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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Secretariat Service Act, 2007

(2)On the basis of sanctioned strength of the Service determined under sub-section (1) the identification of posts in the government departments as well as in the attached offices may be done by the cadre controlling authority through a notification in this regard.