Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 25 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 25. [ [Rules 24, 25, 26 substituted by Rules 24, 25, 26 & 27 and Rule 28 re-numbered as Rule 27 vide G.S.R. 110 dated 29.9.1972.] A candidate appointed on a temporary basis shall have to undergo all the training for the post as if he were appointed on a substantive basis.]
