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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(ii) in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

(ii)District Magistrate and Collector, and the Settlement Officer or the Officer in-charge of the training (if the probationer has undergone a theoretical and practical survey training) under whom he has been trained as to his industry and his proficiency in the work in which he has been trained by them.