Section 34 in The Bihar School Examination Board Regulations, 1964
34.
The lien of a Board servant on a permanent post which he holds substantively shall be suspended if he is appointed in a substantive capacity.-(i)to a permanent post outside the grade of pay on which is borne; or(ii)to a tenure post; or(iii)provisionally, to a post on which another Board servant would hold a lien, had his lien not been suspended under this regulation.
