Section 8 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
8. Mode for appointment.
- (i) In the case of direct recruitment the following procedure shall be followed. -(a)Applications shall be called for after issuance of advertisement and or calling for names from the employment exchange or such other procedures as may be prescribed by the Chief Justice.(b)The procedure and syllabus relating to the competitive examination shall be such as may be prescribed by the Chief Justice from time to time.(c)A select list/panel shall be prepared after consideration of cases of all eligible candidates and if the number of candidates be highly excessive such number shall be shortlisted and thereafter selection will be made on the basis of a test and interview or on the basis of marks obtained by the candidates at qualifying examination and interview and/or any other method as may be decided by the Chief Justice. If two or more candidates secure equal marks, the candidate securing higher marks in the test will be placed above.(i)Such panel shall remain valid for a period of one year from the date of approval of such panel by the Chief Justice and may be extended for another one year in exigency.(ii)Posts falling vacant during the currency of the panel, may be filled up from the same panel.(2)In case of promotion, the mode as shown against the posts shall be followed. Selection for Class I, Class II and other Gazetted posts may be made by the Chief Justice on his own or on the recommendation of any Selection Committee as may be constituted by the Chief Justice.(a)With respect to Class III employees, the mode as prescribed against the respective posts shall be followed, Such promotion may be made by the Registrar General subject to approval of the Chief Justice.(b)Appointment to Class IV posts shall be made by the Registrar General unless the Chief Justice otherwise directs, in the following manner -(i)by recruitment in the manner as prescribed against the respective posts.(ii)By deputation of a person serving in any other High Court or Court Sub-ordinate to Court.Provided that appointment to any other class IV posts shall be made by way of direct recruitment. The Chief Justice shall decide as to whether the selection for appointment is to be made by a selection committee and/or by himself and/or by an individual officer of the Court.(3)Appointment to the post of Deputy Registrar cum Principal Private Secretary to the Chief Justice and Assistant Registrars cum Secretary to the Chief Justice shall not be made substantively or on probation, any person appointed, on these posts shall work on the said post on a purely temporary and adhoc basis for so long as his services may be required in that capacity by the Chief Justice.
