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] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(1) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997 (1)The Chief Justice shall be the Appointing Authority for all Class I, Class II and other Gazetted posts of the establishment.
