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State of Jharkhand - Section

Section 52 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992

52.

Such number of vacancies shall be reserved for the members of the Scheduled Castes and Scheduled Tribes and Backward Class and other Backward Classes as per the policy decision of the State of Bihar, but such policy of reservation shall not be followed in the case of appointment by promotion or by transfer.Transfer