Section 39 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
39.
When the High Court have refused to make a declaration which is necessary before an officer can draw pay beyond the 1st and 2nd E.B. stage in the time-scale, the officer will be informed by the High Court of the defects in his work or conduct which have led to the stoppage of his advancement in the time-scale.
