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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(b) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(b)from the date of his or her conviction, if, in the event of a conviction for an offence he or she is sentenced to a term of imprisonment exceeding forty-eight hours and is not forthwith dismissed or removed or compulsorily retired consequent to such conviction.