Section 3 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
3.
The Governor shall decide in each year the number of vacancies in the posts of [Civil Judge (Junior Division)] [Substituted for the word 'Subordinate Judges' Civil Judge (Senior Division) and for 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.] to be filled in that year in accordance with the rules in Part II or in accordance with the rules in Part III, or both.
