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State of Bihar - Section

Section 3 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986

3. Function and power of the Central Examination Committee.

- The functions and powers of the Central Examination Committee shall be the same as have been specified in Rules 4, 5, 6, 7, 8, 9 and 10 of the Rules for the Departmental Examination of Gazetted Officers published under notification no.V/DE-109/61-A-13559, dated the 10th October, 1961.