Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(2) in Bihar Jail Service Rules, 2014 (2)The minimum qualifying service, i.e., 'Kalawadhi' (dkykof/k) for such promotions shall be the same as decided by the Home Department, from time to time, in consultation with the General Administration Department.
