Section 52(c) in The Bihar School Examination Board Regulations, 1964
(c)A punishment can be imposed only by the prescribed punishing authority, and an appellate authority or any other authority higher than the appropriate punishing authority cannot exercise any concurrent original disciplinary jurisdiction. In no circumstances should an authority higher than the punishing authority issue any direction in regard to the punishment to be imposed. Neither should a punishing authority obtain the guidance or consent of any superior authority in this respect.
