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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(3)Appointment to the post of Deputy Registrar cum Principal Private Secretary to the Chief Justice and Assistant Registrars cum Secretary to the Chief Justice shall not be made substantively or on probation, any person appointed, on these posts shall work on the said post on a purely temporary and adhoc basis for so long as his services may be required in that capacity by the Chief Justice.