Section 11 in Bihar Drivers (Appointment and Service Conditions) Rules, 2005
11. Miscellaneous.
(1)With respect to the subjects or points which are not provided in these Rules, the Rules/Instructions, for the time being in force, for the employees of the State Government, shall be applicable.(2)The Personnel and Administrative Reforms Department shall be the competent department to interpret any Rule of these Rules.(3)If any difficulty arises in applying any Rule of these Rules, the State Government by a notification published in Bihar Gazette, may remove such difficulty.
