Section 50 in The Bihar School Examination Board Regulations, 1964
50. Disciplinary action.
- The following punishments for good and sufficient reasons may be imposed on a Board servant namely:-(i)Censure;(ii)Withholding of increment or promotion including stoppage at an efficiency bar;(iii)Recovery from pay of the whole or part of any pecuniary loss caused to the Board by negligence, or breach of orders;(iv)Fine;(v)Reduction to a lower service, grade or post or to a lower time scale or to a lower stage in the time scale;(vi)Compulsory retirement;(vii)Removal from service which shall not be a disqualification for future employment;(viii)Dismissal from service which shall ordinarily be a disqualification for future employment:Provided that the penalty of fine shall be imposed only on menials and inferior servants.
