Section 24 in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
24. Appellate Authorities.
(1)A Government Servant, including a person who has ceased to be in government service, may prefer an appeal against the orders specified in Rule 23 to the authority specified in this behalf by a general or special order of the Government or, where no such authority is specified:-(i)where such Government Servant is or was a member of Civil Service, Group-A or Group-B or holder of Civil Post, Group-A or Group-B,-(a)to the appointing authority, where the order appealed against is made by an authority subordinate to it; or(b)to the Government where such order is made by any other authority;(ii)where such Government servant is or was a member of a Civil Service, Group-C or Group-D, to the authority to which the authority making the order appealed against is immediately subordinate.(2)There shall be no appeal against the orders of the Government, however, review petitions may be filed in the form of Memorials.(3)Where the person, who made the order appealed against becomes, by virtue of his subsequent appointment or otherwise, the appellate authority in respect of such order, an appeal against such order shall lie to the authority to which such person is immediately subordinate or to an authority specially authorised for this purpose by the Government.
