Section 48 in The Bihar School Examination Board Regulations, 1964
48. Suspension.
- An employee whose conduct is undergoing investigation on a serious charge, may be placed under suspension pending the result of inquiries into his alleged misconduct:Provided that.-No one should ordinarily be suspended unless-(i)he wilfully and obstinately refuses to carry out an order or there is gross deselection of duty;(ii)during the course of an enquiry his retention in his appointment would hamper or frustrate such enquiry;(iii)he is in Police custody or undergoing imprisonment;(iv)he is charged with an offence of a nature which, it proved against him, would ordinarily result in his dismissal.
