Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 8 in Patna High Court Establishment (Appointment) Rules, 1997 8. Appointment. - Appointment to the posts in the establishment shall be made according to the qualification and in the manner prescribed in the Schedule.
