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] [Section 36] [Entire Act] State of Bihar - Subsection Section 36(a) in The Bihar Jail Service Rules, 1953 (a)No member of the Service shall be allowed to cross efficiency bar, unless the Governor is satisfied that his work has been of the requisite standard.
