Section 7(17) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009
(17)(i)Notwithstanding anything to the contrary, the High Court may on its own motion or on the recommendation of the Standing Committee, by a special or General Order, direct that Class III posts in any of the judgeship may be filled up at the Judgeship level itself without any role of the Co-ordination Committee for that Judgeship but with the help of the Appointment Committee, constituted under Rule 6(ii) of the Rules.(ii)The entire process of recruitment from the stage of advertisement up to preparation of the panel shall be completed under the supervision and control of the Appointment Committee.(iii)The provision of Rule 7 shall apply mutatis mutandis to such process also.
