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State of Bihar - Section

Section 125 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

125. Temporary establishment.

- Temporary establishment should only be employed in exceptional circumstances.Commissioners of Divisions are authorized to sanction temporary appointment in khasmahal establishment on pay not exceeding Rs. 50 in each case, subject to the condition that the additional expenditure can be met from the grant annually placed at their disposal under "Management of Government estates-Collection of Revenue-Pay of establishment".