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State of Bihar - Section

Section 182 in Bihar Board's Miscellaneous Rules, 1958

182. Exchange of appointments.

- Appointments should be exchanged, or transfers made, between those officers only who draw equal salaries, or who belong to the same grade of ministerial employee in the sanctioned scale of the establishments to which they severally belong. Transfers are not to be made without definite reasons in each case.The rule applies to compulsory transfers as well as to voluntary exchanges.Note. - This rule will apply to the IVth Grade Government servants also.