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[Cites 0, Cited by 0] [Section 837] [Entire Act]

State of Jharkhand - Subsection

Section 837(6) in Bihar Education Code, 1961

(6)In the case of an appeal against an order imposing any penalty specified in rule 2 of be appellate authority shall consider:-
(a)whether the facts on which the order was based have been established;
(b)whether the facts established afford sufficient ground for taking action; and
(c)whether the penalty is excessive, adequate or inadequate; and after such consideration shall pass such orders as it thinks proper.