Section 4(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
(3)The State Appellate Authority shall constituted at State level consisting of two persons only (herein after each referred as the separate chairperson) who will be appointed by the State Government for hearing the appeal against the order passed by the District Appellate Authorities. One chairperson will be a retired Justice of Hon'ble High Court and another will be a retired officer of Indian Administrative Service not below the rank of Principal Secretary. The State Government may authorise the Chairperson of one State Appellate Authority to discharge the functions of the Chairperson of another State Appellate Authority.
