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] [Entire Act] State of Bihar - Section Section 7 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960 7. The power to grant or refuse leave to a Member or to revoke or curtail leave granted to a Member shall in all cases be exercised by the Governor.
