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 12] [Entire Act] State of Bihar - Subsection Section 12(5) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013 (5)The Presiding Officer of the Appellate Authority shall enquire and hear each complaint / dispute and shall pass order.
