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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(iii) in Bihar Coal Mining Area Development Authority Rules, 1988

(iii)The Chief Medical Officer may order that no dom or sweeper or other servant of the Authority employed for the disposal of corpses or other conservancy work shall withdraw from his duties without the permission of the Chief Medical Officer unless such servant or sweeper or other servant of the Authority has given in writing not less that one month's notice of his intention so to withdraw.