Section 33 in The Bihar School Examination Board Regulations, 1964
33.
Unless his lien is suspended by the Board under regulation 34, a Board servant holding substantively a permanent post regains a lien on that post.-(i)while performing the duties of that post;(ii)while on deputation or holding a temporary post or officiating in any other post;(iii)while on leave; and(iv)while under suspension.
