Section 1(3) in Bihar Judicial Officer's Conduct Rules, 2017
(3)These rules apply to every persons appointed to a Judicial Service such as to the members of State Judicial Service or the Superior Judicial Service including on deputation or to ex-cadre posts under the Control of the High Court of Judicature Patna in connection with the affairs of the State of Bihar and who are subjected to the rules making powers of the Government.
