Section 12(1) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013
(1)The Appellate Authority shall hear and dispose the complaints / appeal related to employment of Niyojit teachers, librarians and other Niyojit functionaries of Government / Nationalised elementary, secondary and higher secondary schools (including government aided / minority schools). It shall also hear and dispose the disputes/appeals related to their service conditions. It shall also dispose the disputes of headmasters, teachers and other functionaries of private aided schools related to their services and distribution of grant received from the State Government.
