Section 21 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
21.
A probationer will be deputed by the District Judge to the office of the Collector for training in general revenue work. It will be the duty of the Collector to arrange for and look after the training, so that the probationer may acquire a general acquaintance with the Rules, practice and procedure of the Revenue Department, in (1) Certificate Procedure, (2) Partition, (3) Land Reforms Officers, and (4) Treasury (Judicial transactions only). In Chotanagpur Division and the district of Santhal Parganas particular attention should be paid to the work under the local Tenancy Act.Training in Magisterial Work
