Section 15 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998
15. Posting of Class III Staff.
(1)No Clerk should be appointed as a Bench Clerk unless he has completed five years of services.(2)No clerk should be posted to one post for more than three years, except to the Selection Grade post and the post of Stenographer of the District Judge, if necessary.(3)If a Clerk, who had held the post of Bench Clerk earlier is required to be given that post again, there must be an interval of at least two years between the earlier assignment and the new assignment.Provided however, the District Judge in special circumstances may relax the above condition.(4)Ordinarily, no one should be employed in the Copying Department as Comparing Clerk for more than three years.
