Section 67 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
67.
An order of promotion made by the District Judge may be revised by the High Court. Such revision may be made either suo motu and/or on a petition submitted by the aggrieved member within six weeks from the date of passing of the said order:Provided that the said period of six weeks may be extended by the High Court if sufficient cause is shown for the delay in submission of the petition.
