Section 296 in Bihar Board's Miscellaneous Rules, 1958
296. Condition of temporary appointment.
- In case of appointment of any person other than a menial on any temporary establishment by the Board or Government, it is open to the Collector to make a condition that three-fourth pay only shall be drawn during the period for which the establishment is entertained, and that the remainder can be claimed at the expiry of the sanctioned period, provided the work be then completed or sufficient cause shown for failure; otherwise the quarter pay will be forfeited to provide for the completion of the work by the other persons.
