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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Factories Welfare Officers Rules, 1952

(2)[ All appointments shall be made on a permanent basis except those in the temporary and leave vacancies, but candidates appointed on a permanent basis may initially be kept on probation for a period exceeding one year.] [Substituted by S.O. 734 dated 5.5.1977.]