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[Cites 0, Cited by 0] [Section 36C] [Entire Act]

State of Bihar - Subsection

Section 36C(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)The [State] [Substituted by ALO.] Government may transfer a member or a person to be appointed as a member of the Service referred to in Section 36-A from the service of one District Board to the service of another District Board:Provided that such power shall ordinarily be exercised after consulting the District Boards concerned.