Section 14 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013
14. Power of punishment.
(1)The directions given for submitting required documents and the orders passed in complaint / appeal cases by the District Appellate Authority shall be complied by the concerned authorities and employment units;(2)The District Appellate Authority may take cognizance in case its directions and orders are not complied. The petitioner may also file a case regarding non-compliance of the order of the District Appellate Authority.(3)The Appellate Authority may issue notices to the parties concerned and shall give a reasonable time to comply the directions / orders;(4)In the case of non-compliance of the directions / orders, the Appellate Authority may impose a fine up to Rs. 25,000/- (Twenty five thousand rupees) on the responsible party. In addition to this, the Appellate Authority may also recommend for departmental proceeding and necessary actions under the provisions of Bihar Service code, Panchayati Raj Act, Municipal Act and other Rules. The Party concerned shall be given reasonable opportunity of being heard before any penalty is imposed on him. The amount of penalty shall be deposited in the Treasury in the Head communicated / specified by the department.
