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State of Bihar - Section
Section 39 in The Bihar Forest Service Rules, 1953
39. [ [Inserted by S.O. 1313 dated 26.12.1989.]
In the case of direct recruitment reservation shall be made as prescribed by Government in the Personnel and Administrative Department from time-to-time. As per roaster prescribed by the Government reservation shall be followed in case of promotion].Appendix AForm A[Rule 30]BondKnow all men by these presents that we..................... of (principal obligor) .............. of .............. and ................. of (sureties) are jointly and severally bound to the Governor of Bihar in the sum of Rs...............to be paid to the said Governor, his successors in office or assigns or his or their certain attorneys or attorney which payment well and truly to be made we bind ourselves, our heirs, executors, administrators and representatives and each of us binds himself, his heirs, executors, administrators and representative firmly by these presents sealed with cur seals and dated this ................ day of ............... One thousand nine hundred and .......................Whereas the Governor of Bihar for himself and his successors in office and assigns has (subject to the conditions set forth in an agreement bearing even date herewith and made between ............... of the first part, the said..... of the second part and the Governor of Bihar) engaged to educate the said ..........................at the Dehra Dun Forest Research Institute in all matters relating to forest science, forest works and forest administration that it may be deemed necessary by the President of the said Institute to teach the said ................ and has also agreed to pay him during his stay at the said Institute at the rate of Rs............................. a month and whereas the cost per annum of such education without any such allowance being included is estimated at Rs......................... a month which shall be taken and is hereby agreed to be the actual cost for the purpose of these presents and whereas in consideration of such education and pay to be given to the said ............... as aforesaid by the said Governor and his successors in office and assigns the said ................ has agreed with the said Governor, his successor in office and assigns that he will after completing his studies at the said Institute, and if required to do so, serve in the Forest Department of the Government of Bihar for a period of not less than five years during the whole of which time he will diligently and efficiently do all acts and discharge all duties which may be required of him to be done in his capacity as an Officer of the said Department, and whereas the said Governor has also on his part agreed that the said ....................shall be paid for such service at the rate of not less than Rs........................ a month provided that the said .................... shall "have completed the course to the satisfaction of the President of the said Institute and shall be entitled according to his pay grade to all the rights and privileges in respect of pay, pension and promotion accorded to officers of the said Department for the time being by the Rules and Regulations of the Department. And whereas for the purpose of securing and indemnifying the said Governor, his successors in office and assigns against all losses and damage which he or they might or may in any way suffer by person of the said .................. being dismissed from or leaving without permission the said Institute before the completion of his studies there or the service of the said Governor, his successors in office or assigns before the expiration of five years from the date of the completion of such studies and for the purpose also of securing the refund to the said Governor, his successors in office and assigns of the total cost (including the monthly payments to be made to the said ...................... while at the said Institute as aforesaid) incurred by the said Governor his successors in office or assigns in respect of the education of the said .................. at the said Institute and in consideration of the payment and education so as aforesaid to be made and given to the said .................. and the said Institute and as one of the conditions of the admission of the said .................. to the said Institute it has also been agreed that the said .................. and the said ................. and ............... as his sureties should execute the above-written bond subject to the condition hereinafter contained. Now the condition of the above-written bond or obligation is such that if the said .................. shall well and faithfully and diligently pursue and complete his studies at the said Institute and qualify for the said Forest Service and shall also after completing his studies at the said Institute, and if so required to do, serve the said Governor, his successors in office and assigns in the Forest Department of the Government of Bihar for a period of not less than five years and shall during the whole of such period diligently and efficiently do all acts and discharge all duties which may be required to be done by him in his capacity as an officer of the said Department and shall satisfy his bond and the said agreement of even date herewith or if the said .................... and or either of them, their or either of their heirs, executors administrators and representatives shall well and truly indemnify the said Governor, his successors in office and assigns against all loss and damage which he or they shall in any way suffer by reason of said .................. being dismissed either while at the said Institute or while in the service of Government thereafter or of his leaving without permission the said Institute before the completion of his studies or the services of the said Governor, his successors in office or assigns before the expiration of five years from the date of such completion and shall in the event of any such dismissal or leaving without permission as aforesaid also pay the said Governor, his successors in office or assigns the cost of the education of the said ............ at the saidInstitute (including the said monthly payments so to be made as aforesaid) than the above-written bond of obligation shall be void otherwise the same shall remain in full force and virtue. Provided always and it is hereby expressly agreed and declared that these presents shall be treated and considered as entered into under the orders of the Governor of Bihar for the performance by the said ................ of a public duty and an act in which the public are interested within the meaning of Section seventy-four of Act, IX of one thousand eight hundred and seventy two of the Legislative Council of India.In witness whereof the said parties to these presents have hereunto set their respective hands and seals the day and year first above-written.| Witnesses. - | Signature. - |
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