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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Vigilance Investigation Cadre Rules, 2012

(2)The number of posts in the cadre and its different posts shall be as per the details given in the schedule-1. The State Government may revise the schedule-1, according to the need, and increase or decrease the number of posts in a suspended animation and make changed in a grade.Chapter-2 Procedure of recruitment and proportion