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State of Bihar - Section

Section 6 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022

6. Constitution of Committee.—

(i)There shall be a Centralized Committee constituted by the High Court known as the ‘Centralized Selection and Appointment Committee’ for the purposes of making recommendations for direct appointments and appointments by way of promotion to all posts.
The State shall be divided into seven Zones namely Patna, Gaya, Bhagalpur, Muzaffarpur, Darbhanga, Saran at Chapra and Purnea for the purpose of appointments.The Zones shall consist of the following Judgeships-
(a)Patna Zone – Patna, Nalanda, Rohtas, Kaimur, Bhojpur, Buxar.
(b)Gaya Zone- Gaya, Aurangabad, Jehanabad, Nawada.
(c)Bhagalpur Zone- Bhagalpur, Munger, Jamui, Khagaria, Lakhisarai, Sheikhpura Banka
(d)Muzaffarpur Zone- Muzaffarpur, Vaishali, Sitamarhi, East Champaran, West Champaran, Sheohar.
(e)Darbhanga Zone- Darbhanga, Madhubani, Samastipur, Begusarai
(f)Saran at Chapra Zone- Saran, Siwan, Gopalganj
(g)Purnea Zone- Purnea, Katihar, Saharsa, Madhepura, Kishanganj, Araria, Supaul.
Explanation.— Any future Judgeship carved out of any of the existing Judgeships shall continue to remain in same zone as the judgeship it was craved out of.
(ii)In each of the aforesaid Zones, a Zonal Committee shall be constituted consisting of the District and Sessions Judges of all Judgeships of that particular Zone. The senior most District and Sessions Judge of each Zone shall be the Chairman of the respective Zonal Committee.
(iii)A Centralized Committee shall be constituted consisting of the Chairman of each Zonal Selection Committee of which the District Judge, Patna shall be the Convenor.
(iv)To assist the Centralized Committee, a Recruitment Cell consisting of such Officers and Staff as may be deemed fit and proper shall be constituted by the Zonal Committee from time to time, with the approval of the HighCourt.
(v)Notwithstanding anything contained in sub clause (iv), the Zonal Committeemay take the service of any reputed recruitment agency for the purposes of written examinations, skill tests or other purposes for appointment of employees.