50. Posting of Class III Staff.
- (i) No Assistant should be appointed as a Bench Clerk unless he has completed five years of service.(ii)No Assistant should be posted to one post for more than three years, except to the Selection Grade post and the post of Stenographer of the District Judge, if necessary.(iii)If an Assistant, who had held the post of Bench Clerk earlier is required to be given that post again, there must be an interval of atleast two years between the earlier assignment and the new assignment. Provided, however, the District Judge in special circumstances may relax the above condition.(iv)Ordinarily, no one should be employed in the Copying Departments as Comparing Clerk for more than three years.
