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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(2)The state government shall constitute one or more than one State Appellate Authority to exercise the Jurisdiction, Powers and authority conferred by these Rules to hear the appeal against the orders passed by the District Appellate Authorities.