Section 14 in Rules for Appointment to the Bihar Medical Service
14.
The leave, pension, allowances and other conditions of service of the members of the Bihar and Orissa Medical Service shall be determined by the Rules for the time being in force made by the Local Government under the Civil Service shall be determined by the Rules for the time being in force made by the Local Government under the Civil Service (Governors' Provinces) Delegation Rules 1926.Appendix I(See Rules 5)Form of application
