Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Bihar - Subsection Section 11(2) in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957 (2)In cases where an appeal lies to Government against an order in disciplinary cases, it shall not be necessary for Government to consult the Commission.
