Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(f) in Bihar Secretariat Service Rules, 2010

(f)If the date of appointment of Assistants on the basis of any examination is before the date of issue of allotment order by Personnel and Administrative Reforms Department, then their seniority shall be decided according to their merit taking date of issuance of allotment order as their date of appointment.