Section 16 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
16.
The probationer must make a careful study of the High Court's General Rules and Circular Orders (civil). Particularly he must make a thorough study of the Accounts Rules. He will not be required to work as a clerk or to write up registers, but should towards the end of the period devote some days to office inspection.Training in Judicial Work (Civil)
