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 54] [Entire Act] State of Jharkhand - Subsection Section 54(1) in The Bihar School Examination Board Regulations, 1964 (1)The grounds on which it is proposed to take action against an employee should be reduced to the form of a definite charge or charges.
