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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(i) in The Bihar State Housing Board Act, 1982

(i)the Board may, with the previous approval of the State Government sanction the creation of any post the maximum scale of which exceeds rupees one thousand five hundred and eighty per month provided appointment to such a post will be made in consultation with the Public Service Commission of the State, and prior approval of the Government.