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 32 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

32.

In respect of all matters not specifically provided for in these Rules the conditions of service of the staff of the Commission will be regulated by the general law or Rules framed by the State Government under Article 309 of the Constitution of India for persons appointed to public services in connection with the affairs of the State.