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[Cites 0, Cited by 0] [Section 828(2)] [Section 828] [Entire Act]

State of Jharkhand - Subsection

Section 828(2)(a) in Bihar Education Code, 1961

(a)After the enquiry against the person charged has been completed and after the authority conducting the enquiry has arrived at a provisional conclusion in regard to the penalty to be imposed, the accused officer should, if the penalty proposed is dismissal, removal or reduction in rank, be supplied with a copy of the report of the enquiring authority and be called upon to show cause against the particular penalty proposed to be inflicted. He will be allowed a maximum period of one month in which to do so.