Section 46 in The Bihar Primary and Middle Education Rules, 1961
46. Consultation of the District Board by the District Superintendent.
- Every action proposed to be taken by the District Superintendent regarding the appointment, posting, promotion of Headmasters and assistant masters and other members of the establishments of added schools and any disciplinary action proposed to be taken against them shall be reported to the District Board immediately, which shall furnish its opinion within fourteen days of the receipt of the report. In case of a difference of opinion between the District Board and the District Superintendent on the question of the removal or dismissal of any member of the establishment of any such school no action shall be taken pending the decision of the prescribed authority under Section 62(c) of the Act.
