Section 250 in Criminal Court Rules of the High Court of Judicature at Patna
250. [ [Substituted by C.S, no. 85.]
No officer of the Judicial Services shall be permitted to reside elsewhere than at the Head-quarters of the Station to which he is posted except with the special sanction of the High Court which may be granted in exceptional cases upon consideration of circumstances brought to its notice by the District and Sessions Judges.]Judicial Officers and the Public
