Section 53 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
53.
Transfer of the employees (inter district or intra district) shall be made in the following manner:-(a)In administrative exigencies and/or in public interest, on the recommendation of the District Judge concerned or otherwise, the Standing Committee may transfer any employee from one District to another.(b)Employee at his own request may be transferred to another Judgeship, provided however, that in such a case, his position shall be last in the concerned gradation list of categories of such employee in the transferred Judgeship.(c)The Standing Committee of the High Court may in consultation with the District Judge concerned fill up any post by transfer of a person holding a post in another Judgeship corresponding to a post in the cadre concerned.(d)The District Judge may effect transfer within his own jurisdiction including the transfer of office bearers of any Association or Union.Disciplinary Action
