Section 7(17)(i) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

[Cites 0, Cited by 0] [Section 7(17)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(17)(i) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

(i)Notwithstanding anything to the contrary, the High Court may on its own motion or on the recommendation of the Standing Committee, by a special or General Order, direct that Class III posts in any of the judgeship may be filled up at the Judgeship level itself without any role of the Co-ordination Committee for that Judgeship but with the help of the Appointment Committee, constituted under Rule 6(ii) of the Rules.

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State of Bihar - Subsection

Section 7(17)(i) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009