[01st October 2024] In
exercise of the powers conferred by the proviso to article 309 of the
Constitution of India the Governor of Bihar, in consultation with the High
Court of Judicature at Patna is pleased to make the following Rules to amend
the Bihar Civil Service (Judicial Branch) (Training and Departmental
Examination) Rules, 2019:- (1)
These Rules may be
called the Bihar Civil Service (Judicial Branch) (Training and Departmental
Examination) (Amendment) Rules, 2024. (2)
It shall extend to
the whole of the State of Bihar. (3)
It shall come into
force with immediate effect after publication in official gazette. The
insertion of Rule-2(f) of Bihar Civil Service (Judicial Branch) (Training and
Departmental Examination) Rules, 2019 (as amended from time to time).-After
Rule-2(e) of the said Rules, Rule-2(f) shall be inserted as follows:- 2(f) "The Standing Committee" means the
Committee constituted under Rule 1 of chapter 1 (Part I) of the Patna High
Court Rules. The
insertion of Rule-33(a) and 33(b) under the heading "Miscellaneous"
above the Rule-34 of Bihar Civil Service (Judicial Branch) (Training and
Departmental Examination) Rules, 2019 (as amended from time to time).-Above
Rule-34 of the said Rules, Rule-33(a) and 33(b) under the heading
"Miscellaneous" shall be inserted as follows:- "Miscellaneous." 33(a) If any question arises as to the interpretation of
these Rules, the decision of the Standing Committee in that regard shall be
final. 33(b) Residuary Powers.- Nothing in these Rules shall be
deemed to affect the powers of the Standing Committee to make such order or
orders, from time to time, as it may deem fit in regard to all the matters
incidental or ancillary to these Rules and not specifically provided for herein
or in regard to matters as have not been sufficiently provided for.Bihar
Civil Service (Judicial Branch) (Training And Departmental Examination)
(Amendment) Rules, 2024
PREAMBLE