Section 9(b) in Patna High Court Establishment (Appointment) Rules, 1997
(b)A select list/panel shall be prepared after consideration of cases of all eligible candidates on the basis of a test and interview or on the basis of marks obtained by the candidate at a particular level of examination and interview and/or any other method as may be decided by the Chief Justice. Such panel shall remain valid for a period of one year from the date of approval of such panel by the Chief Justice and may be extended for another one year.
