Section 859(3)(b) in Bihar Education Code, 1961

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State of Jharkhand - Subsection

Section 859(3)(b) in Bihar Education Code, 1961

(b)If he is a permanent Government servant:-

(i)ordinarily be granted for appointment to or for appearing at an examination or selection for appointment to an All-India Service or to a post in a Central Service.

(ii)ordinarily be not granted, save for exceptional reasons to be recorded in writing, for appointment to a post or service under another State Government, or for appointment to any post under the Government of India, other than those specified in clause (i) of this sub-rule.

(iii)ordinarily be not granted to submit an application for a post, or for transfer of service to a post in another office or Department of the Government of Bihar, unless the Head of the Office or the Department, or the authority empowered under rule 2, is of the opinion that the grant of permission would be in the interests of the public service:

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State of Jharkhand - Subsection

Section 859(3)(b) in Bihar Education Code, 1961