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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007

(3)The employment will be on contract basis and the contract may be cancelled at any time with one month's prior notice if the service is found to be unsatisfactory and in view of the reasons mentioned in Rule 11.