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State of Bihar - Section

Section 35 in The Bihar Finance Service Rules, 1953

35. Training in the Treasury.

- An officer shall undergo Treasury training and shall for this purpose be placed in charge of a District Treasury under the supervision of the officer ordinarily incharge for a continuous period of eight weeks. An officer will be considered to have passed the examination in Account and Business Organisation until the District Officer of the District to which he is attached shall have furnished a certificate that he has, under the above provision, duly attended and satisfactorily discharged the duties of a Treasury Officer for the prescribed period within one year period to the date on which he shall appear to the examination in Accounts and Business Organisation. The District Magistrate shall forward the requisite certificate to the Central Examination Committee at the time of each departmental examination.