Section 57 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
57.
If the District Judge is of the opinion that services of an employee upon his superannuation is essentially required for administrative exigencies, he shall send the records of such employee to the Registrar of the High Court with his recommendations which shall be considered by the Standing Committee of the High Court on its own merits. Ordinarily, extension of service for a period of more than two years shall not be granted except in very exceptional cases and in public interests, in case of such extension for a period of one year or more, the same shall be effective only on his vacating the official quarters.
