Section 31 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
31. [ [Substituted by Notification No. G.S.R. 106, dated 29.9.1972.]
A probationer will be eligible for confirmation and appointment as a permanent Munsif as provided in Rules 24 and 26 respectively of the Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955:Provided that before recommending a probationer for confirmation or appointment, the High Court will obtain and consider reports from-(i)the District and Sessions Judge under whom he has been trained as to his fitness to be so confirmed or appointed having regard to his mastery of the law and practice of evidence and procedure, and his industry and general efficiency;(ii)District Magistrate and Collector, and the Settlement Officer or the Officer in-charge of the training (if the probationer has undergone a theoretical and practical survey training) under whom he has been trained as to his industry and his proficiency in the work in which he has been trained by them.The report referred to in sub-rule (1) from the District and Sessions Judge shall be sent by him direct to the High Court and the reports from other authorities shall be sent to the State Government which shall be forwarded the same to the High Court.An officer, who is not confirmed or appointed on a permanent basis as Munsif would be liable to be discharged from service at any time in consultation with the High Court.]Pay and Advancement in the Time-scale
