Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169] [Entire Act] State of Bihar - Subsection Section 169(1) in Bihar Board's Miscellaneous Rules, 1958 (1)Officers frequently fail to comply with the prescribed procedure requiring a written charge and a written defence in respect of each offence;
