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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Bihar - Subsection Section 19(2) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997 (2)Appointments against temporary and officiating vacancies shall also be made in the manner provided in sub-rule (1).
