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 2] [Entire Act] State of Bihar - Subsection Section 2(iii) in Bihar Secretariat Service Rules, 2010 (iii)'Appointing authority' means Secretary, Personnel and Administrative Reforms Department in respect of Assistants and Governor of Bihar in respect of all higher grades or posts.
