Section 6(b) in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
(b)be a graduate in Law of a University recognised by the [Bar Council of India] [Substituted for the word 'Governor' Bar Council of India, vide Amendment Rules, 2005, Section 2(1).] or a Barrister-at-law or a member of the Faculty of Advocates in Scotland, or an attorney on the rolls of a High Court, or possess other educational qualifications which the Governor may, after consultation with the the High Court and the Commission, decide to be equivalent to those prescribed above.
