Section 7 in Patna High Court Establishment (Appointment) Rules, 1997
7. Condition and eligibility for appointment.
- A person shall be eligible for appointment in the establishment of the High Court who -(a)is a citizen of India;(b)is medically fit;(c)is of good character and antecedent;(d)possesses the prescribed educational and other qualifications as mentioned in the Schedule from recognised University/Board;(e)is not below 18 years of age and over 35 years of age on the 1st day of January of the year in which the process of recruitment is initiated: Provided that upper age limit for members of Scheduled Caste/Scheduled Tribe shall be relaxable by 5 years:Provided further that age limits shall not apply to a person already serving in the establishment of the High Court including daily wage employees or those working in the Courts subordinate to the High Court or placed on deputation.
