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State of Bihar - Section

Section 184 in Bihar Board's Miscellaneous Rules, 1958

184. The District Officers to report names of officers liable to transfer.

- The names of officers liable to transfer under the above rule after they have served for five years in one appointment, should be reported by the Collector for the orders of the Commissioner and should be entered in a list to be kept in the Commissioner's office.The Collector's report should reach the Commissioner on the 20th February each year. If in the case of any such officers, the Commissioner and Collector are unable to arrange a transfer within the division before the lapse of seven years, the matter should be reported to the Board who will arrange it in communication with other Commissioners.