Section 25 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
25.
The High Court shall send all papers relating to the candidates nominated by the Selection Committee , as also of those proposed to be superseded, direct to the Commission and shall, at the same time, submit a list of such candidates to the Governor. The final selection of officers for permanent appointment shall be made by the Governor after considering the recommendations of the Commission.
