Section 18(2) in The Bihar State Housing Board Act, 1982
(2)Any Officer or employee of Board who is aggrieved by an order passed under sub-section (1) may, within two months from the date of receipt by him of such order, appeal-(a)to the Board, if the order was passed by the Managing Director, and(b)to the Government, if the order was passed by the Board:Provided that in all cases the order of the Government shall be final.
