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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(6) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

(6)A Clerk before his promotion in Category 1 or he gets financial progression in next higher scale by any other reason shall have to pass an examination on procedure (Civil and Criminal) Stamp Act, Court-fees Act, Suits Valuation Act, Correspondence and Noting and Drafting. Typists/Stenographers may be transferred to the post of Clerks on completion of period of 10 years, if they pass the necessary examination as mentioned hereinbefore.