Section 4 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
4. Appointing Authority.
(1)The Chief Justice shall be the Appointing Authority for all Class I, Class II and other Gazetted posts of the establishment.(2)The Registrar General shall be the Appointing Authority for appointments of all non-Gazetted (Class III and IV) posts including of daily wage employees. He will, however, make such appointment with prior approval of the Chief Justice.
