Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 703] [Entire Act] State of Jharkhand - Subsection Section 703(viii) in Bihar Education Code, 1961 (viii)To suspend, impose punishment and to grant subsistence allowance to suspended officer, with the prior approval of the Director of Public Instruction, Bihar.
