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State of Jharkhand - Section

Section 60 in The Bihar School Examination Board Regulations, 1964

60. Increment.

- An increment shall ordinarily be drawn as a matter of course unless it is withheld. An increment may be withheld from a Board servant by the competent authority, if his conduct has not been good or his work has not been satisfactory. In ordering the withholding of an increment, the withholding authority shall state the period for which, it is withheld, and whether the postponement shall have the effect of postponing future increments.