Section 27(a) in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
(a)Every probationer is required to pass an examination in the following subjects :-(i)the High Court's General Rules and Circular Orders (both criminal and civil), as laid down in sub-rule (b) to this rule. The examination in the High Court's General Rules and Circular Orders will test in particular the extent to which the examinee has acquired practical facility in applying the rules.(ii)Procedural Law and Law of Evidence as laid down in sub-rule (c) to this Rule.(iii)Hindi by the lower and higher standards as described in Appendix-I of this Rule.
