Section 62C(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)If there is any difference of opinion between the District Board and the District Superintendent of Education of the question of the removal or dismissal of any member of the establishment of any school, the matter shall be referred to such authority as may be prescribed in this behalf, by a general or special order, by the State Government and the decision of such authority shall be final.
