Section 17(1)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(ii)The employees at his own request may be transferred to another Judgeship by the Standing Committee provided, however, that in such a case, his position shall be last in the concerned gradation list of categories of such employees in the transferred Judgeship.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 17(1)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998