(5)Any member of the Bihar Superior Judicial Service who has reached the age of superannuation will be eligible for re-appointment as a Judge of the Family Courts for a period not exceeding two years, which can further be extended, but not beyond the age of 62 years, by the State Government with the concurrence of the Hight Court. On his re-appointment, he will get salary and allowances as are admissible to a retired Government Servant as per Law.
