Section 6 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
6. [ ['Rule 6' substituted vide G.S.R. 110 dated 29.9.1972.]
A candidate may be of either sex, and must -(a)be under 29 years and over 25 years of age on the 1st day of August, last preceding the month in which the examination is held: Provided that a candidate belonging to a Scheduled Castes or a Scheduled Tribes must be under thirty-four years and over twenty-five years of age on the said date:Provided further that, in the case of candidates who are bona fide displaced person from Pakistan there shall be upper age limit.Provided also no candidate who does not belong to a scheduled castes or a scheduled tribes shall be allowed to make more than four chances at the examination.Provided also that, for the first examination to be held after 1st August, 1959, a candidate belonging to Scheduled Castes or Scheduled Tribes must be under 36 years of age on that date and any other candidate must be under 31 years of age on that date.(b)be a graduate in Law of a University recognised by the Governor or a Barrister-at-law or a member of the Faculty of Advocates in Scotland, or an attorney on the rolls of a High Court, or possess other educational qualifications which the Governor may, after consultation with the the High Court and the Commission, decide to be equivalent to those prescribed above.(c)be a practitioner at Bar of atleast one year's continuous standing on the date of the advertisement.Note. - Persons who hold posts in Government service in a temporary or officiating capacity or on probation including temporary or officiating Munsifs are eligible to offer themselves for examination, provided they possess the educational and other qualifications prescribed in the rules, persons holding non-gazetted posts substantively, whether technical or non-technical, are also eligible to offer themselves for examination, provided they possess the requisite qualifications. This concession, will not, however, apply to such technical persons who have been trained at the expense of Government or those who are by contract bound to serve in a technical post for a specified period.Applications from Government servants who are eligible under the rules, should be submitted through the authority empowered to forward the application under the Bihar Government Servants applications for Post Rules 1956".]
