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[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Bihar - Subsection

Section 181(2)(g) in Bihar Board's Miscellaneous Rules, 1958

(g)All ministerial officers shall be liable to transfer after three years, their transfer shall be compulsory after three years. No departure from this rule is permissible in any circumstances in the case of ministerial officers dealing with money and accounts.