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State of Bihar - Section

Section 174 in Bihar Board's Miscellaneous Rules, 1958

174. Papers to be sent up in certain cases.

- When the Board calls for a report in cases of appeal or revision in which public officers have been removed or dismissed from the service of Government, the Commissioner should invariably submit the original proceeding (or copies of the written charge, defence and decision thereon) which are required by rules 167 and 168.