Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3) in Bihar Employees' State Insurance Medical Service Rules, 1981

(3)No officer will be deemed to have passed the examination in Accounts until the Collector of the district, in which the officer is or was posted, furnishes a certificate that the officer has satisfactorily undergone his treasury training for the period of four weeks. The Additional Collector may in the unavoidable absence of the Collector furnish the above mentioned certificate. The Collector/Additional Collector will see that the certificate is signed within three days of the satisfactory completion of the period of training and sent to the Secretary to the Central Examination Committee.Section II-Admission of Insurance medical Officer in Post-graduate Training Courses in the Medical Colleges of the State and Deputation for such Training outside the State
(b)In order to get the Insurance Medical Officers specialised in various subjects shall be allowed/deputed to undergo Post-Graduate training courses in accordance with the following terms and conditions:-