Section 13 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
13. [ [Substituted by Notification No. G.S.R. 106, dated 29.9.1972.]
The minimum period of training of a probationer shall ordinarily be divided between the different branches as follows:-(i)Training with a Munsif and Subordinate Judge-6 months(ii)Training in Revenue work-1 month(iii)Training in Magisterial work-6 month(iv)Training with a District and Sessions Judge-8 months(v)Training in Survey and Settlement-8 months]Training in Office Work
