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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(c) in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001

(c)The Selection of the candidates will be made by the Appointment Committee on the basis of the written test followed by viva-voce of the candidates qualifying in the written test. In case of the number of applicants being unmanageable high in relation to the vacancies to be filled up, the Appointment Committee may call a limited number of candidates after screening the applicants by applying some uniform objective criterion, such as the marks obtained in the qualifying examination.