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State of Bihar - Section

Section 86 in Bihar Financial Rules, 1950

86.

Every transfer of charge of a Gazetted Government servant should be reported by post on the same day to the Accountant-General. The report should be made in F.R. Form 3 unless any other form has been duly authorised and should be signed both by the relieved and the relieving Governments servant. [Copies of the report should simultaneously be sent to the Treasury or Sub-treasury where the officer draws his pay and to the head of the department or other controlling authority concerned.] [Substituted by C.S. No. 8 dated 24.1.1957.]