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[Cites 0, Cited by 0] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(2) in Bihar Education Code, 1961

(2)An officer on transfer from one district to another and occupying his joining time a Circuit House situated at either station is, for the purpose of these rules not an officer travelling on duty, and is liable to pay rent at the prescribed rates, provided that an officer on transfer from one district to another may occupy, free of charge, for a period not exceeding 24 hours, a Circuit House situated at a third station on the recognised route between the two.