Section 8(1) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
(1)The Presiding Officer of a District Appellate Authority may, by notice in writing under his hand addressed to the State Government, may resign his office:Provided that the Presiding Officer of a District Appellate Authority shall, unless he is permitted by the State Government to relinquish his office shall continue to hold office until expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier.
