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State of Bihar - Section

Section 432 in Bihar Financial Rules, 1950

432.

An advance of half a month's pay is permissible to each accepted recruit of the Police Department under the Rules of the Police Manual. No special sanction of the State Government, or the Inspector General of Police is necessary. The advance is recoverable from the pay of the recruit in two monthly instalments. This concession applies also to recruits for the Military Police Companies at Ranchi and Bhagalpur.