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 4] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in Bihar Secretariat Service Act, 2007

(2)The Cadre Controlling Authority may make such regulations which are not inconsistent to this Act or the Rules made under the Act, for the purpose of making necessary or consistent provision on all subjects for the effective implementation of the Act and the Rules.