Section 13(5) in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Teacher Service Conditions Rules, 2015
(5)The person on whom proceeding initiated shall be given in writing about the allegation labelled against him within one week of suspension under sub rule 11(4) and he shall have to give explanation within 15 days from the date of receipt of Charge sheet. The meeting of the Committee shall be called for within 15 days from the date of receipt of explanation and for this notice of 10 days shall be sent to every member by register post or by special messenger. The quorum of the meeting will be completed by two third members of the present total number of members. If the headmaster or teacher in the Committee or the representative himself is connected with the allegation then he shall not appear in the meeting.
