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State of Bihar - Section

Section 18 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

18.

The records of cases prepared under Rule 17 will be submitted to the Subordinate Judge or Munsif, as the case may be, who will examine them to see that they are carefully and intelligently prepared and will give suitable directions and advice. The District Judge should also examine a few records so as to give instructions and to become acquainted with the merits of the officer.