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[Cites 0, Cited by 0] [Section 828(2)] [Section 828] [Entire Act]

State of Jharkhand - Subsection

Section 828(2)(b) in Bihar Education Code, 1961

(b)In cases in which the officer who will pass orders himself conducts the enquiry, he should after completion of the evidence, if he considers that the penalty, which is prima facie suitable is dismissal, removal or reduction, clearly indicate to the accused his findings on each charge and call upon him to show cause within one month against such punishment.