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State of Bihar - Section

Section 19 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

19. Monitoring and Report.

(1)The Appellate Authority shall monitor the implementation of its orders;
(2)Monthly and yearly report will be submitted to the Education Department regarding the number of complaints / applications received and the number of complaints / applications disposed of.
(3)Details of the punishment given shall also be reported to the department.