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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Bihar Gram Katchahry Nyaya Mitra (Employment, Service Conditions and Duties) Rules, 2007

(3)The appointment will be made on contract basis and it may be cancelled at any time with one month's prior notice, if the service is found to be un-satisfactory in the light of reasons mentioned in Rule 11.