Section 29 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
29.
From the applications referred to in Rule 28 above, each District and Sessions Judge/Head of the Department concerned, will prepare and send a consolidated statement showing the particulars of the probationers and the standards in which they intend to appear, alongwith their applications, to the Secretary to the Central Examination Committee latest by the 16th May, 16 September for the first/second half yearly examination.
