Section 161 in Bihar Board's Miscellaneous Rules, 1958
161. Claim of the members of the temporary establishment to permanent posts.
- If the officers of temporary establishments working under Additional Deputy or Sub-Deputy Collectors have a good character, they are to be regarded as having a special claim to re-employment in case of any vacancy occurring in the permanent establishment in the district. An Additional Deputy or Sub-Deputy Collector should, therefore, when leaving a sub-division, always report to the District Officer the manner in which each officer of his establishment has performed his duty.
