Section 9 in Patna High Court Establishment (Appointment) Rules, 1997
9. Mode and Qualification for appointment.
- In the case of direct recruitment the following procedure shall be followed: -(a)Application shall be called for after issuance of Advertisement and/or calling for names from the Employment Exchange or such other procedure as may be prescribed by the Chief Justice:Provided that in the matter of direct recruitment to posts limited to the employees and daily wage employee of the High Court the aforesaid procedure may not be followed.(b)A select list/panel shall be prepared after consideration of cases of all eligible candidates on the basis of a test and interview or on the basis of marks obtained by the candidate at a particular level of examination and interview and/or any other method as may be decided by the Chief Justice. Such panel shall remain valid for a period of one year from the date of approval of such panel by the Chief Justice and may be extended for another one year.Posts falling vacant during the currency of the panel, may be filled up from the same panel.(c)In case of promotion the mode as shown in the Schedule shall be followed Selection for Class I, Class II and other Gazetted posts may be made by the Chief Justice on his own or on the recommendation of any Selection Committee as may be constituted by the Chief Justice.With respect to Class III employees, the mode as prescribed in the Schedule shall be followed. Such promotion may be made by the Registrar General subject to guideline as may be issued by the Chief Justice.(d)Appointment to Class IV posts shall be made by the Registrar General unless the Chief Justice otherwise direct, in the following manner: -(i)By absorption in the manner as prescribed in the Schedule.(ii)By deputation of a person serving in any other High Court or Court subordinate to High Court:Provided that appointment to the rest of Class IV posts shall be made by way of direct recruitment.The Chief Justice shall decide as to whether the selection for appointment is to be made by a Selection Committee and/or by himself and/or by an individual officer of the Court.
