Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(e) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

(e)"Service Member" means a person who, before his appointment as Member, was in the service of the Government of India or of a State in India, irrespective of whether he joins as Member before or after his retirement from such service;