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] [Entire Act]

State of Bihar - Section

Section 7 in Bihar Employees' State Insurance Medical Service Rules, 1981

7.

Government in the Labour and Employment Department shall, when occasion rises, intimate to the Commission the number of vacancies to be filled in Class II of the Service by direct recruitment. On receipt of such intimation the Commission shall announce the said vacancies in such manner as it thinks fit and shall invite application from candidates for such appointment.