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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(2)Notwithstanding anything contained in subsection (1), the State Government may authorise the presiding officer of one Appellate Authority to discharge the functions of the presiding officer of another Appellate Authority.