Section 52 in The Bihar School Examination Board Regulations, 1964
52. Authority competent to impose punishment.
(a)Board is the punishing authority in respect of officers of the Board (except the Secretary and the Chairman). Chairman is the punishing authority for all Ministerial staff and the Secretary is the punishing authority for all Class IV employees.(b)Board is the appellate authority of Ministerial staff and the Chairman is the appellate authority of Class IV employees.(c)A punishment can be imposed only by the prescribed punishing authority, and an appellate authority or any other authority higher than the appropriate punishing authority cannot exercise any concurrent original disciplinary jurisdiction. In no circumstances should an authority higher than the punishing authority issue any direction in regard to the punishment to be imposed. Neither should a punishing authority obtain the guidance or consent of any superior authority in this respect.
