Section 29 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
29. Appointment by absorption.
- Notwithstanding anything contained in these Rules the Chief Justice may frame scheme for appointment by absorption of persons working on daily wages on the date of commencement of these Rules in the vacancies of class III/IV posts and any appointment so made in pursuance of the scheme shall be against the posts of direct recruitment.
