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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in Bihar Employees Insurance Courts Rules, 1952

(3)The ministerial officers and the subordinate staff of a Court shall be subject to such conditions of service and draw such salaries and other emoluments and receive such benefits as may be fixed by the Government of Bihar after consultation with the Central Government.Administrative Control and Court Seal