Section 24 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
24. On the occurrence of permanent vacancies in the posts of [Civil Judge, (Junior Division)] [Substituted for the word 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.] proposed to be filled up from among temporary [Civil Judge, (Junior Division)] [Substituted for the word 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.] already in Government service, the High Court shall call for nominations from the District Judges. These nominations shall be considered by a Selection Committee appointed by the Chief Justice for the purpose, with the Chief Justice as its President. The Officers nominated by the Selection Committee as suitable for permanent appointment shall be arranged in order of their position inter se as temporary [Civil Judge, (Junior Division)] [Substituted for the word 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.].
