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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(6) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(6)The staff mentioned in the preceding sub-rule (5) may till such time as may be prescribed by the Government be drafted from the existing staff of Government Hospital for running the centres and their conditions of service including their appointment training, powers and duties may be laid down by the Government keeping in view their special responsibilities in such centres.