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 2] [Entire Act] State of Bihar - Subsection Section 2(e) in Bihar Vigilance Investigation Cadre Rules, 2012 (e)"Member of the Cadre" means the person appointed and working on deputation in the Bihar Vigilance Cadre under the provisions of these Rules;
