Section 8 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
8. Process of applications.
- From the applications referred to in Rule 7 the Director of Prosecution, [Bihar] [This may now be read as 'Jharkhand'.] will prepare and send a consolidated statement showing the particulars of the Offices and the subjects in which they intend to appear, alongwith their applications, to the Secretary to the Committee latest by the 16th May/16th September, for the First/Second half yearly examination.
