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State of Jharkhand - Section

Section 27 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955

27. [ [Rules 24, 25, 26 substituted by Rules 24, 25, 26 & 27 and Rule 28 re-numbered as Rule 27 vide G.S.R. 110 dated 29.9.1972.]

No recommendations except those received in accordance with these rules shall be taken into consideration. Any attempt on the part of a candidate to enlist support for his appointment through persons of influence or in any other manner will disqualify him for appointment.]Appendix 'A'List of Scheduled Castes In Bihar