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State of Jharkhand - Section

Section 832 in Bihar Education Code, 1961

832. Orders to be based on the facts in the record.

- In order that copies of whole of proceedings may without objection be supplied to officers punished the authority conducting such proceedings must base his findings and orders upon facts and inferences appearing in or deduced from the record, and should not refer to confidential papers which cannot be embodied in the record.(Board's Rules, Article 167 (d).)