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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jharkhand - Subsection

Section 50(iii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992

(iii)If an Assistant, who had held the post of Bench Clerk earlier is required to be given that post again, there must be an interval of atleast two years between the earlier assignment and the new assignment. Provided, however, the District Judge in special circumstances may relax the above condition.