Section 3 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
3. [ [Substituted by GSR. 110 dated, 29.9.1972 published in Bihar Gazette dated 29.9.1972.]
The Governor shall decide in each year the number of vacancies in the posts of Munshifs to be filled in that year in accordance with the rules in Part II or in accordance with the rules in Part III, or both.]
