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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

(2)If at the date of his appointment the Secretary was not in the service of the Government of India, or of a State, he shall hold office during the pleasure of the Governor and shall normally serve till he attains the age of 55 years unless his services are terminated earlier for any special reason.