Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 837] [Entire Act]

State of Jharkhand - Subsection

Section 837(4) in Bihar Education Code, 1961

(4)Every member of a Subordinate Service (including temporary Government servant and officers on probation) shall be entitled to appeal to the authority immediately superior to the authority which passed an order-
(a)imposing upon him any of the penalties specified in rule; and
(b)terminating his appointment otherwise than an the expiry of the period of his appointment, or on his reaching the age of superannuation.