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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(7)(i) in Bihar Employees' State Insurance Medical Service Rules, 1981

(i)Medical Officers already in service, i.e. Medical Officers who are on deputation from the Health Department and were posted under the Scheme prior to the coming into force of these Rules and who have opted for remaining in the Scheme under Rule 24 of these Rules must pass the examination within one year from the date he opts for the service. Failure to pass the examination within the stipulated period will subject to any official orders of the Government to the contrary, entail stoppage of increments: