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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

(1)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 receive the pay which he would have drawn but for his appointment as Secretary and in addition a special pay of Rs. 150 a month:Provided that if Ministerial Officer is appointed to the post of Secretary, his initial pay shall be fixed at the stage in the time-scale of Rs. 500 - 20 - 650 - E. B. - 35 - 1,000 next above the amount arrived at by adding Rs. 150 to his substantive pay.