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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(t) in Bihar School Examination Board Act, 2019

(t)may create such other temporary posts for a maximum period of one year as may be deemed necessary for carrying out its duties and functions assigned to it under the Act and may engage persons against such posts on Adhoc basis for a maximum period of one year; and