- The appeal of the person concerned shall be heard by the President of the Board of Secondary Education, or any member of the Board of Secondary Education duly nominated by the President, or any officer ordinarily not below the rank of the District Education Officer. The appellant and the Secretary of the Managing Committee may be heard in person by the President Board, of Secondary Education, or his nominee who may even authorise them to be represented by a representative.(G.O. No. 5172, dated the 7th September 1955.)Note. - In case the Managing Committee violates these rules or fails to carry out the orders and instructions of the Board of Secondary Education, or give effect to the decisions of the Board, the Board shall have the right, to withdraw recognition of the school or suspend the grant or take such other action as it may think fit.State Government's Interpretation of Rule (5) [Equivalent to Rule 16] in Appeal cases.[*Regarding :- Appointment and Service Conditions of teachers in non-Government High/Higher Secondary Schools.The attention is drawn to Government Notification No. 5172, dated 7.9.1955 published under notification no. 1050, dated 21.3.1959 in the Bihar Gazette, Extraordinary, dated 23.3.1959 which embodies rules for appointment and service conditions of teachers in non-Govt. High schools and those rules are deemed to be rules under Section 8 (2) of the Bihar High Schools (Control & Regulation of Administration) Act, 1960. Rule (5) [equivalent to Rule 16] of these rules lays down that when an appeal has been preferred, the order of discharge or dismissal shall not be given effect to till the disposal of the appeal by the President, Board of Secondary Education, Bihar.
