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 172] [Entire Act] State of Jharkhand - Subsection Section 172(6) in Bihar Education Code, 1961 (6)To reduce the pay and allowances of Government servant in the cases where the Governing Body has the power to make on officiating appointment to the post concerned.(G. O. no. 2324-F., dated the 7th March 1923.)
