Section 3 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
3. Establishment of Appellate Authority.
(1)The state government shall constitute a two member District Appellate Authority in each district to exercise the jurisdiction, powers and authority conferred to the Appellate authorities by these Rules and may also allocate the Jurisdictions among the presiding officers of the District Appellate authority from time to time.(2)The state government shall constitute one or more than one State Appellate Authority to exercise the Jurisdiction, Powers and authority conferred by these Rules to hear the appeal against the orders passed by the District Appellate Authorities.
