Section 5(1) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

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State of Bihar - Subsection

Section 5(1) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(1)The officer shall be qualified for nomination / appointment as the presiding officer of a District Appellate Authority only who :-

(a)is or has been or is qualified to be a District Judge or Additional District Judge;

or

(b)has, held class I posts under Bihar Administrative Service or Bihar Education Service, for at least two years;