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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(9) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951

(9)Extension service for agricultural and rural development.Appendix XAcknowledgement by Government of Meritorious Service of OfficersCircular letter no. 330-67-A.R. dated Ranchi, the 24th April, 1935 from the Government of Bihar and Orissa, Appointment DepartmentI am directed to say that Government have decided that it is fitting that the services of officers belonging to the Provincial and Subordinate Services in Bihar and Orissa who have meritorious records should be recognised on their retirement by a letter of thanks on behalf of Government. His Excellency the Governor has decided that the following conditions should be observed in the issue of such letter:-
(a)Officers of all ranks except menials should be entitled to receive a letter of thanks on retirement after consistently meritorious service.
(b)Service must be of conspicuous merit. The possession of a title should not necessarily qualify nor absence of a title necessarily disqualify.
(c)The officer should have completed twenty-five year's service.
(d)The head of the department or office should on the retirement of each officer consider whether he merits a letter of thanks and should submit his recommendation to the proper authority.
(e)In the case of gazetted officers, His Excellency the Governor will issue the letter of thanks after receiving the recommendations of the Head of the Department and the Member or Minister in-charge of that Department.
(f)In the case of non-gazetted officers the letter should be issued by the Head of the Department or the Commissioner of the Division.
[Added by Notification No. III/RI. 4044/60-A-8664 dated 22.6.1960.]