Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 828] [Entire Act]

State of Jharkhand - Subsection

Section 828(3) in Bihar Education Code, 1961

(3)When formal enquiries are conducted after the framing of charges, a gazetted officer will have the option to defend himself by engaging a lawyer at his own cost while a non-gazetted officer may be allowed to do so at the discretion of the officer conducting the enquiry.(G. O. no. A-9593, dated 16th November 1954.)