(1)Appointment of a judge shall be made : -(a)by deputation of member of the Bihar Superior Judicial Service or of a person who has held for 7 years the office of a member of a Tribunal or any post under the Union Government or State Government, requiring special knowledge of law; or(b)by re-appointment of a retired member or a person referred to in clause (a); or(c)by appointment of a person eligible under clauses (b) and (c) of subsection (3) of Section 4 of the Act.
