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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Bihar - Subsection

Section 233(xvii) in Bihar Board's Miscellaneous Rules, 1958

(xvii)If during the last three years of service, an officer was appointed substantive pro tempore in another appointment, the nature of the original vacancy in the claim of arrangements of which he was appointed as such should invariably be stated.