Section 23 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998
23. Revision of orders of promotion.
- An order of promotion made by he District Judge may be revised by the High Court. Such revision may be made either suo motu and/or on a petition submitted by the aggrieved member within six weeks from the date of passing of the said order:Provided that the said period of six weeks may be extended by the High Court if sufficient cause is shown for the delay in submission of the petition.
