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 36D] [Entire Act]

State of Bihar - Subsection

Section 36D(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)If any question arises whether the terms and conditions of service applicable to a District Engineer are in contravention of the proviso to sub-section (1), the question shall be decided by the [State] [Substituted by ALO.] Government whose decision shall be final.