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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(8) in Bihar Employees' State Insurance Medical Service Rules, 1981

(8)Insurance Medical Officers selected for Post-Graduate study/higher advanced or specialised study outside the State at State cost shall have to execute necessary bond/the agreement to the effect that they will serve the Government for a minimum period of five years after completion of the course. Similarly, the Insurance Medical Officers who undertake such study at their own cost by availing of leave under Rule 20(b)(4) of these Rules shall be required to give in writing an undertaking to the effect that they will serve the Government for a minimum period of three years after completion of the study and training, if Government so desires.