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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(v) in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022

(v)Syllabus and other necessary particulars, modes of preliminary and written examinations as well as any matter incidental to the conduct of examination including nomination of Examiners shall be as per guidelines to be notified by the High Court from time to time with prior approval of the Chief Justice.