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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(ii) in Bihar industries Service Cadre Rules, 1987

(ii)The Government may relax the criteria as to minimum qualification years of service etc in respect of candidates of the Scheduled Castes and Tribes to provide for their suitable representation in different categories of posts in accordance with the reservation formula that may be prescribed by Government from time to time.