Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022

5. (I) A person, in order to be eligible for appointment on any post as specified in the staffing pattern, shall -

(a)be a citizen of India.
(b)be medically fit.
(c)be of good moral character
(d)be in the age group and possess the essential qualifications and experience as prescribed in Schedule ‘A’.
(ii)If any doubt arises regarding the eligibility of a candidate for appointment, the decision of the Centralized Committee shall be final.