Section 26 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
26. [ [Rules 24, 25, 26 substituted by Rules 24, 25, 26 & 27 and Rule 28 re-numbered as Rule 27 vide G.S.R. 110 dated 29.9.1972.]
Notwithstanding anything to the contrary contained in these rules, a Munsif appointed on temporary basis shall be eligible for permanent appointment to the Service without there being any upper age limit subject to the conditions that-(i)he has completed two years of service from the date of his first appointment.(ii)he has passed such tests as may from time to time be prescribed in the Departmental Examination Rules, and(iii)he is recommended by the High Court for such permanent appointment.]General
