Section 167(h) in Bihar Board's Miscellaneous Rules, 1958
(h)Appeal. - (i) If appeal has been preferred, order of the appellate authority should form part of the record.(ii)An order-sheet should invariably be used from the beginning and the record of the proceedings should be prepared as the case is gone into from day to day and not after the case has been decided. The order-sheet shall form part of the proceedings.(iii)In order that copies of whole of proceedings may without objection be supplied to officers punished, authority conducting such a proceeding must base his findings and orders on facts and inferences appearing in or deduced from the record and should not refer to confidential papers which cannot be embodied, in the record.
