Section 8 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
8. Resignation and removal.
(1)The Presiding Officer of a District Appellate Authority may, by notice in writing under his hand addressed to the State Government, may resign his office:Provided that the Presiding Officer of a District Appellate Authority shall, unless he is permitted by the State Government to relinquish his office shall continue to hold office until expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier.(2)The State Government may remove any Presiding Officer of the District Appellate Authority from his post due to misbehaviour or incapacity of work, laxity in discharge of responsibilities, passing orders against the set rules of the Government, having another employment on pay holding this post. But before removing him from his post, a reasonable opportunity shall be given of being heard.(3)The Chairperson of a State Appellate Authority may, by notice in writing under his hand addressed to the State Government, may resign his office. The State Government may remove any chairperson of the State Appellate Authority from his post due to misbehaviour or incapacity of work, laxity in discharge of responsibilities, after giving him a reasonable opportunity of being heard.
