Bihar Judicial Service (Recruitment) Rules, 1955

Published vide Government of Bihar Personnel & Administrative Reforms Department Notification No. 7/A-1-210/2000 Ka 6067, Patna-15, dated 25.6.09.

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Government of Bihar Personnel & Administrative Reforms Department Notification No. 7/A-1-210/2000 Ka 6067, Patna-15, Dated 25.6.09. - In exercise of the powers conferred by Article 234 of the Constitution of India read with the proviso to Article 309, the Governor of Bihar is pleased to make the following amendment in Bihar Judicial Service (Recruitment) Rules, 1955, in consultation with High Court, Patna and Bihar Public Service Commission :-

Amendments

In the Bihar Judicial Service (Recruitment) Rules, 1955, the following new Rule 3A shall beadded:-

"3A - The Bihar Reservation of Vacancies in Post and Services (for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act 1991, (as amended from time to time) shall also apply to direct recruitment to the post of Civil Judge (Junior Division).

It shall be deemed to have come into force with effect from the date 1.10.2008.