Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 815] [Entire Act]

State of Jharkhand - Subsection

Section 815(b) in Bihar Education Code, 1961

(b)A temporary officer who has been appointed against a permanent post in the Bihar Education Service cannot be appointed substantively from a date earlier than the date from which he was but on probation. This temporary service may count towards but the substantive appointment shall commence from the date on which he was put on probation.