Section 25A in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
25A. [ [Added New Rule 25A vide Section 4 of Amendment Rules, 2005 See End of the Rules]
It shall be essential for the newly appointed Judicial Officers to undergo a training for a minimum period of one year. However, the period of training may be extended to two years after consultation with the High Court but in the exigency of the situation the High Court may reduce the period of training.]
