Section 15 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
15. APPOINTMENT BY PROMOTION FROM THE OFFICERS/ STAFFS AS PRESCRIBED IN SCHEDULE-A
(I)All posts in Group-B are to be filled up by promotion in the manner prescribed.(ii)A candidate shall not be promoted to the higher scale in service unless he qualifies in the examination as prescribed by the High Court.(iii)Appointment to the higher grade from the lower grade of the ministerial establishment should be made on the basis of seniority, provided that the concerned employee possesses the prescribed educational and other qualifications as laid down in these Rules or in any other existing law that may be applicable, and are otherwise fit to perform the duties attached thereto, and passes the tests prescribed under these Rules.(iv)The posts of Sr. Court Assistant/Programmer/Librarian/Asst. Librarian/Upper Division Clerk and Bailiff in Group C are also to be filled up by promotion in the manner prescribed.(v)Appointment against 25% posts of the sanctioned strength of Court Assistant/Office Assistant/ Other Clerks of Grade I & II/ Upper Division Clerks shall be made every year by way of selection, based on annual examination for screening of eligible candidates in the manner prescribed by conducting written test, computer operating test and interview as prescribed by the Centralized Committee with prior approval of the Chief Justice, and on the basis of results of such selection tests. A panel of candidates for the said posts shall be prepared by the Centralized Committee with the prior approval of the Chief Justice, which shall be valid for one year.(vi)Appointment to the post of Process Server by promotion from Attendants (Special) / Attendants, Night Guard will be made on the basis of written test, service record of the candidate, and interview to be conducted by the Centralized Committee, as prescribed by the High Court.(vii)Appointment by promotion of Attendants (Special) / Attendants, Night Guard may be made on the recommendation of the Centralized Committee on the basis of Departmental Examination/ Proficiency Test and Interview.(viii)Deposition Writer cum-Typist-cum Clerk, before his/her promotion to the higher scale, must pass a test in typing in which his/her minimum typing speed should be 40 words per minute in English and 33 words pe minute in Hindi, with an allowance of 1.5% for errors. The candidate will have to pass an examination in practice and procedure and in such other subject as may be prescribed by the High Court from time to time for promotion to the next higher scale.(ix)Before a Stenographer is promoted to the next higher scale, he/she will have to pass the test of stenography with a minimum shorthand speed of 80 words per minute in English and 60 words per minute in Hindi, with an allowance of upto 5% for errors. The candidate will also have to pass the examination of practice and procedure and such other subjects as may be specified by the High Court from time to time.(x)Before a Clerk is promoted to the Category II or he/she gets financial progression in the same scale by any other reason, he/she will have to pass an examination in.-(1)Civil Court and Criminal Court Rules framed by the High Court.(2)Accountancy(3)Drafting of correspondence and Order sheet writing, and(4)Practice and Procedure(xi)Before promotion of a Clerk in Category I or getting financial progression in next higher scale by any other reason, he/she shall have to pass an examination on procedure (Civil and Criminal) Stamp Act, Court-fee Act, Suit Valuation Act, and Correspondence and Noting and Drafting. A Typist/Stenographer may be transferred to the post of Clerk on completion of a period of 10 years of service, provided that he/she passes the necessary examination as mentioned herein before.(xii)If suitable persons are not available for promotion to Clerk of Category I, it would be open to an Appointing Authority to fill up the said posts bydirect recruitment, on recommendation of the Centralized Committee subject to the prior approval of the High Court. The qualification for direct recruitment to the posts of Super time Scale shall be graduation in law or equivalent degree from a recognized University.
