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[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Bihar - Subsection

Section 181(2)(e) in Bihar Board's Miscellaneous Rules, 1958

(e)No assistant should be allowed ordinarily to stay in any particular Anchal or Block Office for more than three years at a stretch, but their transfer is compulsory from that Anchal after five years.