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] [Entire Act]

State of Bihar - Section

Section 157 in Bihar Board's Miscellaneous Rules, 1958

157. Rules for the Examination in Accounts.

(1)The following rules have been prescribed by Government for Examination at which all ministerial officers of Muffasil Departments under the administrative control of Government will be eligible to appear and those who secure therein 60 per cent marks or above will be declared to have passed the final examination while those who secure marks 40 per cent and above but below 60 per cent will be declared to have passed preliminary examination.Note. - Permanent assistants and permanent Class I Stenographers in all Departments of Secretariat and all offices of the Head of Department as listed in Appendix 3 to the Bihar Service Code, with the approval of the respective heads of these offices, may also sit for the examination in accounts, provided that they will not be allowed more than two chances to pass the examination.