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 7] [Entire Act] State of Bihar - Subsection Section 7(1) in Bihar Jail Service Rules, 2014 (1)It shall be required from the person appointed through direct recruitment to take training or pass the Departmental Examination, as may be prescribed by the Cadre Controlling Authority/ Revenue Board, from time to time.
