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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(a) in The Bihar State Housing Board Act, 1982

(a)The Managing Director may appoint temporarily for a period not exceeding three months, such officers or employees, as may, in his opinion, be required for the purposes of this Act, and the employment of whom for any particular work has not been prohibited by any resolution of the Board. The Managing Director shall not appoint or extend the services of any such officer beyond three months without the prior approval of the Board and the prior sanction of the Government.