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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(3)All types of complaints / appeals shall be filed before the District Appellate Authority within 30 days from the date of its occurrence. The Authority may condone the delay in filing the complaint / appeal received after 30 days on reasonable grounds.