Section 7 in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009
7. Mode of Recruitment of Class III Employees.
(1)In order to conduct centralized examination and oral interview for the selection of the candidates for appointment to class III posts, the State shall be divided into seven zones, namely-(i)Patna(ii)Muzaffarpur(iii)Bhagalpur(iv)Gaya(v)Darbhanga(vi)Purnea(vii)Saran at ChapraEach zone shall consist the following Judgeship:-(i)Patna zone - Patna, Nalanda, Bhojpur, Rohtas, Kaimur, Buxar(ii)Muzaffarpur - Muzzaffarpur, Vaishali, Sitamarhi, East Champaran, West Champaran(iii)Bhagalpur zone - Bhagalpur, Munger, Jamui, Khagaria(iv)Gaya zone - Gaya, Aurangabad, Jehanabad, Nawada(v)Darbhanga zone - Darbhanga, Madhubani, Samastipur, Begusarai(vi)Purnea zone - Purnea, Katihar, Saharsa, Madhepura(vii)Saran at Chapra zone - Saran at Chapra, Siwan, Gopalganj.Explanation.-Any Judgeship carved out of any of the existing Judgeship shall continue to remain in the same zone.(2)In each of the aforesaid Zones, a selection Committee shall be constituted consisting of all District & Session Judges of all the Judgeships of that particular Zone. The Senior-most district Judge of each Zone shall be the Chairman of the respective Zonal Selection Committee.(3)At the level of the State, a Co-ordination Committee shall be constituted which shall consist of the Chairman of each the Zonal Selection Committees, the District Judge, Patna shall be its Convener.(4)In the month of January of every alternate year, the District Judge will determine the existing vacancies as well as the anticipated vacancies, likely to occur by December of the next year and will send the same to the Co-ordination Committee and after receiving information from all the Judgeships, all the vacant posts available for direct recruitment shall be advertised by the Co-ordination Committee at least in two daily newspapers having wide circulation in the State of Bihar, one of such Newspapers shall be in Hindi.(5)In the advertisement it shall be mentioned that a candidate should give three options relating to the place of his appointment in the event of his selection. However, any candidate may be appointed at any place other than the places opted for by him.(6)For the purpose of selection of candidates, written examination shall be followed by viva-voce of the candidates qualified in the written tests.-In order to limit the number of candidates, if the number of candidates is found to be too large in relation to number of vacancies to be filled up, the Co-ordination Committee may hold first a Preliminary Test on the basis of Objective type Question and then invite a limited number of candidates on merit for final written tests.(7)Final Written Tests shall be of 90 marks, consisting of objective cum subjective type question, comprising of four following papers.(a)English language - consisting of-letter writing, essay, precis, comprehension and vocabulary (20 marks).(b)Hindi language - consisting of letter writing, essay, precis, comprehension and vocabulary (20 marks).(c)Mathematics of matriculation standards (25 marks).(d)General knowledge and current affairs (25 marks).Explanation.-The Co-ordination Committee may consider the pattern of subjective cum objective test of the final written examination, considering the number of vacancies as well as the number of candidates, as well as consider the feasibility as to whether the Preliminary and Final Tests can be entrusted to a professional management group, which normally undertakes conduct of such examination for selection/appointment of candidates in Public/Private Sector/large Organization.(8)The examinations both preliminary and Final shall be conducted at the headquarter of each of the aforesaid seven Zone as on the same date and at the same time.(9)The Co-ordination Committee shall determine the manner in which the question papers are to be confidentially settled, printed, stored and distributed and also the manner in which examination at each Zone shall be conducted. They shall also take decision on all matters incidental to the conduct of the examination.(10)As soon as the examination is oyer, the answer books of the candidates shall be sealed and in order to maintain absolute confidentiality regarding evaluation the office of the Co-ordination Committee before sending the answer books to Examiners or the professional management group to whom the conduct of examination has been entrusted, use the process of coding the answer books of the candidates as directed in the Circulars issued by the High Court in the past or as may be directed by the High Court in future.(11)The written test/tests in typing and short-hand shall consist of 90 Marks, 10 Marks shall be allotted for personality test and interview. For the written test normally the qualifying marks will be 45, but in case of female candidates and candidates from the reserved categories, the Appointment Committee/Co-ordination Committee may make suitable relaxation in the qualifying marks. Interview shall be held by the Selection Committee in each zone on the date to be specified for the purpose by the Coordination Committee. The ration in which the candidates would be called for final written examination would normally not be less than 9 times of the number of vacancies and for interview not less than three times the number of vacancies available and likely to be available in near future.(12)A panel of successful candidates shall be prepared on the basis of total marks obtained in written examination as also in the interview. After the selection tests (both written and oral) are over, a common panel shall be prepared by the Coordination Committee in order of merit for all the Judgeship in the State of Bihar.(13)The aforesaid panel shall remain valid for a period of two years.(14)The existing vacancies as also the anticipated vacancies occurring within the aforementioned period may be filled up from amongst the candidates in the said panel in order of merit.(15)The Co-ordination Committee may form different panels for different types of posts, namely (i) Clerk (ii) Stenographer (iii) Typist etc.(16)From the panel of successful candidates as prepared under Rule 12 or 14, the names shall be recommended to each District Judge for appointment on the post of Class III.(17)(i)Notwithstanding anything to the contrary, the High Court may on its own motion or on the recommendation of the Standing Committee, by a special or General Order, direct that Class III posts in any of the judgeship may be filled up at the Judgeship level itself without any role of the Co-ordination Committee for that Judgeship but with the help of the Appointment Committee, constituted under Rule 6(ii) of the Rules.(ii)The entire process of recruitment from the stage of advertisement up to preparation of the panel shall be completed under the supervision and control of the Appointment Committee.(iii)The provision of Rule 7 shall apply mutatis mutandis to such process also.
