Section 447 in Bihar Board's Miscellaneous Rules, 1958
447. Exceptions.
- The only exceptions which can be allowed to the above rules are in (1) fines and forfeitures, (2) savings of establishments, (3) deposits, (4) interest, (5) deductions for the funds and (6) pensions.Appendix A(See Rule 19)Instructions regarding the submission of petitions to the Governor General in Council**** Note. - Submission, receipt and transmission of memorials to His Majesty and of petitions to His Excellency the Governor-General for pardon are regulated by rules promulgated with the Notification No. 361/37. Judicial (G), dated the 28th April, 1938, by the Secretary to the Governor-General (Public) and not reprinted in the Board's Miscellaneous Rules.
