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State of Bihar - Section

Section 8 in Bihar Right to Public Services Act, 2011

8. Non-Compliance Amounting to Misconduct.

- Non-compliance of the orders of the Appellate Authority, unless pending in second appeal or modified by the Reviewing Authority, or of the orders of the Reviewing Authority shall amount to misconduct and makes the concerned person liable for actions under related provisions, including those that have been laid down for disciplinary action.