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] [Entire Act]

State of Jharkhand - Section

Section 72 in The Bihar School Examination Board Regulations, 1964

72.

The Board may appoint one Board servant to hold, as a temporary measure, or to officiate in two or more posts at once time. In such cases he will get the extra remuneration not exceeding 20 per cent of the presumptive pay of the post whose duties the Board servant is performing provided that the days of duties so performed are not less than 30 days.