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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(2)The Registrar General shall be the Appointing Authority for appointments of all non-Gazetted (Class III and IV) posts including of daily wage employees. He will, however, make such appointment with prior approval of the Chief Justice.