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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in Bihar Family Courts Rules, 2011

(3)In case the District Judge is unable to appoint/depute any Officer or Employee to the Office of Family Courts, then the Principal Judge/Judge of Family Court may appoint officer and employee on temporary/contract basis in accordance with manner of appointment provided in Bihar Civil Court Staff (Class III and IV) Rules, 1998, in consultation with the High Court.