Section 8(2) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013
(2)The State Government may remove any Presiding Officer of the District Appellate Authority from his post due to misbehaviour or incapacity of work, laxity in discharge of responsibilities, passing orders against the set rules of the Government, having another employment on pay holding this post. But before removing him from his post, a reasonable opportunity shall be given for being heard.
