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] [Entire Act] State of Bihar - Section Section 11 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015 11. Amount for the office of Appellate Authority. - Necessary amount will be provided to the Appellate Authority each year by the Government.
