Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 25 in Bihar Employees' State Insurance Medical Service Rules, 1981

25. Condition of service to be regulated by the general law or Rules.

- In respect of all matters, not specially provided for in these Rules in respect of the condition of service of the Medical Officers under the employees' State Insurance Scheme, will be regulated by the general law or Rules framed or orders issued by the Government from time to time.