Section 11 in Patna High Court Establishment (Appointment) Rules, 1997
11. Reservation.
- In making direct recruitment posts shall be reserved for the candidates belonging to S.C./S.T. and, woman candidates to the extent of 14%, 10% and 5% respectively. There shall, however, be no reservation in appointment by promotion or absorption or deputation or transfer:Provided that in the event of non-availability of suitable candidates in a particular category, the Chief Justice may order to fill up the vacancies from any other reserved category.
