Section 10 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
10. JOINING TIME.—
(i)A candidate appointed by direct recruitment shall join his /her post on which he/she has been appointed as soon as possible but not later than 30 days from the date of receipt of the appointment letter.Provided that the Centralized Committee, upon sufficient reasons being shown by the candidate, may extend the joining time by a further period of upto 30 days. However, in case a selected candidate fails to join duty within the specified period of 30 days or the extended period his/her letter offer of appointment shall automatically stand cancelled.(ii)Prior to joining by the candidate, the Appointing Authority or any other Officer authorized for that purpose shall verify the following:(a)Original educational documents and all other certificates of the candidate on the basis of which the appointment letter has been issued.(b)Photographs, signatures and handwriting of the candidate in the application form submitted by him.(c)The date of birth of the candidate with reference to the Secondary School Examination Certificate ( i.e. Matriculation / 10th Pass Certificate)(d)Medical fitness certificate Provided where the original certificate shall require its verification from the concerned institution/ source. Joining of such candidate shall be accepted provisionally and shall be subject to the said certificate being found correct, genuine and authentic.
