Section 2(12) in Bihar College Service Commission Act, 1976
(12)The Commission shall be consulted by the Governing Body of a College in all disciplinary matters affecting a teacher of the college and no memorials or petitions relating to such matters shall be disposed of, nor shall any action be taken against, or any punishment imposed on, a teacher of the college otherwise than in conformity with the findings of the Commission:Provided that it shall not be necessary to consult the Commission where only an order of censure, or an order withholding increment, including stoppage at an efficiency bar, or an order of suspension pending investigation of charge is passed against a teacher of a college.
