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[Cites 0, Cited by 0] [Section 172(8)] [Section 172] [Entire Act]

State of Jharkhand - Subsection

Section 172(8)(b) in Bihar Education Code, 1961

(b)that where the authority which sanctioned the employment of the temporary establishment is the State Government, the pay of no post shall be raised beyond the limit of minimum of the prescribed scale thereof without the special sanction of the State Government; and that in other cases, the pay of no post shall be raised beyond the limit of sanction enjoyed by the authority which sanctioned the employment of the temporary establishment.