Section 8 in Bihar Reservation in Vacancies of Posts and Services and in Admissions in the Educational Institutions (for Economically Weaker Sections) Act, 2019
8. Penalty.
- If any appointing authority or in charge of admission makes an appointment or admission in contravention of any of the provision of this Act, he shall be punishable with such fine which may extend to one thousand rupees or such imprisonment for three months or both.
