Section 8(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
(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.
