Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 6 in Patna High Court Establishment (Appointment) Rules, 1997

6. Appointing Authority.

(a)Class I, Class II and Gazetted posts - The Chief Justice shall be the Appointing Authority for all Class I, Class II and other Gazetted posts of the establishment.
(b)Class III, Class IV and other posts. - The Registrar General shall be the Appointing Authority for appointments against all Class III and Class IV posts, including of daily wage employee. He will however make such appointment with prior approval of the Chief Justice.