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State of Jharkhand - Section

Section 31 in The Bihar School Examination Board Regulations, 1964

31.

(a)Two or more Board servants cannot be appointed substantively to the same permanent post at the same time.
(b)A Board servant cannot be appointed substantively except as temporary measure to two or more permanent posts at the same time.
(c)A Board servant cannot be appointed substantively a post on which another Board servant holds a lien.