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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in Bihar Public Works Contracts Disputes Arbitration Tribunal Rules, 2009

(3)The appointment to the post of Secretary shall be for a period of three years from the date of appointment or till the age of 65 years, whichever is earlier. But in case of special experience and competence, the State Government shall have the power to relax the age.