Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Bihar - Subsection

Section 181(3) in Bihar Board's Miscellaneous Rules, 1958

(3)Subject to the provisions of rules 182, the Board in special cases may sanction mutual transfer of permanent ministerial officers from one district to another within the State in the interest of public service. This will not apply to temporary ministerial officers.]