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 30 in The Bihar Jail Service Rules, 1953

30.

The sanctioned strength of the cadre of the Senior Branch of the Service shall consist of five posts and that of the Junior Branch, twelve posts;Provided that the State Government may, from time to time create additional permanent or temporary posts in either Branch of the Service or may keep in abeyance or leave unfilled any post or posts.