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State of Bihar - Section

Section 34 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

34.

An officer is entitled to draw the pay of the stage of the time-scale on the recommendation of the High Court after he has completed one year's service and has passed the Departmental Examination in (1) High Court's General Rules and Circular Orders (both Civil and Criminal), (ii) Procedural Law and Law of Evidence, (iii) Hindi by lower standard as prescribed by Rule 27:Provided that if the passing of the Departmental Examination be delayed, the officer will be entitled on passing the same to draw pay at the stage in the time-scale to which he would have been entitled had there been no delay in passing of the Departmental Examination.