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[Cites 0, Cited by 0] [Section 837(3)] [Section 837] [Entire Act]

State of Jharkhand - Subsection

Section 837(3)(b) in Bihar Education Code, 1961

(b)if no authority has been so empowered, by the Head of the Department, or the Head of the office having the power to appoint the member of the Subordinate Service on whom the penalty is to be imposed.