Section 22 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
22.
During this period, the probationer should read the High Court's General Rules and Circular Orders (criminal) and the important portions of the Penal Code and the Code of Criminal Procedure and take special notes of the procedure in respect of directing or sanctioning prosecution for offence under Chapters XII and XVIII of the Indian Penal Code. Training in criminal court work should be, as far as possible, on the same lines as those prescribed under Rules 15 to 20 of these Rules for a training of a probationer in the court of a Munsif or Subordinate Judge, including inspection of registers and subject to the approval of the High Court, the probationer may be vested with the powers of Magistrate of third class during the first three months of his training and with the power of a Magistrate of the second class for further period of three months. It will be the duty of the Sessions Judge to arrange for the training of the probationer in magisterial work so that he may acquire a sound insight into the law and procedure in criminal trials:[Provided if the High Court under Rule 96, varies the length of the period of training and the probationer has to undergo training of magisterial work for more than six months, he may on the recommendation of the High Court be vested with the powers of a Magistrate of the first class on completion of his training in magisterial work for six month.] [Added by Notification No. G.S.R. 106 dated 29.9.1972.]Training under the District and Sessions Judge
