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State of Bihar - Section

Section 36 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

36.

No officer may draw pay in excess of Rs. 535 on the prescribed scale, until the High Court have declared that he has passed the 1st efficiency bar. This declaration will not be made unless the High Court are satisfied that the officer is fit to perform the work ordinarily expected of a Munsif.