Section 8(2) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
(2)In case of promotion, the mode as shown against the posts shall be followed. Selection for Class I, Class II and other Gazetted posts may be made by the Chief Justice on his own or on the recommendation of any Selection Committee as may be constituted by the Chief Justice.(a)With respect to Class III employees, the mode as prescribed against the respective posts shall be followed, Such promotion may be made by the Registrar General subject to approval of the Chief Justice.(b)Appointment to Class IV posts shall be made by the Registrar General unless the Chief Justice otherwise directs, in the following manner -(i)by recruitment in the manner as prescribed against the respective posts.(ii)By deputation of a person serving in any other High Court or Court Sub-ordinate to Court.Provided that appointment to any other class IV posts shall be made by way of direct recruitment. The Chief Justice shall decide as to whether the selection for appointment is to be made by a selection committee and/or by himself and/or by an individual officer of the Court.
