Section 22 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998
22. Special Qualification.
(1)No person shall be eligible for promotion to the posts specified hereto below unless he possess the qualifications that may be prescribed by the High Court from time to time as herein below-(i)Shirestadar of District Judge;(ii)Head Clerk of the District Judge;(iii)Shirestadar of any other Court and Accountant.(2)A candidate for the direct recruitment in the post of Supertime Scale of Clerk as Shirestadar and Head Clerk of the District Judge shall have to pass such examination (s) as may be prescribed by the High Court and such appointment shall be subject to the other Rules as provided for hereinbefore.
