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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Staff Selection Commission Act, 2002

(2)Appointment of the Chairman and other Members of the Commission shall be made by the State Government:Provided that the Chairman and other Members of the Commission shall be such persons who, on the dates of their appointments, have held office for at least ten years under the State Government.