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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(9) in Bihar Employees' State Insurance Medical Service Rules, 1981

(9)Insurance Medical Officers selected for training at the State cost inside the State will have to credit to the Government with such funds or amounts received by them as stipend or scholarship from any other source. Similarly the Insurance Medical Officers who are selected for Post-Graduate Study/advanced specialised training outside the State at the State cost shall not receive any amount from any other source which has not been sanctioned to them in their deputation orders, without prior permission of the State Government.