Section 14 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
14.
The District Judge shall determine the length of the period to be spent in the office of (i) a Munsif, (ii) a Subordinate Judge, and shall nominate efficient officer (or officers) of each class in whose court the probationer should be trained. The aim will be to give the probationer wide experience of the best class of office management and judicial work.
