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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in The Bihar Gazetted Officers (Ad-hoc Appointments Regularisation's) Act, 1987

(2)"Ad-hoc appointment" means such appointment made on ad-hoc basis by direct recruitment by State Government to any Gazetted Post in any category at all levels in the State of Bihar;