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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(iii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(iii)Officers appointed to service by means of advertisement and interview under clause (a) of Rule 4 shall ranked inter se in the order in which their names are arranged by the Commission.