Section 25 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
25. Power to remove difficulties –
(i)If any difficulty arises in giving effect to the provisions of these Rules, the Standing Committee may, by order not inconsistent with the provisions of these Rules, remove the difficulty.(ii)Interpretation- If any question arises relating to the interpretation of these Rules vis-a-vis other Rules, the decision of the Standing Committee shall be final.(iii)Any order made by the Standing Committee under these Rules shall be placed as soon as may be after it is made, for its approval before the Full Court.
