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

State of Bihar - Subsection

Section 3(1) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(1)The state government shall constitute a two member District Appellate Authority in each district to exercise the jurisdiction, powers and authority conferred to the Appellate authorities by these Rules and may also allocate the Jurisdictions among the presiding officers of the District Appellate authority from time to time.