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[Cites 0, Cited by 6] [Entire Act]

State of Bihar - Section

Section 19 in Bihar Secretariat Service Act, 2007

19. Power to make Rules.

(1)The State Government shall have the powers to make Rules to implement the provisions of this Act.
(2)The Cadre Controlling Authority may make such regulations which are not inconsistent to this Act or the Rules made under the Act, for the purpose of making necessary or consistent provision on all subjects for the effective implementation of the Act and the Rules.