Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(iii) in The Bihar Jail Service Rules, 1953

(iii)furnish the names of two persons, as reference, who knows him in private life and are not his near relatives. A candidate must not file written testimonials of such persons and the references furnished by him should not include College Professors or Principals unless they know the candidate at home;