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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Secretariat Service Rules, 2010

(2)The member of the service of any grade shall remain under the operational control of the departments / offices in which they are posted and their retirement benefits, permanent / temporary advance from provident fund according to powers delegated by Finance Department from time-to-time, all leaves, L.T.C, reimbursement of medical expenditure, transport allowance etc. shall be sanctioned and payment will be made by that department / office.