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 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

(1)A Member who at the date of his appointment was in the service of the Government of India or of a State in India, may be granted leave under the Rules applicable to the service to which be belongs, and his service as Member up to the date of his retirement from the service shall count for such leave.