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[Cites 0, Cited by 0] [Section 867] [Entire Act]

State of Jharkhand - Subsection

Section 867(10) in Bihar Education Code, 1961

(10)The period of absence of a subordinate directed by the head of his office to absent himself from duty in consequence of infectious disease in his home shall be reckoned as casual leave but shall not be counted against casual leave that may be due.(Appendix 9 of Bihar Service Code.)