Section 5 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998
5. Mode of recruitment of Class IV employees.
(1)The District Judge shall no the vacancies of Class IV employees in the local Employment Exchange and shall notify the same also in the General Notice Boards of the district Headquarters as also Sub-Divisional Headquarters, if any.(2)Such vacancies shall also be advertised in two daily newspapers having wide circulation in the concerned district, one of which must be in Hindi.
