Section 41 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
41.
No officer may draw pay in excess of Rs. 625 on the Sub-Judge's scale until the High Court have declared that he has passed the E.B.This declaration will not be made unless the High Court is satisfied that the officer is doing the work of a Sub-Judge quite satisfactorily and efficiently.When the High Court have refused to make a declaration which is necessary before an officer can draw pay beyond the efficiency bar stage in the Subordinate Judge's scale, the officer will be informed by the High Court of the defects in his work or conduct which have led to the stoppage of his advancement in the time-scale.
