Section 53 in The Bihar School Examination Board Regulations, 1964
53. Procedure for punishment.
- When an employee is charged with an offence, every opportunity should be given to defend himself and following procedure should be strictly observed:-(a)A memo of charges should be issued against him;(b)A written statement of the defence if any offered, should be obtained from him;(c)An oral enquiry should be held, in respect of cases involving the penalty of reduction, removal or dismissal from service; and(d)An order should be passed embodying the findings of the punishing authority.
