Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 16 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

16. Proceeding before an Appellate Authority to be judicial proceeding.

- All proceeding before the Appellate Authority shall be deemed to be judicial proceeding within the meaning of sections 193, 219 and 228 of the Indian Penal Code (45 of 1860).