Section 4 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013
4. Composition of District Appellate Authority.
(1)The District Appellate Authority shall consist of two persons only (herein after referred to as the presiding officer) to be appointed by the State Government. One presiding officer will be a retired officer of Bihar Judicial service and another will be a retired officer of Bihar Administrative service or Bihar Education Service.(2)Notwithstanding anything contained in subsection (1) the State Government may authorise the presiding officer of one Appellate Authority to discharge also the functions of the presiding officer of another Appellate Authority.
