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State of Bihar - Section

Section 17 in Indian Forest Service (Departmental Examination) Rules, 1989

17. Regulation of increments.

- Subject to such general or specific order that the Government may issue in this behalf, an officer of the Indian Forest Service will not be entitled to draw increments from a date two years subsequent to the date of his joining the State or the date the fourth Departmental Examination was held subsequent to the date of his joining the State, whichever be later, unless he has completely passed the Departmental Examination prescribed in Rule 10 by the higher standard.