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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

(1)In order to conduct centralized examination and oral interview for the selection of the candidates for appointment to class III posts, the State shall be divided into seven zones, namely-
(i)Patna
(ii)Muzaffarpur
(iii)Bhagalpur
(iv)Gaya
(v)Darbhanga
(vi)Purnea
(vii)Saran at Chapra
Each zone shall consist the following Judgeship:-
(i)Patna zone - Patna, Nalanda, Bhojpur, Rohtas, Kaimur, Buxar
(ii)Muzaffarpur - Muzzaffarpur, Vaishali, Sitamarhi, East Champaran, West Champaran
(iii)Bhagalpur zone - Bhagalpur, Munger, Jamui, Khagaria
(iv)Gaya zone - Gaya, Aurangabad, Jehanabad, Nawada
(v)Darbhanga zone - Darbhanga, Madhubani, Samastipur, Begusarai
(vi)Purnea zone - Purnea, Katihar, Saharsa, Madhepura
(vii)Saran at Chapra zone - Saran at Chapra, Siwan, Gopalganj.
Explanation.-Any Judgeship carved out of any of the existing Judgeship shall continue to remain in the same zone.