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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Bihar Right to Public Grievance Redressal Act, 2015

(3)The second appellate authority, if it is satisfied that the Public Grievance Redressal Officer or any other public authority or the first appellate authority has failed to discharge the duties assigned to him under this Act, without assigning sufficient and reasonable cause, may recommend action against him under the service rules applicable to him.