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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(3) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(3)If a Clerk, who had held the post of Bench Clerk earlier is required to be given that post again, there must be an interval of at least two years between the earlier assignment and the new assignment.Provided however, the District Judge in special circumstances may relax the above condition.