Section 12 in Lalit Narayan Mishra Economic Development and Social Change Institute Service conditions Rules, 2017
12. Disciplinary Action.
(1)Disciplinary action will be taken against the Director of the Institute by the state government on the recommendation of the Managing Committee under the Bihar Service code and the Bihar classification, control and Appeal Rules, 2005.(2)Departmental Proceeding against the Teachers of the Institute will be conducted at the level of the Director of the Institute. For this Appellate Authority will be the Acting Chairman of the Institute.(3)Decision for departmental disciplinary action against the Non-teaching employees will be taken by the Director of the Institute.(4)Provisions of the Bihar Service Code and the Bihar Classification, Control and Appeal Rules, 2005 will apply to departmental proceeding against the Teachers and Nonteaching employees of the Institute. In the matter of suspension and punishment also the provisions of the Bihar Classification Control and Appeal Rules, 2005 will apply.
